SHRI ASIF S/O SHAUKAT QURESHI Vs. THE STATE OF MAHARASHTRA
LAWS(BOM)-2016-12-86
HIGH COURT OF BOMBAY
Decided on
December 22,2016
Shri Asif S/O Shaukat Qureshi
Appellant
VERSUS
THE STATE OF MAHARASHTRA
Respondents
Referred Judgements :-
SHAIK SUBHANI VS. THE GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]S SUNDARAM PILLAI KOUSALAYA DEVT MURUGESA MUDALIAR N S DHANALAKSHMI AMMAL THAHIRA BEEVI M BALAKRISHNAN K R KRISHNAN VS. V R PATTABIRAMAN:P LAKSHMINARAYANA CHARYA:SELVARAJ CHETTIAR:B S RAMACHARI:R A MUTHIAH NADAR:FATHIMA BAI:P BHANUMATT [REFERRED TO]
STATE OF RAJASTHAN VS. SWAIKA PROPERTIES [REFERRED TO]
OIL AND NATURAL GAS COMMISSION VS. UTPAL KUMAR BASU [REFERRED TO]
NAVINCHANDRA N MAJITHIA VS. STATE OF MAHARASHTRA [REFERRED TO]
UNION OF INDIA VS. ADANI EXPORT LIMITED [REFERRED TO]
PADMASUNDARA RAO DEAD VS. STATE OF TAMIL NADU [REFERRED TO]
KUSUM INGOTS AND ALLOYS LIMITED VS. UNION OF INDIA [REFERRED TO]
SEDCO FOREX INTERNATIONAL DRILL INC VS. COMMISSIONER OF INCOME TAX [REFERRED TO]
ALCHEMIST LIMITED VS. STATE BANK OF SIKKIM [REFERRED TO]
GOVERNMENT OF ANDHRA PRADESH VS. CORPORATION BANK [REFERRED TO]
ADDITIONAL GENERAL MANAGER HUMAN RESOURCE BHARAT HEAVY ELECTRICALS LTD VS. SURESH RAMKRISHNA BURDE [REFERRED TO]
UNION OF INDIA VS. SHARDINDU [REFERRED TO]
UNION OF INDIA VS. MARTIN LOTTERY AGENCIES LTD [REFERRED TO]
ZAKIYA BEGUM VS. SHANAZ ALI [REFERRED TO]
ISHWAR NAGAR CO OP HOUSING BUILDING SOCIETY VS. PARMA NAND SHARMA [REFERRED TO]
AFJAL IMAM VS. STATE OF BIHAR [REFERRED TO]
VSP ACQUA MIST FIRE PVT LTD VS. MAHARASHTRA STATE ELECTRICITY TRANSMISSION COMPANY LTD [REFERRED TO]
SINGARENI COLLIERIES CO. LTD. VS. VEMUGANTI RAMAKRISHAN RAO [REFERRED TO]
NAWAL KISHORE SHARMA VS. UNION OF INDIA [REFERRED TO]
BALAJI NAGAR RESIDENTIAL ASSOCIATION VS. STATE OF TAMIL NADU [REFERRED TO]
SANJAY SON OF BALDEO RAMTEKE VS. STATE OF MAHARASHTRA [REFERRED TO]
JUDGEMENT
INDIRA JAIN,J. -
(1.)RULE. Rule is made
returnable forthwith. Heard finally with the consent of learned counsel for the parties.
(2.)By the present writ petition petitioner who was a member of Waqf Board seeks direction to quash and set aside the impugned notification issued by respondent No.1 on 26/07/2016 declaring that petitioner has deemed to have vacated the office of the member of the Board w.e.f. 1st December, 2015 as he ceases to be the member of Bar Council of Maharashtra and Goa from 1st December, 2015. The facts giving rise to the petition may be stated in brief as under :
(3.)The petitioner was Chairman of the Bar Council of Maharashtra and Goa. He ceased to be the member of Bar Council of Maharashtra and Goa as tenure of the body came to an end w.e.f. 1st December, 2015. As a member of Bar Council, petitioner was appointed as member of Maharashtra State Board of Waqfs, Aurangabad from the category of Muslim members of the Bar Council of the State vide Government Notification dated 17/04/2012.
;
(2.)By the present writ petition petitioner who was a member of Waqf Board seeks direction to quash and set aside the impugned notification issued by respondent No.1 on 26/07/2016 declaring that petitioner has deemed to have vacated the office of the member of the Board w.e.f. 1st December, 2015 as he ceases to be the member of Bar Council of Maharashtra and Goa from 1st December, 2015. The facts giving rise to the petition may be stated in brief as under :
(3.)The petitioner was Chairman of the Bar Council of Maharashtra and Goa. He ceased to be the member of Bar Council of Maharashtra and Goa as tenure of the body came to an end w.e.f. 1st December, 2015. As a member of Bar Council, petitioner was appointed as member of Maharashtra State Board of Waqfs, Aurangabad from the category of Muslim members of the Bar Council of the State vide Government Notification dated 17/04/2012.
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