CHIEF EXECUTIVE OFFICER, MEGHALAYA BOARD OF WAQF Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Having heard the learned advocates for the parties and upon perusing the papers before us, it appears that the instant writ appeal has been preferred against the judgment and order dated 26.09.2018 passed by a learned Single Judge in WP (C) No.107 of 2016 (Shri Md. Saleem Vs. State of Meghalaya and Ors).

(2.) The brief fact of the petitioner's case in a nutshell is that:

(3.) Learned counsel for the petitioner submits that till date the Government has failed to constitute the Survey Commissioner of Wakfs property as required under Sections 4 and 5 of the Wakf Act, 1995. As a result, the Wakf Board unnecessarily harassed the petitioner, though it does not fall as the Wakf property.