K.K. SHERWANI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Seeking to declare G.O. Ms. No. 38, Minorities Welfare (IDM) Department, dated 15.07.2019, and the appointment of the 3rd respondent as Competent Authority/Special Officer vide G.O. Ms. No. 39, Minorities Welfare (IDM) Department, dated 15.07.2019, as illegal and to declare that the Board constituted vide G.O. Ms. No. 10, Minorities Welfare (IDM), dated 13.03.2018, is entitled to continue to function till expiry of five years in accordance with the provisions of Waqf Act, these writ petitions are filed.

(2.) Since the issue involved in these writ petitions being one and the same, these are being disposed of by this common order.

(3.) The facts in W.P. No. 9465 of 2019, so far as are relevant for deciding the issues involved in these writ petitions, may be stated as follows: