SYED ZAINUL ABIDEEN HUSSAINI QUADRI Vs. SYED MOHAMMED MOHIUDDIN QUADRI

JUDGEMENT

(1.) The present Writ Appeal is directed against the order dtd. 12/12/2025 passed by the learned Single Judge in W.P.No.3148 of 2025, whereby the learned Single Judge allowed the Writ Petition and set aside the proceedings dtd. 18/12/2024 issued by the Telangana State Waqf Board (for short "the Board") appointing the appellants (respondent Nos.3 to 9 in the Writ Petition) as President and Members of the Towliath Committee of Dargah Hazrath Imam Ali Shah Quadri (R.H.), Balapur, and further directed the Board to reconstitute the said Committee considering the claim of respondent No.1 (writ petitioner) for the post of President with preferential status.

(2.) For the sake of clarity and brevity, the parties are hereafter referred to as they were arrayed in the Writ Petition. Factual background (succinctly stated)

(3.) Dargah Hazrath Imam Ali Shah Quadri, Balapur (for short 'the Balapur Dargah') is a notified Waqf institution bearing Serial No.2958, as published in the Gazette dtd. 9/2/1989. Upon the demise of the original Mutawalli, disputes arose regarding succession to the office of Mutawalli. In order to resolve the said disputes, a Family Compromise dtd. 25/2/1960 (for short 'the Compromise Deed') was recorded in Case No.13/2 of 1959.