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Judgment
Miscellaneous Application No. 14005 of 2011
Counter affidavit, filed by respondent No. 4, is kept with the record and at the same time, short counter affidavit, filed by the State, is also kept with the record. Applications, made therefor, are disposed of.
In the event any rejoinder affidavit is required to be filed to the affidavits filed, let the same be filed on or before 27th February, 2012.
Writ Petition No. 87 of 2011 (PIL)
Admit.
In the short counter affidavit, filed by the State, it has indicated that the State has taken certain actions as disclosed therein. It is made clear that pendency of the present writ petition will not debar the State from concluding such actions.
For the time being, Chief Executive Officer of the Uttarakhand Wakf Board shall be entitled to spend such money, for and on account of the Wakf, and to enter into such contract, for and on account of the Wakf, and to permit such person to do such work as may be necessary for the performance of the duties of the Wakf, as may be permitted by the District Magistrate of the district or by his nominee, who shall be a permanent employee of the State, before any such step is taken. In other words, money spent or any work done by the Chief Executive Officer of the Wakf Board shall be supported by a prior permission to be granted by the District Magistrate or by his nominee.
Let the writ petition be listed for disposal in the week commencing from 5th March, 2012.