SUPREME COURT OF INDIA

Before:- G.B. Pattanaik and M.B. Shah, JJ.

I.A. No. 12 in W.P. (C) No. 715 of 1990. D/d. 1.12.1999.

All India Imam Organisation & Ors. - Petitioner

Versus

Union of India - Respondent

Wakf Act, 1954, Sections 9, 15 and 36 - Non-implementation of scheme - Affidavits filed in Supreme Court on behalf of the several Wakf Boards are not correct inasmuch as said Mosque has sufficient resources to pay and yet they are not paying.

[Para ]

Cases Referred :-

All India Imam Organisation v. Union of India, 1993(2) Scale 955.

All India Judges Association v. Union of India, 1999(4) SCALE 415.

ORDER

G.B. Pattanaik, J. - Put up this matter after 8 weeks. Mr. Raju Ramachandran will give a concrete proposal as to how the resources of the small Mosque and also (sic) Wakf Board can be augmented for proper implementation of the scheme in the light of the directions issued by this Court and also shall file affidavit indicating that the affidavits filed in this Court on behalf of the several Wakf Boards are not correct inasmuch as said Mosque has sufficient resources to pay and yet they are not paying.

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