Bombay HC Quashes Wakf Property Mutation as Enemy Property, Mandates Due Process - (27 Jul 2026)
TRUSTS AND SOCIETIES
Bom HC quashed orders directing Wakf properties to be mutated as enemy property, holding that such action requires a prior inquiry, determination of jurisdictional facts, and a hearing for affected parties, and that Sec 22A of Enemy Property Act cannot override High Court orders under Article 226.
Tags : WAKF PROPERTY; ENEMY PROPERTY; MUTATION
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