Mohd. Rehan vs Nawab Khushro Irshad And Others
2019 Latest Caselaw 1806 ALL

Citation : 2019 Latest Caselaw 1806 ALL
Judgement Date : 27 March, 2019

Allahabad High Court

Mohd. Rehan vs Nawab Khushro Irshad And Others on 27 March, 2019

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 19
 

 
Case :- WRIT - A No. - 42413 of 2008
 

 
Petitioner :- Mohd. Rehan
 
Respondent :- Nawab Khushro Irshad And Others
 
Counsel for Petitioner :- B.N. Agrawal,Iqbal Ahmad,Sanjay Agrawal
 
Counsel for Respondent :- ,D.K. Srivastava,H.K. Singh,P.K. Srivastava,Pramod Bhardwaj,Vinay Kumar Upadhyay
 

 
Hon'ble Manoj Kumar Gupta,J.

As per report obtained from the Post Office, respondent Nos. 1/1 to 1/3 have been duly served. S/Sri Pramod Bharadwaj and V.K. Upadhyay have also entered appearance on their behalf. Respondent Nos. 2 & 3 are stated to be proforma parties, therefore, service upon the said respondents is dispensed with.

An application seeking impleadment of U.P. Central Board of Waqf, as respondent No. 4 has been filed by the petitioner-tenant.

Indisputably, the U.P. Central Board of Waqf, Lucknow, whose impleadment is being sought was not party to the proceedings before the Courts below.

The instant petition has been filed challenging the order passed in Appeal No. 18/2008, in which also U.P. Central Board of Waqf was not a party.

Consequently, Civil Misc. Impleadment Application No. 381106 of 2014 is wholly misconceived and is accordingly rejected.

Sri Iqbal Ahmad, learned counsel for the petitioner states that he is not fully prepared with the matter and therefore, he prays that the petition be adjourned for next week.

List on 3 April 2019.

(Manoj Kumar Gupta, J.)

Order Date :- 27.3.2019

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