Dargah Khwaja Shaikh Farid, Girad ... vs Sayyed Mussabir Ali S/O Sayyad ...
2021 Latest Caselaw 17587 Bom

                                                                              (1)                                                  17.wp.3781.2017 + 1

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                                WRIT PETITION NO.3781 OF 2017

                      Sayyad Mussabir Ali s/o Sayyad Abdul Hamid Kazi and others
                                                  Vs.
                            Kazi Karimoddin s/o Kazi Faiyajuddin and others
                                                 WITH
                                               WRIT PETITION NO. 4224 OF 2017

                               Dargah Khwaja Shaikh Farid and others
                                                  Vs.
                      Sayyed Mussabir Ali s/o Sayyad Abdul Hamid Kazi and others
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
           Mr. R. P. Joshi, Advocate for petitioner in wp no.3781 of 2017
           Mr. A. H. Jamal, Advocate for respondent Nos.1 to 3 in wp no.3781 of 2017
           Mr. A. M. Quazi, Advocate for respondent Nos.5 and 6 in wp no.3781 of 2017
           Mr. A. H. Jamal, Advocate for petitioners in wp no.4224 of 2017
           Mr. R. P. Joshi, Advocate for respondent Nos.1 to 5 in wp no.4224 of 2017
           Mr. A. M. Quazi, Advocate for respondent Nos.6 and 7 in wp no.4224 of 2017


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     17/12/2021

                                                                           Heard.

The petitions were filed before this Court against the Judgment dated 28.09.2016 passed by the learned Principal District Judge, Nagpur in Waqf Appeal No.1/2014 for the reason that the Waqf Board was not constituted and functioning.

Mr. Quazi, learned counsel for the Waqf Board, submits that the Board has now been constituted at Aurangabad and would be willing to hear the applications or whatever proceedings available as such, under the Waqf Act, considering which, the parties are (2) 17.wp.3781.2017 + 1

directed to approach the Waqf Borad, who shall decide the proceedings pending before it within a period of four months.

The petitions are accordingly disposed of in the above terms. No costs.

JUDGE

Sarkate

Digitally signed byANANT R SARKATE Signing Date:18.12.2021 12:12