Page No.# 1/2 vs Assam Board Of Wakf
2021 Latest Caselaw 152 Gua

                                                                   Page No.# 1/2

GAHC010181782020




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : I.A.(Civil)/2214/2020

            NOOR FATEH AND 2 ORS.
            D/O. LATE NURUDDIN, R/O. CHANDARIA PATHAR, GOALPARA TOWN, P.O.
            BALADMARI, P.S. and DIST. GOALPARA

            2: MD. SALIM @ MD. NOOR SALIM
             S/O MD. LUTFUR RAHMAN R/O CHANDARIA PATHAR GOLPARA TOWN
             P.O. BLADMARI P.S. and DIST. GOALPARA
            ASSAM.

            3: RUKSANA @ RUPSHINA RAHMAM
             D/O MD. LUTFUR RAHMAN RESIDENT OF CHANDARIA PATHAR
             GOALPAR TOWN
             P.O. BALADMARI P.S. and DIST. GOALPAR

            VERSUS

            ASSAM BOARD OF WAKF, GUWAHATI AND 2 ORS.
            THROUGH ITS SECRETARY, SILPUKHURI, GUWAHATI- 781003

            2:HAJI MD. MOSARRAF HUSSAIN
             S/O LT. JONAB- AFTABUDDIN AHMED
             RESIDENT OF HASHIILA PATHAR
             PANCHARATNA ROAD
             P.O. and P.S. DIST. GOALPARA
            ASSAM.

            3:ABDUL MALIQUE
             S/O LT. GASIMUDDIN AHMED R/O NATUN BAKURPARA GOALPARA TOWN
             P.O. and DIST. GOALPARA
            ASSA

Advocate for the Petitioner   : MR. J DEKA

Advocate for the Respondent : MR. A GANGULY
                                                                                      Page No.# 2/2




                                  BEFORE
                HONOURABLE MR. JUSTICE PRASANTA KUMAR DEKA

                                            ORDER

Date : 19-01-2021

Heard Mr. J. Deka, the learned counsel for the applicant. Also present Mr. D. Chakrabortty, the learned counsel for the opposite party. The petitioners in the connected writ petition challenged the judgment and decree dated 17.05.2018 passed by the Wakf Tribunal Guwahati in WT Case No. 01/07. This interlocutory application is filed for conversion of the writ petition to a Civil Revision Petition under Article 227 of the Constitution of India. Considering the submission of Mr. Deka the learned counsel for the applicant and in view of the submission of Mr. Chakraborty, that he has no objection in the said conversion, this application is allowed.

JUDGE

Comparing Assistant