Abdulsab Sadroddin Mulla vs The Chief Executive Officer
2021 Latest Caselaw 5873 Kant

           IN THE HIGH COURT OF KARNATAKA
                   DHARWAD BENCH

      DATED THIS THE 9TH DAY OF DECEMBER 2021

                         BEFORE

      THE HON'BLE MR.JUSTICE N.S.SANJAY GOWDA

       WRIT PETITION NO.65456/2012 (GM WAKF)

BETWEEN:

ABUDLAB SADRODDIN MULLA,
AGE-35 YEARS, OCC-PVT.SERVICE,
R/O.176/B2, HOSUR TAMBITKAR GALLI,
SHAHAPUR, BELGAUM.
                                             ...PETITIONER
(BY SRI ANWR BASHA B., ADVOCATE-ABSENT)

AND

1.    THE CHIEF EXECUTIVE OFFICER
      KARNATAKA BOARD OF WAKF,
      DARUL-E-WAKF,
      NO.6, CUNNINGHAM ROAD,
      BELGAUM.

2.    THE SECRETARY,
      HOSUR MASJID, TANZEEM COMMITTEE,
      HOSUR, SHAHAPUR, BELGAUM.
                                          ....RESPONDENTS

(BY SRI B.MUHAMMED ALI, ADV. FOR RESPONDENT NO.1 & 2)


     THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE WRIT OF
CERTIORARI TO QUASH THE JUDGMENT AND ORDER PASSED BY
THE WAKF TRIBUNAL, BELGAUM ON 10.07.2012 MARKED AT
ANNEXURE-A, CONSEQUENTLY, FURTHER ISSUE WRIT OF
                                 :2:



CERTIORARI TO QUASH THE ORDER PASSED IN ENQUIRY
PROCEEDINGS NO.36/BGM/2006 DATED 27.12.2007 MARKED AT
ANNEXURE-B.

    THIS PETITION COMING ON FOR PRELIMINARY HEARING B
GROUP, THIS DAY, THE COURT MADE THE FOLLOWING:

                              ORDER

On 02.12.2021, this Court passed the following order :

"There is no appearance today also on behalf of the petitioner. As a last chance, post this matter on 09.12.2021.

It is made clear that if there is no appearance on that day, the petition would be dismissed for non- prosecution."

Today also there is no appearance on behalf of the

petitioner. Left with no other alternative, writ petition is

dismissed for non-prosecution.

SD JUDGE CKK