Mr. Syed Khasim Sab vs The Karnataka State Board Of Wakfs
2022 Latest Caselaw 11142 Kant

                           1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

          DATED THIS THE 26TH DAY OF JULY 2022

                        BEFORE
         THE HON'BLE MR. JUSTICE V. SRISHANANDA

            RFA No.1301/2022 (DEC/INJ)

BETWEEN:

MR. SYED KHASIM SAB
S/O SYED AMIR AHMED
AGED ABOUT 51 YEARS
R/AT BELLUDI VILLAGE
HARIHAR TALUK
DAVANAGERE DISTRICT.
                                           ...APPELLANT
(By SMT. SHAHIDA KHANAN.J, ADVOCATE FOR
   SRI.MASKOOR HASHMI M D, ADVOCATE)

AND:

1.     THE KARNATAKA STATE BOARD OF WAKFS
       NO.6, CUNNINGHAM ROAD
       BENGALURU-560052
       REP BY ITS CHIEF EXECUTIVE OFFICER.

2.     THE THASILDAR
       HARIHAR TALUK
       HARIHAR.

3.     THE DISTRICT WAKF ADVISORY COMMITTEE
       DAVANAGERE DISTRICT
       DEPUTY COMMISSIONERS OFFICE
       DAVANAGERE
       REP BY ITS WAKF OFFICER.
                                   2




4.   JAMIA MASJID
     BELLUDI VILLAGE
     HARIHAR TALUK
     DAVANAGERE DISTRICT
     REP BY ITS PRESIDENT.
                                                 ... RESPONDENTS


     THIS RFA FILED UNDER SECTION 96 R/W ORDER 41
RULE 1 OF CPC AGAINST THE JUDGMENT AND DECREE
DATED 24.02.2022 PASSED IN OS No.3/2016 ON THE FILE
OF THE PRESIDING OFFICER, KARNATAKA WAKF TRIBUNAL,
BANGALORE, DN, BANGALORE, DISMISSING THE SUIT FOR
DECLARATION AND PERMANENT INJUNCTION.


     THIS APPEAL IS COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:

                             ORDER

Learned counsel for the appellant has filed a memo

seeking withdrawal of the petition. The memo reads as

under:

"The undersigned counsel for the appellant humbly submit this Hon'ble Court, seek permission of this Hon'ble Court to withdraw the appeal along with returns of certified copies with liberty to file C.R.P.

Wherefore I humbly pray this Hon'ble court pleased to allow this memo of

withdrawal in the interest of justice and equity."

In view of the memo filed, the appeal is dismissed as

withdrawn with liberty as prayed for.

Sd/-

JUDGE

SA