Malakawwa W/O Sayabanna Awati vs The Chairman Anjuman Islam ...
2022 Latest Caselaw 4251 Kant

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          IN THE HIGH COURT OF KARNATAKA
                  KALABURAGI BENCH

     DATED THIS THE 11TH DAY OF MARCH, 2022

                         BEFORE

     THE HON'BLE MR.JUSTICE ASHOK S. KINAGI


              RSA No.200071/2020 (DEC)

Between:

Malakawwa W/o Sayabanna Awati,
Age: 83 years, Occ: Agriculture,
R/o Tamba Village, Taluka-Indi-586 209
District Vijayapur.
                                            ... Appellant
(By Sri.Raja Venkatappa Naik, Advocate)

And:

1.     The Chairman,
       Anjuman Islam Committee,
       Tamba village, Indi.

2.     The Secretary,
       Anjuman Islam Committee,
       Tamba village,
       Indi.

3.     The Secretary,
       Karnataka Board of Wakf,
       Cunningham Road,
       Bangalore.
                                         ... Respondents
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      This Regular Second Appeal is filed under Section
100 of CPC praying to allow the Regular Second Appeal
setting aside the judgment and order dated 8th April 1999
passed by Ld. Principal Civil Judge, Sr.Dn. Bijapur in R.A.
No.47/1994 and affirming the judgment and decree passed
by Ld. Munsiff Court at Indi, District Bijapur dated
15.02.1994      granting   judgment     and    decree    in
O.S.No.82/1982 in favour of the plaintiff and against the
defendants and etc.,

      This appeal coming on for orders this day, the Court
delivered the following:-
                      JUDGMENT

After hearing for sometime, learned counsel for

the appellant has filed a memo for withdrawal of the

appeal.

Memo is placed on record.

Appeal is dismissed as withdrawn.

In view of disposal of the appeal, pending I.As.

does not survive for consideration.

Sd/-

JUDGE

VNR