State Of Karnataka vs The Karnataka State Board Of Auqaf
2022 Latest Caselaw 11767 Kant

                          1


 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

     DATED THIS THE 12TH DAY OF SEPTEMBER 2022

                      PRESENT

            THE HON'BLE MR. ALOK ARADHE
                ACTING CHIEF JUSTICE

                         AND

     THE HON'BLE MR.JUSTICE S.VISHWAJITH SHETTY

            W.A. NO.809 OF 2022 (LB-BMP)
                         IN
            W.P.No.16807 OF 2022 (LB-BMP)

BETWEEN:

STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
REVENUE DEPARTMENT
VIDHANA SOUDAH, AMBEDKAR VEEDHI
BANGALORE 560001.
                                        ... APPELLANT
(BY MRS. PRATHIMA HONNAPURA, AGA)


AND:

1.     THE KARNATAKA STATE BOARD OF AUQAF
       DARUL AUQAF, NO.6, CUNNINGHAM ROAD
       BANGLAORE 560052
       REP. BY ITS CHIEF EXECUTIVE OFFICER.

2.     THE DISTRICT WAKF OFFICER
       BENGALURU, DISTRICT WAKF
       ADVISORY COMMITTEE
       2ND FLOOR, HSS AND HMS COMPLEX
       CUBBONPET, BENGALURU 560002.

3.     THE BRUHAT BENGALURU MAHANAGARA PALIKE
       REPRESENTED BY ITS CHIEF COMMISSIONER
                           2


     N.R. SQUARE, CORPROATION CIRCLE
     BANGALORE 02.

4.   THE JOINT COMMISSIONER BBMP
     (BENGAURU WEST)
     SAMPIGE ROAD, MALLESHWARAM
     BENGALURU 03.

5.   THE CENTRAL MUSLIM ASSOCIATION
     OF KARNATAKA
     REPRESENTED BY ITS GENERAL SECRETARY
     PREMISES OF ABBAS KHAN COLLEGE
     FOR WOMENS, OTC ROAD CROSS
     CUBBONPET, BENGALURU 02
                                  ... RESPONDENTS

(BY MR. JAYA KUMAR S. PATIL, SR. COUNSEL FOR
    MR. AJESH KUMAR S, ADV., FOR C/R1 & C/R2
    MR. V. SREENIDHI, ADV., FOR R3 & R4)
                           ---

     THIS WRIT APPEAL IS FILED U/S 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
INTERIM ORDER DATED 25/08/2022 IN WP NO.16807/2022
PASSED BY THE HON BLE SINGLE JUDGE OF THIS HON BLE
COURT.

     THIS WRIT APPEAL COMING ON FOR ORDERS, THIS
DAY,   ACTING   CHIEF  JUSTICE,  DELIVERED   THE
FOLLOWING:

                       JUDGMENT

Smt.Prathima Honnapura, learned Additional

Government Advocate for the appellant.

Mr.Jayakumar S.Patil, learned Senior counsel

for the respondent Nos.1 and 2.

Mr.V.Sreenidhi, learned counsel for the

respondent Nos.3 and 4.

This intra Court appeal has been filed against

order dated 26.08.2022 passed by the learned Single

Judge in W.P.No.16807/2022.

2. In view of order dated 30.08.2022 passed by

the Supreme Court in SLP (C) No.15155/2022, the

appeal is disposed of.

In view of disposal of the appeal, the pending

interlocutory application does not survive for

consideration and is accordingly disposed of.

Sd/-

ACTING CHIEF JUSTICE

Sd/-

JUDGE

RV