Mr. Syed Anwar Pasha vs Karnataka State Board Of Waqf
2023 Latest Caselaw 6154 Kant

                                             -1-
                                                          NC: 2023:KHC:30939
                                                         CRP No. 461 of 2021




                        IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                           DATED THIS THE 30TH DAY OF AUGUST, 2023

                                           BEFORE
                        THE HON'BLE MR JUSTICE H.T. NARENDRA PRASAD
                           CIVIL REVISION PETITION NO. 461 OF 2021
                   BETWEEN:

                   MR. SYED ANWAR PASHA
                   S/O S H AMAN
                   AGED ABOUT 36 YEARS
                   NO.106, BROADWAY ROAD
                   SHIVAJINAGAR, BANGALORE-560005.
                                                               ...PETITIONER
                   (BY SRI. SYED UMMER., ADVOCATE)

                   AND:

                   1.    KARNATAKA STATE BOARD OF WAQF
                         DARUL AUQUF
                         NO.6, CUNNIGHAM ROAD
                         BANGALORE-560052
                         REPRESNETED BY THE
                         ADDL.CHIEF EXECUTIVE OFFICER.
Digitally signed
by
DHANALAKSHMI       2.    THE RPESIDENT / SECRETARY
MURTHY
Location: High
                         HAZRATH PEER SYED JAMAL SHAH
Court of                 MAKAN CHARMINAR
Karnataka
                         MASJID ROAD, SHIVAJINAGAR
                         BANGALORE-560051.

                   3.    THE COMMISSIONER
                         BRUHAT BANGALORE MAHANAGR PALIKE
                         J C ROAD, BANGALORE-560002.

                   4.    THE ASST. REVENUE OFFICER RANGE
                         BRUHAT BANGALORE MAHANAGARA PALIKE
                         N R CIRCLE, BANGALORE.
                                                          ...RESPONDENTS
                             -2-
                                       NC: 2023:KHC:30939
                                      CRP No. 461 of 2021




      THIS CRP IS FILED UNDER SECTION 83(9) OF WAKF
ACT.,    AGAINST THE JUDGMENT AND DECREE DATED
05.12.2018 PASSED IN OS.NO.8/2014 ON THE FILE OF THE
PRESIDING    OFFICER,    KARNATAKA   WAKF   TRIBUNAL
BANGALORE DIVISION, BANGALORE. DISMISSING THE SUIT
FOR PERMANENT INJUNCTION.

     THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
THE COURT MADE THE FOLLOWING:
                           ORDER

1. Learned counsel for the petitioner has filed a memo

dated 30.08.2023 stating that he may be permitted to

withdraw the above petition with liberty to approach the

appropriate legal forum.

2. Memo dated 30.08.2023 is placed on record.

3. In view of the above, the petition is dismissed as

withdrawn with liberty to approach the appropriate legal

forum.

Sd/-

JUDGE

HA