Karnataka High Court
Anjuman-E-Islam Committee vs The Chief Executive Officer on 9 February, 2024
Author: Suraj Govindaraj
Bench: Suraj Govindaraj
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NC: 2024:KHC-D:3040
WP No. 22123 of 2014
IN THE HIGH COURT OF KARNATAKA,
DHARWAD BENCH
DATED THIS THE 9TH DAY OF FEBRUARY, 2024
BEFORE
THE HON'BLE MR JUSTICE SURAJ GOVINDARAJ
WRIT PETITION NO. 22123 OF 2014 (GM-WAKF)
BETWEEN:
ANJUMAN-E-ISLAM COMMITTEE
MUSEUM ROAD
BADAMI-587 201
REP. BY ITS PRESIDENT
MR. SHOUKAT ALI SHAIKSAB SOUDAGAR
...PETITIONER
(BY SRI. HANUMANTHAREDDY SAHUKAR.,ADVOCATE)
AND:
1. THE CHIEF EXECUTIVE OFFICER
KARNATAKA STATE BOARD OF WAKFS
DARUL AWAKAF, NO.6,
CUNNINGHAM ROAD
YASHAVANT
Digitally
signed by
YASHAVANT
NARAYANKAR
BANGALORE-560 052
NARAYANKAR Date:
2024.02.15
15:10:39
+0530
2. THE ADDL. CHIEF EXECUTIVE OFFICER
KARNATAKA STATE BOARD OF WAKFS
DARUL AWAKAF, NO.6.,
CUNNINGHAM ROAD
BANGALORE-560 052
3. THE CHAIRMAN
DISTRICT WAKF ADVISORY COMMITTEE
MASJID-E-TAYYABA
BUS STAND ROAD,
BAGALKOT-587101.
4. ABDUL REHMAN KARKALMATTI
S/O MAKTUM HUSSAIN
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NC: 2024:KHC-D:3040
WP No. 22123 of 2014
AGED ABOUT 36 YEARS
R/O MAKAAN GALLI
BADAMI-587 201
BAGALKOT DISTRICT
5. SYED ABDUL RAJAK PEERZADE
S/O MOULLALISHA
AGED ABOUT 56 YEARS
R/O MAKAAN GALLI
BADAMI-587 201
BAGALKOT DISTRICT
6. SULEMAN MULLA
S/O BADSHASAHEB,
AGED ABOUT 35 YEARS
R/O KALLIPATTI ONI
BADAMI-587 201
BAGALKOT DISTRICT
7. RAJESAB YADWAD
S/O GAJABUSAB
AGED ABOUT 44 YEARS
R/O R.G. YADWAD,
ANAND NAGAR,
BADAMI-587 201
BAGALKOT DISTRICT
8. HAJRAT HUSSAINSAB NADAF
AGED ABOUT 60 YEARS
R/O CHALUKYANAGAR,
1ST CROSS,
BADAMI-587 201
BAGALKOT DISTRICT
9. LALSAB BAGWAAN
S/O NOORSAB
AGED ABOUT 58 YEARS
R/O TOTTAR ONE,
NEAR HANUMAN TEMPLE
BADAMI-587 201
BAGALKKOT DISTRICT
10. BABAJAAN KHAZI
S/O ABDUL SHUKUR
AGED ABOUT 68 LYEARS
R/O 3RD CROSS,
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WP No. 22123 of 2014
TIPPU NAGAR
BADAMI-587 201
BAGALKOT DISTRICT
11. NABI MULLA
S/O MULLASAB
AGED ABOUT 65 YEARS
R/O KALAL ONE,
BADAMI-587 201
BAGALKOT DISTRICT
12. SHABIR AHMER BANDAR
S/O MEHBOOB SAB
AGED ABOUT 45 YEARS
R/O TIPPU NAGAR
BADAMI-587 201
BAGALOKOT DISTRICT
13. ABDUL AZAJIZ KALADGI
S/O RAJAKSAB
AGED ABOUT 34 YEARS
R/O 1ST CROSS,
TIPPU NAGAR
BADAMI-587 201
BAGALKOT DISTRICT
...RESPONDENTS
(BY SRI. D L LADKHAN., ADVOCATE FOR R1;
SRI. R M JAVED., ADVOCATE FOR R4-R6, R10, R11, R13;
MISS AZRA J DUNDGE., ADVOCATE FOR R2;
R3, R7-SERVED;
R9 & R12 AND H/S)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO SET ASIDE THE
JUDGMENT AND ORDER DATED 17.5.2014 PASSED BY THE LEARNED
V ADDL. DISTRICT & SESSIONS JUDGE, BELGAUM AND PRESIDING
OFFICER, WAKF BOARD, BELGAUM, IN NO. KWT/BAG/R/APPEAL
NO.2/2013 VIDE ANN-K AND ETC.
THIS WRIT PETITION, COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
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NC: 2024:KHC-D:3040
WP No. 22123 of 2014
ORDER
1. The petitioner is before this Court seeking for the
following reliefs:
a. Set aside the Judgment and order dated 17.5.2014
passed by the learned V. Addl. District and
Sessions Judge, Belgaum and Presiding Officer,
Wakf Board, Belgaum, in No. KWT/BAG/SR/Appeal
No. 2/2013 vide Annexure-K;
b. Pass such other orders or direction as this Hon'ble
Court deems just and proper under the facts and
circumstances of the case and allow this Writ
Petition, in the interest of justice and equity.
2. Learned counsel for the petitioner submits that the
order dated 17.5.2014 has spent itself and does not
survive for consideration. Hence, the petition is
dismissed as having become infructuous.
Sd/-
JUDGE
SR
