Karnataka Wakf Protection vs The Ghousia Industrial And
2024 Latest Caselaw 5732 Kant

Karnataka High Court

Karnataka Wakf Protection vs The Ghousia Industrial And on 23 February, 2024

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                                                       NC: 2024:KHC:7625
                                                     CRP No. 533 of 2013




                    IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                      DATED THIS THE 23RD DAY OF FEBRUARY, 2024

                                       BEFORE
                          THE HON'BLE MR JUSTICE M.I.ARUN
                       CIVIL REVISION PETITION NO. 533 OF 2013
               BETWEEN:
                     KARNATAKA WAKF PROTECTION
                     JOINT ACTION COMMITTEE,
                     A SOCIETY REGISTERED UNDER
                     THE KARNATAKA SOCIETIES ACT
                     WITH ITS OFFICE AT NO.561,
                     OLD AIRPORT ROAD, OPPOSITE DENA BANK,
                     KODAHALLI, HAL II STAGE POST,
                     BANGALORE - 560 008,
                     REPRESENTED BY ITS GENERAL SECRETARY
                     MR. M.J. ALI.
                                                             ...PETITIONER
               (BY SRI. RAHUL KARIYAPPA, ADVOCATE)

               AND:

Digitally      1.    THE GHOUSIA INDUSTRIAL AND
signed by H          ENGINEERING TRUST,
K HEMA
Location:            ALSO KNOWN AS GHOUSIA TECHNICAL TRUST,
High Court           WITH ITS OFFICE AT HOSUR ROAD,
of Karnataka
                     BANGALORE - 560 029,
                     REPRESENTED BY ITS HONORARY SECRETARY
                     DR. MUMTAZ AHMED KHAN.

               2.    THE KARNATAKA STATE BOARD OF WAKFS,
                     NO.6, CUNNINGHAM ROAD,
                     BANGALORE - 560 052,
                     REPRESENTED BY ITS
                     CHIEF EXECUTIVE OFFICER.
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                                            NC: 2024:KHC:7625
                                         CRP No. 533 of 2013




3.   DISTRICT WAKF ADVISORY COMMITTEE,
     BANGALORE (URBAN) DISTRICT,
     BANGALORE, REPRESENTED BY ITS WAKF OFFICER,
                                        ...RESPONDENTS
(BY SRI. MAHMOOD PATEL, ADVOCATE FOR R1;
    R2 AND R3 ARE SERVED AND UNREPRESENTED)

     THIS CRP IS FILED UNDER SEC.83(9) OF THE WAKF ACT
1995 R/W SEC.115 OF CPC., CALL FOR RECORDS FROM THE
WAKF TRIBUNAL, BANGALORE DIVISION, BANGALORE, IN O.S
NO.17 OF 2010 AND AFTER GOING THROUGH THE LEGALITY,
PROPRIETY OR OTHERWISE SET ASIDE THE JUDGMENT AND
DECREE DATED 01.10.2013 PASSED THEREIN.

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

                           ORDER

1. The learned counsel for the petitioner submits

that the Civil Revision Petition may be dismissed as

withdrawn.

2. His submission is placed on record.

3. Accordingly, the Civil Revision Petition is hereby

dismissed as withdrawn.

SD/-

JUDGE

CH