Mr Mohammed Samiulla vs Karnataka State Board Of Auqaf
2024 Latest Caselaw 217 Kant

Karnataka High Court

Mr Mohammed Samiulla vs Karnataka State Board Of Auqaf on 3 January, 2024

                                             -1-
                                                        NC: 2024:KHC:316
                                                     CRP No. 682 of 2023




                     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                        DATED THIS THE 3RD DAY OF JANUARY, 2024

                                        BEFORE
                           THE HON'BLE MR JUSTICE M.I.ARUN
                        CIVIL REVISION PETITION NO.682 OF 2023

                BETWEEN:

                1.    MR. MOHAMMED SAMIULLA
                      S/O LATE ISMAIAL SAB
                      AGED ABOUT 62 YEARS,

                2.    MR. TAJ PEER
                      S/O LATE KHASIM SAB
                      AGED ABOUT 55 YEARS,

                3.    MR. MOULA ALI
                      LATE ABDUL RAZACK SAB
                      AGED ABOUT 45 YEARS,

                4.    MR. S. BABAJAN
                      S/O LATE SYED SAB
                      AGED ABOUT 42 YEARS,
Digitally
signed by V
MANJUSHA        5.    MR. ZABIULLA A.
BAI                   S/O LATE ATHAULLA
Location:             AGED ABOUT 33 YEARS,
High Court of
Karnataka
                6.    MR. MOHAMMED RAFEEQUE
                      S/O LATE BABA JAN
                      AGED ABOUT 43 YEARS,

                      SL.NO.1 TO 6 ARE MUJAWARS OF HAZRATH
                      SYED JALAL KHAKI SHAH,
                      WALI (R.A) DARGAH, NIMKAYALAHALLI,
                      MURUGAMALLA HOBLI,
                      CHINTAMANI TALUK-563 146.
                                                             ...PETITIONERS
                (BY SRI NAVEED AHMED, ADVOCATE)
                            -2-
                                            NC: 2024:KHC:316
                                       CRP No. 682 of 2023




AND:

1.   KARNATAKA STATE BOARD OF AUQAF
     NOW AT NO.6, CUNNINGHAM ROAD,
     VASANTHNAGAR (MANICK) 1ST CROSS,
     JAYAMAHAL EXTENSION,
     BANGALORE-560 052
     REP. BY ITS CHIEF EXECUTIVE OFFICER.

2.   DISTRICT WAQF COMMITTEED BY ITS
     SECRETARY, KOLAR DISTRICT,
     KOLAR-560 101.

3.   KHALIFA SHAHBABA SHAIK
     SHAHABUDDIN KHALANDER SOHRAWARDI
     S/O HAJI MUTHAWALLI MAHABOOB SAHEB,
     AGED ABOUT 48 YEARS,
     SAJJADANASHEEN,
     HAZRATH SYED JALAL KHAKI SHAH
     WALI (R.A) DARGAH, NIMKAYALAHALLI,
     MURUGAMALLA HOBLI,
     CHINTAMANI TALUK-563 146.

                                            ...RESPONDENTS
(BY SMT. SWATI ASHOK, ADVOCATE FOR R.1 & R.2;
R.3: SERVED AND UNREPRESENTED.)

     THIS PETITION IS FILED UNDER SECTION 83 (9) OF THE
WAQF ACT, PRAYING TO SET ASIDE/QUASH THE IMPUGNED
JUDGMENT DATED 24.08.2023 & DECREE DATED 14.09.2023
PASSED BY THE KARNATAKA WAQF TRIBUNAL, BANGALORE
O.S.NO.03 OF 2014 PRODUCED AT ANNEXURE-'A', BY
ALLOWING THIS REVISION PETITION IN THE INTEREST OF
JUSTICE AND EQUITY.

     THIS PETITION COMING ON FOR ADMISSION, THROUGH
PHYSICAL HEARING/VIDEO CONFERENCING THIS DAY, THE
COURT MADE THE FOLLOWING:
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                                            NC: 2024:KHC:316
                                        CRP No. 682 of 2023




                          ORDER

1. Learned counsel for the petitioners has filed a memo

dated 03.01.2024 with a prayer to dismiss the revision

petition as withdrawn.

2. Memo is taken on record.

3. The revision petition is dismissed as withdrawn.

Pending I.As., if any, stand disposed of.

Sd/-

JUDGE

hkh.