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Mohammed Maaz @ Parveez vs The Managing Committee
2024 Latest Caselaw 25226 Kant

Citation : 2024 Latest Caselaw 25226 Kant
Judgement Date : 22 October, 2024

Karnataka High Court

Mohammed Maaz @ Parveez vs The Managing Committee on 22 October, 2024

Author: Hemant Chandangoudar

Bench: Hemant Chandangoudar

                                                      -1-
                                                                 NC: 2024:KHC:42418
                                                                CRP No. 400 of 2022




                               IN THE HIGH COURT OF KARNATAKA AT BENGALURU

                                  DATED THIS THE 22ND DAY OF OCTOBER, 2024

                                                  BEFORE
                             THE HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR
                                CIVIL REVISION PETITION NO.400 OF 2022 (WAKF)
                        BETWEEN:

                             MOHAMMED MAAZ @ PARVEEZ,
                             S/O. LATE FAYAZ PASHA,
                             AGED ABOUT 41 YEARS,
                             R/AT NO.146, 1ST MAIN,
                             CHIKKA BASTI, KENGERI,
                             BANGALORE-560 060.
                                                                       ...PETITIONER
                        (BY SRI. DR. B. MANJUNATH, ADVOCATE)
                        AND:

                        1.   THE MANAGING COMMITTEE,
                             DARGAH HAZARATH SYEDA,
                             SYEDANI BI BI,
                             NEAR BASITH SARAI,
                             MYSORE ROAD,
                             BANGALORE,
                             REPRESENTED BY ITS SECRETARY,
Digitally signed by B
K                            MR. TANVEER.
MAHENDRAKUMAR
Location: HIGH
COURT OF                2.   M/S. KARNATAKA STATE BOARD OF AUQUAF,
KARNATAKA
                             NO.6, CUNNINGHAM RAOD,
                             SHESHADRIPURAM,
                             BANGALORE-560 052,
                             REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER.

                        3.   SRI. NAWAZ PASHA,
                             S/O. BASHA JAN,
                             AGED ABOUT 32 YEARS.

                        4.   SRI. MOHAMMAED YARAB,
                             LATE ABDUL HAFEEZ,
                             AGED ABOUT 28 YEARS,
                             BOTH ARE R/AT NO.1/1/,
                                   -2-
                                                 NC: 2024:KHC:42418
                                               CRP No. 400 of 2022




     1ST CROSS, 5TH MAIN ROAD,
     PADARAYANAPURA,
     BANGALORE-560 026.
                                                    ...RESPONDENTS
(BY SRI. SYED IMRAN, ADVOCATE FOR R2;
   SRI. MOINUDDIN N., ADVOCATE FOR R3 & R4)

     THIS CRP IS FILED UNDER SECTION 83(9) OF CPC, AGAINST
THE JUDGMENT AND DECREE DATED 24.01.2022 PASSED         IN
OS.NO.21/2019 ON THE FILE OF THE KARNATAKA WAKF TRIBUNAL
BANGALORE DIVISION, BANGALORE. DECREEING THE SUIT FOR
PERMAN ENT INJUNCTION.

    THIS PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM:      HON'BLE MR JUSTICE HEMANT CHANDANGOUDAR


                           ORAL ORDER

Learned counsel for the petitioner files a memo seeking

leave of this Court to withdraw the petition stating that the relief

sought for in the writ petition does not survive for consideration.

2. Memo is placed on record.

3. Petition is dismissed as having become infructuous.

Sd/-

(HEMANT CHANDANGOUDAR) JUDGE

TIN

 
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