Citation : 2025 Latest Caselaw 1788 Kant
Judgement Date : 29 July, 2025
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NC: 2025:KHC-K:4259
CRP No. 200023 of 2021
HC-KAR
IN THE HIGH COURT OF KARNATAKA,
KALABURAGI BENCH
DATED THIS THE 29TH DAY OF JULY, 2025
BEFORE
THE HON'BLE MR. JUSTICE SHIVASHANKAR AMARANNAVAR
CIVIL REVISION PETITION NO.200023 OF 2021 (IO)
BETWEEN:
MR. SYED SHAH SIRAJUDDIN HUSSAINI
S/O SYED SHAH BASHIRUDDIN HUSSAINI,
AGED ABOUT 58 YEARS,
R/O: H.NO.1-195, BEHIND RAJ DARBAR,
KALABURAGI - 585 102.
...PETITIONER
(BY SRI ABDUL MUQHTADIR, ADVOCATE)
AND:
1. LATE. ZOHARA SAYEED
W/O SYED SHAH MAQDUM HUSSAINI
Digitally signed
by KHAJAAMEEN SINCE DECEASED
MALAGHAN REPRESENTED BY HER LRS
Location: HIGH
COURT OF
KARNATAKA 1a. MR. SYED RASHID ALI
S/O SYED KASIM ALI,
AGED ABOUT 79 YEARS,
R/O.H.NO.7-974/C, MIJGORI,
NEAR MOHAMMEDIYA MASJID,
NAYA MOHALLA, KALABURAGI - 585 104.
1b. MRS. SEEMA HASHMI
S/O QUAZI SALEEMODDIN,
AGED ABOUT 51 YEARS,
R/O: NEAR MUKTAI LAWNS ZUM ZUM COLONY,
BEED MAHARASHTRA - 431 122.
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NC: 2025:KHC-K:4259
CRP No. 200023 of 2021
HC-KAR
1c. ASEMA JAHIRODDIN PATEL
AGE: 49 YEARS,
R/O: JAMA MASJID CHOWK,
VILLAGE ALAS, TQ: SHIROL,
KOLHAPUR - 416 104.
1d. MR. SYED MUZAMMIL
S/O SYED RASHID ALI,
AGE: 45 YEARS,
ROSHAN GATE, AURANGABAD,
MAHARASHTRA - 431 001.
1e. MR. SYED SHAH MOINUDDIN HUSSAINI
S/O SYED RASHID ALI,
AGE: 43 YEARS,
OCC: PVT. WORK,
R/O: H.NO. 4/12/34/A, NEW COLONY,
ROSHAN GATE, AURANGABAD,
MAHARASHTRA - 431 001.
1f. MR. SYED MUDASSIR ALI
S/O SYED RASHID ALI,
AGE: 39 YEARS,
OCC: PVT. WORK,
R/O: H.NO. 4/12/34/A, NEW COLONY,
ROSHAN GATE, AURANGABAD,
MAHARASHTRA - 431 001.
1g. MR. HASHMI SYED MAQDOOM HUSSAINI
S/O SYED RASHID ALI,
AGE: 39 YEARS,
OCC: PVT. WORK,
R/O: H.NO. 4/12/34/A, NEW COLONY,
ROSHAN GATE, AURANGABAD,
MAHARASHTRA - 431 001.
1h. MR. HASHMI SYED GHOUSE MOHIUDDIN
S/O SYED RASHID ALI,
AGE: 39 YEARS,
OCC: PVT. WORK,
R/O: H.NO. 4/12/34/A, NEW COLONY,
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NC: 2025:KHC-K:4259
CRP No. 200023 of 2021
HC-KAR
ROSHAN GATE, AURANGABAD,
MAHARASHTRA - 431 001.
2. THE CHAIRMAN
KARNATAKA WAKF BOARD,
NO.6 CUNNINGHAM ROAD,
BENGALURU - 560 001.
3. THE CEO
KARNATAKA WAKF BOARD NO.6,
CUNNINGHAM ROAD,
BENGALURU - 560 001.
4. THE CHAIRMAN DWC, KALABURAGI
STATION ROAD, KALABURAGI - 585 101.
...RESPONDENTS
(BY SRI P.S.MALIPATIL, ADVOCATE FOR R2;
R1(B), R1(C), R3 AND R4 ARE SERVED;
V/o dated 28.11.2023: R1(D), R1(E), R1(F), R1(G) AND
R1(H) ARE HELD SUFFICIENT)
THIS CIVIL REVISION PETITION IS FILED UNDER
SECTION 83(9) PROVISO OF THE WAQF ACT 1995, PRAYING
TO CALL FOR RECORDS AND SET ASIDE THE ORDER PASSED
BY THE KARNATAKA WAKF TRIBUNAL AT KALABURAGI IN
APPLICATION NO.5/2012 DATED 30.10.2021 VIDE ANNEXURE-
F BY ALLOWING THIS REVISION PETITION, AWARD COSTS,
PASS SUCH OTHER ORDERS AS THIS HON'BLE COURT MAY
DEEM FIT IN THE INTEREST OF JUSTICE AND EQUITY.
THIS CIVIL REVISION PETITION, COMING ON FOR
ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE SHIVASHANKAR
AMARANNAVAR
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NC: 2025:KHC-K:4259
CRP No. 200023 of 2021
HC-KAR
ORAL ORDER
Learned counsel for the petitioner files memo seeking
withdrawal of this petition.
2. Memo reads thus;
"The Advocate for petitioner respectfully submits that Hon'ble Karnataka Wakf Tribunal Kalaburagi passed judgment dated 23.06.2025 in Application No.5/2012, in view of judgment, the present petition has become infructuous.
WHEREFORE, it is humbly prayed that the Hon'ble Court may be pleased to allow the petitioner to withdraw the above case as not pressed in the interest of justice and equity."
3. In view of memo, the Civil Revision Petition is
dismissed as withdrawn.
Sd/-
(SHIVASHANKAR AMARANNAVAR) JUDGE
DSP
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