Mr.Mohammad Iliyas vs The Karnataka Board Of Wakfs
2025 Latest Caselaw 8583 Kant

Karnataka High Court

Mr.Mohammad Iliyas vs The Karnataka Board Of Wakfs on 18 September, 2025

                                                 -1-
                                                           NC: 2025:KHC-D:12629
                                                        CRP No. 100090 of 2016


                      HC-KAR




                               IN THE HIGH COURT OF KARNATAKA
                                           AT DHARWAD
                       DATED THIS THE 18TH DAY OF SEPTEMBER, 2025
                                               BEFORE
                           THE HON'BLE MR. JUSTICE G BASAVARAJA
                       CIVIL REVISION PETITION NO. 100090 OF 2016

                      BETWEEN:

                      MR. MOHAMMAD ILIYAS
                      S/O. MOHAMMADRASOOL MANGAONKAR,
                      AGE: 28 YEARS,
                      OCC: AGRICULTURE AND BUSINESS,
                      R/O: H.NO.488, SAI NAGAR,
                      KHANAPUR ROAD, PEERANWADI,
                      TAL AND DIST: BELAGAVI-590001.
                                                                ...PETITIONER
                      (BY SRI MALLIKARJUNWAMY B. HIREMATH, ADVOCATE.)

                      AND:

                      1.   THE KARNATAKA STATE BOARD OF WAKFS
Digitally signed by
                           DARUL A-WAKAF NO.6.,
MALLIKARJUN
RUDRAYYA
KALMATH
                           NO.6 CUNNUINGHAM ROAD,
Location: HIGH
COURT OF
KARNATAKA
                           BENGALURU, BENGALURU-560052.
DHARWAD
BENCH
Date: 2025.09.20
                           REPRESENTED BY
10:34:21 +0530
                           CHIEF EXECUTIVE OFFICER DISTRICT

                      2.   DISTRICT WAKF ADVISORY COMMITTEE
                           BELAGAVI, REPRESENTED BY ITS CHAIRMAN,
                           DIST: BELAGAVI-590001.

                      3.   DEPUTY COMMISSIONER, BELAGAVI
                           AT: BELAGAVI, DIST: BELAGAVI-590001.
                                                               ...RESPONDENTS
                      (BY SRI D.L.LADKHAN, ADVOCATE FOR R1 AND R2;
                      SRI PRAVEENA DEVAREDDIYAVARA, HCGP FOR R3.)
                              -2-
                                        NC: 2025:KHC-D:12629
                                      CRP No. 100090 of 2016


HC-KAR




     THIS CIVIL REVISION PETITION IS FILED UNDER
SEC.83(9) OF WAQF ACT 1995, PRAYING TO SET ASIDE THE
JUDGMENT AND DECREE DATED 15.09.2016 PASSED IN
KWT/BGM/SR/APPEAL NO.17/2014 ON THE FILE OF THE V
ADDITIONAL DISTRICT AND SESSIONS JUDGE AND KARNATAKA
WAKF TRIBUNAL, BELAGAVI, BY ALLOWING THIS REVISION
PETITION TO MEET THE ENDS OF JUSTICE AND EQUITY.

     THIS PETITION COMING ON FOR FINAL HEARING THIS
DAY, ORDER IS MADE THEREIN AS UNDER:

                        ORAL ORDER

(PER: THE HON'BLE MR. JUSTICE G BASAVARAJA)

Learned counsel for petitioner has filed a memo for

conversion of this Civil Revision Petition into Miscellaneous

First Appeal, which reads as under:

"The undersigned herein most respectfully submits that in view of the amendment to the Waqf Act, against the impugned order, appeal is maintainable and in view of the same the petitioners may be permitted to convert the present civil revision petition to Miscellaneous First Appeal in the interest of justice and equity."

2. The memo is placed on record. In view of the

memo, the petitioner is permitted to convert this Civil

Revision Petition into Miscellaneous First Appeal.

NC: 2025:KHC-D:12629

HC-KAR

3. Learned counsel for the petitioner is directed to

do the needful for conversion of this petition as sought for.

4. Accordingly this Civil Revision Petition stands

disposed of for the statistical purpose.

Sd/-

(G BASAVARAJA) JUDGE

MRK CT-CMU