Sharekhan Jumma Masjid vs The Chief Executive Officer
2025 Latest Caselaw 8585 Kant

Karnataka High Court

Sharekhan Jumma Masjid vs The Chief Executive Officer on 18 September, 2025

                                                -1-
                                                           NC: 2025:KHC-D:12632
                                                         CRP No. 100074 of 2019


                      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. 100074 OF 2019

                      BETWEEN:

                      SHAREKHAN JUMMA MASJID
                      DARBAR GALLI, BELAGAVI-590001
                      REPRESENTED BY ITS ADMINISTRATOR,
                      SHRI B.M. RISALDAR, BELAGAVI.
                                                                    ...PETITIONER
                      (BY SRI RAMESH N. MISALE, ADVOCATE.)


                      AND:

                      1.   THE CHIEF EXECUTIVE OFFICER
                           KARNATAKA STATE WAKF BOARD
                           BENGALURU-560020.
MALLIKARJUN
RUDRAYYA              2.   THE DISTRICT WAKF OFFICE
KALMATH
                           BELAGAVI-590001.
Digitally signed by
MALLIKARJUN
                           REPRESENTED BY ITS
RUDRAYYA
KALMATH                    DIST. WAKF OFFICER.
Date: 2025.09.19
15:12:40 +0530

                      3.   SHRI LAXMIKANTH
                           S/O. KASHINATHRAO DESHPANDE
                           AGED ABOUT 76 YEARS, OCC: BUSINESS,
                           R/O. NO 283, "RADHA", AGARKAR ROAD,
                           TILAKAWADI, BELAGAVI-560006.

                      4.   SRI OMPRAKASH
                           S/O. KASHINATHRAO DESHPANDE
                           AGED ABOUT 68 YEARS, OCC: BUSINESS,
                             -2-
                                      NC: 2025:KHC-D:12632
                                   CRP No. 100074 of 2019


HC-KAR




     R/O. NO. 283 "RADHA", AGARKAR ROAD,
     TILAKWADI, BELAGAVI-590006.

5.   SRI SHIRISH S/O. MADHUKAR DESHPANDE,
     AGED ABOUT 58 YEARS, OCC: BUSINESS,
     R/O. NO.283 "RADHA", AGARKAR ROAD,
     TILAKWADI, BELAGAVI-590006.

6.   SRI SUHASH S/O. MADHUKAR DESHPANDE,
     AGED ABOUT 58 YEARS, OCC: BUSINESS,
     R/O. NO.283, "RADHA", AGARKAR ROAD,
     TILAKWADI, BELAGAVI-590006.
                                         ...RESPONDENTS
(BY SRI AZRA DENDE, ADVOCATE FOR R1 AND R2;
SRI MRUTYUNJAY TATA BANGI, ADVOCATE FOR R3 TO R6)


     THIS CIVIL REVISION PETITION IS FILED UNDER SECTION
115 OF CIVIL PROCEDURE CODE, 1908, PRAYING TO CALL FOR
RECORDS AND SET ASIDE THE FINDINGS ON ISSUE NO.3 IN
KWT/BGM/SR/OS.2/2013 DATED 13.10.2015 ON THE OF
V ADDITIONAL    DISTRICT   AND   SESSIONS    JUDGE   AND
KARNATAKA WAKF TRIBUNAL BELAGAVI, PRODUCED AS PER
ANNEXURE-A AND ETC.,.

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


                        ORAL ORDER

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

Learned counsel for the petitioner has filed a memo

dated 18.09.2015, for conversion of this Civil Revision

Petition into Miscellaneous First Appeal, which reads as

under:

NC: 2025:KHC-D:12632

HC-KAR

Herein the Memo on behalf of the petitioner is as under:

It is humbly submitted that in view of the changes brought in by the Waqf (Amendment) Act, 2025, the petitioner is now required to file MFA instead of the CRP against the impugned Judgment/Order. It is therefore humbly prayed that the above petition may please be converted as MFA instead of CRP 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.

3. Learned counsel for the petitioner is permitted 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