Madras High Court
Bayan Bai'S Wakf vs H.Munawar Basha on 13 June, 2023
C.R.P.Nos.1710 of 2010, 2165, 2166 of 2013
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 13.06.2023
CORAM
THE HONOURABLE MRS.JUSTICE K.GOVINDARAJAN THILAKAVADI
C.R.P.Nos.1710 of 2010, 2165, 2166 of 2013
C.R.P.No.1710 of 2010:
Bayan Bai's Wakf, Mysore,
Rep. by its Muthavalli:
M.Fuaad Musve
S/o.late Ebrahim Musvee,
No.129, Greams Road,
Thousandlights, Chennai-6 ... Petitioner
-vs-
1.H.Munawar Basha
2.Mrs.Parveen Begum ... Respondents
C.R.P.No.2165 of 2013:
Bayan Bai's Wakf, Mysore,
Rep. by its Muthavalli:
M.Fuaad Musve
S/o.late Ebrahim Musvee,
No.129, Greams Road,
Thousandlights, Chennai-6 ... Petitioner
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https://www.mhc.tn.gov.in/judis
C.R.P.Nos.1710 of 2010, 2165, 2166 of 2013
-vs-
H.Munawar Basha ...
Respondent
C.R.P.No.2166 of 2013:
Bayan Bai's Wakf, Mysore,
Rep. by its Muthavalli:
M.Fuaad Musve
S/o.late Ebrahim Musvee,
No.129, Greams Road,
Thousandlights, Chennai-6 ... Petitioner
-vs-
H.Munawar Basha ...
Respondents
PRAYER in C.R.P.No.1710 of 2010: Civil Revision Petition filed under
Article 227 of Constitution of India, pleased to set aside the order dated
30.12.2008 passed by the learned I Assistant, City Civil Court, Chennai in
I.A.No.5883 of 2008 in O.S.No.6451 of 2007 and consequently direct the
trial Court to reject the plaint filed by the respondent / defendants 1 and 2 in
O.S.No.6451 of 2007.
PRAYER in C.R.P.No.2165 of 2013: Civil Revision Petition filed under
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C.R.P.Nos.1710 of 2010, 2165, 2166 of 2013
Section 25 of Tamil Nadu Buildings (L & R) Control Act 18/1960 as
amended by Act 23/73 & Act 1 of 1980, pleased to set aside the Judgment
and Decree passed in R.C.A.No.430 of 2009 dated 06.02.2013 on the file of
the VIII Judge, Court of Small Causes Court, Chennai, confirming the Order
and decreetal order passed in M.P.No.155 of 2005 in R.C.O.P.No.14 of
2005, dated 02.09.2005 on the file of the X Judge, Court of Small Causes
Court, Chennai, and prays to set aside the same and the remit the matter to
the VIII Judge, Court of Small Causes, Chennai for fresh disposal on merits.
PRAYER in C.R.P.No.2166 of 2013: Civil Revision Petition filed under
Section 25 of Tamil Nadu Buildings (L & R) Control Act 18/1960 as
amended by Act 23/73 & Act 1 of 1980, pleased to set aside the Judgment
and Decree passed in R.C.A.No.431 of 2009 dated 06.02.2013 on the file of
the VIII Judge, Court of Small Causes Court, Chennai, confirming the Order
and decreetal order passed in M.P.No.156 of 2005 in R.C.O.P.No.15 of
2005, dated 02.09.2005 on the file of the X Judge, Court of Small Causes
Court, Chennai, and prays to set aside the same and the remit the matter to
the VIII Judge, Court of Small Causes, Chennai for fresh disposal on merits.
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C.R.P.Nos.1710 of 2010, 2165, 2166 of 2013
For Petitioner : Mr.N.A.Nissar Hussain for
in all CRP's Mr.N.A.Nissar Ahmed
**********
COMMON ORDER
Learned counsel for the petitioner reported that these civil revision
petitions have become infructuous. He also made an endorsement to that
effect.
2. By recording the same, C.R.P.Nos.1710 of 2010, 2165, 2166 of
2013 are dismissed as infructuous without any order as to costs.
13.06.2023
(1/2)
rna
Index : Yes / No
Internet : Yes / No
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C.R.P.Nos.1710 of 2010, 2165, 2166 of 2013
To
1.The I-Assistant Judge,
City Civil Court, Chennai.
2.The VIII Judge, Court of Small Causes Court,
Chennai.
3.The X Judge, Court of Small Causes Court,
Chennai.
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C.R.P.Nos.1710 of 2010, 2165, 2166 of 2013
K.GOVINDARAJAN THILAKAVADI,J.
rna
C.R.P.Nos.1710 of 2010, 2165, 2166 of 2013
13.06.2023
https://www.mhc.tn.gov.in/judis
