Makbul Saha And Another vs Odisha Board Of Waqf And .... Opposite ...
2025 Latest Caselaw 8187 Ori

Orissa High Court

Makbul Saha And Another vs Odisha Board Of Waqf And .... Opposite ... on 12 September, 2025

Bench: K.R. Mohapatra, Savitri Ratho

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               WP(C) No. 13712 of 2014
             Makbul Saha and another                  ....            Petitioners

                               Mr. Bibekananda Bhuyan, Senior Advocate
                                     -versus-
             Odisha Board of WAQF and          ....       Opposite Parties
             others
                                           Mr. K.M.H. Niamati, Advocate
                                         (for Opposite Party Nos.1 and 2)
                                                     Mr. Swayambhu Mishra,
                                                 Additional Standing Counsel
                                           (for Opposite Party Nos.14 and 15)
            CORAM:
                           JUSTICE K.R. MOHAPATRA
                            JUSTICE SAVITRI RATHO
                                         ORDER

12.09.2025 Order No.

16. 1. This matter is taken up through hybrid mode.

2. Mr. Bhuyan, learned Senior Advocate for the Petitioners places on record the judgment dated 1st September, 2025 passed in WP(C) Nos.9790 of 2015 and 4447 of 2015 and order dated 11th January, 2024 passed in WP(C) No. 40011 of 2023, which are taken on record.

3. Mr. Bhuyan, learned Senior Advocate submits that in view of the counter affidavit filed by the WAQF Board making some factual allegations, the writ petition requires amendment. He prays for an adjournment to amend the writ petition.

4. Let the application for amendment be filed within a period of two weeks hence serving copy thereof on Mr. Niyamati, learned counsel appearing for the Odisha Board of WAQF.

5. Put up this matter on 15th October, 2025 along with the application for amendment.

6. Objection to the application for amendment may also be filed in the meantime serving copy thereof on learned counsel for the Petitioners.

(K.R. Mohapatra) Judge

(Savitri Ratho) Judge RKS

Designation: AR-Cum-Sr. Secretary