Mohammed Iqbal vs Muslim Vikas Samiti And Ors ...
2023 Latest Caselaw 2685 Raj/2

[2023/RJJP/003844]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

             S.B. Civil Writ Petition No. 16041/2016

Mohammed Iqbal Son Of Late Ladshah, aged about 50 years,
R/o Village Kuchera, Tehsil Mundwa, District Nagaur Raj.
                                                    Applicant----Petitioner
                                    Versus
1.       Muslim Vikas Samiti, Through Sadar Ibrahim Khan Son Of
         Munawwar Khan.
2.       Zahuruddin Son Of Lal Mohammed Qureshi, aged about
         60 years, (Upadhyaksh, Muslim Vikas Samiti).
3.       Abdul Gafoor Son Of Ahmed Khan aged about 45 years
         (Sachiv, Muslim Vikas Samiti).
4.       Abdul Qadir Son Of Haji Aladeen (Sangathan Mantri,
         Muslim Vikas Samiti)
         All Residents Of Village Kuchera, Tehsil Mundwa, District
         Nagaur Raj.
                                                                 .......Respondents

5. Tehsildar Cum Sub-Registrar, (Land Holder, Tehsil Mundwa, District Nagaur (Raj.).

6. District Collector, Nagaur Raj.

7. Rajasthan Board Of Muslim Wakfs Through Chief Executive Officer, L.K., 1, Lalkothi Scheme, Jyoti Nagar, Jaipur

---Performa-Respondents Connected With S.B. Civil Writ Petition No. 11003/2015 Mohammed Iqbal Son Of Late Ladshah, aged about 50 years, R/o Village Kuchera, Tehsil Mundwa, District Nagaur Raj.

----Petitioner-Defendant Versus

1. Muslim Vikas Samiti, Through Sadar Mushtaq Son Of Nazeer Khan aged about 50 years,

2. Zahuruddin Son Of Lal Mohammed Qureshi, aged about 60 years, (Upadhyaksh, Muslim Vikas Samiti),

3. Abdul Gafoor Son Of Ahmed Khan aged about 45 years (Sachiv, Muslim Vikas Samiti),

[2023/RJJP/003844] (2 of 2) [CW-16041/2016]

4. Abdul Qadir Son Of Haji Aladeen (Sangathan Mantri, Muslim Vikas Samiti) All Residents Of Village Kuchera, Tehsil Mundwa, District Nagaur Raj.

----Respondents

5. Tehsildar Cum Sub-Registrar, (Land Holder, Tehsil Mundwa, District Nagaur (Raj.).

6. District Collector, Nagaur Raj.

7. Rajasthan Board Of Muslim Wakfs Through Chief Executive Officer, L.K., 1, Lalkothi Scheme, Jyoti Nagar, Jaipur.

                                                                                         Performa-Respondents


                                   For Petitioner(s)            :    None
                                   For Respondent(s)            :    None

HON'BLE MR. JUSTICE SAMEER JAIN

Order

08/03/2023

Matter pertains to the year 2016.

None present on behalf of the parties on account of lawyers

strike.

Considering the judgment of Hon'ble Apex Court in Harish

Uppal Vs. Union of India (UOI) & Ors. reported in (2003) 2

SCC 45, the present matter is dismissed in default.

(SAMEER JAIN),J

JKP/56-57

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