Manjoor Alam vs Syed Zainul Abedin And Ors ...
2023 Latest Caselaw 4744 Raj/2

                                   [2023:RJ-JP:22307]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 6146/2017

                                   Manjoor Alam Son Of Shri Abdul Jabbar, Berun Char Darwaza,
                                   District Jaipur Raj.
                                                                                                               ----Petitioner
                                                                             Versus
                                   1.       Syed Zainul Abedin @ Mahmud Miya Son Of Late Shri
                                            Fukrudeen, Dargah Hazrat Maulana Ziauddin Sahab, Char
                                            Darwaza Bahar, Jaipur.
                                   2.       Estate Officer Wakf Board, Estate Officer Wakf, L.k. - 1,
                                            Lal Kothi Yojna, Jyoti Nagar, Jaipur.
                                   3.       Rajasthan Board Of Muslim Wakf Through Chief Execuitve
                                            Officer, L.k. - 1, Lal Kothi Yojna, Jyoti Nagar, Jaipur.
                                                                                                            ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/09/2023

No one has put in appearance on behalf of the petitioner in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, the stay application and all other pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /3

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