Karnataka High Court
Mohammad Arif Momin S/O Mehaboob vs The State Of Karnataka on 4 March, 2026
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NC: 2026:KHC-D:3401
WP No. 107337 of 2025
HC-KAR
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 4TH DAY OF MARCH 2026
BEFORE
THE HON'BLE MR. JUSTICE ASHOK S. KINAGI
WRIT PETITION NO.107337 OF 2025 (GM-WAKF)
BETWEEN:
1. MOHAMMAD ARIF MOMIN S/O. MEHABOOB,
AGE. 41 YEARS, OCC. PRESIDENT,
ANJUMAN-E-ISLAM, MUDHOL,
R/O. WARD NO.3, MUDHOL, TQ. MUDHOL,
DIST. BAGALKOT, PIN-587313.
2. RAFIQ PATHAN S/O. ABDUL REHMAN,
AGE. 40 YEARS, OCC. VICE PRESIDENT,
ANJUMAN-E-ISLAM, MUDHOL,
R/O. WARD NO.5, MANTOOR ROAD, MUDHOL,
TQ. MUDHOL, DIST. BAGALKOT, PIN-587313.
3. RIYAZ KALEKHAN S/O. RAJE SAB,
AGE. 37 YEARS, OCC. SECRETARY,
ANJUMAN-E-ISLAM, MUDHOL,
R/O. WARD NO.5, MALLAMMA NAGAR,
MUDHOL, TQ. MUDHOL,
MOHANKUMAR DIST. BAGALKOT, PIN-587313.
B SHELAR
4. SULEMAN AMBI S/O. IMAM HUSEN,
Digitally signed by
AGE. 41 YEARS, OCC. TREASURER,
MOHANKUMAR B ANJUMAN-E-ISLAM, MUDHOL,
SHELAR
Date: 2026.03.06 R/O. WARD NO.5, MALLAMMA NAGAR,
14:56:06 +0530 MUDHOL, TQ. MUDHOL,
DIST. BAGALKOT, PIN-587313.
...PETITIONERS
(BY SRI. SADIK KANVI, ADVOCATE)
AND:
1. THE STATE BOARD OF AUQAF, BENGALURU,
R/BY CHIEF EXECUTIVE OFFICER,
"DARUL AWKAF" NO.6, CUNNINGHAM ROAD,
BENGALURU-560052.
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NC: 2026:KHC-D:3401
WP No. 107337 of 2025
HC-KAR
2. ADDL. CHIEF EXECUTIVE OFFICER,
THE STATE OF KARNATAKA,
"DARUL AWKAF" NO.6, CUNNINGHAM ROAD,
BENGALURU-560052.
3. WAKF OFFICER,
DISTRICT WAKF OFFICE BAGALKOTE,
MOULANA AZAAD MINORITY OFFICE,
NAVA-NAGAR, BAGALKOTE, PIN-587103.
4. BILAL @ HAJARAT BILAL
S/O. SIKANDAR BANADAR,
AGE. 32 YEARS, OCC. ADVOCATE,
R/O. KUMBAR GALLI, MUDHOL,
TQ. MUDHOL, DIST. BAGALKOT, PIN-587313.
5. KHAJAMIN S/O. MAKTUMSAB BAGAWAN,
AGE. 50 YEARS, OCC. BUSINESS,
R/O. SAYED SAB DARGAH,
MUDHOL, TQ. MUDHOL,
DIST. BAGALKOT, PIN-587313.
6. FAZALALI S/O. MUNRAHMED MOMIN,
AGE. 36 YEARS, OCC. BUSINESS,
R/O. VIJAY LODGE, NEAR BUS STAND MUDHOL,
TQ. MUDHOL, DIST. BAGALKOT, PIN-587313.
7. BABULAL S/O. MAIBUBSAB MANIYAR,
AGE. 48 YEARS, OCC. BUSINESS,
R/O. MANTOOR ROAD, MUDHOL,
TQ. MUDHOL, DIST. BAGALKOT, PIN-587313.
...RESPONDENTS
(BY SRI. J.S. SHETTY, ADVOCATE FOR R1 AND R2;
SRI. D.L. LADKHAN, ADVOCATE FOR R1 TO 3;
SRI. GIRISH A.YADAWAD, ADVOCATE FOR R4 TO R7)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A WRIT IN THE
NATURE OF CERTIORARI TO QUASH THE IMPUGNED ORDER DATED
25.09.2025 PASSED BY RESPONDENT NO.2, THE ADDITIONAL CHIEF
EXECUTIVE OFFICER, KARNATAKA STATE BOARD OF WAKFS,
BENGALURU, BEARING ORDER NO.KSBA/CMC/08/BGT/2023-24, AS
PRODUCED AT ANNEXURE-F, IN THE INTEREST OF JUSTICE AND
EQUITY AND ETC.,.
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NC: 2026:KHC-D:3401
WP No. 107337 of 2025
HC-KAR
THIS WRIT PETITION, COMING ON FOR ORDERS, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
ORAL ORDER
(PER: THE HON'BLE MR. JUSTICE ASHOK S. KINAGI) After arguing the matter for sometime, learned counsel for the petitioners seeks leave of this Court to withdraw the writ petition with liberty to challenge the resolution dated 17.09.2025 passed by the Board.
Memo is placed on record.
Writ Petition is dismissed as withdrawn with the aforesaid liberty. In view of disposal of the petition, pending I.As. do not survive for consideration and are accordingly disposed off.
Sd/-
(ASHOK S. KINAGI) JUDGE kmv CT: UMD