Karnataka High Court
Tabligh-Ul-Islam vs Karnataka State Board Of Wakfs on 18 August, 2014
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
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IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 18th DAY OF AUGUST, 2014
BEFORE
THE HON'BLE MR. JUSTICE A.N.VENUGOPALA GOWDA
WRIT PETITION No.21300/2014 (GM-WAKF)
BETWEEN
TABLIGH-UL-ISLAM
REGISTERED WAKF INSTITUTION,
BHAGATH SINGH NAGAR,
DAVANGERE-577002,
REP. BY ITS SECRETARY,
KOLI SHAIKH IBRAHIM,
AGED ABOUT 73 YEARS.
... PETITIONER
(BY SRI: NAVEED AHMED, ADVOCATE)
AND
1. KARNATAKA STATE BOARD OF WAKFS
NO.6, CUNNINGHAM ROAD,
BANGALORE -560 052,
REP. BY ITS CEO.
2. SRI IBRAHIM MAIGUR,
ADDL. DEPUTY COMMISSIONER,
DAVANGERE DISTRICT-577002,
ADMINISTRATOR,
TABLIGH -UL-ISLAM, DAVANGERE - 577 002
3. VALI PASHA
DEPUTY TASHILDAR (RTD.)
HOUSE NO.1962/33, 5TH CROSS,
VINAYAKA BADAVANE,
DAVANGERE-577 005.
... RESPONDENTS
(BY SRI: S R ANURADHA, ADVOCATE FOR R1;
R3 SERVED)
THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER DTD.22.4.2014 AT ANNEX-E ISSUED BY
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THE R-1 AND DIRECT THE R-1 TO CONSIDER THE
REPRESENTATION ADDRESSED TO IT ON 10.1.2014 AND
ACCORD APPROVAL TO THE PRESENT MANAGING COMMITTEE
AS PER ANNEX-D.
THIS PETITION COMING ON FOR FURTHER ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING: -
ORDER
In view of the subsequent event namely order dated 27.5.2014 as at Annexure-G produced along with IA No.1/2014, there being fresh cause of action, petitioner is permitted to withdraw this writ petition with liberty being reserved to question the order as at Annexure-G. All contentions raised in this writ petition are left open.
Certified copies of Annexures produced along with this writ petition and IA No.1/2014 be returned to Sri Naveed Ahmed to enable the petitioner to avail relief in accordance with law.
Sd/-
JUDGE AP*