Madhya Pradesh High Court
Haji Abdul Wheed(Present New President ... vs Abdul Shafeek Qureshi (Former ... on 7 March, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 7th OF MARCH, 2022
WRIT PETITION No. 21093 of 2021
Between:-
HAJI ABDUL WHEED(PRESENT NEW PRESIDENT
MANAGEMENT COMMITTEE WAQF JAMA
MASJID AND GORISTAN SADAR BAZAAR
DISTRICT JABALPUR S/O SHRI HAJI ABDUL
GULAM MASTER R/O H.NO.75/11, PLOT NO.76,
PEERJI KA BAGICHA, SADAR BAZAR,
CANTT.JABALPUR M.P. (MADHYA PRADESH)
.....PETITIONER
(BY SHRI SHAMIM ADHMAD KHAN, ADVOCATE )
AND
1. ABDUL SHAFEEK QURESHI (FORMER PRESIDENT)
MANAGEMENT COMMITTEE WAQF JAMA
MASJID AND GORISTAN SDAR BAZAR DISTRICT
JAABALPUR S/O SHRI HAJI ABDUL BASHEER
QUR ES HI R/O H.NO. 372, GALI NO.9, SDAR
BAZZAAR, CANTT, JABALPUR M.P. (MADHYA
PRADESH)
2. STATION HOUSE OFFICER JAB ALPUR POLICE
STATION CANTT JABALPUR (MADHYA PRADESH)
3. SUB DIVISIONAL OFFICER JABALPUR DIVISION
RANJHI OFFICE OF COLLECTOR JABALPUR
(MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI SUDEEP CHATTERJEE, GOVERNMENT ADVOCATE)
This petition has come up for hearing on this day and the court passed the
following:
ORDER
Counsel for the petitioner submitted that petitioner has filed an application under Section 68(2) of the Wakf Act for giving charge of committee to petitioner- committee.
It is submitted by the counsel appearing for the petitioner that said application was dismissed by SDO on the ground that writ petition between the parties is pending before High Court and, therefore, application was not Signature SAN Not considered on merits. Counsel for the petitioner submitted that SDO may be Verified Digitally signed by directed to consider fresh application which will be filed by the petitioner before ARVIND KUMAR DUBEY Date: 2022.03.08 11:11:46 IST 2 him within a period of 10 days.
In view of the aforesaid submission made by counsel for the petitioner, writ petition is disposed off with direction to respondent no.3-SDO to consider the fresh application which will be filed by the petitioner within a period of 10 days. If such application is filed by the petitioner within time specified then authority shall consider the application on its merits within further period of 45 days.
With the aforesaid direction, writ petition is disposed off. Certified copy as per rules.
(VISHAL DHAGAT) JUDGE DUBEY/-
Signature SAN Not Verified Digitally signed by ARVIND KUMAR DUBEY Date: 2022.03.08 11:11:46 IST