Chattisgarh High Court
Mohammed Salim Khan vs State Of Chhattisgarh And Ors. 41 ... on 23 January, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No.747 of 2015
Sheikh Juber, S/o Sheikh Ismail, aged about 30 years, R/o Nehru
Nagar, Raipur, Shop No.2 (Old No.23), Hazrat Fateh Shah Majaar &
Masjid Trust Committee, Police Line, Tikrapara, Raipur, Civil &
Revenue District Raipur
---- Petitioner
Versus
1. State of Chhattisgarh, Through Secretary, Ministry of Minorities
Welfare / Wakf, Mantralaya, Mahanadi Bhawan, Capital Complex,
Naya Raipur.
2. The Sub Divisional Officer & Assistant Survey Commissioner (Wakf),
Raipur.
3. Chhattisgarh State Wakf Board, Raipur through its Chief Executive
Officer, Sector 3C/12, Devendra Nagar, Raipur (C.G.)
4. Hazrat Fateh Shah Majaar & Masjid Trust Committee, through its
Mutwalli Abdul Rasheed Memon Asarfi, S/o Late Abdul Musa, aged
about 49 years, Police Line Tikrapara, Raipur, District Raipur (C.G.)
5. Hazi Meer Kadir Ali Mutavalli Hazrat Fateshah Majar and Masjid
Trust, Tikarapara, Raipur
---- Respondents
WPC No.752 of 2015
Rafique Khan, S/o Late Imdad Khan, aged about 50 years, R/o Pachpedi Naka, Raipur, Shops No.4 & 32 (Old No.2 & 26), Hazrat Fateh Shah Majaar & Masjid Trust Committee, Police Line, Tikrapara, Raipur, Civil & Revenue District Raipur
---- Petitioner Versus
1. State of Chhattisgarh, Through Secretary, Ministry of Minorities Welfare / Wakf, Mantralaya, Mahanadi Bhawan, Capital Complex, Naya Raipur.
2. The Sub Divisional Officer & Assistant Survey Commissioner (Wakf), Raipur.
3. Chhattisgarh State Wakf Board, Raipur through its Chief Executive Officer, Sector 3C/12, Devendra Nagar, Raipur (C.G.)
4. Hazrat Fateh Shah Majaar & Masjid Trust Committee, through its Mutwalli Abdul Rasheed Memon Asarfi, S/o Late Abdul Musa, aged about 49 years, Police Line Tikrapara, Raipur, District Raipur (C.G.)
---- Respondents 2 WPC No.753 of 2015 Mohammed Salim Khan, S/o Late Imdad Khan, aged about 50 years, R/o Nehru Nagar, Raipur, Shop No.33 (Old No.27), Hazrat Fateh Shah Majaar & Masjid Trust Committee, Police Line, Tikrapara, Raipur, Civil & Revenue District Raipur
---- Petitioner Versus
1. State of Chhattisgarh, Through Secretary, Ministry of Minorities Welfare / Wakf, Mantralaya, Mahanadi Bhawan, Capital Complex, Naya Raipur.
2. The Sub Divisional Officer & Assistant Survey Commissioner (Wakf), Raipur.
3. Chhattisgarh State Wakf Board, Raipur through its Chief Executive Officer, Sector 3C/12, Devendra Nagar, Raipur (C.G.)
4. Hazrat Fateh Shah Majaar & Masjid Trust Committee, through its Mutwalli Abdul Rasheed Memon Asarfi, S/o Late Abdul Musa, aged about 49 years, Police Line Tikrapara, Raipur, District Raipur (C.G.)
---- Respondents AND WPC No.735 of 2015 Firoz Khan, S/o Late Imdad Khan, aged about 48 years, R/o Nehru Nagar, Raipur, Shop No.34 (Old No.28), Hazrat Fateh Shah Majaar & Masjid Trust Committee, Police Line, Tikrapara, Raipur
---- Petitioner Versus
1. The State of Chhattisgarh, Through the Secretary, Ministry of Minorities Welfare / Wakf, Mantralaya, Mahanadi Bhawan, Capital Complex, Naya Raipur.
2. The Sub Divisional Officer & Assistant Survey Commissioner (Wakf), Raipur.
3. Chhattisgarh State Wakf Board, Raipur through its Chief Executive Officer, Sector 3C/12, Devendra Nagar, Raipur (C.G.)
4. Hazrat Fateh Shah Majaar & Masjid Trust Committee, through its Mutwalli Abdul Rasheed Memon Asarfi, S/o Late Abdul Musa, aged about 49 years, Police Line Tikrapara, Raipur, District Raipur (C.G.)
---- Respondents For Petitioners: Mr. Raza Ali and Mr. Chakresh Tiwari, Advocates. For State: Mr. Ashish Surana, Panel Lawyer. For Respondent No.3: Mr. Prateek Sharma, Advocate. 3
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 23/01/2018 (1) Since common question of law and fact is involved in the instant writ petitions, they are being disposed of by this common order. (2) The petitioners/plaintiffs filed a suit for declaration and injunction. They also filed application for temporary injunction, which has been rejected by the trial Court, and on appeal being preferred, the appellate Court has also affirmed the finding so recorded by the trial Court. (3) This Court while entertaining the writ petition (WPCNo.747/2015) on 30.4.2015, directed not to take any coercive steps against the petitioner till the next date of hearing.
(4) Learned counsel appearing for the petitioners would submit that since the civil suit is pending consideration since 21.03.2013, therefore, the trial Court be directed to expedite the trial within the specific time frame. (5) On the other hand, learned State counsel would oppose the writ petitions and support the impugned order. (6) I have heard learned counsel appearing for the parties and considered their rival submissions made herein-above and gone through the record with utmost circumspection.
(7) Taking into consideration the fact that the suit is pending since 21.03.2013, it would be expedient to direct the trial Court to decide the suit expeditiously preferably within a period of three months from the date of receipt of certified copy of this order. Ordered accordingly. 4
(8) Since in this batch of writ petitions, it has been brought to the notice of this Court that the interim order is operating since 30.4.2015, therefore, it is directed that for a period of three months, interim order dated 30.4.2015 shall continue, during which period the civil suit has to be decided. (9) With the aforesaid observation, the writ petitions stand finally disposed off.
Sd/-
(Sanjay K. Agrawal) Judge Soma