Allahabad High Court
Nadeem Iqbal And Another vs U.P. Sunni Central Waqf Board And Others on 3 February, 2010
Author: Krishna Murari
Bench: Krishna Murari
Court No. - 4 Case :- CIVIL REVISION No. - 63 of 2010 Petitioner :- Nadeem Iqbal And Another Respondent :- U.P. Sunni Central Waqf Board And Others Petitioner Counsel :- Iqbal Ahmad Siddiqui,M.A. Qadeer Respondent Counsel :- Anupam Kulshreshtha,M.A.Siddhiqui Hon'ble Krishna Murari,J.
A short counter affidavit filed on behalf of respondent no. 3 is taken on record.
Heard Sri MA Qadeer, learned Senior Advocate, assisted by Sri Iqbal Ahmad Siddiqui, Anupam Kulshreshtha for respondent no. 3 and Sri MA Siddiquii for respondents 1 and 2.
Learned counsel for the respondents prays for and is allowed 4 weeks' time to file counter affidavit.
Issue notice to respondent no. 4, who may also file counter affidavit within the said period.
Apart from the normal mode of service, the applicants shall take steps for service of notice on respondent no. 4 by registered post within 10 days.
Office shall issue notice returnable within 6 weeks.
Meanwhile, considering the facts and circumstances, the parties directed to maintain status quo with respect to nature and possession over the disputed land.
It is clarified that this order shall not be treated as stay of proceedings in Misc. Case No. 60 of 2009 and the Tribunal is free to proceed with the said case.
Order Date :- 3.2.2010 sks-grade iv