Chattisgarh High Court
Mohd. Jahid Hussain vs Mohd. Mansur 12 Wps/1156/2018 Smt. ... on 6 February, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCC No. 87 of 2018
(Arising out of W.P. 227 No. 385/2017)
Mohd. Jahid Hussain S/o Late Sirajudin, Aged About 45 Years, R/o
Nayapara Ward No. 03, Near Shiv Temple, Mahasamund
Chhattisgarh., District : Mahasamund, Chhattisgarh
---- Petitioner
Versus
1. Mohd. Mansur S/o Late Mohd. Shakur, Aged About 45 Years, Kusht
Rod Paricharak, R/o Station Road, Mahasamund, C.G.
2. Wali Mohd. S/o Yakub Rajwani, Aged About 52 Years, R/o College
Road, Mahasamund Chhattisgarh.
3. Mohd. Jakir S/o Ahmed Kabadai, Aged About 38 Years, R/o Nayapara,
Mahasamund Chhattisgarh.
4. Anwar S/o Abdul Gaffar, Aged About 35 Years, Firm- Uttam Cycle, R/o
Station Road, Mahasamund Chhattisgarh.
5. Maulana Yakub Kaisar S/o Late Umar Hayat, Aged About 50 Years,
R/o Nayapara, Ward No. 03, Near Shiv Mandir, Mahasamund
Chhattisgarh., District : Mahasamund, Chhattisgarh
6. Maulana Wali Mohd. S/o Late Ali Hasan, Aged About 62 Years, R/o
Nayapara, Near Masjid, Mahasamund Chhattisgarh.
---- Respondents
For Petitioner : Mr. Sudhir Verma, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 06/02/18
1. This MCC has been filed by the petitioner for return of the original receipts of amount paid by him to the Masjid Committee.
2. As prayed for, the original documents / receipts filed by the petitioner, if any, be returned to him on furnishing attested photocopy of the said documents thereof.
3. Accordingly, the MCC stands disposed of.
SD/-
(Sanjay K. Agrawal) Judge Priyanka