Madhya Pradesh High Court
Abdul Karim vs Mp State Waqf Board on 21 October, 2016
WP-15401-2016
(ABDUL KARIM Vs MP STATE WAQF BOARD)
21-10-2016
Shri Imtiyaz Hussain, learned counsel for the petitioner.
Shri Nikhil Tiwari, learned counsel for the respondents-
Wakf Board.
Shri M. Siddiqui, learned counsel for the caveator. Heard on the question of admission and interim relief. Issue notice.
Shri Nikhil Tiwari and Shri M.Siddiqui learned counsel waive notice on behalf of their respective respondents.
Let two sets of petition alongwith documents annexed therewith be served on the learned counsel for the respondents within a period of three days.
As prayed for on behalf of respondents seven days time is granted to file reply.
List in the week commencing 7th November, 2016. Till next date of listing there shall be stay of operation of order dated 27.8.2016 (Annexure P/1). It is made clear that the Committee constituted by virtue of impugned order shall also stop functioning in pursuance to stay order.
List alongwith WP No. 16620/2016, 16810/2016 and WP No. 16782/2016.
Certified copy as per rules.
(J.K. MAHESHWARI) JUDGE shukla