Karnataka High Court
Tabligh-U-Islam vs Karnataka State Board Of Wakfs on 11 December, 2017
Author: A.S.Bopanna
Bench: A.S. Bopanna
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 11TH DAY OF DECEMBER, 2017
BEFORE
THE HON'BLE MR. JUSTICE A.S. BOPANNA
WRIT PETITION NO.41395/2014 (GM-WAKF)
BETWEEN:
TABLIGH-UL-ISLAM
REGISTERED WAKF INSTITUTION
BHAGATH SINGH NAGAR,
DAVANGERE-577 002
REP. BY ITS SECRETARY
KOLI SHAIK IBRAHIM
AGED ABOUT 73 YEARS. ...PETITIONER
(BY SRI. NAVEED AHMED, ADV.)
AND:
1. KARNATAKA STATE BOARD OF WAKFS
NO.6, CUNNINGHAM ROAD,
BANGALORE-560 052
REP. BY ITS CEO.
2. VALI PASHA,
AGED 62 YEARS,
DEPUTY TASHILDAR (RTD.)
HOUSE NO. 1962/33, 5TH CROSS,
VINAYAKA BADAVANE,
DAVANAGERE-567 005. ...RESPONDENTS
(BY SMT. S.R. ANURADHA, ADV. FOR R1.)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
IMPUGNED ORDER DATED 27.05.2014 AT ANNX-F ISSUED
BY THE R-1 AND ETC.
2
THIS WRIT PETITION COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
Learned counsel for the petitioner has filed a memo dated 11.12.2017. In terms of the memo, the petition is disposed of as withdrawn.
Sd/-
JUDGE ST