Madhya Pradesh High Court
Gulam Rasul Raien vs Prabandh Samiti Jama Masjid Sadar Bazar on 13 May, 2010
W.P.No. 6186/2010
Gulam Rasul Raien Prabandh Samiti,Jama Masjid,Sadar
Bazar,Sagar and others
13.5.2010.
Shri Rashidh S.Siddiqui, and Shri A.T.Faridee, Counsel for
petitioner.
This petition is directed against an order dated 30.4.2010
of Madhya Pradesh State Wakf Tribunal, Bhopal in Case
No.9/2007 (Annexure P/4) by which the suit filed by the
respondent/plaintiff was allowed in part.
Against the order passed by the Wakf Tribunal, a revision is provided under sub section (9) of Section 83 of Wakf Act, 1995. The petitioner is having efficacious alternative remedy by filing a statutory revision against the said order.
At this stage, the learned counsel for the petitioner prayed that he may be permitted to withdraw the petition with liberty to file a revision against Annexure P/4. It is further submitted by Shri Siddiqui that the petitioner be returned certified copy of the order Annexure P/4.
Prayer is just and proper. It is allowed. The petitioner is permitted to withdraw this petition with liberty to file a revision against Annexure P/4.
The Office is directed to return certified copy of the order Annexure P/4 to the petitioner if he appears in the office along with photo stat copy of the order which shall be retained on record. Considering the facts of the case, there shall be no order as to cost.
Certified copy as per Rules.
(Krishn Kumar Lahoti) (G.S.Solanki)
Judge Judge
JLL