Md. Shakil & Ors vs The State Of Bihar & Ors on 1 October, 2018

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Patna High Court - Orders

Md. Shakil & Ors vs The State Of Bihar & Ors on 1 October, 2018

Bench: Ashwani Kumar Singh

   IN THE HIGH COURT OF JUDICATURE AT PATNA
               Civil Writ Jurisdiction Case No.18921 of 2014
======================================================
1. Md. Shakil Son of Md. Salim resident of Mohalla - Telpa, P.O. : -
    Chapra, P.S. : - Chapra Town, District - Saran, tenant of Shop no. 5 of
    Gulzar Wakf estate, Situated at Sahebganj, Chapra.
2. Shankar Rai Son of Baidya Nath Rai resident of Mohalla - Chotta Telpa,
    P.O. : - Chapra, P.S. : - Chapra Town, District - Saran, tenant of Shop
    no. 8 of Gulzar Wakf estate, situated at Sahebganj, Chapra.
3. Manish Kumar @ Manish Kumar Jaiswal Son of Nirmal Kumar Jaiswal
    resident of Mohalla - Kataharibag, P.O. : - Chapra, P.S : - Chapra Town,
    District - Saran , tenant of shop no. 6 of Gulzar wakf estate, situated at
    Sahebganj, Chapra.
4. Pradeep Kumar Son of Rampati Rai resident of Mohalla - Gheghta, P.O.
    : - Gheghta, P.S. : - Chapra Muffasil, District - Saran, tenant of shop no.
    7 of Gulzar wakf estate, situated at Sahebganj, Chapra.
5. Banti Rai Son of Bali Rai resident of Mohalla - Shyamchak, P.O. : -
    Chapra, P.S.: - Chapra Town, District - Saran, tenant of shop no. 5 of
    Gulzar wakf estate, situated at Sahebganj, Chapra.
6. Rakesh Kumar @ Rakesh Kumar Shrivastava Son of Subhash Chandra
    Prasad resident of Mohalla - Sonarpatti, P.O. : - Chapra, P.S.: - Chapra
    Town,District - Saran, tenant of shop no. 10 of Gulzar wakf estate,
    situated at Sahebganj, Chapra.
7. Birju Prasad @ Brij Prasad Son of Chandradeep Prasad resident of
    Village - Jauwan, P.O. : - Jauwan, P.S. : - Awatar Nagar, District -
    Saran, tenant of shop no. 9 of Gulzar wakf estate, situated at Sahebganj,
    Chapra.
8. Santosh Rai Son of Motilal resident of Mohalla - Sahebganj, P.O. : -
    chapra, P.S. : - Chapra Town, District - Saran, tenant of shop no. 11 of
    Gulzar wakf estate, situated at Sahebganj, Chapra.
9. Manoj Kumar Son of Rampati Rai resident of Mohalla - Gheghta, P.O. :
    - Gheghta, P.S. : - Chapra Muffasil, District - Saran, tenant of shop no. 1
    of Gulzar wakf estate, situated at Sahebganj, Chapra.
10. Ganga Prasad Son of Radha Prasad resident of Mohalla - Gudari Bazar ,
    P.O. : - Chapra, P.S.: - Bhagwan Bazar, District - Saran, tenant of shop
    no. 3 of Gulzar wakf estate, situated at Sahebganj, Chapra.
11. Surendra Rai @ Surendra Prasad Yadav Son of Ramayash Rai resident
    of Village - Goriya Toli, Chotta Telpa, P.O : - Chapra, P.S. : - Chapra
    Town, District - Saran, tenant of shop no. 2 of Gulzar wakf estate,
    situated at Sahebganj, Chapra.
                                                          .... .... Petitioner/s
                                    Versus

1. The State of Bihar, through Secretary, the Bihar State Sunni Wakf
   Board, Haj Bhawan, 2nd Floor, Ali Imam Path, Patna - 1.
2. The Bihar State Sunni Wakf Board, through its Secretary, Haj Bhawan,
   2nd Floor, Ali Imam Path, Patna - 1.
3. The Chairman, Bihar State Sunni Wakf Board, Haj Bhawan, 2nd Floor,
   Ali Imam Path, Patna - 1.
4. The Secretary, Bihar State Sunni Wakf Board, Haj Bhawan, 2nd Floor,
   Ali Imam Path, Patna - 1.
5. The Chief Executive Officer, Bihar State Sunni Wakf Board, Haj
           Patna High Court CWJC No.18921 of 2014 (4) dt.01-10-2018

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                         Bhawan, 2nd Floor, Ali Imam Path, Patna - 1.
                      6. Manzar Hussain (Muttawali) Son of Late Qudus resident of Mohalla : -
                         Sahebganj, P.O. : - Chapra , P.S. : - Chapra Town, District : - Saran.
                      7. Rafakhat Hussain @ Mithu (So called Muttawalli) Son of Late Qudus
                         resident of Mohalla : - Sahebganj, P.O. : - Chapra , P.S. : - Chapra
                         Town, District : - Saran.
                                                                            .... .... Respondent/s
                      ======================================================
                      Appearance :
                      For the Petitioner/s     :   Mr. Mahesh Narayan Parbat, Sr. Adv.
                                                   Mr. Ved Prakash Srivastva, Adv.
                      For the Respondent/s       : Mr. Manikant Mishra, Adv.
                      ======================================================
                      CORAM: HONOURABLE MR. JUSTICE ASHWANI KUMAR SINGH
                      ORAL ORDER

4       01-10-2018

Mr. Mahesh Narayan Parbat, learned Senior Advocate appearing for the petitioners sought leave to withdraw the present application in view of the provisions prescribed under Section 83(9) of the Waqf Act, 1995 and the decision rendered by this Court in the matter of Md. Wasiur Rahman & Anr Vs. The State of Bihar through the Collector, Sitamarhi & ors. [2018(3) PLJR 222] with liberty to challenge the order dated 28.02.2018 passed by the Bihar Waqf Tribunal, Patna in E.A. No. 6 of 2014 by way of filing a revision application before this Court.

Leave is granted. The writ petition is disposed of as withdrawn with liberty aforestated.

(Ashwani Kumar Singh, J) Pradeep/Sneha U

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Patna High Court - Orders