Karnataka High Court
Mohammad Yunus S/O. Abdulkhadar ... vs The Chief Executive Officer, on 21 June, 2018
Author: B.V.Nagarathna
Bench: B.V. Nagarathna
1
IN THE HIGH COURT OF KARNATAKA
DHARWAD BENCH
DATED THIS THE 21ST DAY OF JUNE 2018
BEFORE
THE HON'BLE MRS. JUSTICE B.V. NAGARATHNA
WRIT PETITION NO.67790/2011 (GM-WAKF)
BETWEEN:
MOHAMMAD YUNUS,
S/O ABDULKHADAR KHANAPURI,
AGE: 50 YEARS,
OCC: BUSINESS,
R/O. 1039, FORT ROAD,
BELGAUM. ...PETITIONER
(BY SRI R.M.KULKARNI AND
SMT.HEMALEKHA K.S., ADVOCATES)
AND
1. THE CHIEF EXECUTIVE OFFICER,
KARNATAKA STATE BOARD OF WAKFS,
NO.6, CUNNINGHAM ROAD,
BANGALORE.
2. THE WAKF OFFICER,
DISTRICT WAKF ADVISORY COMMITTEE,
OPPOSITE: D.C. COMPOUND,
ANJUMAN BUILDING,
BELGAUM.
3. SHRI DATTATRAYA HANAMANT BIDIKAR,
AGE: MAJOR, OCC: BUSINESS,
R/O 105, TANAJI GALLI,
BELGAUM.
4. SHRI GAJANAN HANAMANT BIDIKAR,
AGE: MAJOR, OCC: BUSINESS,
2
R/O. 2532/1D1,
SHRI MANGALA LODGING,
FORT ROAD,
BELGAUM. ...RESPONDENTS
(BY SRI AZRA J.DUNDGE, ADVOCATE FOR R1;
SRI AHAMED ALI J.RAHIMANSHASH, ADVOCATE FOR R2;
SRI V.P.KULKARNI, ADVOCATE FOR C/R3 AND R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
THE IMPUGNED JUDGMENT ANNEXURE-R DATED 04-10-2011
PASSED BY THE KARNATAKA WAKF TRIBUNAL, BELGAUM
DIVISION, BELGAUM.
THIS WRIT PETITION COMING ON FOR ORDERS, THIS
DAY, THE COURT MADE THE FOLLOWING:
ORDER
Petitioner's counsel has filed a memo stating that the petitioner does not wish to prosecute the writ petition and that the writ petition may be dismissed as not pressed.
2. Memo is perused. The writ petition is dismissed as not pressed.
Sd/-
JUDGE CLK