Karnataka High Court
Muslim Jamath Commity Sunni Committee vs The Secretary on 28 February, 2017
Author: Raghvendra S.Chauhan
Bench: Raghvendra S.Chauhan
IN THE HIGH COURT OF KARNATAKA, AT BENGALURU
DATED THIS THE 28TH DAY OF FEBRUARY, 2017
BEFORE
THE HON'BLE MR. JUSTICE RAGHVENDRA S.CHAUHAN
WRIT PETITION No. 3366/2017 (LB-RES)
BETWEEN :
MUSLIM JAMATH COMMITY SUNNI COMMITTEE
REGISTERED , JAMIA MASZID SUNNI,
ARASIKERE,
HASSAN DISTRICT
REPRESENTED BY ITS SECRETARY AFRROOZ PASHA,
S/O MOHIDDIN SHARIFF,
AGED 42 YEARS,
R/O BEHIND PRATHIBA COLLEGE,
ARASIKERE, - 573103
HASSAN DISTRICT
... PETITIONER
(By Sri./Smt : JAGADEESH. H.T., Advocate)
AND
1.THE SECRETARY,
THE SYEDNA USMAN BEEN AFGHAN,
MASJID TRUST (REGISTERED),
TABLING MUSLIMS
ARASIKERE.573103
2.THE CHIEF EXECUTIVE OFFICER,
ZILLA PANCHAYAT,
HASSAN DISTRICT,
HASSAN 573201
...2
2 W.P. No. 3366/2017
3.THE EXECUTIVE OFFICER,
TALUK PANCHAYAT,
ARASIKERE. 573103
... RESPONDENTS
This Writ Petition is filed under Articles 226 & 227 of the Constitution of
India praying to quash the Annexure-C communication dated: 29.12.2016
passed by the Chief Executive Officer, Zilla Panchayat, Hassan. Allow the
application as prayed for therein.
This Writ Petition coming on for orders on this day the court made the
following order.
ORDER
Three weeks time is granted to comply with the office objections, failing which, the petition will stand automatically dismissed without further reference to Court.
Sd/-
JUDGE T By : JAY C By : R R By : JAY COPY Sd/-
ASSISTANT REGISTRAR