Madhya Pradesh High Court
Anas Abbasi vs M.P. State Waqf Board on 20 January, 2022
Author: Nandita Dubey
Bench: Nandita Dubey
1
The High Court Of Madhya Pradesh
WP No. 1467 of 2022
(ANAS ABBASI Vs M.P. STATE WAQF BOARD)
Jabalpur, Dated : 20-01-2022
Heard through Video Conferencing.
Shri Mukesh Agrawal with Shri Utkarsh Agrawal, Advocates for the petitioner.
Heard.
This petition has been filed by the petitioner aggrieved by the issuance of
show cause notice dated 24.12.2021 (Annexure P/1) to him.
The contention of learned counsel for the petitioner is that period of 30 days
has been granted to the petitioner to file reply to the same, and the petitioner has
submitted his reply even prior to that in which he has asked for certain documents on
the basis of which the show cause notice was issued. It is pointed out that petitioner
has further raised certain objections with regard to jurisdictional power of the
Administrator also. It is submitted that petitioner apprehends that without supplying
the documents so asked for in para 4 of reply dated 08.01.2022, the respondents may
decide the same. It is, therefore, prayed that respondents may be directed to supply copies of the aforementioned documents.
In view of aforesaid submissions, the respondent/Board is directed to supply the documents, as asked for in para 4 of the reply dated 08.01.2022, to the petitioner before taking any decision on his reply.
With the aforesaid directions, the petition stands disposed of.
(NANDITA DUBEY) JUDGE jk Signature Not Verified SAN Digitally signed by JITIN KUMAR CHOURASIA Date: 2022.01.20 14:28:10 IST