HUSSAINBASHYA Vs. THE SECRETARY KARNATAKA STATE

JUDGEMENT

(1.) IN this writ petition filed under Articles 226 and 227 of the Constitution of India, the petitioners have called in question the order dated 30.06.2014 passed by the Wakf Tribunal, Belgaum in K.W.T./BJR/SR/OS. No. 1/2011 on I.A. NO. 4 vide Annexure -G.

(2.) BY the impugned order at Annexure -G, the Wakf Tribunal, Belgaum, has rejected I.A. No. 4 filed by the petitioners for appointment of the Court Commissioner to report the existing situation and things like mosque etc., in the suit property.

(3.) BRIEFLY stated the facts are;