IMTIZAMIYA WAKF COMMITTEE Vs. ABDUL RAZAK HASANSAAB

JUDGEMENT

(1.) Though matters are listed for preliminary hearing, by consent of learned advocates, they are taken up for final disposal.

(2.) Heard Sri Anant Hegde, Sri A.P.Hegde Janmane and Sri Vijaykumar B.Horatti, learned counsel appearing for the parties. Perused the case papers.

(3.) Parties to this litigation have been litigating over a shop premises bearing No.249 situated at Sirsi Municipal town limits which undisputedly belongs to the Wakf Committee (petitioner in W.P.Nos.102138-140/2014).