HAJI SALEEM SAB Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Petitioner being aggrieved by judgment and decree passed in O.S.No.5/2012 by the Karnataka Wakf Tribunal, Gulbarga Division, Gulbarga dated 30.07.2012 is before this Court assailing the correctness and legality of said order.

(2.) I have heard the arguments of Sri N. Krishnacharya, learned counsel appearing for petitioner, Sri Veeranagouda, learned counsel appearing for Sri P.S. Malipatil, for respondent No.1 and Sri Liyaqat Fareed Ustad, learned counsel appearing for respondent No.4. Respondent Nos.2 and 3 are served and un-represented. Perused the records which has since been secured from the Tribunal.

(3.) Parties are referred to as per their rank in the Tribunal.