REGENT COMPUTRONICS PVT. LTD.

Pattana Panchayath Appellant

V/S

KARNATAKA STATE BOARD OF WAKF Respondents

Referred Judgements :-

BOLLEPANDA P POONACHA VS. K M MADAPA [REFERRED TO]
RAJKUMAR GURAWARA VS. S K SARWAGI AND CO PVT LTD [REFERRED TO]
VIMAL CHAND GHEVARCHAND JAIN VS. RAMAKANT EKNATH JAJOO [REFERRED TO]
SHALINI SHYAM SHETTY VS. RAJENDRA SHANKAR PATIL [REFERRED TO]
JAI SINGH VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
RADHEY SHYAM AND ORS. VS. CHHABI NATH AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Mr.R.A.Devanand, learned counsel for the petitioner.

(2.) The writ petition is admitted for hearing. With consent of the learned counsel for the parties, the same is heard finally.

(3.) In this petition under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the validity of the order dated 11.05.2016 by which application for amendment of written statement has been rejected by the Karnataka Wakf Tribunal, Mysuru.

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PATTANA PANCHAYATH Vs. KARNATAKA STATE BOARD OF WAKF

Referred Judgements :-

JUDGEMENT

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