SAIYAD IQBAL AHAMED RIZVI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) In this PIL, the petitioner has prayed for a declaration/clarification of the legal position that the Nazul property (lease hold lands) cannot be dedicated for waqf for the reason that the lease land holder is simply a user and the ownership remains with the Government.

(3.) The writ Courts ordinarily do not decide abstract principles of law. If a proper lis is brought before the Court between the contesting parties on the given set of facts, the competent jurisdictional Court will decide the legal position.