MOHAMMEDUMAR SAFRUDDIN GANDHI Vs. GUJARAT STATE WAQF BOARD

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the order dtd. 28/10/2021 passed by the Gujarat State Waqf Tribunal in Waqf Application No. 67 of 2017, the applicants had moved this Court under Sec. 115 of the Civil Procedure Code for quashing and setting aside the impugned order.

(2.) This Court has heard the arguments advanced by the learned advocate Mr. Rutvij Oza for Mr. Javed Qureshi for the applicants and learned advocate Mr. Manish Shah for respondent No. 1. So far as learned advocate Mr. Saquib Ansari appearing for respondent No. 2 is concerned, learned advocate for the applicant has stated that learned advocate Mr. Saquib Ansari for respondent No. 2 has given consent, so far as the judgment of this Court in the case of Ashrafbhai Noorbhai Khalifa v. State of Gujarat recorded on Civil Revision Application Nos. 474 of 2021 to 476 of 2011 dtd. 17/2/2022, wherein the case was remanded back.

(3.) Rule returnable forthwith. Learned advocate Mr. Manish Shah and learned advocate Mr. Saquib Ansari waive service of notice of rule on behalf of respective respondents.