GUJARAT STATE WAKF BOARD Vs. SAIYED MOHAMADRAZA NASIRUDDIN

JUDGEMENT

(1.) By way of the present appeal under clause 15 of the Letters Patent, the appellant - Gujarat State Wakf Board has challenged an judgement and order dtd. 24/06/2021 passed by learned Single Judge in Civil Application (for joining party) No.1 of 2020 in Special Civil Application No.22761 of 2019.

(2.) We have heard Mr.MTM Hakim, learned advocate with Mr.Manish Shah, learned advocate appearing for the appellant; Mr.Paritosh Gupta, learned advocate for Gupta Law Associates appearing respondent No.1, who has filed caveat in this matter as well as Mr.Bhargav Pandya, learned Assistant Government Pleader appearing for respondent Nos.2 & 3.

(3.) Short facts, emerge from the record, are as under: