MOHAMMADIQBAD VALIBHAI PATEL Vs. ISLAMIC FOUNDATION TRUST

JUDGEMENT

(1.) By way of present writ-application filed under Article 226 of the Constitution of India, the writ-applicants herein have challenged the order passed by the respondent No.12 dtd. 30/1/2016 in Application No.51/1/2015 under the provisions of Sec. 51 of the Gujarat Public Act, wherein permission to file civil suit pertaining to the suit property came to be granted by the respondent No.12. The said order dtd. 30/1/2016 reads thus :-

(2.) Being aggrieved by the said order passed by the respondent No.12 the writ-applicants herein have challenged the same by filing the present writ-application. Pending the present writ-application the suit has been filed being Civil Suit No.276 of 2016 which came to be registered on 8/2/2016 and the status of the said suit is duly produced on record by the Mr. Mayank Chavda, the learned AGP.

(3.) This Court having considered the status as produced by the learned AGP, the suit is being heard on the regular basis. By efflux of time the prayers as prayed for by the writ- applicants cane be said to be infructuous.