YUNUSBHAI USMANBHAI TALAT Vs. GUJARAT WAQF TRIBUNAL

JUDGEMENT

(1.) By way of this application, the applicant has prayed for quashing and setting aside order dtd. 15/10/2019 passed by the Gujarat State Waqf Tribunal in Waqf Appeal/Application No.5 of 2016.

(2.) Heard Mr.Aum Kotwal, learned advocate for the applicant, Mr.Jay Trivedi, learned Assistant Government Pleader for respondent No.1, Mr.Manish Shah, learned advocate for respondent No.2 and Mr.Rutul Kinariwala, learned advocate for respondent Nos.3 and 4.

(3.) The limited grievance of the applicant is that vide impugned order dtd. 15/10/2019, the Waqf Appeal/Application No.5 of 2016 came to be disposed of on the basis of a pursis given below Exh.78, which has not been signed by the applicant and hence in absence of pursis not being signed by the applicant, the appeal could not have been disposed of by the Waqf Tribunal.