UMAR JUSAB MUNJAVAR Vs. MOHMMAD ABDUL KARIM

JUDGEMENT

(1.) RULE . Mr.Vivek N. Mapara, learned advocate waives service of notice for respondent No.1. Respondents Nos.2 and 3 have been served but have not chosen to put in an appearance before the Court.

(2.) ON the facts and in the circumstances of the case, and with the consent of learned counsel for the respective parties, the petition is being heard and decided finally.

(3.) THE petitioner is the original appellant, who had instituted Regular Civil Suit No.270 of 2006 in the Court of learned Civil Judge (S.D.), Jamnagar, for determination of disputed questions relating to Wakf properties. The said suit came to be converted as Wakf Appeal No.01 of 2012, vide order dated 28.12.2006 of this Court, passed in Special Civil Application No.26010 of 2006.