WARIS ALI Vs. SUB DIVISIONAL OFFICE

JUDGEMENT

(1.) Heard on the question of admission.

(2.) On behalf of the petitioner [Defendant No.3], this petition is preferred under Article 227 of the Constitution of India being aggrieved by the interim order dated 06.07.2015 passed by the Madhya Pradesh State WAQF Tribunal, Bhopal in Case No.99/2011 whereby the application of the petitioner filed under Order I Rule 10 CPC (Annexure P-4) for appropriate direction to implead the State of Madhya Pradesh and Aukaf Officer, Aukaf Department, Moti Mahal, Gwalior as party in the impugned suit, Annexure P-2, has been dismissed.

(3.) Having heard the petitioner's counsel on the question of admission, we have carefully gone through the petition as well as papers placed on the record along with the impugned order.