RAFIQ RIWANI Vs. M.P. STATE WAQF BOARD

JUDGEMENT

(1.) The challenge in the present appeal is to an order passed by the learned Single Bench on 23.03.2017 whereby the writ petition filed by the petitioner was dismissed. The appellant filed a writ appeal bearing W.A.No.361/2017 which was withdrawn on 07.11.2017. The order read as under :-

(2.) It is thereafter, the petitioner filed a Review Petition No.1219/2017 which was dismissed on 20.11.2017. The order read as under :-

(3.) It is thereafter, the appellant has again filed the present appeal against the order dated 23.03.2017. When the appeal came up for hearing on 22.01.2018 , the counsel for the appellant sought time to address arguments on the question that whether the appeal would be maintainable after having withdrawn an earlier appeal directed against the same impugned order.