ABDUL QAYYUM Vs. NOOR MOHAMMAD

JUDGEMENT

(1.) On 07/02/2019, there was no appearance on behalf of the either side. As there was no one appeared in the matter, this Court in the interest of justice has adjourned the case and the matter is there in the list of final hearing right from Monday. Today also there is no appearance on behalf of the either side.

(2.) On Thursday less number of motion hearing cases are listed to ensure that final hearing takes place. There is an order passed by the Hon'ble Supreme Court dated 02/01/2019 for deciding the matter as expeditiously as possible. As no body is appearing in the matter, this Court on the basis of the record is deciding the matter.

(3.) The present petition is arising out of the order dated 07/07/2015 passed by State Wakf Tribunal, Bhopal in Case No.13/2002. The facts of the case reveal that the plaintiffs before the Wakf Tribunal were the members of the Managing Committee of Masajid Naharpura, District Ratlam and by passing a resolution on 05/08/1977 a suit was filed in representative capacity under Order I Rule 8 of the Code of Civil Procedure, 1908.