ABDUL QAYYUM Vs. NOOR MOHAMMAD

JUDGEMENT

(1.) The petitioner before this court has filed this review petition for reviewing the order dated 14-02-2019 passed in Writ Petition No. 5189/2015.

(2.) Learned counsel has straightaway drawn the attention of this court towards the judgment delivered by the apex court in the case of Khoday Distilleries Ltd. Vs. Sri Mahaeshwara Sahakara in Civil Appeal No. 2432/2019 dated 01-01-2019 and his contention is that in case S.L.P. is dismissed in limine, the Review Petition is still maintainable. There is no quarrel about it, but the record of the case reveal that on 07-02-2019 there was no appearance from the either side and this court has decided the matter after taking into account of the pleadings of the parties.

(3.) Learned counsel has not been able to point out any error apparent on the face of the record. The property is question is a Waqf Property as held by this court.