U. NASAR KHAN Vs. S. SHAHUL HAMEED

JUDGEMENT

(1.) Respondent Nos. 1 to 3 appears on CAVEAT. The CAVEAT is discharged.

(2.) The petitioner in the present petition is assailing the impugned order dtd. 27/6/2024 passed by the District Judge, Port Blair in Misc. Civil Appeal No. 14 of 2024. Vide the impugned order, the learned District Judge stayed the operation of the order dtd. 10/6/2024 passed by the Waqf Tribunal (Civil Judge, Senior Division), South Andaman District, Port Blair in W.T. Suit No. 02 of 2024.

(3.) The facts leading to the present case is as follows :