ARUN CHAUDHARY Vs. STATE OF H.P.

JUDGEMENT

(1.) The instant petition has been filed for grant of the following substantive reliefs:-

(2.) Learned counsel for the petitioner fairly submits that now on account of posting of the Chairman of the Waqf Tribunal at Dharamshala, the instant petition has been rendered infructuous. However, he further submits that since the Execution Petition No. 55/2015 is pending adjudication for the last six years, the learned Waqf Tribunal be directed to decide the Execution Petition expeditiously.

(3.) We find merit in this contention of the learned counsel for the petitioner.