- (1.) Heard learned counsel for the parties.
(2.) Leave granted.
(3.) A brief reference to the factual aspects involved in this appeal is necessary. The property which originally belonged to the grandfather of the appellant was declared as wakf property, on the basis of gift deed executed by the grandfather of the appellant. Subsequently the Wakf Board adopted a resolution to part with portion of the property measuring 1 acre in favour of the appellant. The said action was challenged by the Court Mohalla Mosque Committee. The Committee inter alia took the stand that requirements of Section 51 of the Karnataka Wakf Act, 1991 (in short "the Act") were not complied with. The said stand was accepted and the settlement in favour of the appellant was set aside by order dated 29.10.1998 passed by the State Wakf Board. Legality of the same was questioned before the Karnataka High Court. A learned Single Judge held that there was non-compliance with the requirements of Section 51 of the Act. By the impugned judgment a Division Bench of the High Court held that the procedure indicated for parting with the property of the Wakf Board was not followed. Accordingly the writ appeal was dismissed.;