Madras High Court
B.Abdul Khader vs The Tamil Nadu Wakf Board on 31 July, 2020
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P.(MD)No.11556 of 2017
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 31.07.2020
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD)No.11556 of 2017
B.Abdul Khader Petitioner
Vs.
1.The Tamil Nadu Wakf Board,
Represented by its Chairman,
Jafar Sirang Road,
Vallal Seethakathi Nagar,
Chennai.
2.The Chief Executive Officer,
Tamil Nadu Wakf Board,
Jafar Sirang Road,
Vallal Seethakathi Nagar,
Chennai. Respondents
PRAYER: Writ petition is filed under Article 226 of the Constitution of India,
to issue a Writ of Mandamus, directing the respondents to consider the
petitioner's representation dated 20.03.2017 to take appropriate action as
averred in the representation.
For Petitioner : Mr.K.Suresh
For Respondents : Mr.S.A.Ajmal Khan
ORDER
Heard the learned counsel for the Writ Petitioner and the learned counsel for the respondents Board.
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2. The petitioner seeks consideration of his petition mentioned representation. The learned Standing Counsel rightly points out that the petitioner has not given any representation and what has been enclosed is a legal notice issued by his counsel K.Suresh. Though the said objection has considerable force, I must take note of the fact that in the said legal notice, the petitioner had affixed his signature and seal. Therefore, the notice dated 20.03.2017 can as well be considered as the petitioner's representation. The petitioner appears to be a person interested.
3.The learned standing counsel for the respondent submits that the respondent Board will follow the due process of law and put the interested persons on notice and take action as per law.
4. Recording the said submission, the Writ Petition is disposed of. No costs.
31.07.2020 vrn Note:
In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned. http://www.judis.nic.in 2/4 W.P.(MD)No.11556 of 2017 To
1.The Tamil Nadu Wakf Board, Represented by its Chairman, Jafar Sirang Road, Vallal Seethakathi Nagar, Chennai.
2.The Chief Executive Officer, Tamil Nadu Wakf Board, Jafar Sirang Road, Vallal Seethakathi Nagar, Chennai.
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