Supreme Court - Daily Orders
Salem Muslim Burial Ground Protection ... vs State Of Tamil Nadu And Ors. on 1 August, 2014
B ITEM NO.43 COURT NO.11 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).
33226-33229/2009
(Arising out of impugned final judgment and order dated 06/08/2009
in WA Nos. 1327 and 1348/2005 and WAMP Nos. 2437 and 2476/2005
passed by the High Court of Madras)
SALEM MUSLIM BURIAL GROUND PROT. COMMTT Petitioner(s)
VERSUS
STATE OF TAMIL NADU & ORS. Respondent(s)
(with appln. (s) for permission to place addl. documents on record
and interim relief and office report)
Date : 01/08/2014 These petitions were called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE MADAN B. LOKUR
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Altaf Ahmed, Sr. Adv.
Mr. Abdul Waheb, Adv.
Mr. P. Parmeswaran, Adv.
For Respondent(s) Mr. Raju Ramachandran, Sr. Adv.
Mr. V. Balaji, Adv.
Mr. Narendra Kumar, Adv.
Mr. Subramonium Prasad, AAG
Mr. B. Balaji, Adv.
Mr. R. Rakesh K. Sharma, Adv.
Mr. S. Anand, Adv.
Mr. M. Yogesh Kanna ,Adv.
Mr. A. Santha Kumaran, Adv.
Ms. Vanita C. Giri, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Learned counsel for the appellant says that he will move an application to implead the Tamil Nadu State Wakf Board as party Signature Not Verified Digitally signed by respondent. Meenakshi Kohli Date: 2014.08.11 12:42:01 IST Reason: (R.NATARAJAN) (JASWINDER KAUR) Court Master Court Master