Madras High Court
Settu vs The Tamilnadu Wakf Board on 19 December, 2019
Author: Abdul Quddhose
Bench: Abdul Quddhose
W.P.No.26162 of 2012
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 19.12.2019
CORAM
THE HONOURABLE MR. JUSTICE ABDUL QUDDHOSE
W.P.No.26162 of 2012
Settu ... Petitioner
Vs.
1.The Tamilnadu Wakf Board,
Represented by its
Chief Executive Officer,
Tamil Nadu Wakf Board,
No.1 Joffer Serogn Street,
Seethakathi Nagar,
Chennai – 600 001.
2.The Election Officer /
The Superintendent of Wakf,
4A/5A, Thippusultan Market 1st Floor,
First Agraharam,
Salem – 1.
3.Pension Line Masjid and Azarkana Wakf,
Muthuvalli,
Line Road,
Guga, Salem – 6. ... Respondents
PRAYER: Petition filed under Article 226 of the Constitution of India, for
issuance of a writ of mandamus directing the first and second respondents
from conducting the Election to the third respondent Mosque, Pension line
Masjid and Azarkana Wakf at No.4A/5A, Thippusultan Market, 1st Floor,
Agraharam, Salem fixed on 30.09.2012.
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W.P.No.26162 of 2012
For Petitioner :Mr.R.Sankarasubbu
For Respondents 1 & 2 :Mr.Haja Mohideen Gisthu
For Respondent 3 :Mr.G.Pavendhan
ORDER
It is represented by the learned counsel for the petitioner that the matter has now become infructuous. He has also made an endorsement to that effect in the court bundle. Accordingly, the writ petition is dismissed as infructuous. No costs.
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Index : Yes / No
Internet : Yes / No
Speaking/Non-speaking orders http://www.judis.nic.in 2/4 W.P.No.26162 of 2012 To
1.The Chief Executive Officer, Tamil Nadu Wakf Board, No.1 Joffer Serogn Street, Seethakathi Nagar, Chennai – 600 001.
2.The Election Officer / The Superintendent of Wakf, 4A/5A, Thippusultan Market 1st Floor, First Agraharam, Salem – 1.
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