Supreme Court - Daily Orders
Nagore Dargah Nagore Rep. By Its ... vs Tamil Nadu Wakf Board on 31 October, 2023
Bench: M.M. Sundresh, Aravind Kumar
ITEM NO.47 COURT NO.16 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE TO APPEAL (C) NOS.31959-31961/2018
(Arising out of impugned final judgment and order dated 08-06-2018
in CRPPD No. 938/2010 08-06-2018 in WP No. 7809/2010 08-06-2018 in
WA No. 1640/2016 passed by the High Court Of Judicature at Madras)
NAGORE DARGAH NAGORE REP. BY ITS TRUSTEES & ORS. Petitioner(s)
VERSUS
TAMIL NADU WAKF BOARD & ORS. Respondent(s)
(IA No. 35852/2020 - CLARIFICATION/DIRECTION
IA No. 3954/2020 - CLARIFICATION/DIRECTION
IA No. 28181/2019 - CLARIFICATION/DIRECTION
IA No. 163187/2018 - EXEMPTION FROM FILING O.T.
IA No. 38351/2020 - INTERVENTION/IMPLEADMENT
IA No. 8238/2020 - WITHDRAWAL OF CASE / APPLICATION)
WITH
Diary No(s). 3638/2021 (XII)
Diary No(s). 27758/2021 (XII)
Date : 31-10-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) M/S. Ram Sankar & Co, AOR
Mr. R Balasubramanian, Sr. Adv.
Dr. Ram Sankar, Adv.
Mr. Debasish Mishra, Adv.
Mr. Krishna Pandey, Adv.
Ms. Jasmine Khurana, Adv.
Mr. Gaurav Khosla, Adv.
Mr. G Anandan, Adv.
Mr. G Jai Singh, Adv.
Mr. B Sasi Kumar, Adv.
Ms. Rv Shaarumathi, Adv.
Signature Not Verified
Ms. Sujatha Bagadhi, Adv.
Digitally signed by
POOJA SHARMA
Date: 2023.11.02
16:58:41 IST
Reason: Mr. Rakesh K. Sharma, AOR
Mr. K. K. Mani, AOR
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Mr. Sachin Sharma, AOR
Mr. R Balasubramanian, Sr. Adv.
Mr. Ram Shankar, Adv.
Mr. Anil Kumar Gulati, Adv.
Ms. Nur Tandon, Adv.
Mr. Vinod Kumar, Adv.
Mr. Kunal Jindia, Adv.
For Respondent(s) Mr. Pranab Prakash, AOR
Mr. G. Balaji, AOR
Mr. V. Balaji, Adv.
Mr. Atul Sharma, Adv.
Mr. Asaithambi Msm, Adv.
Mr. C. Kannan, Adv.
Mr. Nizamuddin, Adv.
Mr. Rakesh K. Sharma, AOR
Ms. Nishtha Kumar, AOR
Mrs. Sudha Gupta, AOR
Mr. Garvesh Kabra, AOR
UPON hearing the counsel the Court made the following
O R D E R
This lis which has chequered history has come to an end in view of the subsequent developments. There are two issues of law raised in the Special Leave Petitions: one is with respect to the jurisdiction of a Forum to decide the dispute and the other is the jurisdiction of the Wakf Board under the Wakf Act over wakf which is governed by the Scheme.
It is informed by both sides that on the first issue the matters have been resolved with the Trustees of the Wakf. The aforesaid settlement has also been accepted by the Wakf Board. On the second issue, an order has been passed by the Wakf Board in proceedings No. O.S. No.30/1946 dated 12.04.2022 by handing over 2 the administration to the named Board of Trustees.
In view of the aforesaid developments, nothing survives for consideration.
The Special Leave Petitions are disposed of accordingly. Pending application(s), if any, shall stand disposed of.
(KAVITA PAHUJA) (RENU BALA GAMBHIR)
COURT MASTER (SH) COURT MASTER (NSH)
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