Madras High Court
S.Mohammad Basha vs The Chief Executive Officer on 9 April, 2026
Author: M.Dhandapani
Bench: M.Dhandapani
WP No. 13803 of 2026 IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 15-04-2026 CORAM THE HON'BLE MR JUSTICE M.DHANDAPANI WP No. 13803 of 2026 S.Mohammad Basha S/o.K.Syed Ameer, No.147, Thandaan Street, Shevapet, Salem-636 002 ..Petitioner(s) Vs
1. The Chief Executive officer Tamilnadu Wakf Board, No.1, Jaffar Syrang Street, Vallal Seethakathi Nagar, Chennai-600 001
2. The Superintendent of Wakf Salem District, No.4A, 5A, 1st Floor, Tippu Sultan Shopping Complex, 1st Agragaram, Salem-636 001
3. The Shevapet Masjide Mamasa Makkan and Para Makkan Wakf, REg. NO.252 and 253 Rep. by its Muthawalli, Salem Town and Taluk, Salem-636 002 ..Respondent(s) directing the 1st and 2nd respondents to conduct the election to the 3rd respondent wakf as per the proceedings of the 1st respondent dated 22.04.2025 in Na.Ka. No.11223/ E1/ 2025 within a stipulated time frame as fixed by this Honble Court For Petitioner(s): Y.Kajanavas For Respondent(s): Mr.Haja Mohideen Gisthi for R1 & R2 __________ Page1 of 4 https://www.mhc.tn.gov.in/judis WP No. 13803 of 2026 Order This Writ Petition is filed for a Mandamus directing the respondents 1 and 2 to conduct the election to the 3rd respondent Waqf as per the proceedings of the 1st respondent dated 22.04.2025 in Na.Ka.No.11223/E1/2025 within a stipulated time frame.
2. The 3rd respondent Waqf is a notified registered Waqf under the supervisory control of the 1st respondent and as per the rule of succession, the office of the Muthawalli is by election by secret ballot once in 3 years as per the scheme decree in O.S.No.1937 by the Sub-Court, Salem. The last election was conducted by the respondents 1 and 2 in the year 2021 for the period from 05.12.2021 to 04.12.2024. On 22.04.2025, the 1st respondent directed the 2nd respondent to conduct election and no steps were taken even after repeated requests and hence, this writ petition.
3. Heard the learned counsel for the parties and perused the materials.
4. Considering the limited scope of prayer sought for, without going into the merits of the case, this Court directs the respondents to consider the petitioner's representation in the light of the communication of the 1 st respondent dated 22.04.2025 and pass appropriate orders on merits and in accordance with law __________ Page2 of 4 https://www.mhc.tn.gov.in/judis WP No. 13803 of 2026 within a period of six weeks from the date of receipt of a copy of this order.
5. This Writ Petition stands disposed with the above directions. no costs.
15-04-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No Sk To
1. The Chief Executive officer Tamilnadu Wakf Board, No.1, Jaffar Syrang Street, Vallal Seethakathi Nagar, Chennai-600 001
2. The Superintendent of Wakf Salem District, No.4A, 5A, 1st Floor, Tippu Sultan Shopping Complex, 1st Agragaram, Salem-636 001
3. The Shevapet Masjide Mamasa Makkan and Para Makkan Wakf, REg. NO.252 and 253 Rep. by its Muthawalli, Salem Town and Taluk, Salem-636 002 __________ Page3 of 4 https://www.mhc.tn.gov.in/judis WP No. 13803 of 2026 M.DHANDAPANI J.
Sk WP No. 13803 of 2026 15-04-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis