Madras High Court
Tamil Nadu Wakf Board vs Batlagundu Peria Pallivasal on 6 September, 2017
Author: K.K.Sasidharan
Bench: K.K.Sasidharan
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT DATED: 06.09.2017 CORAM THE HONOURABLE MR.JUSTICE K.K.SASIDHARAN C.R.P.(PD)(MD).Nos.2223 of 2009 and 2224 of 2009 and M.P.(MD)Nos.1 and 1 of 2009 1.Tamil Nadu Wakf Board, represented by its Chairman, No.1, Jaffar Syrang Street, Vallal Seethakadhi Nagar, Chennai-600 001. 2.The Chief Executive Officer, Tamil Nadu Wakf Board, No.1, Jaffar Syrang Street, Vallal Seethakadhi Nagar, Chennai-600 001. 3.The Wakf Superintendent, No.1, Town Hall Road, 2nd Floor Pallivasal Complex, Madurai-1. 4.The Wakf Inspector, Periyakulam, Dindigul District. : Petitioners in both C.R.Ps. Vs. 1.Batlagundu Peria Pallivasal, Jumma Mosque, Batlagundu, Represented by its President, K.S.M.A.Mohamed Mansoor 2.M.Hakim 3.A.Raja Mohammed 4.S.Habeeb Raja 5.Thameem Ansari : Respondents in both C.R.Ps. COMMON PRAYER: Civil Revision Petitions are filed under Article 227 of the Constitution of India praying to call for the records relating to the order and decreetal order dated 25.11.2009 made in I.A.Nos.183 and 184 of 2009 in W.O.P.No.4 of 2008 respectively on the file of the Wakf Tribunal/Principal Subordinate Judge, Dindigul and set aside the same. !For Petitioners : Mr.K.K.Senthil in both C.R.Ps. ^For Respondents : No Appearance in both C.R.Ps. :COMMON ORDER
The Civil Revision Petitions are dismissed as infructuous, pursuant to the endorsement made by the learned counsel for the petitioners. No costs. Consequently, the connected miscellaneous petitions are closed.
To The Wakf Tribunal/Principal Subordinate Judge, Dindigul..