Supreme Court - Daily Orders
The Managing Committee vs The Tamil Nadu Wakf Board on 17 April, 2025
Author: Sanjay Kumar
Bench: Sanjay Kumar
SLP(C) Diary No. 17732/2025
ITEM NO.34 COURT NO.1 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 PETITION (CIVIL) Diary No. 17732/2025
[Arising out of impugned final judgment and order dated 12-11-2024
in CRP No. 2000/2023 passed by the High Court of Judicature at
Madras]
THE MANAGING COMMITTEE Petitioner(s)
VERSUS
THE TAMIL NADU WAKF BOARD & ORS. Respondent(s)
(IA No. 93647/2025 - CONDONATION OF DELAY IN FILING, IA No.
93644/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and
IA No. 93646/2025 - EXEMPTION FROM FILING O.T.)
Date : 17-04-2025 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KUMAR
For Petitioner(s) :
Mr. A. Velan, AOR
Ms. Navpreet Kaur, Adv.
Mr. Prince Singh, Adv.
Mr. Nilay Rai, Adv.
For Respondent(s) :
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
Learned counsel for the petitioner relied upon the judgment of this Court in Aliyathammuda Beethathebiyyappura Pookoya & Anr. Vs. Pattakal Cheriyakoya & Ors.1 to submit that the impugned judgment is unsustainable.
Signature Not VerifiedDigitally signed by Deepak Guglani Date: 2025.04.19
Issue notice on the special leave petition as well as the 16:16:45 IST Reason: 1 (2019) 16 SCC 1 1 SLP(C) Diary No. 17732/2025 prayer for grant of interim stay, returnable in the week commencing 18.08.2025.
Notice will be served by all modes, including dasti.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-CUM-PS ASSISTANT REGISTRAR
2