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[Cites 2, Cited by 1]

Madras High Court

Janab S.A. Mohamed Ali vs The Tamil Nadu Wakf Board on 2 August, 2019

Author: K.Kalyanasundaram

Bench: K.Kalyanasundaram

                                                                                W.P.No.16832 of 2016

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED 02.08.2019

                                                         CORAM

                                THE HONOURABLE Mr.JUSTICE K.KALYANASUNDARAM

                                              W.P.No.16832 of 2016
                                       and WMP.Nos.14448 and 14449 of 2016

                      1. Janab S.A. Mohamed Ali
                      2. K.A.S.K. Hussain Ali                                        ...Petitioners

                                                           Vs

                      1. The Tamil Nadu Wakf Board,
                         Rep. by its Chairman,
                         Vallal Seethakkathi Nagar,
                         Chennai 600 001.
                      2. The Chief Executive Officer,
                         Tamil Nadu Wakf Board,
                         Vallal Seethakkathi Nagar,
                         Chennai 600 001.
                      3. Janaba S. Shageetha Begum
                      4. Janaba A. Fathima Begum
                      5. Janaba H. Javeed Batcha
                      6. Janab K. Sadiq Batcha                                      ..Respondents



                      Prayer:- The Writ Petition is filed under Article 226 of the Constitution of
                      India, seeking for a Writ of Certiorarified Mandamus, calling for the records
                      of the 1st respondent in ROC.No.4146/14/A2/Erode and to quash the
                      resolution in Item 207/15 dated 30.12.2015 made therein and consequently
                      to direct the respondents to forbear and desist from interfering with the
                      rights of the petitioners as hereditary Muthawallis of Sheik Allaudeen
                      Badusha Aulia Durga, Erode.



http://www.judis.nic.in
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                                                                                W.P.No.16832 of 2016

                                 For Petitioners     : Mr.T.M.Hariharan
                                 For Respondents : Mr.LSM Hazan Fizal, for RR1 & 2
                                                  Mr.N.A.Nissar Ahmed, for R3
                                                  No Appearance, for RR4 & 5
                                                  Mr.R.Marudhachala Murthy, for R6

                                                         ORDER

Assailing the appointment of the third respondent as Muthavalli and the members of the Darga, this Writ Petition has been filed.

2. Following, the decision of the Hon'ble Supreme Court in Board of Wakf, West Bengal Vs. Anis Fatma Begum, reported in (2010) 14 SCC 588, this Writ Petition is dismissed as not maintainable with liberty to file an appeal before the Wakf Board. If any appeal is filed by the petitioners within a period of four weeks from the date of receipt of a copy of this order, the Tribunal shall dispose of the same in accordance with law.

No costs. Consequently, connected miscellaneous petitions are closed.





                                                                                         02.08.2019

                      Index    : Yes/No
                      Internet : Yes/No

Speaking/ Non Speaking Order pvs http://www.judis.nic.in 2/ 4 W.P.No.16832 of 2016 To

1. Chairman, The Tamil Nadu Wakf Board, Vallal Seethakkathi Nagar, Chennai 600 001.

2. The Chief Executive Officer, Tamil Nadu Wakf Board, Vallal Seethakkathi Nagar, Chennai 600 001.

http://www.judis.nic.in 3/ 4 W.P.No.16832 of 2016 K.KALYANASUNDARAM.J. pvs W.P.No.16832 of 2016 02.08.2019 http://www.judis.nic.in 4/ 4