Madras High Court
R.A. Khaja Moideen vs The Chief Executive Officer on 18 March, 2026
Author: M.Dhandapani
Bench: M.Dhandapani
WP No. 11135 of 2026
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 18-03-2026
CORAM
THE HON'BLE MR JUSTICE M.DHANDAPANI
WP No. 11135 of 2026
R.A. Khaja Moideen
S/o.R.Abdul Kareem
No.83 13th Cross Street
Canal Bank Street
Indira Nagar, Adyar
Chennai 600020.
..Petitioner(s)
Vs
1. The Chief Executive Officer
Tamil Nadu Waqf Board
No 1 Jaffer Syrang Street,
Vallal Seethakathi Nagar,
Chennai 600001
2. The Inspector Of Waqf
Chennai Zone
Tamil Nadu Waqf Board
No.139 Dr.Besant Road
Ice House, Chennai 600005.
3. Syed Nazeerudheen
S/o.Nyna Mohammed
No.27A and 28, 14th Cross Street
Indira Nagar, Adyar
Chennai 600020.
4. Muslim Jamath Indira Nagar
Masjid Madarasa
Represented by its Muthawalli
No.27A and 28, 14th Cross Street
Indira Nagar, Adyar
Chennai 600020.
..Respondent(s)
__________
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https://www.mhc.tn.gov.in/judis
WP No. 11135 of 2026
Prayer : Writ Petition filed under Article 226 of the Constitution of India,
praying to direct the 1st respondent to conduct the election to the 4th
Respondent Wakf as per the proceedings of the 2nd respondent and the
reminder representation dated 17.01.2026.
For Petitioner(s): Y.Kajanavas
For Respondent(s): Mr.T.Saikrishnan
for R1 and R2
ORDER
By consent, this Writ Petition is taken up for final disposal. This Writ Petition is filed for a Mandamus directing the 1st respondent to conduct election to the 4th respondent Wakf as per the proceedings of the 2nd respondent and the reminder representation dated 17.01.2026 within the time limit.
2. The case of the petitioner is that the Waqf, namely Muslim Jamath Indira Nagar Masjid Madarasa is a registered and notified Waqf, bearing Reg.No.287, coming under the supervisory control of the 1st respondent / Waqf Board under Section 32 of the Waqf Act. The election committee was completed as early as in the year 2018 and thereafter, the erstwhile Muthawalli had not taken any steps to conduct the election. In such circumstances, the petitioner earlier has sent a representation to the 1st respondent to immediately conduct election and as per the instructions of the 1st respondent, the 2nd respondent had issued a proceedings dated 04.09.2023 that the election will be conducted on 29.09.2023. The challenge made to the said proceedings by the 3 rd respondent __________ Page2 of 4 https://www.mhc.tn.gov.in/judis WP No. 11135 of 2026 had also ended in dismissal in W.P.No.27733 of 2023 dated 03.03.2026. Even thereafter, no steps were taken to conduct the election. The petitioner has also sent a reminder / representation dated 17.01.2026 to the 1 st respondent to conduct election and the same was not considered till date and hence, the petitioner has come up with this writ petition.
3. Heard the learned counsel for the parties and perused the materials.
4. Considering the limited scope of prayer sought for by the petitioner, this Court, without going into the merits of the case, directs the 1 st respondent to consider the petitioner's representation dated 17.01.2026 and pass orders on merits and in accordance with law within a period of six weeks from the date of receipt of a copy of this order.
5. The Writ Petition stands disposed of with the above directions. No costs.
18-03-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No SSB __________ Page3 of 4 https://www.mhc.tn.gov.in/judis WP No. 11135 of 2026 M.DHANDAPANI J.
SSB To
1. The Chief Executive Officer Tamil Nadu Waqf Board No 1 Jaffer Syrang Street, Vallal Seethakathi Nagar, Chennai 600001
2. The Inspector Of Waqf Chennai Zone Tamil Nadu Waqf Board No.139 Dr.Besant Road Ice House, Chennai 600005.
WP No. 11135 of 202618-03-2026 3. __________ Page4 of 4 https://www.mhc.tn.gov.in/judis