Sarkar-E-Abbasi ... vs State Of Tamil Nadu on 5 October, 2021

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Madras High Court

Sarkar-E-Abbasi ... vs State Of Tamil Nadu on 5 October, 2021

Bench: S.M.Subramaniam

                                                                         W.P.No.3871 of 2013

                               IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 05.10.2021

                                                        CORAM

                            THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                 W.P.No.3871 of 2013
                                                         and
                                                 M.P.Nos.1 & 2 of 2013

                      Sarkar-E-Abbasi Ashurkhana-E-Mubarak Wakf
                      (also known as Thousand Lights Charities)
                      represented by its Muthawalli,
                      Medhi Ali,
                      210, Anna Salai,
                      Chennai – 600 006.
                      ...Petitioner

                                                           Vs

                      1.State of Tamil Nadu,
                        represented by its Secretary,
                        Backward Classes, Most Backward Classes and
                        Minorities Welfare Department,
                        Fort St.George,
                        Chennai – 600 009.

                      2.Tamil Nadu Wakf Board,
                        represented by its Chief Executive Officer,
                        No.1, Jaffer Syrang Street,
                        Vallal Seethakathi Nagar,
                        Chennai – 600 001.

                      3.Ghulam Mohammed Mehdi Khan,
                        197, Anna Salai, Chennai – 600 006.              ... Respondents

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                                                                                    W.P.No.3871 of 2013




                      PRAYER : Writ Petition filed Under Article 226 of the Constitution of
                      India, to issue a Writ of Mandamus, directing the 1st respondent to remove
                      the 3rd respondent from the position of Chief Shia Khazi and appoint a
                      suitable person of repute with no disqualifications as Chief Shia Khazi in the
                      place of the 3rd respondent.


                                   For Petitioner           : Mr.K.Ashok kumar
                                                              For Mr.J.Viswanathan

                                   For Respondents          : Mr.C.Kathiravan
                                                              Government Advocate
                                                              [For R1]

                                                              Mr.Mohammed Fayaz Ali
                                                              [For R2]

                                                              Mr.A.Prabhakaran
                                                              [For R3]



                                                       ORDER

The learned counsel for petitioner, through Video Conferencing Mode, made a submission that he has chosen to withdraw the present writ petition.

2. Recording the abovesaid submission of the learned counsel for the 2/4 http://www.judis.nic.in W.P.No.3871 of 2013 petitioner, the writ petition stands dismissed as withdrawn. However, there shall be no order as to costs. Consequently, connected miscellaneous petitions are closed.

05.10.2021 Internet:Yes Index : Yes kak To

1.The Secretary, Backward Classes, Most Backward Classes and Minorities Welfare Department, Fort St.George, Chennai – 600 009.

2.The Chief Executive Officer, Tamil Nadu Wakf Board, No.1, Jaffer Syrang Street, Vallal Seethakathi Nagar, Chennai – 600 001.

S.M.SUBRAMANIAM, J.

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