Supreme Court - Daily Orders
F. Afsar vs Tamil Nadu Wakf Board on 5 March, 2024
Bench: Bela M. Trivedi, Pankaj Mithal
ITEM NO.48 COURT NO.15 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s).5161-5163/2023
(Arising out of impugned final judgment and order dated 25-01-2023
in CRP No.964/2022, CRP No.1311/2022 and CRP No.1333/2022 passed by
the High Court of Judicature at Madras)
F. AFSAR & ORS. ETC. Petitioner(s)
VERSUS
TAMIL NADU WAKF BOARD & ORS. ETC. ETC. Respondent(s)
(IA No.60898/2023 - APPROPRIATE ORDERS/DIRECTIONS, IA No.53293/2023
- EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT, IA
No.53295/2023 - EXEMPTION FROM FILING O.T., IA No.57905/2023 - STAY
APPLICATION AND IA No.62107/2023 - VACATING STAY)
Date : 05-03-2024 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. A Sirajudeen, Sr. Adv.
Ms. Manjeet Chawla, AOR
Mrs. Usha Pant Kukreti, Adv.
For Respondent(s) Mr. B. Karunakaran, Adv.
Mrs. K. Balambihai, Adv.
Mr. Ajith Williyam, Adv.
Mr. P. Shankar, Adv.
Ms. Prapti Singh, Adv.
Ms. Parthvi Ahuja, Adv.
Mr. Vivek Kumar Tripathi, Adv.
Ms. Divya Dwivedi, Adv.
Mr. Anoop Prakash Awasthi, AOR
Mr. G. Sivabalamurugan, AOR
Mr. Selvaraj Mahendran, Adv.
Mr. C. Adhikesavan, Adv.
Mr. S.B.Kamalanathan, Adv.
Mr. P.V.Harikrishnan, Adv.
Mr. Sunil Singh Rawat, Adv.
Signature Not Verified
Mr. Karitk Sandal, Adv.
Digitally signed by
RAVI ARORA
Date: 2024.03.07
17:12:25 IST
Reason: Mr. V. Balaji, Adv.
Mr. S. Haja Mohideen Gisthi, Adv.
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Mr. Atul Sharma, Adv.
Mr. Asaithambi MSM, Adv.
Mr. Nizamuddin, Adv.
Mr. S. Devendran, Adv.
Mr. A. Krishna Kumar, Adv.
Ms. Astha Tyagi, Adv.
Mr. Rakesh K. Sharma, AOR
Mrs. V Mohana, Sr. Adv.
Mr. Vijay Kumar, AOR
Mr. Karthik Sundar, Adv.
Ms. Bhavya Pandey, Adv.
Ms. Sneha Botwe, Adv.
Mr. Jayesh K. Unnikrishnan, Adv.
Mr. Ravishankar, Adv.
Mr. P. Ravishankar Rao, Adv.
Ms. Aswathi M.k., AOR
UPON hearing the counsel the Court made the following
O R D E R
1. It is stated by the learned senior counsel/counsel for the respondents that the term of the disputed selected trustees is already over on 23.02.2024. The learned senior counsel, Mr. A. Sirajudeen for the petitioners is not in a position to dispute the said submission.
2. Under the circumstances, nothing survives in the present proceedings. The Special Leave Petitions are dismissed.
3. Pending applications, if any, shall stand disposed of.
4. It is needless to say that a fresh election process shall be carried out in accordance with the law.
(RAVI ARORA) (MAMTA RAWAT)
COURT MASTER (SH) COURT MASTER (NSH)
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