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S.T.K.Musthafa Kamal Batcha vs The District Collector on 21 April, 2022

Author: C.Saravanan

Bench: C.Saravanan

                                                                       W.P(MD).No.18104 of 2015

                         BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 21.04.2022

                                                    CORAM

                                  THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                            W.P(MD).No.18104 of 2015

                S.T.K.Musthafa Kamal Batcha,                                     ... Petitioner

                                                      Vs.
                1.The District Collector,
                 Thanjavur District.

                2.The Wakf Chief Secretary,
                  Tamil Nadu Wakf Board,
                  Vallal Seethakathi Nagar,
                 Chennai-600 001.

                3.The Chairman,
                 Tamil Nadu Wakf Board,
                 Vallal Seethakathi Nagar,
                 Chennai-600 001.

                4.The Wakf Superintendent,
                 Wakf Board,
                 Neethi Nagar, Court Road,
                 Thanjavur District.

                5.The President,
                 Vazhuthur Muhaiyadeen Andavargal
                  Grama Palli Nirvaga Sabai,
                 Valoothoor,
                 Papanasam Taluk,
                 Thanjavur District.

                6.The Secretary,
                 Vazhuthur Muhaiyadeen Andavargal

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https://www.mhc.tn.gov.in/judis
                                                                        W.P(MD).No.18104 of 2015

                  Grama Palli Nirvaga Sabai,
                  Valoothoor,
                  Papanasam Taluk,
                  Thanjavur District.                                            ...Respondents

                Prayer : Writ Petition filed under Article 226 of the Constitution of India,
                praying this Court to issue a Writ of Mandamus, directing the respondents 3
                to 5 to consider the representation of the petitioner dated 15.09.2015 and on
                that basis to conduct the election to the Vazhuthur Muhaiyadeen Andavargal
                Grama Palli Nirvaga Sabai, Valoothoor, Papanasam Taluk, Thanjavur District
                forthwith.
                                  For Petitioner   : No Appearance
                                  For R1           : Mr.K.S.Selva Ganesan
                                                     Additional Government Pleader
                                  For R2 to R4     : Mr.K.K.Senthil
                                  For R5 & R6      : Mr.Sekar

                                                      ORDER

There is no representation on behalf of the petitioner on 19.04.2022.

Hence, the matter is posted under the caption “for dismissal” today (21.04.2022). Even today there is no representation on behalf of the petitioner. It appears that the petitioner is not interested in perusing with the present writ petition. Therefore, the writ petition stands dismissed for non-

proseuction. No costs.

                                                                                  21.04.2022
                Index             : Yes / No
                Internet          : Yes/ No
                sn

               2/4

https://www.mhc.tn.gov.in/judis  W.P(MD).No.18104 of 2015 To

1.The District Collector, Thanjavur District.

2.The Wakf Chief Secretary, Tamil Nadu Wakf Board, Vallal Seethakathi Nagar, Chennai-600 001.

3.The Chairman, Tamil Nadu Wakf Board, Vallal Seethakathi Nagar, Chennai-600 001.

4.The Wakf Superintendent, Wakf Board, Neethi Nagar, Court Road, Thanjavur District.

https://www.mhc.tn.gov.in/judis  W.P(MD).No.18104 of 2015 C.SARAVANAN, J.

sn W.P(MD).No.18104 of 2015 21.04.2022 4/4 https://www.mhc.tn.gov.in/judis