Madras High Court
K.Babu Sahib vs The State Rep By Its Secretary on 27 July, 2023
W.P.No.22214 of 2023
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED :27.07.2023
CORAM
THE HONOURABLE MR. JUSTICE S.SOUNTHAR
W.P No.22214 of 2023
K.Babu Sahib ...Petitioner
Vs.
1.The State rep by its Secretary
Backward Classes and Most backward Classes
and Minority Affairs,
St.Fort George,
Chennai-600 009.
2.The Chairman,
Tamil Nadu Wakf Board,
No.1, Jaffer Sherong Street,
Vallal Seethakathi Nagar,
Chennai-600 001.
3.The Chief Executive Officer,
Tamil Nadu Wakf Board,
No.1, Jaffer Sherong Street,
Vallal Seethakathi Nagar,
Chennai-600 001.
4.The Superintendent of Wakf,
Villupuram Zone,
Having Office at 512,
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W.P.No.22214 of 2023
Gandhi Road, Panruty,
Cuddalore.
5. The Sub-Registrar,
Gingee, Villupuram District
6.S.R.Syed Abdul Majeed
7.Gingee Education Trust
Rep by its Managing Trustees,
S.R.Syed Abdul Majeed,
No.46,Chatira Street,
Gingee Town, Gingee Taluk,
Villupuram District.
8. M/S.Clix Capital Services Pvt.Ltd,
Rep. By its Authorised Signatory
Krishnakumar
Mount Road,
Chennai.
Head Office at
901B, 9th floor, Two Horizon Centre,
D.L.F Phase-V, Gurgeon.
9.Karur Vysya Bank Limited
Registered office at Erode Road,
Karur-639 002. ..Respondents.
PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
issuance of a Writ of mandamus, directing the respondents 2 and 3 to retrieve
the wakf properties of all that piece and parcel of land and building in S.No.12
measuring to an extent of 6 acres and 13 cents in Gingee village and Taluk,
Villupuram District which is belongs to Gingee Idga Wakf, Gingee, Villupuram
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W.P.No.22214 of 2023
District by directing the 5th respondent not to register or entertain any kind of
documents present for registration in the above said wakf property on basis of
the respondent's letter in Na.Ka.1747/18/B4/Villu dated 25.10.2019.
For Petitioner : Mr.A.Ilayaperumal
For Respondents 1 & 5 : Mr.N.Naveen Kumar
Government Advocate
For respondents 2 to 4 : Mr.S.Haja Mohideen Gisthi
Standing Counsel (Wakf Board)
ORDER
The petitioner herein seeks a direction to 2nd and 3rd respondents to retrieve the wakf properties in Survey.No.12 measuring to an extent of 6 acres and 13 cents in Gingee village and Taluk, Villupuram District which is belongs to Gingee Idga Wakf, Gingee, Villupuram District and the petitioner also seeks a direction to 5th respondent not to register or entertain any kind of documents presented for registration in respect of the said properties.
2. It is the case of the petitioner that he is the son of erstwhile hereditary Muthavalli of the Gingee Idga Wakf. He approached the Wakf Board for his appointment of Muthavalli and the same was refused. It is the case of the petitioner that Wakf property has been encroached by third parties and in this 3/7 https://www.mhc.tn.gov.in/judis W.P.No.22214 of 2023 regard he submitted a representation on 08.03.2022 to the District Collector seeking action for retrieval of the Wakf property encroached by third parties.
The District Collector by his proceedings dated 22.03.2022 forwarded the same to the 4th respondent herein. Since no action was taken by the 4th respondent, the petitioner has come up with this writ petition seeking retrieval of wakf property. Additionally, the petitioner also sought for a direction to 5 th respondent not to register any documents presented for registration in respect of the above said wakf properties.
3. Mr.N.Naveen Kumar, learned Government Advocate takes notice for the 1st and 5th respondents. Mr.S.Haja Mohideen Gisthi, learned Standing Counsel (Wakf Board) takes notice for the respondents 2 to 4.
4. The learned Standing Counsel for the respondents 2 to 4 on instructions submits that the petitioner already filed a suit in O.S.No.350 of 2019 on the file of the Wakf Tribunal seeking declaration that the above said properties of Wakf belongs to Gingee Idga Wakf. The said suit is still pending.
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5. In view of the fact that the petitioner already moved Wakf Tribunal seeking declaration with regard to the status of the properties in question, this Court is not inclined to entertain the prayer made by the petitioner. However, the 4th is directed to forward the representation submitted by the petitioner dated 08.03.2022 to the 3rd respondent within a period of two weeks from today and the 3rd respondent is directed to consider the same and pass final orders on merits and in accordance with law within a period of twelve weeks from the date of receipt of representation from the 4th respondent.
6. With the above directions, this writ petition is disposed of. No costs.
27.07.2023
Index : Yes/No
Internet : Yes/No
Speaking Order/Non-Speaking Order
Neutral Citation Case : Yes/No
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W.P.No.22214 of 2023
To
1. The Secretary
Backward Classes and Most backward Classes and Minority Affairs, St.Fort George, Chennai-600 009.
2.The Chairman, Tamil Nadu Wakf Board, No.1, Jaffer Sherong Street, Vallal Seethakathi Nagar, Chennai-600 001.
3.The Chief Executive Officer, Tamil Nadu Wakf Board, No.1, Jaffer Sherong Street, Vallal Seethakathi Nagar, Chennai-600 001.
4.The Superintendent of Wakf, Villupuram Zone, Having Office at 512, Gandhi Road, Panruty, Cuddalore.
5. The Sub-Registrar, Gingee, Villupuram District 6/7 https://www.mhc.tn.gov.in/judis W.P.No.22214 of 2023 S.SOUNTHAR, J.
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