Supreme Court - Daily Orders
The Managing Committee vs The Tamil Nadu Wakf Board on 21 April, 2026
SLP(C) No. 14864/2025
ITEM NO.7 COURT NO.12 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 for Special Leave to Appeal (C) No. 14864/2025
[Arising out of impugned final judgment and order dated 12-11-2024
in CRP No. 2000/2023 passed by the High Court of Judicature at
Madras]
THE MANAGING COMMITTEE Petitioner(s)
VERSUS
THE TAMIL NADU WAKF BOARD & ORS. Respondent(s)
(IA No. 93644/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No. 93646/2025 - EXEMPTION FROM FILING O.T.)
Date : 21-04-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KUMAR
HON'BLE MR. JUSTICE K. VINOD CHANDRAN
For Petitioner(s) :
Mr. A. Velan, AOR
Ms. Navpreet Kaur, Adv.
Mr. Prince Singh, Adv.
Mr. Nilay Rai, Adv.
Ms. Kanika Sharma, Adv.
Mr. M. Rashik Hameed Mukilan, Adv.
For Respondent(s) :
Mr. V. Balaji, Adv.
Ms. Astha Tyagi, AOR
Mr. Dhananjay, Adv.
Mr. Vinod K. Nair, Adv.
Mr. Nizamuddin, Adv.
Mr. Kishore Kumar Kvd, Adv.
Mr. Anandan G., Adv.
Mr. V. Raghavachari, Sr. Adv.
Mr. G. Balaji, AOR
Ms. Arzu Paul, Adv.
Mr. Neeleshwar Pavani, Adv.
Signature Not Verified Mr. V. Puneedhan, Adv.
Digitally signed by
Deepak Guglani
Date: 2026.04.22
Ms. D. Naveena, Adv.
10:19:12 IST
Reason: Mr. Shiv Kumar, Adv.
Ms. Vaishnavi, Adv.
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SLP(C) No. 14864/2025
UPON hearing the counsel, the Court made the following
O R D E R
Having heard the learned counsel for the parties, we find no good ground and reason to interfere with the impugned judgment passed by the High Court which, we are informed, has already been given effect to.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (PREETI SAXENA)
DEPUTY REGISTRAR COURT MASTER (NSH)
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