Madras High Court
G.Syed Akbar Hasan vs The District Collector on 24 April, 2025
W.P.(MD) Nos.23489 & 23541/2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.04.2025
CORAM:
THE HONOURABLE MR.JUSTICE V.LAKSHMINARAYANAN
W.P.(MD) Nos.23489 & 23541 of 2024
W.P.(MD).No.23489/2024 :
G.Syed Akbar Hasan ... Petitioner
Vs
1 The District Collector,
District Collector Office,
Raja Colony,
Trichy - 620 001.
2 The Tamil Nadu Waqf Board,
Rep. by its Chief Executive Officer,
No. 1, Jaffer Syrang Street,
Vallal Seethakathi Nagar,
Chennai 600 001.
3 The Waqf Superintendent,
Trichy Zone,
No. 8/124, Quaide Millath Road,
Palakkarai,
Trichy - 620 008.
4 The Sub Registrar Joint III,
(The District Registrar Cadre),
Town Hall,
Trichy - 620 002
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W.P.(MD) Nos.23489 & 23541/2024
5 A.Haja Mohideen
6 A.Syed Sihabudeen
7 A.Syed Niyasudeen ... Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
praying for issuance of a writ of mandamus, directing the 1st respondent to
take action under Section 52 of the Waqf Act, 1995, to recover the waqf
property belonging to Hazarath Thable Alam Badhusha Nathar Vali Darga
Waqf having G.S.No.739/TRY, bearing S.Nos.54/2, 54/4, 92/2, 991, 108/2,
108/5, 121/1B, 109/2, 65, 66/A5, 81/2 and 81/3, measuring an extent of
9.85 acres, situated in Panayakkurichi Village, Thiruverumbur Taluk, Trichy
District, transferred in contravention of Section 51 of the Waqf Act, 1995,
based on Na.Ka.No.7046/93/AA5/Try, dated 13.07.2022, communicated vide
Letter, dated 21.07.2022, by the 2nd respondent.
W.P.(MD).No.23541/2024 :
A.Syed Shihabudeen ... Petitioner
Vs
1 The Sub Registrar,
Joint III Sub Registration Office,
Tiruchirapalli.
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W.P.(MD) Nos.23489 & 23541/2024
2 The Chief Executive Officer,
Tamil Nadu Wakf Board,
Chennai.
3 The Wakf Inspector,
Tamil Nadu Wakf Board,
Tiruchirapalli. ... Respondents
PRAYER: Writ Petition is filed under Article 226 of the Constitution of India,
praying for issuance of a writ of certiorarified mandamus, to call for the
records on the file of the 1st respondent pertaining to the impugned order in
RFL/3 Joint Registrar Trichy/108/2024, dated 30.08.2024, and to quash the
same as illegal and arbitrary and to consequently direct the 1st respondent to
register the document presented for registration.
For Petitioner in W.P.(MD) No.23489/2024 : Mrs.A.Ajimath Begum
For Petitioner in W.P.(MD) No.23541/2024 : Mr.Kishore Ram,
for Mr.S.Venkatesh.
For Respondent 1 in both W.Ps.: Mr.G.Suryananth,
Addl. Govt. Pleader.
For Respondents 2 & 3 in both W.Ps.: Mr.D.S.Haroon Rasheed
For Respondent 4 in W.P.(MD) No.23489/2024 : Mr.R.Suresh Kumar,
Addl.Govt. Pleader.
For Respondents 6 & 7 in W.P.(MD) No.23489/2024 : Mr.Kishore Ram
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W.P.(MD) Nos.23489 & 23541/2024
ORDER
Both these Writ Petitions have been clubbed together pursuant to the orders of the Hon'ble Administrative Judge, Madurai Bench of Madras High Court. For the purpose of this judgment, W.P.(MD) No.23489 of 2024 shall be treated as the lead case and the parties will be referred as per their rank in that writ petition.
2. These two Writ Petitions represent an unfortunate situation of the fence eating the crop. The Tamil Nadu Waqf Board, which is supposed to to ensure that Muthavallis, Committees and Trustees act in accordance with the Waqf Nama/Scheme Decree, governing the institution, and the School of Islam, to which the institution belongs, has been equally oblivious of its duty to protect the properties belonging to Waqf.
3. There exists in the town of Tiruchirapalli a world renowned Dargah under the name and style ''Thable Alam Nathar Vali Dargah and Pallivasal''. This is a surveyed and notified waqf. Even when this country was being ruled by colonialists, the Civil Courts thought it fit to frame a scheme, in exercise of the powers vested in the Courts, under Section 92 of the Code of Civil Procedure. A scheme decree was framed on 29.01.1930 by the learned Subordinate Judge at Tiruchirapalli. This shows the waqf is a public waqf. ____________ Page 4 of 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/05/2025 11:51:59 am ) W.P.(MD) Nos.23489 & 23541/2024
4. The details, which are necessary for disposal of this case, are :
the Dargah was endowed with the properties in Survey Nos.54/2, 54/4, 92/2, 991, 108/2, 108/5, 121/1B, 109/2, 65, 66/A5, 81/2 and 81/3, measuring an extent of 9.85 acres, situated in Panayakkurichi Village, Thiruverumbur Taluk, Trichy District. The management of the Dargah consists of three kinds of Trustees, namely, Public Trustee, Pangali Trustee and Hereditary Trustee. From amongst the three Trustees, a person is elected as Executive Trustee, who is responsible for the day-to-day administration of the Dargah.
5. On 09.02.2019, the five Trustees met at the premises of the Dargah and passed several resolutions. The resolution, that is relevant for this case, is, Resolution No.5, which is extracted as under :
“khz;GkpF Rw;Wyhj;Jiw mikr;ru; mtu;fs; `[uj; jg;Ny Myk; ghJ\h ej;ju;typ ju;fhtpw;F tUif je;j NghJ ju;fhtpw;F nrhe;jkhd ,lk; ehq;fs; mjpy; Rw;Wyhj;Jiw rhu;ghf ju;fhtpw;F tUif jUk; ahj;jpupfSf;F "ahj;jpup epth];" ,ytrkhf fl;bj; jUfpNwd; vd;W $wpdhu;. Nkw;gb Rw;Wyhj;Jiw mikr;ru; mtu;fs; nrhd;djw;F ,zq;f fle;j 27.12.2018 e;Njjpapy; xU jPu;khdk; epiwNtw;wg;gl;lJ. Nkw;gb 27.12.2018 e;Njjpapy; epiwNtw;wg;gl;l jPu;khdk;
____________ Page 5 of 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/05/2025 11:51:59 am ) W.P.(MD) Nos.23489 & 23541/2024 (1) ju;fhtpw;F nrhe;jkhd ,lj;ij toq;fp ahj;jpup epth]; fl;b ju Ntz;b Nfl;gJ.
(11) ju;fh trk; ,lk; ,y;iynad;why; ju;fh mUfpy; ,lk; tpiyf;F thq;fp mjpy; ahj;jpup epth]; fl;b ju NfhUtJ (11) ju;fhtpd; mUfpy; jdpahUf;F nrhe;jkhd ,lk; ahj;jpup epth]; fl;l Vw;w ,lkhf ,Ue;jhy; mij thq;fpf nfhz;L mjw;F gjpyhf ju;fhtpw;F nrhe;jkhd ju;fh fl;Lg;ghl;by; ,y;yhj ju;fhtpw;F ngUk; tUkhdk; fpilf;fhj ,lj;ij <lhf nfhLj;J guptu;j;jid nra;J nfhz;L jufhtpw;F tUfpd;w ahj;jpupfu;fSf;F ahjpup epth]; fl;Ltjhf jPu;khdk; epiwNtw;wg;gl;lJ.
Nkw;gb ju;fhtpd; mUfhikapy; cs;s ,lq;fSk;. jdpahUf;F nrhe;jkhd ju;fhtpd; ,lq;fSk; fz;Lgpbf;fg;gl;L mit Neubahf ghu;itaplg;gl;lJ. mg;gbg;gl;l ,lq;fs; ghu;itapl;l rkaj;jpy; ju;fhtpw;F kpf mUfhikapy; cs;s ,lk; ahj;up epth]; Rl;Ltjw;F Vw;wjhf ,Uf;Fk; vd;W KbT nra;ag;gl;L me;j ,lj;ij guprPyidf;F ____________ Page 6 of 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/05/2025 11:51:59 am ) W.P.(MD) Nos.23489 & 23541/2024 vLj;Jf;nfhs;sg;gl;lJ. Nkw;gb ,lk; ekJ gq;fhsp mwq;fhtyu; [dhg; F. iraj; mkPDj;jPd; mtu;fspd; ,lj;jpw;F mUfpy; mikj;Js;sij njupe;J mtuplk; Nfl;ljw;F mtu; Nkw;gb ,lj;ij nghUj;J jd; kfd;fsplk; NgRtjhfTk; ,Ug;gpDk; ju;fh epu;thf mwq;fhtyu;fSk; mjw;F Kiwg;gb vz;z eltbf;if vLf;f Ntz;LNkh me;j eltbf;if vLj;jhy; ehDk; jdJ kfd;fsplk; mijg; gupe;Jiu nra;tjhf cWjpaspj;jhu;. `[;uj; ej;ju;typ ju;fhtpw;F ahj;up epth]; fl;Ltjw;F ju;fhtpw;F mUfhikapy; A iraj; \p`hGjPd; kw;Wk; A iraj; epahRjPd; Mfpa ,UtUf;Fk; nrhe;jkhd 12>200 ½ rJub nfhz;l ,lj;ij Nkw;gb ju;fhtpw;F ju;fh ngaupy; thq;fpf; nfhzL; ,jw;F gjpyhf ju;fhtpw;F nrhe;jkhd gidaf;Fwpr;rp fpuhkj;jpy ru;Nt vz; 54/2y; Vf;fu; 0.68 nrz;l; ru;Nt vz; 54/4y; Vf;fu; 1.30 nrz;l; ru;Nt vz; 97/2y; Vf;fu; 0.04 nrz;l;> ru;Nt vz;.99/1y; Vf;fu; 0.90 nrz;l. Ru;Nt vz; 108/2y; Vf;fu; 0.65 nrz;l. Ru;Nt vz; 108/5y; Vf;fu; 0.79 nrz;l;. ru;Nt vz; 121/1By; Vf;fu; 0.83 nrz;l;> ru;Nt vz;.109/2 y; Vf;fu; 0.98 nrz;l> ru;Nt vz;.65 y; Vf;fu; 1.98 nrd;l;> ru;Nt vz; 66/A5y; Vf;fu; 0.40 nrz;l;> ru;Nt vz;>81/2y; Vf;fu; 0.23 nrz;l;> ru;Nt vz; 81/3 y; Vf;fu; 1.07 nrz;l; Mff; $Ljy; 9 Vf;fu; 85 ____________ Page 7 of 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/05/2025 11:51:59 am ) W.P.(MD) Nos.23489 & 23541/2024 nrz;l; epyj;ij nfhLj;J guptu;j;jid nra;Jnfhs;tJ vd;W jPu;khdpf;fg;gLfpwJ. NkYk; Nkw;gb gidaf;Fwpr;rp fpuhkj;jpy; guptu;j;jid nra;J nfhLf;Fk; 9 Vf;fu; 85 nrz;l; epyk; fle;j 50 Mz;L fhykhf Fj;jiff;F tplg;gl;L Nkw;gb Fj;jifjhuu; ngaupy; muR Fj;jif gjpNtl;by; gjpthfp cs;sjhfTk; Nkw;gb epyk; Fj;jifjhuu; RthjPdj;jpYk;> mDgtj;jpYk; ,Ue;J tUfpwJ. Nkw;gb ,lj;ij Neupy; ghu;itapl;ljpy; Nkw;gb epyq;fs; kw;Wk; mij Rw;wp tptrha epyq;fs; ,Ug;gJ njupa tUfpwJ. Nkw;gb epyj;jpw;F Fj;jifjhuu; tUlj;jpw;F &gha; 15 Mapuk; kl;Lk; nrYj;jg;gl;lhu.; Nkw;gb epyq;fis Fj;jifjhuu; trk; ,Ue;J Nfl;gjw;F eltbf;if vLf;fyhk; mjw;F NtnwhU Fj;jifjhuu; trNk tptrhaj;jpw;fhf Ntz;b Nkw;gb epyj;ij tpl Ntz;ba mtrpak; cs;sJ mjw;fhd nryitAk;. tof;fpw;fhd fhyj;ijAk; fzf;fpy; vLj;Jf; nfhd;W ,e;j ,lj;ij Nkw;gb egu;fSf;F guptu;j;jid nra;tjhy; ju;fhtpw;F ve;j tpjkhd ,og;Gk; Vw;glhJ vd;gjhYk; mjdbg;gbahd nrsfupaKk; tUkhdKk; fpilf;ff;$Lk; xU tp\akhf ahj;up epth]; mikAk; vd;gjhYk; Nkw;gb ,lj;ij guptu;j;jid nra;tjw;F me;jf; ,lj;jpd; cupikahsu;fs; xg;Gf;nfhz;lhu;fsh vd;W Nfl;Fk;gbAk; Nkw;gb Fj;jifjhuu; mDgtj;jpYk; fl;Lg;ghl;bYk; ,Ue;J tUfpd;w Nkw;gha; epyq;fis Nkw;gb ____________ Page 8 of 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/05/2025 11:51:59 am ) W.P.(MD) Nos.23489 & 23541/2024 egu;fshd A.iraj; \p`hGjPd; kw;Wk; A raj; epahRjPd; Mfpa ,UtUf;Fk; ju;fhtpd; mwq;fhtyu; FO KO xg;Gjy; jPu;khdpj;jjhf guptu;j;jid nra;J nfhLj;j gpwF Nkw;gb epyq;fspd; Fj;jifjhuu;fis Fj;jifjhuu;fSf;F nfhLf;f Ntz;ba ,og;gPLfs; Nkw;gb epyq;fis guptu;j;jid ngWfpd;w A iraj; \p`hGjPd; kw;Wk; A iraj; epahRjPd; Mfpa ,UtUk; nfhLj;J Nkw;gb epyq;fspd; RthjPdj;ij ngw;Wf;nfhs;s Ntz;baJ. Nkw;gb epyq;fspd; Fj;jifjhuu;fSf;F Fj;jif ghj;jpa tpLjiyf;F toq;f Ntz;ba njhiff;fs; ju;fhtpw;Fk; rk;ke;jk; ,y;iy vd;Wk; Nkw;gb ju;fhtpw;F nrhe;jkhd 9 Vf;fu; 85 nrz;l; epyq;fis ngw;Wf; nfhz;L mjw;F gjpyhf ju;fhtpd; mUfpy; cs;s 12>200 ½ rJub ,lj;ij ju;fhtpw;F guptu;j;jid nra;J nfhLf;f MFk; gj;jpug;gjpT nryit Nkw;gb A. iraj; \p`hGjPd; kw;Wk; A iraj; epahRjPd; Mfpa ,UtUk; Vw;W gj;jpug;gjpT nra;J ju Ntz;Lk; vd;W jPu;khdpf;fg;gl;lJ.
`[;uj; ej;ju;typ ju;fhtpd; ,lj;ij guptu;j;jid nra;J nfhLf;Fk; 9 Vf;fu; 85 nrz;l; epyj;jpd; muR topfhl;b kjpg;G &.1>60>00>000/- (&gha; xU NfhbNa mWgJ ,yl;rk;) MFk; guptu;j;jid %yk; Nkw;fz;l ____________ Page 9 of 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/05/2025 11:51:59 am ) W.P.(MD) Nos.23489 & 23541/2024 ju;fh ngUk; 12>200 ½ rJub ,lj;jpd; muR topfhl;b kjpg;G &.1>88>00>000/- (&gha; xU NfhbNa vz;gj;jp vl;L ,yl;rk;) nra;tjd; %yk; Nkw;fz;l ju;fhtpw;F &gha; 28>00>000/- (&gha; ,Ugj;jp vl;L ,yl;rk;) kjpg;G mjpfk; cs;s nrhj;J fpilg;gjhy; Nkw;gb guptu;j;jid Vfkdjhf jPu;khdpf;fg;gLfpwJ.
NkYk; guptu;j;jid nra;tJ rk;ke;jkhf epiwNtw;wg;gl;l jPu;khdk; Fwpj;J A iraj; \p`hGjPd; kw;Wk; A iraj; epahRjPd; mtu;fsplkpUe;J vOj;J %yk; gjpy; ngw;W Nky; eltbf;if vLg;gJ vd;W jPu;khdpf;fg;gLfpwJ.
NkYk; A iraj \p`hGjPd; kw;Wk; A iraj; epahRjPd;
Mfpa ,Utu;fsplkpUe;J Nkw;gb guptu;j;jid nra;J nfhLf;f rkkjk; njuptpj;J vOj;J G+u;tkhf gjpy; tUk; gl;rj;jpy;
`[;uj; jg;Ny Myk; ghJ\h ej;ju;typ ju;fh jiyik mwq;fhtyu; [dhg;> A. `h[h nkh`pjPd; mtu;fs; guptu;j;jid rk;ke;jkhf gj;jpug;gjpT nra;J nfhLf;f mtUf;F midj;J mjpfhuKk; toq;f mwq;fhtyu; FOtpy; Vfkdjhf jPu;khdk; epiwNtw;wg;gLfpwJ.” ____________ Page 10 of 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/05/2025 11:51:59 am ) W.P.(MD) Nos.23489 & 23541/2024
6. The gist of this resolution is that the 'Dargah Committee' wanted to construct ''Yatri Nivas'' for the devotees and the faithful, who come to pray at the Dargah and Mosque. The trigger for this resolution is that the then Hon'ble Minister, Department of Tourism, Government of Tamil Nadu, had given an assurance to the Darga Committee that if the Committee identifies a suitable land for construction of Yatri Nivas, the Government would build the same free of cost. The Committee, referring to this assurance given by the Hon'ble Minister, passed a resolution, enabling the Executive Trustee to execute an exchange deed for the properties belonging to respondents No.6 and 7 in the lead case.
7. I should immediately note, the writ petitioner, who is a Hereditary Trustee, was a party to this resolution. The minutes of the meeting do not reveal the petitioner of having protested against the resolution No.5. The records produced by the petitioner show that he raised an objection regarding the resolution and registration of the exchange deed only on 15.06.2020 and filed a writ petition before this court in W.P.(MD) No.14003 of 2022 in the year 2022. I am referring to this aspect of this case to point out the writ petitioner, though a whistle-blower, his conduct is not free from blemish. The reason, I am recording this finding, will be known at the time of conclusion of the judgment. If I merely find a blemish with the petitioner, it ____________ Page 11 of 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/05/2025 11:51:59 am ) W.P.(MD) Nos.23489 & 23541/2024 would not do justice to the case.
8. On the strength of the resolution on 09.02.2019, the Executive Trustee executed an exchange deed on 27.02.2019 in Document No. 1999/2019 and had it registered on the file of the fourth respondent. The properties, which have been set forth above, were exchanged for the properties in Survey Nos.1504 and 1504/1, situated in Old Municipal Road, Nathersha Pallivasal, Tiruchirapalli.
9. Subsequently, the petitioner approached the District Registrar, Tiruchirapalli, to cancel the exchange deed, as a fraudulent one. The District Registrar, by his order, dated 13.02.2023, rejected the application, holding that the exchange is valid and it is for the parties to work out their rights before the Civil Court. The petitioner, thereafter, approached the Tamil Nadu Waqf Board by way of a representation, seeking to initiate action against those responsible. The Tamil Nadu Waqf Board, after an enquiry, passed an order dated 13.07.2022 (signed on 30.01.2023), directing appropriate action to be initiated against those responsible by the District Collector and the Inspector General of Registration with respect to the exchange deed. Further action having not been initiated to recover the property from the hands of respondents 6 and 7, the tainted whistle-blower initiated the present Writ Petition.
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10. In the meantime, respondents 6 and 7 attempted to mortgage the property, which they had obtained by means of the exchange deed. They presented a document for registration on 30.08.2024. The registration of the mortgage deed was rejected by the fourth respondent – Sub-Registrar, who woke up from his slumber, in which he was reeling under, and issued refusal check slip. Challenging the same, the second writ petition W.P.(MD) No.23541 of 2024.
11. I have heard Mrs.A.Ajimath Begum and Mr.Kishore Ram, representing Mr.S.Venkatesh, for the petitioners in the two writ petitions; Mr.D.S.Haroon Rasheed, Standing Counsel for Tamil Nadu Waqf Board; Mr.Muthumanikkam, representing Mr.G.Suryananth, for the first respondent
- District Collector; and Mr.R.Suresh Kumar, for the Registration Department; and Mr.Kishore Ram, for Respondents 6 and 7.
12. The narration of the facts show that the properties concerned with this writ petition are admittedly waqf properties. No waqf property can be sold, exchanged, mortgaged, transferred or gifted away, after coming into force of the Waqf Amendment Act 27/2013, dated 01.11.2013. Prior to the amendment Act, alienation of waqf property was permissible with the permission of the Waqf Board. The Parliament, in its wisdom, to protect the waqf properties, enacted Section 51 (1) (A), which has declared that any ____________ Page 13 of 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/05/2025 11:51:59 am ) W.P.(MD) Nos.23489 & 23541/2024 alienation shall be void ab initio. In order to make things extremely clear, the Parliament inserted Section 104A, declaring that notwithstanding anything contained in the Waqf Act or any other law for the time being in force, no person is entitled to alienate a waqf property to any other person and, if such an act is done, the same shall be void ab initio. Perusal of these two Sections makes the position of law as clear as crystal.
13. The Waqf Board, Waqf, Muthavalli or any other person, who has the management and control of the waqf property, is not entitled to alienate the same. Respondents 6 and 7 are sons of Mr.Syed Ameenudeen, who himself was the Pangali Trustee of the Waqf on the date the exchange deed was executed. When admittedly the waqf property has been exchanged after amendment to the Waqf Act inserting Sections 51 (1) (A) and 104A, all that has to be done is to apply the said provisions and declare the said document as void ab initio. I am aware that there is no provision for a registering authority to cancel a document once the process of registration is over. However, while striking down Section 77A of the Registration Act,1908, a Division Bench of this Court, in M.Kathirvel v. Inspector General of Registration, 2022 (4) CTC 769, has laid down in clear and categorical terms that this Court, in exercise of power under Article 226 of the Constitution of India, can declare a document to be a fraudulent one. ____________ Page 14 of 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/05/2025 11:51:59 am ) W.P.(MD) Nos.23489 & 23541/2024
14. Sections 51 (1) (A) and 104A of the Waqf Act, being applicable to the facts of this case, in exercise of the power under Article 226 of the Constitution of India, I declare that the exchange deed in Document No. 1999/2019, dated 27.02.2019, on the file of the Joint Sub-Registrar (III) (District Registrar Cadre), Town Hall, Tiruchirapalli – 620 002, is void ab initio.
15. It is very unfortunate that the fourth respondent, being aware of the Section 22A (1) (i) (iv), has proceeded to register the exchange deed. The present case reflects the total failure of (i) fiduciary duty by the Trustee, (ii) the supervisory power of the Waqf Board, and (iii) the power of registration, that has been given to the fourth respondent.
16. Having declared the document as null and void, certain directions would have to be issued. The position, which prevailed before the registration of the document on 27.02.2019, will have to be restored. The fourth respondent – Joint Sub-Registrar shall make a record on his file not only is the exchange deed invalid, but also the registered Power of Attorney, executed by respondents 6 and 7, in so far as it covers the aforesaid waqf property, to be null and void. Respondents 6 and 7 shall take possession of the property, which belonged to them prior to the exchange deed, and so will the Waqf Board will take possession of the property at Panayakkurichi Village, Thiruverumbur Taluk, Tiruchirapalli District. ____________ Page 15 of 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/05/2025 11:51:59 am ) W.P.(MD) Nos.23489 & 23541/2024
17. Mrs.Asimath Begum pleads that the properties in Survey No. 1504 and 1504/1 are also waqf properties. She urges that a direction should be given with respect to these properties also in this writ petition. I would be exceeding and extending the scope of this Writ Petition, if I were to do so. The plea of Mrs.Asimath requires adjudication on title. It is normally adjudicated only by the jurisdictional tribunal.
18. Whether respondents 6 and 7 are the owners of the property or whether Thable Alam Nathar Vali Dargah is the owner of the property will be decided through properly instituted proceedings before the jurisdictional Waqf Tribunal.
19. In normal circumstances, the action of the petitioner should have been appreciated. But, I am not willing to give a certificate of appreciation for the following reasons :
(i) The petitioner himself was a party to the resolution, dated 09.02.2019.
(ii) The petitioner had deliberately suppressed this resolution, to which he was a party in the exchange deed, while filing the writ petition. Burking of a document and truncated filing of the exchange deed cannot be appreciated. The Waqf Bord has been extremely generous and charitable in letting the petitioner, who was a party to the resolution, go scot free. The Chief ____________ Page 16 of 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/05/2025 11:51:59 am ) W.P.(MD) Nos.23489 & 23541/2024 Executive Officer of the Tamil Nadu Waqf Board is directed to institute an enquiry and find out, if the petitioner was knowingly a party to the resolution and, if so, he shall take appropriate action and place the same before the Waqf Board to pass orders. It can also extend to the disqualification of the petitioner for having been a party to the alienation of waqf property, which had been given to his custody, to be managed in accordance with the scheme decree.
20. In the light of the above discussion, (1) W.P.(MD).No.23489 of 2024 is allowed.
(2) W.P.(MD).No.23541 of 2024 is dismissed.
(3) The Exchange Deed, dated 27.02.2019, in Document No. 1999/2019, and the Power of Attorney in Document No.4965/2021, dated 10.12.2021, are declared null and void.
(4) Respondents 6 and 7 shall immediately hand over possession of the property exchanged by them, through the document declared as null and void, to the present Executive Trustee of Thable Alam Nathar Vali Dargah.
(5) Similarly, the Executive Trustee shall take possession of the property, which has been handed over to the petitioner in W.P.(MD) No.23541 of 2024.
____________ Page 17 of 20 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/05/2025 11:51:59 am ) W.P.(MD) Nos.23489 & 23541/2024 (6) Revenue Department is directed to restore their records as it prevailed prior to the Exchange Deed, dated 27.02.2019.
(7) Petitioners in both the Writ Petitions shall pay a sum of Rs.25,000/- as costs to the Tamil Nadu Waqf Board. The Tamil Nadu Waqf Board shall appropriate the said amount towards the poor Muslim Widows Fund.
(8) The Joint Sub-Registrar III, Town Hall, Tiruchirapalli - 620 002, shall record this judgment in the Encumbrance Certificate, for which purpose, the Superintendent of Waqfs, Tiruchirapalli Zone, shall file an appropriate application.
Consequently, the connected W.M.P.(MD) No.19880 of 2024 is closed.
24.04.2025
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
dixit
To:
1 The District Collector,
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W.P.(MD) Nos.23489 & 23541/2024
District Collector Office,
Raja Colony,
Trichy - 620 001.
2 The Tamil Nadu Waqf Board,
Rep. by its Chief Executive Officer,
No. 1, Jaffer Syrang Street,
Vallal Seethakathi Nagar,
Chennai 600 001.
3 The Waqf Superintendent,
Trichy Zone,
No. 8/124, Quaide Millath Road,
Palakkarai,
Trichy - 620 008.
4 The Sub Registrar Joint III,
(The District Registrar Cadre),
Town Hall,
Trichy - 620 002
V.LAKSHMINARAYANAN, J.
dixit
W.P.(MD) Nos.23489 & 23541 of 2024
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W.P.(MD) Nos.23489 & 23541/2024
24.04.2025
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