A S RAZAK Vs. ABDUL RAHAMAN CHENNAR

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) The contention of the petitioner before the Wakf Tribunal was that he is the elected member of the managing committee of Mohidden Jamma Masjid, Kidmathul Islam Jammath Committee, Chennavara Post, Palthadi Village, Puttur Taluk. This was not accepted by the Tribunal. Therefore, the application was dismissed.

(3.) It is not in dispute that subsequently a new managing committee has been constituted, which is in office. Therefore, the writ petition has become infructuous. It is accordingly dismissed. No costs.