SECRETARY KANNAMANGALAM WEST Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) THE Wakf Board by its order dated 08.03.2010 had directed that Advocate P.Muhammed Haneef, Kozhikode, be appointed as returning officer to conduct election to the mahal committee of the Hidayathul Anam Sangham, according to the bye laws. THE said Sangham is the Wakf. This direction is obviously issued by the Wakf Board in exercise of its powers of supervision under Section 32 of the Wakf Act.

(2.) THE said direction was challenged before the Wakf Tribunal. By an interim application, a direction was sought that the proposed election be stayed. THE Wakf Tribunal by the impugned order rejected the said prayer. This revision petition is directed against the impugned order rejecting the prayer for an interim order restraining the conduct of election.

(3.) WE have no reason to assume that the election shall be conducted in violation of the provisions of the bye laws. WE need only mention that the returning officer must ensure that the election is conducted strictly in compliance with the bye laws. No further or better directions appear to be necessary in this revision petition.