ABDUL RAHIM Vs. ASHARAD SYED BADESHA

JUDGEMENT

(1.) Animadverting upon the judgment dated 22.07.2005 passed by the Principal Subordinate Judge, Nagapattinam (Wakf Tribunal), in WOP No. 2 of 2004, this civil revision petition is focussed.

(2.) Broadly but briefly, narratively but precisely, the relevant facts, shorn of unnecessary details, would run thus:

(3.) Being aggrieved by and dissatisfied with the said order of the Wakf Tribunal, this revision has been filed on various grounds.