P MOHAMED HUSSAIN Vs. TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) This writ petition has been filed praying for a writ of certiorari to call for the records relating to the Special Resolution No. 4, passed by the first Respondent, dated 14.06.1990, as modified by the Special Resolution No. 11, passed by the first Respondent, dated 23.02.2000, and to quash the same.

(2.) Heard Mr. T.R. Jeyapalam, the learned Counsel appearing on behalf of the Petitioner, Mr. M. Ajmalkhan, the learned Counsel appearing on behalf of the first Respondent, as well as Mr. K.K. Senthil, the learned Counsel appearing on behalf of the second Respondent.

(3.) The resolutions under challenge are in respect of the tenancy of a person, who has jural relationship, as a lessee of a Wakf and as to whether he can become a member or a Muthavalli of a Wakf.