PUDHU PALLI VASAL REP BY ITS MUTHAVALLI S M USAIR PUDHU PALLI KAYALPATINAM THUTHUKUDI DISTRICT Vs. S I DASTAGIR

JUDGEMENT

(1.) The second respondent before the Tribunal is before this Court challenging the proceedings initiated by the first respondent.

(2.) Heard Mr. S. Prabhakaran, learned counsel for the petitioner.

(3.) The first respondent initiated proceedings under Section 32 of the Wakf Act before the second respondent, seeking a direction to the petitioner's management not to prevent him and other persons having particular faith from entering and offering prayers in the mosque individually and in the back of congregation in the manner followed by the petitioner and others to entitle them to be buried and bury the family members according to the tenets as being a fundamental right enshrined under Act 25 of the Constitution of India. The said application was dismissed by the second respondent/Board. Aggrieved by that, the first respondent preferred an original application before the Wakf Tribunal in O. A. No. 37 of 2011. The said proceedings is being challenged before this Court under Article 227 of the Constitution of India as it is violation of the provisions of certain Acts.