ISLAMIC WELFARE ASSOCIATION Vs. WAKF TRIBUNAL

JUDGEMENT

(1.) Both the cases are posted before this Court as 'Specially Ordered Cases'. Both the cases relate to registration of the Wakf called Masjid-e-Ilahi Mosque & Madrasa Wakf and hence disposed of by this common order.

(2.) In W.P. No. 18924 of 2008 the Petitioner has prayed for quashing the order of the third Respondent dated 21.7.2008 registering the Wakf viz., Masjid-e-Ilahi Mosque & Madrasa Wakf.

(3.) C.R.P.(PD) No. 2397 of 2008 is filed against the order made in I.A. No. 9751 of 2008 dated 9.7.2008 in O.A. No. 5 of 2008 on the file of the Wakf Tribunal/I Assistant Judge, City Civil Court, Chennai.