Y. OZEER KHAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This petition has been filed seeking quashment of the Peace Committee Proceedings before the second respondent in Na.Ka.No.1369/2021/A1, dated 25.06.2021 and consequently, directing the respondents 1, 3, 5 and 6 to initiate appropriate legal action against the persons, who wantonly and willfully furnished false complaint before the respondents with an intention to infringe the right to worship and customary rites that has been followed by the petitioner's Dharga.

(2.) The case of the petitioner is that the petitioner is a Haqdar family member and holding the post of Senior Managing Trustee for administrating the 'Hazrath Sulthan Sikkandar Badusha Avullia Dargah and Mosque'. The said Dharga and Mosque are situated at top of the hill at Thirupparankundram. It is a very pious, familiar and popular Islmaic Dargah (Shrine) with the name of an Islamic Saint namely, Hazrath Sulthan Sikkandar Badusha Sahib, who once ruled Madurai.

(3.) Right from the inception, the management and day-to-day administration of the said Dargah is vested with the Haqdar families consisting five branches, who are all residing at Thanakkankulam Village. This practice has been followed for the past several decades, on the basis of the agreement entered between the forefathers in Kararnama, dated 20.12.1875 and the same was registered before the District Register Officer, Madurai City. So, the said Dargha remains in the exclusive possession of the above said five Karai Families/Pangalis.