KALEEL RAHMAN Vs. TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) A Waqf which shows by the name 'Anchuvannam Peer Mohammadia Muslim Association Jamath at Thuckalay, Kalkulam Taluk, Kanyakumari District' (hereinafter 'said Waqf' for the sake of convenience and clarity) is the subject matter of captioned main writ petition and election of a President for administration of said Waqf is the central theme of the captioned main writ petition.

(2.) The factual matrix in the case on hand brings to light that there has been a barrage of petitions but it may not be necessary to advert to the same and dilate on those details as there is no disputation or disagreement before this Court between the counsel before me that the Waqf Tribunal at Chennai is now in seizin of entire matter vide W.O.P.No.184 of 2020 which has been presented in the Waqf Tribunal inter alia under Sec. 83 of 'the Waqf Act, 1995' (hereinafter 'said Act' for the sake of brevity, convenience and clarity).

(3.) To be noted, Mr.G.Prabhu Rajadurai, learned counsel for the writ petitioner, Mr.G.Chandrasekar, learned Standing Counsel for Tamil Nadu Waqf Board on behalf of respondents 1 and 2, Mr.S.Anand Chandrasekar of M/s.Sarvabhauman Associates on behalf of third respondent (private respondent) and Mr.R.Maheswaran, learned counsel for petitioner in the implead petition (W.M.P(MD).No.15002 of 2020) are before this Court.