Y JOHNBA Vs. TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) IN this writ petition the petitioner prays for the issue of a writ of certiorari the order of the first respondent dated 23.6.1986 passed in W.A.No.8 of (R.C.9741/AG/74) relating to Khader Pallivasal Iddgah Gori Dakni Jamath, Ramanathapuram.

(2.) THE facts leading to the filing of the above writ petition are as follows:

(3.) THE first respondent-Wakf Board, by its order dated 22.6.1986, found that the Iddgah wakf belongs to the Iddgah Committee and not to the Khader Pallivasal and that notification issued in 1959 clubbing the Iddgah Gori Thope and Khader Pallivasal erroneous. THE first respondent further found that the first respondent-Board has ample powers to bifurcate these two wakfs. Consequently the first respondent by the said dated 22.6.1986 directed bifurcation of the Iddgah Gori Thope and its properties Khader Pallivasal and appointed the petitioners in W.ANo.8 of 1985 as members of the mmittee to look after the affairs of the Iddgah Gori Thope. THE said order of the first respondent dated 22.6.1986 passed in W.A.No.8 of 1985 is challenged in this writ petition.