H. SIRAJUDDIN Vs. THE TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) The petitioner herein in both the Civil Revision Petitions was the applicant in O.A. Nos. 3 & 4 of 2010 before the Tribunal. The respondent herein was the respondent there. Since the parties and issues in both the Civil Revision Petitions are one and the same, a common order is being passed to dispose of these two Civil Revision Petitions.

(2.) For the sake of convenience, the parties herein are referred to as per their rankings in the O.As.

(3.) The case of the petitioner is as follows: