MAHBOOB BASHA Vs. TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) ANIMADVERTING upon the order dated 5.3.2012 passed by the Principal District Judge, Chelglepet, in I.A.No.159 of 2011 in O.S.No.11 of 1934, these civil revision petitions are filed.

(2.) COMPENDIOUSLY and concisely, the germane facts absolutely necessary for the disposal of these civil revision petitions would run thus:

(3.) HEARD all concerned.