J.AJEEZ Vs. ESTATE OFFICER, TAMIL NADU PUBLIC PREMISES (EVICTION OF UNAUTHORISED OCCUPANTS) ACT, 1975. "WAKF HOUSE" NO.1, JAFFER SYRANG STREET, VALLAL SEETHAKATHI NAGAR, CHENNAI - 600001.

JUDGEMENT

(1.) This writ petition is filed for issuance of a writ of mandamus directing the first respondent to consider and dispose-off the petitioner's perjury petition dtd. 25/2/2022 under Sec. 340(1) of Criminal Procedure Code within a prescribed time frame.

(2.) Brief facts that are necessary for the disposal as stated in the affidavit filed in support of this petition are as follows:

(3.) It is the case of the petitioner that he is one of the descendants of the Inamdaar who dedicated his properties for the wakf. From the reading of the affidavit in entirety, the petitioner while admitting that properties have been dedicated for the wakf, claim title to the properties as one of the descendants of Inamdaar. A point to be noted is that the petitioner is also making a rival claim to the office of the Muthawalli as a descendant of the Inamdaar. As per the title deed No.728 from Inam Fair Register of Vilapakkam, 64.19 acres of land was dedicated for keeping up lights in the masjid (mosque) at Panjapandavarmalai and other services and also for giving meals (food) to fakeer travellers. Though it is stated that it is a service Inam, the grant was to continue so long as the service is continued. Therefore the properties are wakf properties and the descendants of Inamdaar cannot claim proprietary right.