V S BASHA Vs. TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) Aggrieved by the proceedings of the Wakf Board dated 19.3.2003 appointing Superintendent of Wakfs, Salem, as Election Officer and directing him to conduct the election to the office of Mutawalli for Valappadi mosque known as Jamia Masjid, Valappadi Town and Taluk, Salem District, the petitioner seeks a writ of Certiorari calling for the records relating to R.C.16090/B3/SLM/2002 dated 19.3.2003 on the file of the Tamil Nadu Wakf Board, Chennai and quash the same.

(2.) The impugned resolution of the respondent dated 19.3.2003 reads as under.

(3.) According to the respondent Wakf Board, the Superintendent of Wakfs, Salem, in his report dated 10.1.2003, has stated that he had received certain complaints against the petitioner to the effect that the petitioner claiming himself as Mutawalli and one Janab A.Alijan, claiming himself as Secretary of the said Wakf, have not handed over the accounts to the Jamathars and have let the mosque management in a careless situation and have acted according to their whims and fancies, without consulting the Jamathars and therefore, requested the Board to rectify the irregularities committed by the petitioner and the Secretary and to regularise the rental and other income of the mosque and to conduct appropriate election for the management of the mosque.