K. MAIDEEN Vs. A. BHAVA NATHAR

JUDGEMENT

(1.) THIS Civil Revision Petition has been filed to get set aside the fair and executable order dated 12.12.2011 passed in W.O.P.No.3 of 2008 by the Wakf Tribunal cum Principal Subordinate Judge, Thiruchirappalli.

(2.) HEARD both sides.

(3.) BEING aggrieved by and dissatisfied with the same, the respondents 3 to 6, 8, 9 and 11 in W.O.P.No.3 of 2008, filed this Civil Revision Petition on various grounds.