M. A. MOHAMED ABDUL KADER Vs. CHIEF EXECUTIVE OFFICER, TAMIL NADU WAKF BOARD, NO. 1, JAFFER SIRANG STREET, VALLAL SEETHAKADHI NAGAR, CHENNAI - 600001

JUDGEMENT

(1.) The relief sought for in the present civil revision petition is to direct the Wakf Tribunal at Chennai to dispose of the proceedings in O.ANo.97 of 2021 within a stipulated time.

(2.) The petitioner is the plaintiff in the Original Application and the O.A.97 of 2021 was filed, challenging the election proceedings.

(3.) The learned counsel for the petitioner states that O.A.97 of 2021 is pending for more than 1 year and long delay would cause prejudice to the interest of the parties as the election proceedings are under challenge.