(1.) The common issue that arises for consideration in this batch of Writ Petitions and Civil Revision Petition is whether the Tamil Nadu Wakf Board (hereinafter referred to as the "Board"), as defined under Sec. 3(c) and incorporated under Sec. 13 of the Wakf Act, 1995 (hereinafter referred to as the "Act") or the Chief Executive Officer (hereinafter referred to as "CEO") appointed under Sec. 23 of the Act has the authority/power to hold/control elections to individual Wakfs/ auqafs or interfere with electoral issues in terms of the provisions of the Act.
(2.) Brief Facts: Before proceeding to deal with the issue/question which is common it may be relevant to give an overview of the facts that may be relevant.
(3.) The above narration of facts would show that in all the Writ Petitions and the Civil Revision Petition the common question that arises is the power of the Board/CEO to conduct or to direct the Superintendent to conduct elections, moreso, contrary to the mode of appointment provided in the Proforma / Wakf Deed /Custom.
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