MASJID-E-MAMOOR COMMITTEE Vs. HASAN MOULANA DARGAH

JUDGEMENT

(1.) This Civil Revision Petition arises against the order passed by the Tamil Nadu Waqf Tribunal in O.A.No.57 of 2022 dtd. 23/12/2022. O.A.No.57 of 2022 arose against the order passed by the Tamil Nadu Waqf Board on 1/6/2022.

(2.) The prayer that was sought for in the original application was to set aside the order of the Waqf Board and for a mandatory injunction directing the Waqf Board to recognize Janab Habib Mohamed Tahir Bijli (hereinafter referred to as 'Habib Mohamed') as the Mutawalli of the Hazrath Moulana Dargah situated at No.113A, New No.235, Linghi Chetty Street, Chennai-600 001 and for permanent injunction restraining the Masjid-e-Mamoor Committee from interfering with the peaceful management of the Hazrath Moulana Dargah which is being managed by Janab Habib Mohamed and for consequential orders.

(3.) Before I get into the the nitty-gritty of this revision, it would require history of the institutions that are involved in the said litigation.