SYED MAZHAR HUSSAIN Vs. TAMIL NADU WAQF BOARD

JUDGEMENT

(1.) Challenging the orders passed by the Tamil Nadu Waqf Tribunal, Chennai dtd. 25/4/2024 made in O.A.Nos.31, 79, 79 and 79 of 2022, the present revisions have been filed.

(2.) O.A.No.79 of 2022 has been filed under Sec. 83(1) and (2) of the Waqf Act, 1995 (as amended in 2013) seeking for a declaration, to declare that the election as conducted by the 2nd respondent dtd. 3/10/2021 and the subsequent proceedings of the 2nd respondent dtd. 8/10/2021 and 12/10/2021 in electing the applicants 1 to 4 and the respondents 3 to 12 as null and void, illegal and contrary to the by-laws of the Dadasha Makkan Waqf and set aside the same; to declare that the selection of 5th respondent dtd. 3/10/2021 is null and void and contrary to the by-laws of the waqf on the ground that he is not eligible to participate in the election since he is not a descendant of Dadasha as per clause 11 of the by-laws of the waqf and set aside the same; to declare that the selection of office bearers/applicants 1 to 4 and the respondents 3 to 12 dtd. 22/10/2021 as conducted by the 2nd respondent at the office of the Superintendent of Waqf, Ice house, Chennai is null and void, illegal and contrary to the by-laws of the Dadasha Makkan Waqf and set aside the same.

(3.) O.A.No.31 of 2022 has been filed under Sec. 83(1) and (2) of the Waqf Act, 1995 (as amended in 2013) to set aside the order of the 1st respondent dtd. 3/12/2021 in Proc.No.619/99/B9/Chen and the resolution of the Tamil Nadu Waqf Board dtd. 28/10/2021 as null and void