A.ALI AKBAR Vs. TAMIL NADU WAQF BOARD

JUDGEMENT

(1.) This civil revision petition challenges the order passed by the Tamil Nadu Waqf Tribunal at Chennai in CMP.No.17 of 2024 in AA.No.4 of 2024 dtd. 23/12/2024.

(2.) The appellant before the Waqf Tribunal is the civil revision petitioner herein. He is the managing trustee of the Mohideen Andavar, Puradhana Dargah and Pallivasal, and Mina Noordeen Puradhana Dargah and Pallivasal, Therkuvasal, Madurai.

(3.) In terms of the scheme, which governs the two religious institutions, an election is to be held to elect the members to the Committee of management. Totally 20 posts are available in the Committee. An election was held and the petitioner was declared elected along with 19 other persons. The newly impleaded fourth respondent is one such person. The period of office is three years i.e., between 11/9/2022 and 10/9/2025.