MUHAMMED MUJEEBUR RAHMAN Vs. TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) The writ petition has been filed seeking for the issuance of a Writ of Mandamus directing respondents 1 and 2 to take action against respondents 3 to 6 for carrying out the directions of the Wakf Board as per the provisions of Ss. 64(1)(j) and 61(1A) of the Unified Wakf Management Empowerment Efficiency and Development Act, 1995 (hereinafter called the Wakf Act) in violation of the terms of appointment.

(2.) Heard the learned counsel for the respective parties.

(3.) The case of the petitioner is as follows :