JANAB O K N MOHAMMED Vs. STATE OF TAMIL NADU; TAMIL NADU WAKF BOARD; DISTRICT REVENUE OFFICER / CHIEF EXECUTIVE OFFICER; EXECUTIVE OFFICER, ZONAL SUPERINTENDENT OF WAKF; JANAB M KHADER MOHIDEEN SHERIF

JUDGEMENT

(1.) None appears for the Petitioner.

(2.) Heard the Learned Additional Government Pleader appearing for the First Respondent, Learned Standing Counsel for Respondents No.2 to 4 and the Learned Counsel for the Fifth Respondent and noticed their contentions.

(3.) According to the Petitioner, he is the President of the 'Masjid Baharsha Oliyulla Mosque', Mahilambu Thaikkal, Main Road, Rajakiri. As a matter of fact, the Fifth Respondent together with one K.Sheik Allaudeen and Noorul Ameen claiming to be the Secretary and Treasurer had filed W.O.P.No.4/2015, before the Learned Sub Judge (Wakf Tribunal), Thanjavur, praying for rendering of accounts with respect to the Masjid Baharsha Oliyulla Mosque President, Secretary and Treasurer.