UNITED CHEMICALS THROUGH PARTNER S HUSSIAN NIJAMUDEEN Vs. A S M MOHAMED YOUSUF; TAMILNADU WAKF BOARD; ANAM SHAHUL HAMEED; NAGOOR MEERAL BEEVI; MOHAMMED BEEVI

JUDGEMENT

(1.) This appeal has been preferred by the appellant against the order of the learned Single Judge in W.P.No.2272 of 1988, dated 03.12.1997, quashing the proceedings of the Wakf Board dt. 30.1.1988.

(2.) The facts leading to the filing of the writ appeal is as follows:-

(3.) The appellant has filed the counter-affidavit stating that the grounds taken by the first respondent are unsustainable in law to challenge the impugned order. The Wakf Board is having power to ratify a sale after the sale transaction and has passed the impugned order mainly taking the paramount welfare and intent of the wakf.