K.ABBAS ALI Vs. TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) These two writ petitions are connected and are, therefore, taken up together and disposed of by this common order.

(2.) W.P.(MD)No.11781 of 2026 has been filed by Kattunainar Darga Wakf, represented by its Mutawalli, A.Abbas, challenging the order dtd. 17/3/2026, by which K.Abbas Ali, the writ petitioner in W.P.(MD)No.11000 of 2026, has been appointed as the Hereditary Mutawalli.

(3.) The learned counsel for the petitioner in W.P.(MD)No.11781 of 2026 submitted that there is no question of appointing a Hereditary Mutawalli in respect of the Wakf. Though the original proforma mentioned that the office of Mutawalli is hereditary, such practice was given up long ago. By virtue of a compromise decree dtd. 22/6/1992 in O.S.No.839 of 1988, rights were conferred on the Jamaathars, and since then, the Wakf has been managed by them. In fact, the Wakf Board itself had earlier appointed a committee after due selection and election by the Jamaat.