ABDUL GHAFOOR Vs. CHAIRMAN TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) The Civil Revision Petitions are filed against the judgment and decree dated 22.04.2014 made in C.M.A.Nos.16, 17 and 15 of 2013 on the file of the Principal District Court, Villupuram, confirming the order dated 25.09.2013 made in Case Nos.PP/15/VPM/2012, PP/16/VPM/2012 and PP/14/VPM/2012 on the file of the Estate Officer, Tamil Nadu Wakf Board, Chennai.

(2.) In all the three Civil Revision Petitions, the issues are one and the same and hence, they are disposed of by this common order.

(3.) The petitioners in all the three Civil Revision Petitions are tenants in respect of public premises of the property belonging to the Haji Mansoor Shah Dargah and Mosque and they did not pay the rent. Third respondent, who is Muthavalli of the said Wakf issued notices to the petitioners in C.R.P.Nos.3206 and 3207 of 2014 on 23.01.2012, 25.05.2012 and 20.06.2012 and issued notices to the petitioner in C.R.P.No.3260 of 2014 on 23.01.2012, 22.05.2012 and 20.06.2012 and terminated the lease in favour of the petitioners. The petitioners sent reply dated 01.02.2012, 02.06.2012 and 27.06.2012 stating that the third respondent was not properly elected as Muthavalli and O.S.No.189 of 2011 filed by the petitioner in C.R.P.No.3260 of 2014 is pending before the Wakf Tribunal with regard to election of third respondent.