REGENT COMPUTRONICS PVT. LTD.

K.G. Jilendran Appellant

V/S

Mohideen Andavar Dharga Respondents

Referred Judgements :-

I. SALAM KHAN V. THE TAMIL NADU WAKF BOARD REP. BY ITS CHAIRMAN [REFERRED TO]
V.S.B. SIKKANDAR V. K.M. KHADER GANI [REFERRED TO]
BHANWAR LAL V. RAJASTHAN BOARD OF MUSLIM WAKF [REFERRED TO]
RAMESH GOBINDRAM (DEAD) THROUGH LRS. V. SUGRA HUMAYUN MIRZA WAKF [REFERRED TO]
LAL SHAH BABA DARGAH TRUST VS. MAGNUM DEVELOPERS AND OTHERS [REFERRED TO]

JUDGEMENT

(1.) Impugning the fair and decretal orders, dated 09.09.2005, passed in W.O.P. No. 12 of 2000, on the file of the Principal Subordinate Court, Madurai (Wakf Tribunal), the civil revision petitions have been preferred.

(2.) For the sake of convenience, the parties are referred to as per the nomenclature in the waqf original petition.

(3.) The case of the petitioners is briefly stated as follows:

Click here to view full judgment.

K.G. JILENDRAN Vs. MOHIDEEN ANDAVAR DHARGA

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address