RASHEED ABDUL GAFFAR Vs. TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and the learned counsel for the respondent. By consent, the Writ Petition itself is taken up for final disposal.

(2.) THIS Writ Petition is for a direction against the respondent Wakf Board to furnish copies of the report of the Sub committee constituted in 2005-06 and for a direction against the Wakf Board thereafter to proceed for disposal of the case in Na. K. 16167/e3/02/kanchipuram.

(3.) THE Jumma Masjid Guduvanchery is notified as Wakf and it was administered by Janab K Sheik Dawood and M. V. Abdullah during 1957-1999 and during that period it appears that there has been some complaints about the administration. The Wakf Board has approved the petitioner as a member of the Managing Committee after he took charge as the Secretary of the Mosque in March 1999. Thereafter the petitioner initiated some actions against the irregularities. The irregularities relate to the construction of some of the shops within the premises. It appears that some complaints have been lodged before the respondent Wakf Board against the petitioner due to the reason that the petitioner has proceeded to take action against the erstwhile office bearers managing the said Masjid. Based on the complaint lodged before the respondent on 11. 11. 2002 and 20. 11. 2002, the petitioner was directed to give explanation and accordingly the petitioner has also submitted his explanation. During the time of the enquiry, a Sub Committee was appointed to find out the factual situation, consisted of the members of the Board, namely M. S. Khan, Ms. Bibi Johan and Dr. Haja Majid and the petitioner is said to have appeared before them and evidence was recorded and subsequently a report has been submitted by the Sub Committee before the respondent.