HAJA NOORDEEN SABHI @ ALHAJ S SYED KAMIL SAHIB Vs. ADHOC BOARD OF ADMINISTRATORS NAGORE DARGAH INTERIM ADHOC ADMINISTRATORS

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal. Mr.V.Lakshminarayanan, learned counsel accepts notice on behalf of the respondents.

(2.) The litigation pertains to Nagore Dargah which is having a long and chequered history and the facts leading to the series of litigations have been narrated in detail and in extenso in the common judgment dated 08.06.2018 made in WA.No.1640/2016 etc., batch [Managing Trustee rep.by the Board of Trustees, Nagore Dargah, Nagore-611002 Vs. Haja Noordeen Sahib @ Alhaj Dr.S.Syed Kamil Sahib and others, (2018) 3 CTC 801] and therefore, it is unnecessary to restate the facts once again.

(3.) The petitioner herein, pending disposal of WP.No.7272/2014, filed MP.Nos.1 and 2/2014 for certain directions and vide order dated 28.02014, this Court has passed the following order:-