K M JALALUDEEN Vs. TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) PETITIONER seeks Writ of Certiorari to quash the orders of the 1st Respondent dated 02.12.2003.

(2.) THE issue relates to conduct of election of Sankarankovil Muslim Jamath Executive Committee. THE dispute relates to conduct of election whether by secret ballot or by raising of hands.

(3.) FIRST Petitioner in the Writ Petition was elected as President of the Executive Committee for the first time during 1993. Thereafter, first Petitioner continued to be the President of the Committee.