M LIAKATH ALI Vs. TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) IN all the above writ petitions, the resolution, dated 28. 7. 2009, and the consequential order, dated 18. 9. 2009, issued by the first respondent and published in the Tamil Nadu Government gazette No. 40, dated 14. 10. 2009, are under challenge.

(2.) THE first respondent Wakf Board had issued the order, dated 18. 9. 2009, for taking over the direct Management of the Batlagundu Thozhugai Pallivasal, dindigul District, under its direct control, for a period of one year from the date of the said order and had appointed the second respondent as its executive officer. The said order, dated 18. 9. 2009, had been gazetted, on 14. 10. 2009.

(3.) THE petitioners had stated that, as per the settled custom prevailing for over several decades, the Muslim Jamath of Batlagundu comprises of three groups, namely, Rowther Labbais, Parimala Sunnath and Daknies. Two Representatives are nominated from each of the groups to form the executive committee. From amongst the six persons selected to form the executive committee, one of them would be the President. Two other members of the Executive Committee would be the secretary and the Treasurer. The remaining three members would function as the members of the executive committee. Three of the members of the committee would be chosen as the President, the Secretary, and the Treasurer.