SAUTHA Vs. TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) THIS revision is against the order passed in O.A.No,2 of 2004 on the file of Wakf Tribunal/the First Assistant Judge, City Civil Court, Chennai.

(2.) THE order in O.A.No,2 of 2004 reads that the application was dismissed subject to the second respondent's right to alienate the petition mentioned property with approval of Wakf Board for a reasonable price.

(3.) THE grievance of the revision petitioner is that already there was a resolution passed by the Wakf Board dated 27.05.2003 for sale of the properties in question and after following the formalities the properties were sold in public auction and the revision petitioner is the highest bidder for Rs.6,50,000/- and as per the resolution dated 08.03.1995, the offer of the revision petitioner was accepted and that the revision petitioner also ultimately came forward to donate Rs.61,000/- to the Wakf Board. As per the resolution dated 27.05.2003 the bid amount of Rs.6,50,000/- along with Rs.61,000/- is to be paid to the Wakf Board within 10 days from the date of receipt of proceedings of the Board, failing which the sale order will stand cancelled automatically. Even on the date of passing of the resolution dated 27.05.2003, the revision petitioner was physically present, but he has not tendered the bid amount of Rs.6,50,000/- along with Rs.61,000/- being the donation to the Wakf Board within 10 days.