THE ADHOC COMMITTEE Vs. K.S. MOHAMED NAZAR,

JUDGEMENT

(1.) CHALLENGING a spate of directions issued by the learned Judge in a writ petition, for the preparation of an electoral roll and the conduct of free and fair elections to a Jumma Mosque, the ad hoc Management Committee of the Mosque has come up on appeal.

(2.) WE have heard Mr. AL. Somayaji, learned Senior Counsel appearing for the appellant, Mr. Veera. Kathiravan, learned Counsel appearing for the first respondent and Mr. V. Lakshminarayanan, learned Counsel appearing for the respondents 2 and 3.

(3.) IN 1993, a petition was filed before the Tamil Nadu Wakf Board against the Committee of Management, seeking fresh elections. On the said petition, the Board passed an order dated 18.4.1998, which became the subject matter of a challenge in W.P. No. 7307 of 1998. The writ petition was disposed of by an order dated 3.3.2000, directing the Wakf Board to hear the parties and decide the question of who constituted the electorate of the Wakf, within two months. Till a decision was taken by the Wakf Board, the existing Committee, whose term had expired in November 1999, was directed to continue in office.