NALLUR MOHAIDEEN ANDAVAR Vs. TAMIL NADU WAKF BOARD

JUDGEMENT

(1.) Heard the learned counsel appearing on either side.

(2.) The property comprised in Survey No.72 /100,Chinnapuliampatti Village, Aruppukottai Town and Taluk, Viruthunagar District belongs to writ petitioner, Waqf. By the order impugned in the writ petition , the first respondent has granted a month to month lease for a period of three years in favour of the third respondent. The said proceedings dated 27.09.2018 is impugned in this writ petition.

(3.) The learned counsel appearing for the writ petitioner raised a host of contentions. His primary ground of attack is that when a Wakf property is leased out, the procedure set out in Rule (5)of the Wafk Property lease Rules 2014 must be adopted and that in this case the said procedure was not followed.