NARI AKBAR BASHA Vs. TAMIL NADU WAQF BOARD

JUDGEMENT

(1.) This Civil Revision Petition has been filed against the order passed by the Tamil Nadu Waqf Tribunal at Chennai in A.A. No. 18 of 2019, by order dated 04.09.2019.

(2.) In respect of the notified waqf, namely Muslimpur Thottipattari Masjith and Farookhiya Matharasa Waqf, there had been an elected committee from the year 2013 to 2016 and once the term of the elected committee was over in the year 2016, the committee was given further extension of time for one year, which also was over by 2017, thereafter election ought to have been conducted to elect the new Administrative Committee of the notified work i.e., subject waqf, however for various reasons, the election could not be held immediately.

(3.) In the meanwhile, the Tamil Nadu Waqf Board, who is the first respondent herein, had appointed an Adhoc Committee by order dated 06.03.2019, whereby nine members Adhoc Committee was constituted which has taken in charge of the Waqf concerned.