A.J.Mohammed Iqbal vs Bar Council Of Tamil Nadu
2021 Latest Caselaw 9449 Mad

                                                                                           W.A.No.1580 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 09.04.2021

                                                          CORAM

                                        THE HONOURABLE MR.JUSTICE T.RAJA

                                                            AND

                                   THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                                     W.A.No.1580 of 2014

            A.J.Mohammed Iqbal                                                      .. Appellant

                                                         Versus

            1.Bar Council of Tamil Nadu,
              Rep. By its Chairman,
              High Court Building,
              Chennai-104.

            2.V.Raghavachari
            3.VLakshmi Narayanan

            4.The Tamil Nadu Wakf Board,
              Rep. By its Chief Executive Officer,
              No.1, Jaffersyrang Street,
              Vallalseethakathi Nagar,
              Chennai – 1.                                                          .. Respondents


            Prayer: Writ Appeal has been filed under Section 15 of Letter of Patent against the order

            dated 17.11.2014 passed in W.P.No.29284 of 2014 by the learned Single Judge of this Court.



                                     For Appellant                :No Appearance

                                     For R3                       : Mr.H.Karthikseshadri
                                     For R1, R2 & R4              : No Appearance




https://www.mhc.tn.gov.in/judis/


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                                                                                          W.A.No.1580 of 2014



                                                     JUDGMENT

(Judgment of the Court was delivered by T.RAJA, J.)

Originally, writ petitioner/A.J.Mohammed Iqbal has filed W.P.No.29284 of 2014

seeking a direction to the first respondent/Bar Council of Tamil Nadu, to dispose of his

petition dated 03.11.2014 requesting to initiate proceedings against the respondents 2 and

3 under Section 35 of the Advocates Act. Learned Single Judge, by order dated 17.11.2014,

dismissed the said writ petition holding that the writ petitioner is not only guilty of abuse

of process of Court in the conduct of the proceedings before the Wakf Tribunal but also

guilty of attempting to remove an inconvenient counsel from appearing for his opponent.

Aggrieved by the same, the writ petitioner has filed the present appeal.

2. No one represented on behalf of the writ petitioner/appellant.

3. Mr.H.Karthik Seshadri, learned counsel for the third respondent, submitted that

the present appeal itself has become infructuous as the petition dated 03.11.2014 filed by

the writ petitioner before the first respondent/Bar Council of Tamil Nadu, has already been

considered and disposed on 24.07.2015, therefore, nothing survives for further

adjudication in the present writ appeal.

4. Recording the submission of the third respondent that the petition dated https://www.mhc.tn.gov.in/judis/

W.A.No.1580 of 2014

03.11.2014 of the writ petitioner has already been considered on 24.07.2015, the writ appeal

is dismissed as infructuous. No Costs. M.P.No.1 of 2014 is closed.

(T.R., J.) (V.S.G., J.) 09.04.2021

rkm

To

1.The Chairman, Bar Council of Tamil Nadu, High Court Building, Chennai-104.

2.The Chief Executive Officer, The Tamil Nadu Wakf Board, No.1, Jaffersyrang Street, Vallalseethakathi Nagar, Chennai – 1.

https://www.mhc.tn.gov.in/judis/

W.A.No.1580 of 2014

T.RAJA, J.

and V.SIVAGNANAM, J.

rkm

W.A.No.1580 of 2014

09.04.2021

https://www.mhc.tn.gov.in/judis/