The Chief Executive Officer vs S.Showkath Ali
2022 Latest Caselaw 8806 Mad

                                                                         W.A.No.1031 of 2022



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:   26.04.2022

                                                       CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                         AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                W.A.No.1031 of 2022
                                             and C.M.P.No.6549 of 2022
                     1. The Chief Executive Officer,
                        Tamilnadu Waqf Board,
                        No.1, Jaffer Syrang Street,
                        Vallal Seethakkathi Nagar,
                        Chennai 600 001.

                     2. The Tamilnadu Waqf Board,
                        Rep. by Chairman,
                        No.1, Jaffer Syrang Street,
                        Vallal Seethakkathi Nagar,
                        Chennai 600 001.

                     3. The Superintendent of Wakfs,
                        Cuddalore/Executive Officer,
                        Hazarath Noor Mohamedsha Aulia
                         Dargha Wakf, Panruti, Cuddalore District.       .. Appellants

                                                         vs

                     S.Showkath Ali                                      .. Respondent


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 22.03.2022 passed in W.P.No.27052 of 2021 on the file of
                     this Court.


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                     Page 1 of 3


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                                                                               W.A.No.1031 of 2022




                                  For the Appellants    :     Mr.S.Haja Mohideen Gisthi

                                  For the Respondent    :     Mr.N.A.Nissar Ahmed


                                                            *****

                                                         JUDGMENT

(Judgment of the Court was delivered by the Hon'ble Chief Justice)

Learned counsel for the writ appellants prays for withdrawal of

the writ appeal with liberty to file a review application before the

learned Single Judge.

Accordingly, the writ appeal is dismissed as withdrawn with the

liberty as prayed. No costs. Consequently, C.M.P.No.6549 of 2022 is

closed.

(M.N.B., CJ.) (D.B.C., J.) 26.04.2022 Index : Yes/No sra

___________

https://www.mhc.tn.gov.in/judis W.A.No.1031 of 2022

M.N.Bhandari, CJ.

and D.Bharatha Chakravarthy, J.

(sra)

W.A.No.1031 of 2022

26.04.2022

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