Y.Mohamed Sheik vs Mohamed Faizal Yousuf
2022 Latest Caselaw 17321 Mad

                                                                       C.R.P.(NPD)(MD).No.1024 of 2011


                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                           DATED : 04.11.2022

                                                CORAM:

                  THE HONOURABLE MR.JUSTICE J.SATHYA NARAYANA PRASAD

                                     C.R.P.(NPD)(MD).No.1024 of 2011
                                                  and
                                           M.P(MD)No.1 of 2011

                1. Y.Mohamed Sheik
                Rep. His Power of Attorney Holder
                S.Ahamed Nehroz
                                                                                    : Petitioners

                                                    Vs

                1. Mohamed Faizal Yousuf

                2. Mohamed Riyath Yosuf,

                3. Mohamed Aurangazeb Yosuf,

                4. Nabila,(Died),

                5. Najuma,

                6. Mohamed Fathima,

                7. Abdul Rahman,

                8. Failyaz Kasim Raja,

                9. Sainaba Noor Mohamed,




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                                                                         C.R.P.(NPD)(MD).No.1024 of 2011


                10. The Secretary/C.E.O.,
                Tamil Nadu Wakf Board,
                No.7/4,9th Cross St.,
                Indira Nagar,
                Chennai-600 020

                11. The Superintendent of Wakfss,
                No.54,S.N.High Road,
                Tirunelveli,
                Tirunelveli District

                12. Habeef,

                13. Sahul Hameed,

                14. Moseena,

                15. Rebaana,

                16. Sabaana,
                (*R-12 to R-16 are brought on Record as the
                LRs of the Deceased fourth respondent, Vide Court Order.
                 dated 22.12.2016)
                                                                                   : Respondents

                Prayer: Civil Revision Petition filed under Article 227 of the Constitution of
                India to set aside the judgment and decree dated 18.03.2011, in W.T.O.S.No.
                4/2011 on the file of the Wakf Tribunal, Principal Sub-Court, Nagercoil and
                allow this civil revision petition.
                                     For Petitioners   : Mr.V.George Raja
                                     For R1            : Died
                                     For R2, R3, R8,   :Mr.G.Prabhu Rajadurai
                                         R12 to R16
                                     For R7            : Mr.I.Robert Chandra Kumar
                                     For R9            : Mr.M.P.Senthil
                                     For R10 and R11   : Mr.Arumugam
                                                         For Ajmal Associates

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                                                                                C.R.P.(NPD)(MD).No.1024 of 2011


                                                          ORDER

The learned Counsel appearing for the petitioner submitted that

the petitioner died.

2.In view of the above submission, this civil revision petition is

dismissed as abated. No costs. Consequently, connected miscellaneous

petition is closed.

04.11.2022

Index : Yes / No Internet: yes / No lr

To

1. The Wakf Tribunal, Principal Sub-Court, Nagercoil

2. The Section Officer, V.R.Section, Madurai Bench of Madras High Court, Madurai.

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C.R.P.(NPD)(MD).No.1024 of 2011

J.SATHYA NARAYANA PRASAD, J.

lr

C.R.P.(NPD)(MD).No.1024 of 2011

04.11.2022

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