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Syed Kassim Sakaff vs The Tamil Nadu Wakf Board
2023 Latest Caselaw 841 Mad

Citation : 2023 Latest Caselaw 841 Mad
Judgement Date : 20 January, 2023

Madras High Court
Syed Kassim Sakaff vs The Tamil Nadu Wakf Board on 20 January, 2023
                                                                              Writ Petition No.15727 of 2012


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   Dated: 20/1/2023

                                                      CORAM

                                  THE HONOURABLE Mr.JUSTICE N. SATHISH KUMAR

                                           Writ Petition No.15727 of 2012
                                                        and
                                                 M.P.No.1 of 2012

                     Syed Kassim Sakaff                       ...     Petitioner

                                                              Vs

                     1. The Tamil Nadu Wakf Board
                        rep. By its Chief Executive officer
                        No.1 Jaffer Serang Street
                        Vallal Seethakathi Nagar
                        Chennai 600 001.

                     2. The Chairman
                        The Tamil Nadu Wakf Board
                        No.1 Jaffer Serang Street
                        Vallal Seethakathi Nagar
                        Chennai 600 001.

                     3. The Executive Committee
                        rep. By its Secretary
                        Mrs.Habeebbunissa Begum
                        Dadasha Makkan Trust
                        5 Dargah Street, Dadasha Makkan
                        Perambur Barracks
                        Chennai 600 012.

                     4. Habeebbunissa Begum

                     5. K.M.Shabbir Ali                       ...     Respondents
https://www.mhc.tn.gov.in/judis
                     Page No:1/4
                                                                                Writ Petition No.15727 of 2012




                     PRAYER : Petition filed under Article 226 of the Constitution of India

                     praying for the issuance of a writ of certiorarified mandamus to call for the

                     records of the Resolution of the second respondent dated 2//6/2010 stated to

                     have been passed by the first respondent in Varisai En4 (pin serkkai) Inem

                     en 98/10 Na Ka 619/99/Aa1/Chennai to quash the same and consequently,

                     direct the first respondent Wakf Board to enforce clauses 9, 10 and 21 of the

                     proforma report of Dadasha Makkan Trust, Chennai by way of constituting a

                     management Committee for its administration in accordance with the

                     judgment and decree made by the Madras City Civil Court dated 21/2/1910

                     in O.S.No.75 of 1909.



                                   For Petitioner           ...   Mr.N.A.Nassir Hussain

                                   For respondents         ...    Mrs.V.Srimathi
                                                                  for R.1

                                                                  No appearance
                                                                  for R.R.2 and 3.

                                                                  Mr.Y.Kaja Navas
                                                                  for R.4.

                                                                  Mr.Md.Ashfar Rafi
                                                                  for R.5

                                                      -----
                                                     ORDER

https://www.mhc.tn.gov.in/judis Page No:2/4 Writ Petition No.15727 of 2012

Today, when the matter is taken up for hearing, learned counsel

appearing for the petitioner seeks permission of this Court to withdraw the

writ petition, as not pressed. He has also made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel appearing

for the petitioner, this writ petition is dismissed as not pressed. No costs.

Consequently, the connected Miscellaneous Petition is closed.

20/1/2023 Index : Yes / No Internet: Yes Speaking/non speaking order Neutral Citation: Yes/No

mvs.

N. SATHISH KUMAR, J

https://www.mhc.tn.gov.in/judis Page No:3/4 Writ Petition No.15727 of 2012

mvs.

To

1. The Chief Executive officer Tamil Nadu Wakf Board No.1 Jaffer Serang Street Vallal Seethakathi Nagar Chennai 600 001.

2. The Chairman The Tamil Nadu Wakf Board No.1 Jaffer Serang Street Vallal Seethakathi Nagar Chennai 600 001.

3. The Secretary The Executive Committee Mrs.Habeebbunissa Begum Dadasha Makkan Trust 5 Dargah Street, Dadasha Makkan Perambur Barracks Chennai 600 012.

W.P.No.15727 of 2012

20/1/2023

https://www.mhc.tn.gov.in/judis Page No:4/4

 
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