I.Rahmathullah vs The Tamil Nadu Wakf Board
2023 Latest Caselaw 8272 Mad

                                                                                  WA No.1733 of 2023

                                      IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED:   13.07.2023

                                                           CORAM

                             THE HON'BLE MR.SANJAY V.GANGAPURWALA , CHIEF JUSTICE
                                                               AND
                                           THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU

                                                      WA No.1733 of 2023

                     I.Rahmathullah                                         ...   Appellant

                                  versus

                     1.The Tamil Nadu Wakf Board,
                       rep. By its Chief Executive Officer,
                       No.1 Jaffer Syrang Street,
                       Mannady, Chennai 600 001

                     2.The Estate Officer,
                       Tamil Nadu Public Premises (Eviction of
                       Unauthorised Occupants) Act, 1975
                       Waqf House, No.1, Jaffer Syrang Street,
                       Mannady, Chennai 600 001

                     3.The Executive Officer/Superintendent of Waqfs,
                       Big Asare Sheriff Waqf,
                       Triplicane, Chennai zone                    ...            Respondents


                     Prayer: Writ appeal filed under Clause 15 of the Letters Patent to set
                     aside the order dated 04.02.2022 in WP No.2058 of 2022.

                                  For the Appellant      :: Ms.A.Ajimath Begum
                                  For the Respondents    :: Mr.Haja Mohideen Gisthi


                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                 WA No.1733 of 2023

                                                         JUDGMENT

(Made by the Hon'ble Chief Justice)

Learned counsel for the appellant submits that nothing survives

in the present appeal, since pursuant to the order of the learned Single

Judge, the Estate Officer has considered and passed the orders.

2. In light of that, the appeal stands disposed of. There will be

no order as to costs. Consequently, CMP Nos.15304 and 15305 of

2023 are closed.

                                                            (S.V.G., CJ.)             (P.D.A., J.)
                                                                            13.07.2023
                     Index                   : Yes/No
                     Neutral Citation        : Yes/No
                     tar

https://www.mhc.tn.gov.in/judis WA No.1733 of 2023

To

1.The Chief Executive Officer, Tamil Nadu Wakf Board, No.1 Jaffer Syrang Street, Mannady, Chennai 600 001

2.The Estate Officer, Tamil Nadu Public Premises (Eviction of Unauthorised Occupants) Act, 1975 Waqf House, No.1, Jaffer Syrang Street, Mannady, Chennai 600 001

3.The Executive Officer/Superintendent of Waqfs, Big Asare Sheriff Waqf, Triplicane, Chennai zone

https://www.mhc.tn.gov.in/judis WA No.1733 of 2023

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(tar)

WA No.1733 of 2023

13.07.2023

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