Madras High Court
Hafiz Moulavi O.M.S.Abdul Basith ... vs O.M.S.Sheik Udhuman Alim Sahib on 22 June, 2023
C.R.P(MD)Nos.324, 533 of 2005 and 780 of 2011
and M.P(MD)No.1 of 2014 in Rev.APLC.No.SR.14355 of 2014
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 22.06.2023
CORAM:
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
C.R.P.(MD)(NPD)Nos.324, 533 of 2005 and 780 of 2011,
M.P(MD)No.1 of 2007, M.P(MD)Nos.1 and 3 of 2014,
C.M.P(MD)Nos. 744 of 2005, 745 of 2005, 9015 of 2016 and 7221 of
2023 in CRP(MD)No.324 of 2005,
M.P(MD)Nos.2 and 3 of 2011 in CRP(MD)No.780 of 2011,
M.P(MD)No. 1 of 2010 in CRP(MD)No.533 of 2005
and M.P(MD)No.1 of 2014 in Rev.APLC.No.SR.14355 of 2014
In C.R.P(MD)No.324 of 2005:
1.Hafiz mOulavi O.M.S.Abdul Basith (died) ...1st
Petitioner/Plaintiff
2. Moulavi O.M.V.Uthuman ... Petitioner No.2/the Legal
Heir of the deceased 1 st
petitioner
(2nd petitioner is brought on record as Legal Heirs of the deceased 1st
petitioner vide order dated 23.01.2014 made M.P(MD)No.1 of 2012 in
C.R.P.(MD)No.324 of 2005)
Vs.
1.O.M.S.Sheik Udhuman Alim Sahib
2.The Chief Educational Officer,
Tirunelveli District,
Palayamkottai. ....Respondents 1 and 2/Respondents/Defendants
3.Hafiz Moular O.M.S.Hasam Magdoom Alim Sahib
...3rd Respondent
(R3 is impleaded as per the order dated 21.03.2014 made in
M.P(MD)No.2 of 2014 in C.R.P(MD)NO.324 of 2005 by TMJ).
https://www.mhc.tn.gov.in/judis
C.R.P(MD)Nos.324, 533 of 2005 and 780 of 2011
and M.P(MD)No.1 of 2014 in Rev.APLC.No.SR.14355 of 2014
PRAYER: This Civil Revision Petition is filed under Article 227 of the
Constitution of India and Section 83 of Wakf Act, 1995 against the
judgment and decree dated 01.11.2004 made in O.S.No.173 of 2000 on
the file of the Wakf Tribunal and Principal Subordinate Court,
Tiruneveli.
For Petitioner : Mr.V.Meenakshi Sundaram
For R2 : Mr.Senthil Ayyanar
Government Advocate
For R1 : Mr.T.S.Mohamed Mohideen
In C.R.P(MD)No.533 of 2005:
O.M.S.SHaik Udhuman Alim Sahib ... Petitioner/1st Defendants
Vs.
1.Hafiz Moulavi O.M.S. Abdul Basith Alim Sahib
2. The Chief Educational Officer,
Tirunelveli District,
Palayamkottai. ....Respondents 1and 2/Respondents
PRAYER: This Civil Revision Petition is filed under Article 227 of the
Constitution of India against the findings of the learned Wakf Tribunal
(Principal Subordinate Judge), Tirunelveli against the petitioner dated
01.11.2004 in O.S.No.173 of 2000.
For Petitioner : Mr.T.S.Mohamed Mohideen
For R1 : Mr.V.Meenakshi Sundaram
For R2 : Mr.Senthil Ayyanar
Government Advocate
In C.R.P(MD)No.780 of 2011:
Kadayanallur Lebbai Sahib Muslim Jamath,
At Present Kadayanallur Lebbai Sahib Mulim
Jamath Mahajana Sabha (Melakandchi),
Represented by its President Sri Hafiz Moulavi
O.M.S.Abdul Basith Alim Sahbi ... Petitioner/Plaintiff
Vs.
https://www.mhc.tn.gov.in/judis
C.R.P(MD)Nos.324, 533 of 2005 and 780 of 2011
and M.P(MD)No.1 of 2014 in Rev.APLC.No.SR.14355 of 2014
1.The State of Tamilnadu by
The District Collector,
Tirunelveli – 627 009
2. The Chief Educational Officer,
Tirunelveli,
Tirunelveli District.
3.The District Educational Officer,
Tenkasi, Tirunelveli District.
4.O.M.S.Sheik Uthuman Alim Sahib
5.O.M.S.Hasan Makdoom
6.School Committee,
Masood Thaika Higher Secondary School,
Kadayanallur,
Tenkasi Taluk, Tirunelveli District ... Respondents/Defendants
PRAYER: This Civil Revision Petition is filed under Article 227 of the
Constitution of India r/w Proviso to Sub-Section 9 of Section 83 of Wakf
Act, 1995, against judgment and decree dated 07.03.2011 passed in
O.S.No.34 of 2007 on the file of the Wakf Tribunal cum Principal Sub-
Judge, Tirunelveli.
For Petitioner : Mr.V.Meenakshi Sundaram
For R5 & R6 : Mr.T.S.Mohamed Mohideen
For R1, R2 & R3 : Mr.Senthil Ayyanar
Government Advocate
In M.P(MD)No.1 of 2014 in Rev.APLC.No.SR.14355 of 2014
Hafiz Moulavi O.M.S.Hasan Magdoom Alim Sahib
... Petitioner/3rd party
https://www.mhc.tn.gov.in/judis
C.R.P(MD)Nos.324, 533 of 2005 and 780 of 2011
and M.P(MD)No.1 of 2014 in Rev.APLC.No.SR.14355 of 2014
Vs.
1.Moulavi O.M.A.Uthuman Mydeen
2.O.M.S.Sheik Udhuman Alim Sahib
3. The Chief Educational Officer,
Palaymkottai,
Tirunelveli District. ... Respondents/Respondents
PRAYER in M.P(MD)No.1 of 2014: This Miscellaneous Petition is
filed under Section 151 of C.P.C to grant leave to the petitioner to file
review application.
PRAYER in Rev.Apl.SR.No.14355 of 2014: This Miscellaneous
Petition is filed under Section 151 of C.P.C against the order passed by
this Court in M.P(MD)No.1 of 2012 in C.R.P(MD)No.324 of 2005 dated
23.01.2014.
For Petitioner : Mr.T.S.Mohamed Mohideen
For R1 : Mr.V.Meenakshi Sundaramr
For R3 : Mr.Senthil Ayyanar
Government Advocate
COMMON ORDER
C.M.P(MD)No.7221 of 2005 in CRP(MD)No.324 of 2005 is filed
to pass an order to revoke the vakalat filed by the earlier counsel and
accept the fresh vakalat filed on behalf of the second petitioner by
Mr.V.Meenakshi Sundaram, learned counsel. This petition is allowed.
https://www.mhc.tn.gov.in/judis
C.R.P(MD)Nos.324, 533 of 2005 and 780 of 2011
and M.P(MD)No.1 of 2014 in Rev.APLC.No.SR.14355 of 2014
2. The second petitioner has filed an affidavit dated 22.06.2023 as
attested by a Notary Public as well as seeking to withdraw the main case
in C.R.P.(MD)No.324 of 2005. Being satisfied with the reasons stated in
the affidavit, C.R.P(MD)No.324 of 2005 is dismissed as withdrawn. The
affidavit filed by the second revision petitioner on 22.06.2023 will also
stand as a part and parcel of this order.
3.The learned counsel for the petitioner in C.R.P(MD)No.533 of
2005 submitted that in view of the withdrawal made by the learned
counsel for the petitioner in C.R.P(MD)No.324 of 2005, C.R.P(MD)No.
533 of 2005 may also be closed. In view of the same, C.R.P(MD)No.533
of 2005 is closed. The learned counsel for the petitioners in both the
Civil Revision Petitions have made an endorsement.
4. The learned counsel for the petitioner in C.R.P(MD)No.780 of
2011 would submit that substituted petition to substitute the second
petitioner in the place of the deceased first petitioner may be allowed.
Hence, M.P(MD)No.1 of 2012 is allowed. The learned counsel for the
petitioner in C.R.P(MD)No.780 of 2011 also seeks permission of this
https://www.mhc.tn.gov.in/judis
C.R.P(MD)Nos.324, 533 of 2005 and 780 of 2011
and M.P(MD)No.1 of 2014 in Rev.APLC.No.SR.14355 of 2014
Court to withdraw this petition and he has also made an endorsement to
that effect.
5. This Court is inclined to make an observation that the second
revision petitioner by name, Moulavi O.M.A.Uduman Mydeen is
personally present before this Court at the time of passing of this
common order.
6. In view of the orders passed in the Civil Revision Petitions,
M.P(MD)No.1 of 2014 in Rev.Aplc(MD) NO.14355 of 2014 is also
dismissed and Rev.Aplc(MD) SR.No.14355 of 2014 is rejected at SR
stage itself.No costs. Consequently, connected miscellaneous petitions
are closed.
22.06.2023
Internet: Yes/No
Index : Yes/No
CM
https://www.mhc.tn.gov.in/judis
C.R.P(MD)Nos.324, 533 of 2005 and 780 of 2011
and M.P(MD)No.1 of 2014 in Rev.APLC.No.SR.14355 of 2014
L.VICTORIA GOWRI. J.,
CM
C.R.P.(MD)(NPD)Nos.324, 533 of 2005
and 780 of 2011,
M.P(MD)No.1 of 2007,
M.P(MD)Nos.1 and 3 of 2014,
C.M.P(MD)Nos. 744 of 2005, 745 of 2005,
9015 of 2016 and 7221 of 2023
in CRP(MD)No.324 of 2005,
M.P(MD)Nos.2 and 3 of 2011
in CRP(MD)No.780 of 2011,
M.P(MD)No. 1 of 2010
in CRP(MD)No.533 of 2005
and M.P(MD)No.1 of 2014
in Rev.APLC.No.SR.14355 of 2014
22.06.2023
https://www.mhc.tn.gov.in/judis
