S.Mohammed Meerasahib vs M.K.N.Madarasa Trust
2024 Latest Caselaw 21584 Mad

Madras High Court

S.Mohammed Meerasahib vs M.K.N.Madarasa Trust on 13 November, 2024

                                                                    W.A.(MD) No.553 of 2020


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED : 13.11.2024

                                                        CORAM:

                                   THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
                                                      and
                                    THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR


                                                 W.A.(MD) No.553 of 2020
                                                           and
                                  C.M.P.(MD) Nos.3770, 3771, 3772, 4389 & 4390 of 2020


                 S.Mohammed Meerasahib                                            ... Appellant

                                                          -vs-

                 1.M.K.N.Madarasa Trust
                   Adhiramapattinam
                   Thanjavur District
                   rep.by its Secretary
                   S.J.Abdul Hassan @
                   Abul Hassan

                 2.The Tamilnadu Wakf Board
                   rep.by its Special Officer
                   No.1, Jaffer Sirang Street
                   Vallal Seethakkathi Nagar
                   Chennai-600 001                                                ... Respondents


                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 18.06.2020, passed in W.P.(MD) No.6846 of 2020, on the file of

                 this Court.


                 ____________
                 Page 1 of 3

https://www.mhc.tn.gov.in/judis
                                                                       W.A.(MD) No.553 of 2020



                                  For Appellant     : Mr.S.Ramsundar Vijayraj

                                  For Respondents   : Mr.M.R.S.Prabhu for R1
                                                      Mr.S.A.S.Alaudeen for R2



                                                      JUDGMENT

[Judgment of the Court was made by RMT.TEEKAA RAMAN, J.]

Learned counsel for the appellant submits that the relief sought

for in this writ appeal has now become infructuous.

2. Recording the above submission, this writ appeal is dismissed

as infructuous. No costs. Consequently, connected miscellaneous petitions

are closed.

                                                                [T.K.R., J.]       [N.S., J.]
                                                                          13.11.2024
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk




                 ____________

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

RMT.TEEKAA RAMAN, J.

AND N.SENTHILKUMAR, J.

krk

and C.M.P.(MD) Nos.3770, 3771, 3772, 4389 & 4390 of 2020

13.11.2024

____________

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