Madras High Court
S.J.Abul Hasan vs A.M.S.Sihabudeen on 13 February, 2025
Bench: J.Nisha Banu, S.Srimathy
WA(MD). No.1592 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Date : 13/02/2025
CORAM
THE HONOURABLE Mrs. JUSTICE J.NISHA BANU
AND
THE HONOURABLE Mrs. JUSTICE S.SRIMATHY
WA(MD). No.1592 of 2024
and CMP(MD) No.12457 of 2024
S.J.Abul Hasan ... Appellant
Vs
1. A.M.S.Sihabudeen
2. The Chairman,
TN Wakf Board,
No.1, Jaffer Syrang Street,
Chennai 600 001..
3. The Chief Executive Officer,
TN Walf Board
No. 1, Jaffer Syrang Street
Vallal Seethakathi Nagar
Chennai- 600001.
4. Mohamed Mohideen .S..
5. Sarfudeen .M,
6. Musthakeen .S
1/6
https://www.mhc.tn.gov.in/judis
WA(MD). No.1592 of 2024
7. Sabeek .S
8. Mohamed Aslam .S
9. Abdul Hadi .S,
10. Mohamed Idiris .S,
11. Mohamed Jaleel .S,
12. Thasleem Ariff .M,
13. Mohamed Javid .M,
14. Shakeel Ahmed .A,
15. Mohamed Ansari .S,
16. Thanees .A,
17. Hatheem .A,
18. Abudul Hadi .A,
19. Faisal .A,
20. Irshath .A,
21. Mohmed Meerasahib .S, ... Respondents
PRAYER :- Writ Appeal filed under Clause 15 of Letters patent against
the order of this Court dated 19.07.2024 in WP(MD). No. 16219/2024.
For Appellant : M/s.I..Gavaskar
For Respondents : Mr.A.V.Arun for R1
Mr.D.S.Haroon Rasheed for R2&R3
2/6
https://www.mhc.tn.gov.in/judis
WA(MD). No.1592 of 2024
Mr.G.Ravishankar for R4
Ms.A.Ajmath Begam for R21
Mr.M.J.Jaseem Mohamed for R11 to R13
R8 to R10 unclaimed R19 unserved
R5,R6,R7 and R14 No appearance
JUDGMENT
(Judgment of the Court was delivered by J.NISHA BANU, J.)
The writ appeal is directed against the order of the writ Court dated
19.07.2024 in WP(MD) No.16219/2024.
2. The appellant is one of the respondent/13 th respondent in the
writ petition.
3. The learned counsel for the appellant would submit that the
appellant and his family members are aggrieved by the observation that
has been made by the writ Court that while receiving applications from
the family members of S.M.S.Sheik Jalaludeen/respondents 3 to 21
therein, past conduct of the concerned applicant shall be borne in mind.
It is his submission that such observation might obstruct the decision of
the authority. It is also submitted that no notice whatsoever has been
served either on the appellant or the other private respondents and
https://www.mhc.tn.gov.in/judis
observation made against the appellant herein and his family members,
which may affect the appellant's rights of being selected as office bearers
of the M.K.N.Madarasa Trust Wakf, the learned counsel prays for
interference.
4. Considering the submission made by the appellant, ends of
justice would be met by removing the observation that while receiving
applications from the appellant's family members, their past conduct has
to be borne in mind, alone shall be set aside and rest of the order remains
unaltered.
5. Accordingly, the writ appeal is disposed of. No costs.
Consequently connected Miscellaneous Petition is closed.
[J.N.B.,J] [S.S.Y.,J]
13.02.2025
NCC : Yes/No
Index : Yes/No
Office to Note: Order copy by today itself. (14.02.2025)
RR
https://www.mhc.tn.gov.in/judis
TO
1. The Chairman,
TN Wakf Board,
No.1, Jaffer Syrang Street,
Chennai 600 001..
2. The Chief Executive Officer,
TN Walf Board
No. 1, Jaffer Syrang Street
Vallal Seethakathi Nagar
Chennai- 600001.
https://www.mhc.tn.gov.in/judis
J.NISHA BANU, J
AND
S.SRIMATHY, J.
RR
ORDER
IN
Date : 13/02/2025
https://www.mhc.tn.gov.in/judis
