Madras High Court
Samsudeen vs The Tamil Nadu Wakf Board on 28 February, 2025
Author: D. Bharatha Chakravarthy
Bench: D.Bharatha Chakravarthy
W.P.No.7126 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 28.02.2025
CORAM:
THE HONOURABLE MR. JUSTICE D.BHARATHA CHAKRAVARTHY
Writ Petition No.7126 of 2025
and W.M.P.No.7948 of 2025
Samsudeen ... Petitioner
Vs.
1. The Tamil Nadu Wakf Board,
Rep. by the Chief Executive Officer,
No.1, Jaffar Syrang Street,
Vallal Seethakathi Nagar, Chennai - 1.
2. The Superintendent,
Noor Mohamed Sha Aluya Darga Complex,
No.512, Gandhi Nagar,
Panrutty, Cuddalore District.
3. The Inspector,
Noor Mohamed Sha Aluya Darga Complex,
No.512, Gandhi Nagar, Panrutty,
Cuddalore District.
4. The Muthavalli/Trust,
Ameen Beer Darga,
No.74/1, South Street,
Chidambaram, Cuddalore District.
5. Syed Anwar Ahmaed Hussiani ... Respondents
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Page 1 of 5
W.P.No.7126 of 2025
PRAYER: The Writ Petition is filed under Article 226 of the
Constitution of India for the issuance of a Writ of Mandamus, to direct
the first respondent Board to initiate proceedings against the 5th
respondent based on the petitioner's representation dated 14.02.2025 with
regard to Muthavalli dispute.
For Petitioner : Mr.A.Murthy
For Respondent : Mr.Fakkir Mohideen
Nos.1 to 3
-----
ORDER
The Writ Petition is filed to direct the first respondent Board to
initiate proceedings against the fifth respondent based on the petitioner's
representation dated 14.02.2025 with regard to Muthavalli dispute.
2. A perusal of the representation of the petitioner as well as the
affidavit filed in this Writ Petition and upon hearing of the learned
counsel for the petitioner, it is seen that the grievance of the petitioner is
that the fifth respondent is not at all the Muthavalli and he is wrongfully
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occupying the office and the first respondent should enquire into the
matter and take action in accordance with law.
3. When the matter came up for hearing, the learned counsel
appearing on behalf of the first respondent Board would submit that by
virtue of a decree granted in O.S.No.129 of 2009, the fifth respondent is
continuing as Muthavalli.
4. Upon perusal of the said decree, it is declared by the said decree
that the fifth respondent is the Muthavalli of the concerned Wakf and
after getting lawful orders from the Wakf Board, the fifth respondent can
function as the Muthavalli. In view thereof, when the Civil Court has
specifically framed the issues and answered the issues by a detailed
judgment and decree, even if the petitioner is aggrieved, the petitioner has
to take such steps only as against the said decree and cannot indirectly
now approach this Court seeking a relief of considering the
representation. As such, the prayer made in this Writ Petition cannot be
countenanced. However, keeping the liberty of the petitioner to take such
steps as against the Civil Court's decree as may be permissible under law,
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the Writ Petition stands disposed of. There shall be no order as to costs.
Consequently, connected Miscellaneous Petition is closed.
28.02.2025
ASI
To
1. The Tamil Nadu Wakf Board,
Rep. by the Chief Executive Officer,
No.1, Jaffar Syrang Street,
Vallal Seethakathi Nagar, Chennai - 1.
2. The Superintendent,
Noor Mohamed Sha Aluya Darga Complex,
No.512, Gandhi Nagar,
Panrutty, Cuddalore District.
3. The Inspector,
Noor Mohamed Sha Aluya Darga Complex,
No.512, Gandhi Nagar, Panrutty,
Cuddalore District.
4. The Muthavalli/Trust,
Ameen Beer Darga,
No.74/1, South Street,
Chidambaram, Cuddalore District.
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D. BHARATHA CHAKRAVARTHY, J.
ASI
28.02.2025
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