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Judgment
G. Rajasuria, J.—This writ petition has been filed to direct the respondents 1 to 4 herein to conduct free, fair, transparent and democratic
form of election to the Executive Committee of the Al Jamiul Azhar Jumma Mosque, Kayalpattinam, Tiruchendur Taluk, Tuticorin District in
accordance with the provisions of Wakf Act.
Heard the learned Counsel for the petitioner and also Mr. M.Ajmalkhan, learned Counsel who took notice on behalf of the respondents 1 to 4.
No notice to R5 is necessary in view of the order going to be passed hereunder.
Drawing the attention of this Court to the earlier order passed by this Court in W.P.(MD) No. 9947 of 2008 dated 06.11.2008, the learned
Counsel for the petitioner would develop his arguments to the effect that now finalisation of the voter list is going on and in the meanwhile the
petitioner apprehends that there may be some unfairness in conducting the election. Hence this writ petition.
The learned Counsel for the respondents 1 to 4 would submit that absolutely there will be free and fair elections and there could be no doubt
about it.
Recording the said submission of the learned Counsel for the respondents 1 to 4 the following direction is issued:
Respondents 1 to 4 shall see to it that there shall be free and fair elections without giving any room for any suspicion.
With the above direction, this Writ Petition is disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.