M. Sheikh Mohideen vs The Chairman, The Superintendent, Tamil Nadu Wakf Board, The Jamia Mosque and M. Noor Mohammed

M. Jaichandren, J.—Heard Mrs. P. Malani, the learned Counsel appearing on behalf of the Petitioner, Mr. K.K. Senthil, the learned Counsel appearing for the Respondents 1 and 2, as well as Mr. D. Muruganantham, the learned Counsel appearing on behalf of the third Respondent.

At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the Petitioner had submitted that it would suffice, if the representation of the Petitioner, dated 06.10.2008, is directed to be disposed of, on merits and in accordance with law, within a specified period.

The learned Counsels appearing on behalf of the Respondents have no

In view of the averments made in the affidavit filed in support of this objection for such an order being passed by this Court. petition and in view of the submissions made by the learned Counsel appearing on behalf of the Petitioner, the first Respondent is directed to consider and dispose of the Petitioner''s representation, dated 06.10.2008, on merits and in accordance with law, after giving an opportunity of hearing to the Petitioner, as well as to the Respondents 3 and 4, within a period of twelve weeks from the date of receipt of a copy of this order. The Petitioner is directed to submit a copy of the representation, dated 06.10.2008, along with a copy of this order, to the first Respondent. However, it is made clear that this Court, by this order, has not expressed any opinion on the merits of the matter.

The writ petition stands disposed of, with the above directions. No costs.

Consequently, connected miscellaneous petitions are closed.