ALL INDIA IMAM ORGANIZATION Vs. UNION OF INDIA
LAWS(SC)-1999-12-151
SUPREME COURT OF INDIA
Decided on December 01,1999

ALL INDIA IMAM ORGANIZATION Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) . Put up this matter after 8 weeks. Mr. 25 Raju Ramachandran will give a concrete proposal as to how the resources of the small Mosque and also (sic) Wakf Board can be augmented for proper implementation of the scheme in the light of the directions issued by this court and also shall file affidavit indicating that the affidavits filed in this court on behalf of the several Wakf Boards are not correct inasmuch as said Mosque has sufficient resources to pay and yet they are not paying.;


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