Kerala High Court
Sainudeen Haji vs Kerala State Wakf Board on 13 July, 2009
Author: K.M.Joseph
Bench: K.M.Joseph, M.L.Joseph Francis
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 19527 of 2009(R)
1. SAINUDEEN HAJI, PRESIDENT, THIRUVATHRA
... Petitioner
Vs
1. KERALA STATE WAKF BOARD, RPERESENTED
... Respondent
2. M.P.SHIHABUDEEN, S/O.MUHAMMED,
3. P.N.SUJEER,ADVOCATE COMMISSIONER
For Petitioner :SRI.T.K.VENUGOPALAN
For Respondent : No Appearance
The Hon'ble MR. Justice K.M.JOSEPH
The Hon'ble MR. Justice M.L.JOSEPH FRANCIS
Dated :13/07/2009
O R D E R
K.M.JOSEPH & M.L.JOSEPH FRANCIS, JJ.
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W.P.(C) No.19527 of 2009-R
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Dated, this the 13th day of July, 2009
J U D G M E N T
K.M.Joseph, J.
We heard Sri.T.K.Venugopalan, learned counsel for the petitioner and Sri.M.M.Saidu Muhammed, learned counsel appearing on behalf of the Ist respondent.
2. Learned counsel for the petitioner would submit that against Ext.P7 order petitioner has filed Ext.P9 Original Application before the Wakf Tribunal. It is also submitted that along with the Original Application, petitioner has filed Ext.P10 stay petition. By the impugned order, elections are directed to be conducted on 19.7.2009. We feel that the writ petition can be disposed of with a direction to the Wakf Tribunal to take every effort to dispose of Ext.P10 application before 19.7.2009. Accordingly, the writ petition is disposed of WPC No.19527/2009 -2- as follows:
3. The Wakf Tribunal, Ernakulam shall, as far as possible, pass orders on Ext.P10 application before 19.7.2009 if service is complete in the petition.
The petitioner will make available a copy of this order before the Tribunal for compliance.
(K.M.JOSEPH) JUDGE.
(M.L.JOSEPH FRANCIS) JUDGE.
MS