Kerala High Court
K.P.Habeeb Rawther vs Valankara Muslim Puthenpally Jamaath on 26 February, 2016
Author: Anu Sivaraman
Bench: Thottathil B.Radhakrishnan, Anu Sivaraman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
FRIDAY,THE 26TH DAY OF FEBRUARY 2016/7TH PHALGUNA, 1937
OP (WAKF).No. 10 of 2016 (R)
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AGAINST THE ORDER/JUDGMENT IN I.A.NO.57/2016 IN WOS NO.6/2015 of WAKF
TRIBUNAL, KOLLAM
PETITIONER(S):
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K.P.HABEEB RAWTHER, AGED 70 YEARS,
S/O. LATE PEERUKHAN RAWTHER, KOCHUPURAKKAL HOUSE,
VALANKARA PADUTHODE(P.O.),
VENNIKULAM VIA, PURAMATTOM VILLAGE, MALLAPALLYTALUK,
PATHANAMTHITTA DISTRICT, PIN-689 544.
BY ADVS.SRI.R.O.MUHAMED SHEMEEM
SMT.NASEEHA BEEGUM P.S.
SRI.T.P.ABDUL HAMEED
SMT. RUKSANA K. ZUBAIR
RESPONDENT(S):
----------------------------
1. VALANKARA MUSLIM PUTHENPALLY JAMAATH,
PADUTHODE.P.O., VENNIKULAM VIA, PURAMATTOM VILLAGE,
MALLAPALLY TALUK, PATHANAMTHITTA DISTRICT,
PIN-689 544. REPRESENTED BY ITS PRESIDENT SRI. P.M. REJIMON,
AGED 45 YEARS,
S/O. MOHAMMED KUNJU, RESIDING AT PADINJARETHOPPIL,
PADUTHODE P.O., VENNIKULAM, PURAMATTOM VILLAGE,
MALLAPALLY TALUK, PATHANAMTHITTA DISTRICT, PIN-689 544.
2. P.M. REJIMON, AGED 45 YEARS,
S/O. MOHAMMED KUNJU, THE PRESIDENT,
VALANKARA MUSLIM PUTHENPALLY JAMA'ATH PADUTHODE(P.O.),
VENNIKULAM VIA,
PURAMATTOM VILLAGE, VALLAPALLY TALUK,
PATHANAMTHITTA DISTRICT, PIN-689 544.
3. NASSAR, AGED 46 YEARS,
S/O. ALIYAR RAWTHER, THE VICE PRESIDENT,
VALANKARA MUSLIM PUTHENPALLY JAMA'ATH, PADUTHODE(P.O.),
VENNIKULAM VIA., PURAMATTOM VILLAGE, MALLAPALLY TALUK,
PATHANAMTHITTA DISTRICT, PIN-689 544.
4. V.T. SHAHABUDDIN, , AGED 55 YEARS,
S/O. SIRAJUDHEEN RAWTHER, THE SECRETARY,
VALANKARA MSLIM PUTHENPALLY JAMA'TH, PADUTHODE(P.O.),
VENNIKULAM VIA., PURAMATTOM VILLAGE, MALLAPALLY TALUK,
PATHANAMTHITTA DISTRICT, PIN-689 544.
5. SHUKOOR, AGED 56 YEARS,
S/O. SIRAJUDHEEN RAWTHER, THE JOINT SECRETARY,
VALANKARA MSLIM PUTHENPALLY JAMA'TH, PADUTHODE(P.O.),
VENNIKULAM VIA., PURAMATTOM VILLAGE, MALLAPALLY TALUK,
PATHANAMTHITTA DISTRICT, PIN-689 544.
6. MEERAN, AGED 45 YEARS,
S/O. SHAHUL HAMEED RAWTHER, TREASURER,
VALANKARA MSLIM PUTHENPALLY JAMA'TH, PADUTHODE(P.O.),
VENNIKULAM VIA., PURAMATTOM VILLAGE, MALLAPALLY TALUK,
PATHANAMTHITTA DISTRICT, PIN-689 544.
7. THE KERALA STATE WAKF BOARD,
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
OPPOSITE INTERNATIONAL STADIUM, VIP ROAD, KALOOR,
ERNAKULAM, PIN-682 017.
R7 BY SRI.K.SHIBILI NAHA, SC, KERALA STATE WAKF BOARD
THIS OP (WAKF) HAVING COME UP FOR ADMISSION ON 26-02-2016, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
DG
OP (WAKF).No. 10 of 2016 (R)
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APPENDIX
PETITIONER(S)' EXHIBITS:
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EXT.P1. TRUE COPY OF THE PLAINT IN WOS NO. 6 OF 2015 PENDING BEFORE
THE WAKF TRIBUNAL KOLLAM.
EXT.P2. TRUE COPY OF THE INTERLOCUTORY APPLICATION IN IA NO. 91 OF
2015 IN WOS NO. 6 OF 2015 PENDING BEFORE THE WAKF TRIBUNAL
KOLLAM.
EXT.P3. TRUE COPY OF THE (RESECTION PETITION IN IA NO. 57 OF 2016 IN IA
NO.91 OF 2015 IN WOS NO.6 OF 2015 PENDING BEFORE THE WAKF
TRIBUNAL, KOLLAM.
RESPONDENT(S)' EXHIBITS - NIL
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//TRUE COPY//
P.A TO JUDGE
THOTTATHIL B.RADHAKRISHNAN &
ANU SIVARAMAN, JJ.
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O.P.(Wakf).No.10 of 2016
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Dated this the 26th day of February, 2016
J U D G M E N T
Thottathil B.Radhakrishnan, J.
1.We have heard the learned counsel for the petitioner and the learned standing counsel for the Wakf Board. Notice to the other respondents dispensed with.
2.The petitioner seeks a direction for disposal of an application filed invoking Order XXXIX Rule 2 and Section 151 of the Code of Civil Procedure. We think that it will be too premature for us to issue a direction for consideration of such an application. However, if the petitioner has a genuine grievance as to continued violation of any order of temporary injunction issued by the court below, having regard to the facts of the case, the learned Tribunal will consider entertaining the application by the petitioner for such further relief as may be called for on O.P.(Wakf).10/2016 2 the facts and circumstances of the case without prejudice to the application filed under Order XXXIX Rule 2 being taken up at the appropriate time. This original petition is ordered in terms of what is stated above.
Sd/-
(THOTTATHIL B.RADHAKRISHNAN, JUDGE) Sd/-
(ANU SIVARAMAN, JUDGE) //TRUE COPY// P.A TO JUDGE DG