Kerala High Court
Puthiya Ponmanichintakath Kunhammad ... vs Chief Executive Officer on 20 May, 2022
Author: S.V.Bhatti
Bench: S.V.Bhatti
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
CRP(WAKF) NO. 30 OF 2019
AGAINST THE ORDER IN OA 47/2019 OF WAKF TRIBUNAL, KOZHIKODE
PETITIONER/S:
PUTHIYA PONMANICHINTAKATH KUNHAMMAD KOYA
AGED 80 YEARS
S/O. P. I. AALIKOYA HAJI, HOUSE NO.11/81, ARAVIND GHOSH ROAD,
KOZHIKODE.
BY ADVS.
K.M.FIROZ
SMT.M.SHAJNA
SRI.E.C.AHAMED FAZIL
SRI.P.C.MUHAMMED NOUSHIQ
RESPONDENT/S:
1 CHIEF EXECUTIVE OFFICER
KERALA STATE WAQF BOARD, VIP ROAD, KALOOR, ERNAKULAM - 682
017.
2 PATHUMMABI JAMEEL
MATAVALLI , WAKF ALAL AUOLAD, MULLANTAKATH AISHABI
HAJJUMMA WAQF, SNEHAVEEDHI, THIRUVANGOOR, KOZHIKODE -
673 029.
BY ADVS.
SRI.T.P.SAJID, SC, KERALA STATE WAQF BOARD
SRI.V.V.SURENDRAN
SRI.P.A.HARISH
SHRI.T.K.SAIDALIKUTTY, SC, WAQF BOARD
THIS CRP (WAKF ACT) HAVING COME UP FOR ADMISSION ON 20.05.2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
CRP(WAKF) NO. 30 OF 2019
-2-
ORDER
S.V.Bhatti, J.
The learned counsel for the revision petitioner states that Mr. Puthiya Ponmanichintakath Kunhahammad Koya/revision petitioner is no more.
2. The C.R.P.(Wakf) is at the instance of the petitioner. The petitioner is deceased, and the legal heirs are not coming on record. Hence, we are of the view that the instant C.R.P.(Wakf) be closed as abated. However, liberty is granted to the legal heirs of the petitioner, if circumstances warrant, to take steps as required by law.
C.R.P.(Wakf) is closed as abated for the above reason.
Sd/-
S.V.BHATTI JUDGE Sd/-
BASANT BALAJI JUDGE JS