Kerala High Court
Dawoodi Bohra(Shia) Wakf Register ... vs P.V.Abdul Rahman (Died) on 24 July, 2024
Author: Amit Rawal
Bench: Amit Rawal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE AMIT RAWAL
&
THE HONOURABLE MR. JUSTICE EASWARAN S.
Wednesday, the 24th day of July 2024 / 2nd Sravana, 1946
IA.NO.3/2024 IN CRP(WAKF) NO. 27 OF 2024
WOS 92/2019 OF WAKF TRIBUNAL, KOZHIKODE.
APPLICANT/ REVISION PETITIONER:
DAWOODI BOHRA(SHIA) WAKF REGISTER NO.6240, SOLE TRUSTEE HIS HOLINESS
SYEDNA-MUFFADALSAIFUDDEEN, REPRESENTED BY POWER OF ATTORNEY HOLDER,
SIRAZ D.KAPASI, AGED 71, S/O DAWOOD BHAI, DAWOODI BANGALOW, SOUTH
BEACH ROAD, NEAR DAWOODI BHAIKAPASI ROAD, KOZHIKODE, PINCODE-673001.
RESPONDENT/ RESPONDENTS 3 & 4:
1. SEETHIMARAKKARAKATH AYOOB, AGED 41, S/O.P.P.ABDUL RAHMAN, KASABA
AMSON AND DESOM, KOZHIKODE, PIN - 670302
2. SEETHIMARAKKARAKATH FAIZAL, AGED 45, S/O.P.P.ABDUL RAHMAN, KASABA
AMSON AND DESOM, KOZHIKODE, PIN - 673032
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to pass an order of
injunction restraining the respondents herein from alienating or
encumbering the plaint B schedule property, till the disposal of the civil
revision petition filed herewith.
This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of Sri. SAYED MANSOOR BAFAKHY THANGAL, Advocates for the petitioners and
of M/S FIROZ K.M., M.SHAJNA, Advocates for the respondents, the court
passed the following:
(PTO)
AMIT RAWAL & EASWARAN S., JJ.
--------------------------------------------
I.A.No. 3 of 2024
in
C.R.P. (WAKF) No. 27 of 2024
---------------------------------------------
Dated this the 24th day of July, 2024
ORDER
AMIT RAWAL, J.
I.A.No. 3 of 2024
1. This application has been filed for seeking a restraint order against the respondents from alienating the property or creating third party rights.
2. Mr.K.M.Firoz, learned counsel appearing on behalf of the respondents submitted that they have no intention to create third party rights.
In view of the aforementioned statement, respondents are restrained from creating any encumbrance till the adjudication of the C.R.P. Interim application stands disposed of. C.R.P. (WAKF) No. 27 of 2024 -2- C.R.P.(WAKF) Post on 25.09.2024. Let records of the case be requisitioned.
Sd/-
AMIT RAWAL JUDGE Sd/-
EASWARAN S.
vv JUDGE
24-07-2024 /True Copy/ Assistant Registrar