Kerala High Court
Alangad Juma-Ath vs A.M.Abdul Rahman on 12 July, 2016
Bench: V.Chitambaresh, K.Ramakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE V.CHITAMBARESH
&
THE HONOURABLE MR. JUSTICE K.RAMAKRISHNAN
TUESDAY, THE 12TH DAY OF JULY 2016/21ST ASHADHA, 1938
CRP(WAKF).No. 516 of 2015 ()
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AGAINST THE ORDER IN I.A.NO.282/2015 IN W.O.A.7/2015 ON THE FILE OF THE
WAKF TRIBUNAL, ERNAKULAM.
PETITIONER(S)/REVN.PETITIONER/RESPONDENTS:
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1. ALANGAD JUMA-ATH
REPRESENTED BY ITS PRESIDENT M.A.ABDUL JABBAR,
AGED 48, ALANGAD JAMA-ATH MAVUMPARAMBIL HOUSE,
KOTTAPPURAM, ALANGAD P.O.
2. M.A.ABDUL JABBAR, AGED 48 YEARS,
S/O. ABUBACKER, PRESIDENT, ALANAGAD JAMA-ATH
KOTTAPPURAM, ALANGAD P.O., PIN-683 511.
3. A.A.MUHAMMED ASHRAF, AGED ABOUT 45 YEARS,
S/O. AZEEZ, SECRETARY, ALANAGAD JAMA-ATH KOTTAPPURAM,
ALANGAD P.O., PIN-683 511.
4. V.K.ABU, AGED ABOUT 58 YEARS,
S/O. KUNJEEN, TREASURER, ALANGAD JAMA-ATH, KOTTAPPURAM,
ALANGAD P.O., PIN-683511.
BY ADV. SRI.P.K.MOHAMMED PUZHAKKARA
RESPONDENT(S)/PETITIONER & APPLICANT :
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1. A.M.ABDUL RAHMAN, AGED 60 YEARS,
S/O. LATE MEETHIAN, AREEKODATH (HOUSE), KOTTAPPURAM,
ALANGAD P.O., ERNAKULAM DISTRICT-683 511.
2. KERALA STATE WAKD BOARD
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
VIP ROAD, KALOOR, KOCHI-682 017.
R1 BY ADV. SRI.T.H.ABDUL AZEEZ
R1 BY ADV. SRI.K.P.MAJEED
R BY SRI.K.SHIBILI NAHA, SC, KERALA STATE WAKF BOARD
THIS CRP (WAKF ACT) HAVING BEEN FINALLY HEARD ON 12-07-2016,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
V.CHITAMBARESH & K.RAMAKRISHNAN, JJ.
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C.R.P (WAKF) No.516 of 2015
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Dated this the 12th day of July, 2016
O R D E R
Ramakrishnan, J.
The above revision has been filed challeging the order of the Wakf Tribunal in I.A.No.282/2015 in W.O.S.No.7/2015 whereby the first respondent was directed to handover the accounts of the Jama-ath before the internal auditors appointed.
2. When the revision petition came up for hearing today, counsel for the revision petitioners submitted that a fresh panel of internal auditors have been appointed and there is no necessity to keep the revision petition pending and the revision petition can be disposed of directing the first respondent to co- operate with the internal auditors now appointed to audit the accounts of the Wakf. The present revision petition has become infructuous in view of the subsequent event of appointment of new internal auditors. The revision petitioners are directed to co- operate with the present internal auditors to audit the accounts in accordance with law. CRP (WAKF) No.516/2015 2
With the above direction and observation, the revision petition is disposed of.
Sd/-
V.CHITAMBARESH, Judge.
Sd/-
K.RAMAKRISHNAN, Judge.
nj/12.07.2016