Kerala High Court
Adakkudi Subair vs Kunhayisa on 11 February, 2021
Bench: A.M.Shaffique, P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942
RP.No.138 OF 2021 IN WA. 1372/2020
AGAINST THE JUDGMENT DATED 21.10.2020 IN WA 1372/2020 OF HIGH
COURT OF KERALA
REVIEW PETITIONER/APPELLANT/6TH RESPONDENT IN W.P.(C):
ADAKKUDI SUBAIR,
AGED 44 YEARS
AGE 44 YEARS,S/O.KUNJABDULLA,
RESIDING AT VADEKKARA HOUSE,P.O.MATHUVADATHUR,
KOZHIKODE DISTRICT-673 542.
REPRESENTED BY POWER OF ATTORNEY, MR.MUHAMMED
ISMAIL,S/O. E.K.ABDURAHIMAN,NEROTH HOUSE,
P.O.KADAMERI.VATAKARA TALUK,KOZHIKODE DISTRICT.
BY ADV. DR.GEORGE ABRAHAM
RESPONDENTS/RESPONDENTS/PETITIONERS/RESPONDENTS 1-5:
1 KUNHAYISA,
CHERUVATHA HOUSE,KATAMERI,
VATAKARA,KOZHIKODE DISTRICT-673 542.
2 KADEESSA,
MAYAMKULATH HOUSE,
P.O.MANIYOOR,
MANTHARATHUR,VATAKARA,
KOZHIKODE DISTRICT-673 542.
3 KUNHAMMAD KUTTY,
PZARAMMEL HOUSE,
P.O.NADAKKUTHAZHA,VATAKARA,
KOZHIKODE DISTRICT-673 104.
4 ASSAN,
PARAMBATH HOUSE,KUNINGAD P.O.,VATAKARA,KOZHIKODE
DISTRICT-673 503.
5 MUHAMMAD T.V.,THERAYAMVALLI HOUSE,P.O.KUNHIGAD
VATAKARA, KOZHIKODE DISTRICT-673 503.
R.P.No.138/2021 3
6 MUHAMMAD ALI,
THERAYAMVALLI HOUSE,
KUNINGAD P.O.,VATAKARA,
KOZHIKODE DISTRICT-673 503.
7 ABDUL KHADAR,
THERAYAMVALLI HOUSE,KUNINGAD
P.O.,VATAKARA,KOZHIKODE-673 503.
REPRESENTED BY ITS POWER OF ATTORNEY-MUHAMMAD
T.V.,THERAYAMVALLI HOUSE,P.O.KUNHIGAD,VATAKARA,
KOZHIKODE DISTRICT-673 503.
8 STATE OF KERALA,
REPRESENTED BY SECRETARY TO GOVERNMENT,GENERAL
EDUCATION DEPARTMENT,SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
9 DIRECTOR OF GENERAL EDUCATION,
JAGATHI, THIRUVANANTHAPURAM-695 014.
10 ASSISTANT EDUCATIONAL OFFICER,
CHOMBALA,KOZHIKODE DISTRICT-673 309.
11 HAMEED,
EDAKUDI HOUSE,PURAMERI,
P.O.MUTHUVADATHUR,KOZHIKODE DISTRICT-673 503.
12 KUNHALI,
EDAKUDI HOUSE,PURAMERI,
MUTHUVADATHUR P.O.,
KOZHIKODE DISTRICT-673 503.
OTHER PRESENT:
SRI. A.J. VARGHESE-SR.G.P.
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 11.02.2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
R.P.No.138/2021 3
ORDER
Dated this the 11th day of February 2021 Shaffique,J This review petition has been filed inter alia stating that the review petitioner's right in the suit will be substantially affected on account of the observation made by this Court. We did not decide any matter relating to the suit for specific performance filed by the review petitioner. We have only stated that as matter stands now, the 6 th respondent/review petitioner has no right to interfere with the management of the school. Under such circumstances, the apprehension is totally out of place. The review petition is, therefore, dismissed.
Sd/-
A.M.SHAFFIQUE JUDGE Sd/-
GOPINATH P. JUDGE acd