Kerala High Court
Review vs Abrar Juma Masjid on 21 June, 2018
Author: K.Harilal
Bench: K.Harilal
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE K.HARILAL
&
THE HONOURABLE MR. JUSTICE A.M.BABU
THURSDAY, THE 21ST DAY OF JUNE 2018 / 31ST JYAISHTA, 1940
RP.No. 496 of 2018 IN OPWT. 24/2018
AGAINST THE JUDGMENT DATED08-06-2018 IN OP (WAKF) 24/2018 of HIGH COURT OF
KERALA
REVIEW PETITIONERS/(RESPONDENTS 2 TO 5)
1 ABRAR JUMA MASJID,
MYLOOR KARA,VARAPETTY VILLAGE,PALLARIMANGALAM.P.O,
KOTHAMANGALAM,REPRESENTED BY ITS SECRETARY,P.K.SAYED
MOHAMMED,AGED 62 YEARS,S/O.KUNJALU,PADIKKAMATTOM HOUSE,
MYLOOR KARA,VARAPETTY VILLAGE,PALLARIMANGALAM.P.O,KOTHAMANGALAM-686691.
2 P.K.SAYED MOHAMMED,
AGED 62 YEARS,S/O.KUNJALU,PADIKKAMATTOM HOUSE,
MYLOOR KARA,VARAPETTY VILLAGE,PALLARIMANGALAM.P.O,
KOTHAMANGALAM-686691,THE SECRETARY,ABRAR JUMA MASJID,
PALLARIMANGALAM.P.O,KOTHAMANGALAM.
3 K.M.SHAMSDHEEN,
AGED 52 YEARS,S/O.ABDU KUNJU,KODAKKATTU HOUSE,
MYLOOR KARA, VARAPETTY VILLAGE, PALLARIMANGALAM,KOTHAMANGALAM-685691.
4 M.K.SHAKEER,
AGED 42 YEARS,S/O.MYTHEEN PILLA,MACKNATTU HOUSE,
MYLOOR KARA,VARAPETTY VILLAGE,PALLARIMANGALAM.P.O,KOTHAMANGALAM-685691.
BY ADV.SRI.K.ASHOK SARAN
RESPONDENTS/(PETITIONERS & RESPONDENTS 1,2 AND 6):
1. A.M.BAVA PILLA,
AGED 62 YEARS,S/O.MOHAMMED BAKE,AMALIPURATH HOUSE,
MYLOOR KARA,VARAPETTY,PALLARIMANGALAM.P.O, KOTHAMANGALAM-685691.
2. A.M.ABDUL KAREEM,
AGED 60 YEARS,S/O.MOHAMMED BAKE,AMALIPURATH HOUSE,
MYLOOR KARA,VARAPETTY,PALLARIMANGALAM.P.O, KOTHAMANGALAM-685691.
3. MYLOOR JAMA-ATH MOSQUE,
MYLOOR KARA,VARAPETTY VILLAGE,KOTHAMANGALAM TALUK,
REPRESENTED BY ITS MUTHAWALLI,A.K.ABDUL BAKE,AGED ABOUT
67 YEARS,S/O.MOHAMMED BAKE,AMALIPURATH HOUSE,MYLOOR KARA,
VARAPETTY,PALLARIMANGALAM.P.O,KOTHAMANGALAM-685691.
4. KERALA STATE WAKF BOARD,
REPRESENTED BY ITS EXECUTIVE OFFICER,KALOOR, KOCHI-682017.
BY SRI.P.V.BABY
BY SRI.T.P.SAJID, SC, KERALA STATE WAQF BOARD
THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 21-06-2018,THE COURT ON
THE SAME DAY PASSED THE FOLLOWING:
DST
K. HARILAL & A.M. BABU,JJ.
= = = = = = = = = = = = = = = = =
R.P.No. 496 of 2018 in
O.P.(WT) No.24 of 2018
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Dated this the 21st day of June, 2018
O R D E R
K. Harilal, J.
This Review Petition has been filed, challenging the order dated 08.06.2018 of this Court, on the ground that the said order was passed without affording an opportunity of being heard to the review petitioners. Going by the said order, it is seen that this Court has directed the Tribunal to consider and dispose of Interlocutory Application No.270 of 2018 in W.O.S. No.28 of 2018 on or before 20.06.2018 and to maintain status quo as on the date of inspection of the Advocate Commissioner, till the disposal of the Interlocutory Application. We are unable to accept the contention that the said order has caused prejudice to the petitioners. We find that no prejudice was caused to the petitioners, as R.P.No. 496 of 2018 in O.P.(WT) No.24 of 2018 -: 2 :- no order was passed in favour of the petitioners in the Original Petition. Moreover, early disposal of petition is always beneficial to both parties. Similarly, the order of status quo is binding on both parties. At any view point, no prejudice was caused to the review petitioner.
There is no error apparent on the face of the earlier order dated 08.06.2018. Hence, this Review Petition will stand dismissed. All pending Interlocutory Applications will stand closed.
Sd/-
K. HARILAL, JUDGE Sd/-
A.M. BABU, JUDGE DST //True copy// P.A. To Judge