U.N.Abdu Salam Haji vs The Kerala State Wakf Board
2021 Latest Caselaw 11968 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

             THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

                                       &

                   THE HONOURABLE MR.JUSTICE K. BABU

     TUESDAY, THE 13TH DAY OF APRIL 2021 / 23RD CHAITHRA, 1943

                       WP(C).No.5884 OF 2021(I)


PETITIONER:

               U.N.ABDU SALAM HAJI,
               AGED 80 YEARS, S/O.U.N.KUNHOYI HAJI, MUTHAVALLI,
               KARASSERY JUMA - AT PALLI WAKF, KARASSERY P.O.,
               KOZHIKKODE DISTRICT, RESIDING AT UPPUKANDATHIL
               HOUSE, KARASSERY, KOZHIKKODE DISTRICT

               BY ADVS.
               SRI.BABU S. NAIR
               SMT.SMITHA BABU

RESPONDENTS:

        1      THE KERALA STATE WAKF BOARD,
               REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
               VIP ROAD, ERNAKULAM KOCHI PIN 682 017.

        2      THE DIVISIONAL OFFICER,
               KERALA STATE WAKF BOARD, REGIONAL OFFICE,
               EROTH CENTRE, BANK ROAD, KOZHIKODE, PIN 673 001.

               R1-2 BY ADV. SHRI.T.K.SAIDALIKUTTY, SC, WAQF BOARD

       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   13.04.2021,    THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.5884 of 2021                 2




                   P.B.SURESH KUMAR & K.BABU, JJ.
                -----------------------------------------------
                          W.P.(C) No.5884 of 2021
                -----------------------------------------------
              Dated this the 13th day of April, 2021.


                              JUDGMENT

P.B.Suresh Kumar, J.

Petitioner is the Muthavally of a registered Wakf. He

preferred Ext.P9 representation to the first respondent, seeking

orders for conducting election to the Managing Committee of

the Wakf. The grievance voiced by the petitioner in the writ

petition concerns the delay on the part of the first respondent in

taking a decision on Ext.P9 representation.

2. Heard the learned counsel for the petitioner as

also the learned Standing Counsel for the first respondent.

3. Having regard to the facts and circumstances

of the case, we deem it appropriate to dispose of the writ

petition directing the first respondent to consider and pass

orders on Ext.P9 representation with notice to the petitioner,

within two months. Ordered accordingly.

Sd/-

P.B.SURESH KUMAR, JUDGE

Sd/-

K.BABU, JUDGE.

YKB

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE JUDGMENT DATED 28.7.2020 IN W.P.(C) NO.9324/2020 AND CONNECTED CASES.

EXHIBIT P2 TRUE COPY OF THE ORDER OF THE HON'BLE SUPREME COURT IN S.L.P.NO.9709/2020 AND CONNECTED CASES DATED 25.8.2020

EXHIBIT P3 TRUE COPY OF THE APPLICATION SUBMITTED BY ONE HADIL N.M. BEFORE THE 2ND RESPONDENT DT. 31.10.2020

EXHIBIT P4 TRUE COPY OF THE REPLY GIVEN BY THE KERALA STATE WAKF BOARD DATED 30.11.2020

EXHIBIT P5 TRUE COPY OF THE NOT PRESS MEMO FILED IN O.S.NO.2/2020 BEFORE THE WAKF TRIBUNAL, KOZHIKKODE DATED, 15.1.2021

EXHIBIT P6 TRUE COPY OF THE PETITION FILED BY THE PETITIONER I.A.NO.1/2021 IN O.S.NO.68/2020 BEFORE THE WAKF TRIBUNAL, KOZHIKKODE DATED 15.2.2021

EXHIBIT P7 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED, 12.8.2020

EXHIBIT P8 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT DATED, 3.9.2020

EXHIBIT P9 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED, 1.3.2021

EXHIBIT P10 TRUE COPY OF THE POSTAL RECEIPT SHOWING THE DISPATCH OF EXHIBIT P9 ON 1.3.2021