Kerala High Court
T.Abdul Samad vs Kerala State Waqf Board on 11 February, 2021
WPC No.2068 of 2021 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE S.V.BHATTI
&
THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942
WP(C).No.2068 OF 2021(G)
PETITIONER:
T.ABDUL SAMAD,AGED 75 YEARS
S/O.LATE AHMED MUSLIYAR, THOTTUNGAL HOUSE,
VILAYUR P.O., KARINGANAD, PALAKKAD DISTRICT-679309.
BY ADVS.
SRI.P.CHANDRASEKHAR
SRI.K.K.MOHAMED RAVUF
SHRI.SATHEESH V.T.
RESPONDENTS:
1 KERALA STATE WAQF BOARD
REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER, VIP
ROAD, KALOOR, ERNAKULAM, KOCHI-682017.
2 THE CHAIRPERSON,
KERALA STATE WAQF BOARD, VIP ROAD, KALOOR,
ERNAKULAM, KOCHI-682017.
3 MUHAMMED MASTER.V,
(MANUTTI MASH), PRESIDENT, NIBRASUL ISLAM SANGAM,
KARINGANAD, JUMA-MASJID SANGAM, (WAQF BOARD
REG.NO.A7 2661/RA), MANNEMNGODE P.O., PALAKKAD
DISTRICT, KERALA-679307.
4 KUNHUNIAN HAJI KOLAKKATTIL,
SECRETARY, NIBRASUL ISLAM SANGAM, KARINGANAD, JUMA-
MASJID SANGAM, (WAQF BOARD REG.NO.A7 2661/RA),
MANNEMNGODE P.O., PALAKKAD DISTRICT, KERALA-679307.
5 ABDUL SHUKOOR M.T.,
KHAJANJI, NIBRASUL ISLAM SANGAM, KARINGANAD, JUMA-
MASJID SANGAM, (WAQF BOARD REG.NO.A7 2661/RA),
MANNEMNGODE P.O., PALAKKAD DISTRICT, KERALA-679307.
WPC No.2068 of 2021 2
6 MUHAMMED FAISE,
VICE PRESIDENT, NIBRASUL ISLAM SANGAM, KARINGANAD,
JUMA-MASJID SANGAM, (WAQF BOARD REG.NO.A7 2661/RA),
MANNEMNGODE P.O., PALAKKAD DISTRICT, KERALA-679307.
7 MUHAMMED KUTTY FALAKI,
VICE PRESIDENT, NIBRASUL ISLAM SANGAM, KARINGANAD,
JUMA-MASJID SANGAM, (WAQF BOARD REG.NO.A7 2661/RA),
MANNEMNGODE P.O., PALAKKAD DISTRICT, KERALA-679307.
8 K.V.SHAMSUDHEEN,
VICE PRESIDENT, NIBRASUL ISLAM SANGAM, KARINGANAD,
JUMA-MASJID SANGAM, (WAQF BOARD REG.NO.A7 2661/RA),
MANNEMNGODE P.O., PALAKKAD DISTRICT, KERALA-679307.
9 SHIHABUDHEEN N.K.,
VICE PRESIDENT, NIBRASUL ISLAM SANGAM, KARINGANAD,
JUMA-MASJID SANGAM, (WAQF BOARD REG.NO.A7 2661/RA),
MANNEMNGODE P.O., PALAKKAD DISTRICT, KERALA-679307.
10 SAITHALI MUSLIAR,
VICE PRESIDENT, NIBRASUL ISLAM SANGAM, KARINGANAD,
JUMA-MASJID SANGAM, (WAQF BOARD REG.NO.A7 2661/RA),
MANNEMNGODE P.O., PALAKKAD DISTRICT, KERALA-679307.
11 ANWAR SADATH K.P.,
JOINT SECRETARY, NIBRASUL ISLAM SANGAM, KARINGANAD,
JUMA-MASJID SANGAM, (WAQF BOARD REG.NO.A7 2661/RA),
MANNEMNGODE P.O., PALAKKAD DISTRICT, KERALA-679307.
12 AYYOOB.E,
JOINT SECRETARY, NIBRASUL ISLAM SANGAM, KARINGANAD,
JUMA-MASJID SANGAM, (WAQF BOARD REG.NO.A7 2661/RA),
MANNEMNGODE P.O., PALAKKAD DISTRICT, KERALA-679307.
13 SHIHABHDHEEN K.T.,
JOINT SECRETARY, NIBRASUL ISLAM SANGAM, KARINGANAD,
JUMA-MASJID SANGAM, (WAQF BOARD REG.NO.A7 2661/RA),
MANNEMNGODE P.O., PALAKKAD DISTRICT, KERALA-679307.
14 AMJAD P.P.,
JOINT SECRETARY, NIBRASUL ISLAM SANGAM, KARINGANAD,
JUMA-MASJID SANGAM, (WAQF BOARD REG.NO.A7 2661/RA),
MANNEMNGODE P.O., PALAKKAD DISTRICT, KERALA-679307.
15 SHAFEEQUE E.K.,
JOINT SECRETARY, NIBRASUL ISLAM SANGAM, KARINGANAD,
JUMA-MASJID SANGAM, (WAQF BOARD REG.NO.A7 2661/RA),
MANNEMNGODE P.O., PALAKKAD DISTRICT, KERALA-679307.
WPC No.2068 of 2021 3
16 NOUSHAD K.V.,
SECRETARIAT MEMBER, NIBRASUL ISLAM SANGAM,
KARINGANAD, JUMA-MASJID SANGAM, (WAQF BOARD
REG.NO.A7 2661/RA), MANNEMNGODE P.O., PALAKKAD
DISTRICT, KERALA-679307.
17 MOIDEEN THARAKKAL,
AUDITOR, NIBRASUL ISLAM SANGAM, KARINGANAD, JUMA-
MASJID SANGAM, (WAQF BOARD REG.NO.A7 2661/RA),
MANNEMNGODE P.O., PALAKKAD DISTRICT, KERALA-679307.
18 T.MOHAMMED MUSLIAR (MANUTTY MUSLIAR),
KHASI, NIBRASUL ISLAM SANGAM, KARINGANAD, JUMA-
MASJID SANGAM, (WAQF BOARD REG.NO.A7 2661/RA),
MANNEMNGODE P.O., PATTAMBI, PALAKKAD DISTRICT,
KERALA-679307.
R1 BY ADV. SHRI.T.K.SAIDALIKUTTY, SC, WAQF BOARD
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.2068 of 2021 4
JUDGMENT
Dated this the 11th day of February 2021
S.V.Bhatti, J.
The petitioner prays for consideration and disposal of Exts.P1 and
P2 applications within reasonable time, by the first respondent Board.
2. Advocate for petitioner invites our attention to the judgment of
this Court in Ext.P3 and argues that the first respondent Board may not
consider the request in Exts.P1 ad P2 unless a writ of mandamus is issued
for consideration and disposal of Exts.P1 and P2 in clear terms.
3. Adv.Shiraz Bava holding for Adv.Saidalikutty T.K. appearing for
Board states that the respondent Board is alive to the judgment in Ext.P3,
taking steps to do the needful and within four months the representations
in Exts.P1 and P2 are considered and disposed of.
4. We have noted the judgment of this Court in Ext.P3 and also the
statement made on behalf of the first respondent; and therefore dispose
of the writ petition as follows:
a) Petitioner is given liberty to re-submit Exts.P1 and P2 along with
a copy of the judgment in the instant writ petition within two weeks from
today.
b) The first respondent shall consider and dispose of Exts.P1 and P2
within four months thereafter.
Writ Petition is disposed of as indicated above.
Sd/-
S.V.BHATTI
JUDGE
Sd/-
BECHU KURIAN THOMAS
JUDGE
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APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE PETITION NO.1381/2020
DATED 23.06.2020 FILED BY THE PETITIONER
AND OTHERS BEFORE THE 1ST RESPONDENT.
EXHIBIT P2 TRUE COPY OF THE INTERLOCUTORY APPLICATION
IN PETITION NO.1381/2020 DATED 23.06.2020
FILED BY THE PETITIONER AND OTHERS BEFORE
THE 1ST RESPONDENT.
EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 15.09.2020
IN W.P.(C)NO.19010/2020 OF THIS HONOURABLE
COURT.
EXHIBIT P4 TRUE COPY OF THE ACKNOWLEDGMENT DATED
01.10.2020 OF THE 1ST RESPONDENT.
EXHIBIT P5 TRUE COPY OF THE KERALA STATE WAQF BOARD
REGULATIONS, 2016.
