Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Sainudeen.T.P vs The Kerala State Waqf Board
2021 Latest Caselaw 1871 Ker

Citation : 2021 Latest Caselaw 1871 Ker
Judgement Date : 18 January, 2021

Kerala High Court
Sainudeen.T.P vs The Kerala State Waqf Board on 18 January, 2021
W.P.(C) No.307/2021          1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE MR.JUSTICE S.V.BHATTI

                                    &

           THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

                       WP(C).No.307 OF 2021(K)


PETITIONER:

               SAINUDEEN.T.P,AGED 41 YEARS
               S/O. ABOOBACKER, RESIDING AT THALAPPOYIL HOUSE,
               GENERAL SECRETARY, KUNNAMANGALAM MAHALLU MUSLIM
               JAMA-ATH COMMITTEE, KUNNAMANGALAM P.O.,
               KOZHIKODE DISTRICT-673 571.

               BY ADVS.
               SRI.T.MADHU
               SMT.CHANDRALEKHA SANU
               SRI.SHAHID AZEEZ
               SRI.M.RAGHUKUMAR
               SMT.C.R.SARADAMANI

RESPONDENTS:

       1       THE KERALA STATE WAQF BOARD
               REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER, OFFICE
               OF THE KERALA STATE WAQF BOARD, V.I.P. ROAD,
               KALOOR, KOCHI-682 017.

       2       THE DIVISIONAL OFFICER
               KERALA STATE WAQF BOARD, DIVISIONAL OFFICE, EROTH
               CENTRE, BANK ROAD, KOZHIKODE-673 001.

       3       M.K.JAFFER
               L.D.CLERK, KERALA STATE WAQF BOARD, DIVISIONAL
               OFFICE, EROTH CENTRE, BANK ROAD, KOZHIKODE-673 001.

       4       M.K.MHAMMED
               S/O. MOIDEEN, MELEKURIYERI, KUNNAMANGALAM P.O.,
               KOZHIKODE-673 571.

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

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.307/2021                     2




                                       JUDGMENT

S.V.Bhatti, J.

Dated this the 18th day of January 2021

Petitioner prays for a mandamus directing

respondents 1 to 3 to implement Ext.P5 decision of

the Divisional Officer, Kerala State Wakf Board/2nd

respondent. The 2nd respondent through Ext.P5 directed

as follows:

"കകേരള സസ കസ്റ്റേസ്റ്റേസ വഖഫസ കബബോർഡഡിൽ 934/RA നമ്പറബോയഡി രജഡിസ സ ർ ചചെയസ യഡിടടള്ള കമേൽ വഖഫഡിചന്റെ ഭരണണം സണംബനഡിചസ 18.11.2019 ചല E.P.3506/2000 നമ്പർ കബബോർഡട ത്തരവസ പ്രകേബോരണം വഖഫഡിചന്റെ ജനറൽ കബബോഡഡി കയബോഗണം വഡിളഡിചട കചെർക്കുന്നയഡിനണം മേസ്റ്റേടണം സടന്നഡികേളഡിചല ഇര വഡിഭബോഗങ്ങളഡിൽനഡിനണം ഉൾചപ്പെടട ന്ന 14 കപേചര ചയരചഞ്ഞെടട ത്തഡിടടള്ളതണം ഭബോരവബോഹഡികേചള നഡിശ്ചയഡിചഡിടടള്ളതണം കേമഡിസ്റ്റേഡിയഡിചല എകേകസ ഒഫഫീകഷഷബോ ചമേമ്പറബോയഡി ശഫീ എണം ചകേ ജബോഫർ (എൽഡഡി കേക്ലർകസ കകേരള സസ കസ്റ്റേസ്റ്റേസ വഖഫസ കബബോർഡസ , കകേബോഴഡികകബോടസ ) എന്നവചര നഡികയബോഗഡിചഡിടടള്ളതമേബോണസ . കമേൽ ഉത്തരവസ പ്രകേബോരമേട ള്ള കേമഡിസ്റ്റേഡി അണംഗങ്ങളടചട ഒര കയബോഗണം 21.12.2020 യഫീയയഡി യഡിങ്കളബോഴസ ചെ ഉചയസ കസ രണട മേണഡികസ കുന്ദമേണംഗലണം സടന്നഡി മേദ്രസയഡിൽ ചവചസ കചെരന്നയബോയട ണം പ്രസസ്തുയ കയബോഗത്തഡിൽ പേചങ്കടട ക്കുന്നയഡിനസ ശഫീ.എണം.ചകേ ജബോഫറഡിന കേമഡിസ്റ്റേഡിയട ചട ജന.ചസക്രടറഡി ശഫീ.എണം.പേഡി ആലഡിഹബോജഡിയട ചട രജഡിസസ ർഡസ കനബോടഫീസസ ലഭഡിചഡിടടള്ളതണം ആയയഡിചന്റെ അടഡിസസബോനത്തഡിൽ സസചെന (1) ചല നഡിർകദേശപ്രകേബോരണം കമേൽ പ്രകേബോരമേട ള്ള കയബോഗത്തഡിൽ പേചങ്കടട ക്കുന്നയഡിനസ ടഡിയബോചന നഡികയബോഗഡിചഡിടടള്ളതണം ആയയസ പ്രകേബോരണം ടഡിയബോൻ

കയബോഗത്തഡിൽ പേചങ്കടട ത്തു റഡികപ്പെബോർടസ സമേർപ്പെഡിചഡിടടള്ളതമേബോണസ .

കമേൽ കബബോർഡസ ഉത്തരവസ പ്രകേബോരമേട ള്ള കേമഡിസ്റ്റേഡി അണംഗങ്ങളഡിചല എപേഡി വഡിഭബോഗത്തഡിൻചറ പ്രയഡിനഡിധഡികേളബോയ 3 കപേചര മേബോസ്റ്റേടന്നയസ സണംബനഡിചസ അകപേക്ഷ പേരഡിഗണനയഡിലഡിരഡിചക, ഇത്തരത്തഡിൽ കയബോഗണം കചെരന്നയസ സണംബനഡിചസ പേട നപേരഡികശബോധന ആവശഷചപ്പെടടചകേബോണസ ശഫീ സസനദഫീൻ നഡിസബോമേഡി ബഹ.കബബോർഡസ ചചെയർമേബോൻ മേട മ്പബോചകേ സമേർപ്പെഡിച ഹർജഡിയഡിൽ കമേൽ പ്രകേബോരമേട ള്ള കയബോഗയഫീരമേബോനങ്ങൾ യൽകബോലണം നഡിർത്തഡി വയസ ക്കുന്നയഡിനണം പേസർവ്വസസഡിയഡി തടരന്നയഡിനണം സസചെന (2) പ്രകേബോരണം നഡിർകദശഡിചഡിടടള്ളയസ 24.12.2020 ന ഈ ഓഫഫീസഡിൽ ലഭഡിചഡിടടള്ളയഡിനബോൽ 21.12.2020 യഫീയയഡി കമേൽപ്രകേബോരണം നടന്ന കയബോഗത്തഡിചല യഫീരമേബോനങ്ങൾ യബോൽകബോലഡികേമേബോയഡി നഡിർത്തഡി വയസ കകണതണം പേസർവ്വസസഡിയഡി തടകരണതമേബോചണനണം ഇയഡിനബോൽ അറഡിയഡിക്കുന."

2. We have appreciated the gist of vernacular

filed as Ext.P5.

3. Respondents 1 to 3 filed counter affidavit

and it is brought to the notice of the Court that

as on date the issue concerning Ext.P5 is pending

before the Wakf Board and the Wakf Board has stayed

the operation of Ext.P5.

4. Having regard to the subsequent development,

we are of the view that desirability of

implemention of Ext.P5 ought to be considered by

this Court at this stage. The petitioner can work

out the reliefs available before the Wakf Tribunal,

vis-à-vis Ext.P5. By granting liberty to move the

Wakf Tribunal for appropriate reliefs, the Writ

Petition stands dismissed. All contentions of the

parties are left open for decision. No order as to

costs.

Sd/- S.V.BHATTI

JUDGE

Sd/- BECHU KURIAN THOMAS

JUDGE

css/

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE ORDER DATED 18.11.2019 PASSED BY THE SECOND RESPONDENT.

EXHIBIT P2 THE TRUE COPY OF THE ORDER DATED 13.1.2020 NOMINATING THE THIRD RESPONDENT AS THE EX- OFFICIO MEMBER OF THE KUNNAMANGALAM MAHALLU MUSLIM JAMA-ATH COMMITTEE.

EXHIBIT P3 THE TRUE COPY OF THE REPRESENTATION DATED 10.11.2020 SUBMITTED BY THE PETITIONER IN HIS CAPACITY AS THE GENERAL SECRETARY, KUNNAMANGALAM MAHALLU MUSLIM JAMA-ATH COMMITTEE.

EXHIBIT P4 THE TRUE COPY OF THE REPRESENTATION DATED 23.12.2020 SUBMITTED BY THE PETITIONER BEFORE THE CHAIRMAN, KERALA STATE WAQF BOARD.

EXHIBIT P5 THE TRUE COPY OF THE ORDER DATED 24.12.2020 PASSED BY THE SECOND RESPONDENT.

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter