Abdul Gaffar vs Kerala State Wakf Board
2021 Latest Caselaw 335 Ker

W.P.(C)No.27658/2020               1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                   &

                THE HONOURABLE MR. JUSTICE GOPINATH P.

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                       WP(C).No.27658 OF 2020(F)


PETITIONER:

               ABDUL GAFFAR
               AGED 53 YEARS
               S/O. ABOOBACKER, PATHUKANDATHIL HOUSE, PERUMPADAPPU
               P.O., MALAPPURAM DISTRICT, PIN-679 580.

               BY ADVS.
               SMT.M.R.MINI
               SRI.VINOD RAVINDRANATH
               SMT.MEENA.A.
               SRI.K.C.KIRAN
               SRI.M.DEVESH
               SRI.ASHWIN SATHYANATH
               SHRI.ANISH ANTONY ANATHAZHATH
               SHRI.THAREEQ ANVER

RESPONDENTS:

       1       KERALA STATE WAKF BOARD
               REPRESENTED BY CHIEF EXECUTIVE OFFICER, V.I.P ROAD,
               KALOOR, KOCHI, PIN-682 017.

       2       THE ENQUIRY COMMISSIONER AND SPECIAL JUDGE
               KOZHIKODE, PIN-673 001.

       3       A.C.USMAN
               AMMANATT, CHITTARIYIL, P.O. PERUMPADAPPU,
               MALAPPURAM DISTRICT, PIN-679 580.


OTHER PRESENT:

               SRI. T.K. SAIDALIKKUTTY-S.C.

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.27658/2020                     2




                                  JUDGMENT

Dated this the 6th day of January 2021

Shaffique, J.

The petitioner is the member of an Organisation. He has

approached this Court inter alia seeking for a direction to conduct the

election of the office bearers of Perumpadappu Puthanpalli Jaram

Madrassa and Hospital Paripalana Committee. It is submitted that term of

office of the office bearers had already expired and on account of the Covid

Pandemic, the election is not being conducted for the next office bearers.

The petitioner had already approached the Wakf Board by filing

Ext.P5, in which event the Wakf Board shall take into consideration Ext.P5

and pass appropriate orders within a period of four weeks from the date of

receipt of a copy of this judgment.

The writ petition is disposed of.

Sd/-

A.M.SHAFFIQUE

JUDGE

Sd/-

GOPINATH P.

JUDGE

acd APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE BYE LAWS OF THE SOCIETY DATED NIL.

EXHIBIT P2 TRUE COPY OF COMPLAINT DATED 27.8.2020 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE PROCEEDINGS DATED 7.9.2020 OF THE CHIEF EXECUTIVE OFFICER KERALA, STATE WAQF BOARD.

EXHIBIT P4 TRUE COPY OF THE PROCEEDINGS DATED 18.8.2020 OF THE STATE WAKF BOARD.

EXHIBIT P5 TRUE COPY OF REPRESENTATION DATED NIL SUBMITTED BEFORE THE WAKF BOARD.