Kerala High Court
K.P.Shamsudheen vs Anas Abdul Aziz on 28 June, 2021
OP(C) No.1067/2021 1/5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE V.G.ARUN
MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
OP(C) NO. 1067 OF 2021
CMA 21/2020 OF SUB COURT, PALA, KOTTAYAM
O.S.NO.309/2016,MUNSIFF COURT,KANJIRAPPALLY
PETITIONERS/APPELLANTS/DEFENDANTS
1. K.P.SHAMSUDHEEN, AGED 69 YEARS S/O.K.A.BEERU, KOTTIPPARAMBIL
HOUSE, 26TH MILE, PALAMPARA P.O., KANJIRAPPALLY KARA,
KANJIRAPPALLY VILLAGE, KANJIRAPPALLY TALUK.
2. P.K.SHIHAVUDEEN, AGED 62 YEARS, S/O.KANI RAWTHER, PARACKAL
HOUSE, PARATHODU P.O., EDAKKUNNAM KARA, EDAKKUNNAM VILLAGE,
KANJIRAPPALLY TALUK.
3. IBRAHAIM JALAL, AGED 65 YEARS, S/O.IBRAHIM RAWTHER,
PULIMOOTTIL HOUSE, KANJIRAPPALLY KARA, KANJIRAPPALLY VILLAGE,
KANJIRAPPALLY TALUK.
4. SHERRIF ABDUL RAHMAN, AGED 54 YEARS, S/O.M.A.RAHIM,
PUTHENPURAYIL HOUSE, PALAMPRA P.O., PALAMPRA KARA, KANJIRAPPALLY
VILLAGE, KANJIRAPPALLY TALUK.
5. SHAJI ISMAIL, AGED 55 YEARS, S/O.ISMAIL, PALACKAL HOUSE,
KANJIRAPPALLY P.O., KANJIRAPPALLY VILLAGE, KANJIRAPPALLY TALUK.
RESPONDENT/RESPONDENT/PLAINTIFF
1. ANAS ABDUL AZIZ, AGED 47 YEARS, S/O.ABDUL AZIZ, MADURA HOUSE,
CHANGANACHERRY KARA, CHANGANACHERRY P.O., CHANGANACHERRY VILLAGE,
CHANGANACHERRY TALUK, KOTTAYAM-686101.
2. SARITH SALIM, AGED 43 YEARS, S/O.B.P.SALIM, HAFIS MANSIL
HOUSE, PARATHODU P.O., EDAKKUNNAM KARA, EDAKKUNNAM VILLAGE,
KANJIRAPPALLY TALUK, KOTTAYAM-686512.
3. U.P.RAHAMATHULLA, AGED 55 YEARS, S/O.POOKOYA THANGAL, UDARATH
HOUSE, KANJIRAPPALLY P.O., KANJIRAPPALLY VILLAGE, KANJIRAPPALLY
TALUK, KOTTAYAM-686507.
4. DR.SALIM RAHIM, AGED 61 YEARS, S/O.RAHIM, PUTHENPURAYIL
OP(C) No.1067/2021 2/5
HOUSE, EDAPPALLY KARA, EDAPPALLY P.O., EDAPPALLY VILLAGE,
KANAYANNOOR TALUK, ERNAKULAM DISTRICT, PIN-682024.
5. VINITH SALIM FARID, AGED 44 YEARS S/O.B.P.SALIM, HAFIS MANSIL
HOUSE, PARATHODU P.O., EDAKKUNNAM KARA, EDAKKUNNAM VILLAGE,
KANJIRAPPALLY TALUK, KOTTAYAM-686512.
Original Petition (C) praying inter alia that in the
circumstances stated in the affidavit filed along with the O.P
(C) the High Court be pleased to stay Exhibit P8 and Exhibit P9
to the extent it granted relief interdicting the constructions at
the school and the spending of money other than for day to day
expenses of the school, pending disposal of the Original Petition
(Civil).
This petition coming on for admission upon perusing the
petition and the affidavit filed in support of OP(C) and upon
hearing the arguments of M/S.LIJI J.VADAKEDOM, REXY ELIZABETH
THOMAS & RAJEEV JYOTHISH GEORGE, the court passed the following;
(p.t.o)
OP(C) No.1067/2021 3/5
EXHIBIT P8:- THE COPY OF THE ORDER DATED 18.8.2020 IN I.A 1001/2016 IN O.S.
309/16 BEFORE THE MUNSIFF'S COURT, KANJIRAPPALLY
EXHIBIT P9:- THE COPY OF THE JUDGMENT DATED 9.2.2021 IN CMA 21/2020
BEFORE THE SUB COURT, PALA
OP(C) No.1067/2021 4/5
V.G.ARUN, J.
============================
O.P.(C) No.1067 of 2021
---------------------------
Dated this the 28th day of June, 2021
ORDER
Admit.
Issue notice to the respondents through speed
post.
Post immediately after service of notice on
the respondents.
Learned Counsel for the petitioners submits
that, by reason of the impugned orders, the
petitioners are prevented from effecting
statutory payments and making necessary
constructions for the School.
2. I find substance in the contention urged
by the learned Counsel that the interim relief
granted exceeds the main relief sought by the
plaintiffs.
Hence, there shall be an interim stay of
operation of the impugned orders to the extent the
petitioners are interdicted from making any
OP(C) No.1067/2021 5/5
O.P.(C) No.1067 of 2021
construction and from spending the money of the
trust except for the amount required for the day
today running of the Alfeen Public School,
Kanjirappally. Consequently, the petitioners will
be at liberty to make statutory payments and to
carry out construction necessary for conducting
the School. The petitioners shall maintain proper
accounts of the payments effected and amounts
expended, whether it be for clearing the statutory
dues or for construction purposes.
Sd/-
V.G.ARUN
JUDGE
Scl/28.06.2021
28-06-2021 /True Copy/ Assistant Registrar
