Wednesday vs State Of Kerala
2021 Latest Caselaw 8845 Ker

IA/1/2018 IN CRP(WAKF) 714/2018                 1/2




                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              Present:
                          THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                                &
           For  information
            THE HONOURABLE           purpose
                           MR. JUSTICE BECHU KURIANonly
                                                    THOMAS

                      Wednesday,the 17th day of March 2021/26th Phalguna, 1942
                                  IA 1/2018 IN CRP(WAKF) 714/2018
OS No.17/2014 of the WAKF TRIBUNAL, KOZHIKODE
CIVIL REVISION PETITIONERS/DEFENDANTS 1 & 2
1. STATE OF KERALA,
     REPRESENTED BY DISTRICT COLLECTOR, KOZHIKODE COLLECTORATE,
     CIVIL STATION P.O., NEDUNGOTTUR AMSOM DESOM, KOZHIKODE TALUK.

2. SUB DISTRICT EDUCATION OFFICER,
     KOZHIKODE CITY, NAGARAM AMSOM DESOM, KOZHIKODE TALUK.
RESPONDENTS/PLAINTIFF & DEFENDANT 3 & 4
1. CHENNIKKATT AALIKKOYA,
     S/O.IMBICHAMMU HAJI, CHENNIKKATT (H), NALLALAM AMSOM DESOM,
     KOZHIKODE TALUK, PIN - 673 027.

2. KERALA STATE WAKF BOARD,
     REPRESENTED BY CHIEF EXECUTIVE OFFICER, KALOOR, ERNAKULAM.

3. K.P.ASSAN HAJI,S/O. AALI, SADHYA KARUPPAYI PARAMBU, PANNIYANKARA
AMSOM DESOM, KOZHIKODE TALUK.


  Application praying that in the circumstances stated in the affidavit filed therewith the High
Court be pleased to stay execution proceedings of Judgment and Decree of Wakf Tribunal,
Kozhikode in OS 17/2014 till the disposal of the Civil Revision Petition.
   This application coming on for orders upon perusing the application and the affidavit filed in
support thereof, and upon hearing the arguments of GOVERNMENT PLEADER for the
petitioner and of M/S.AHAMED FAZIL, K.M.FIROZ, M.SHAJNA & K.M.FEMINA,
Advocates for R1 and MR.T.P.SAJID, STANDING COUNSEL FOR R2 and MR.SRINATH
GIRISH, Advocate for R3, the court passed the following;
 IA/1/2018 IN CRP(WAKF) 714/2018                 2/2



                                                                                       (p.t.o)




                                            ORDER

For information purpose only There shall be an interim stay of the decree and judgment of Wakf Tribunal, Kozhikode in O.S. No.17/2014 for ten weeks from today. Post along with CRP (Wakf) No.233/2018.

17-03-2021 Sd/-

S.V.BHATTI,JUDGE

Sd/-

BECHU KURIAN THOMAS,JUDGE

/true copy/ Sd/-

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