T.K.Moitheen Koya vs Puthiya Ponmanichantakath ...
2021 Latest Caselaw 20563 Ker

CRP(WAKF) No.20/2021                            1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT
                          THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                           &
                         THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                 Friday, the 1st day of October 2021 / 9th Aswina, 1943

                         IA.NO.1/2021 IN CRP(WAKF) NO. 20 OF 2021


                         WOS 48/2019 OF WAKF TRIBUNAL, KOZHIKODE.

   REVISION PETITIONERS/ 1st AND 2nd DEFENDANTS:

      1. T.K.MOITHEEN KOYA, AGED 59 YEARS, S/O.T.K.MAMMU, TWICE FOOTWEAR,
         10/7 S.M.STREET, NAGARAM AMSOM DESOM, KOZHIKODE TALUK, PIN - 673
         001.
      2. T.K.ABDUL KADER, AGED 54 YEARS, S/O.T.K.MAMMU, TWICE FOOTWEAR, 10/7A
         S.M.STREET, NAGARAM AMSOM DESOM, KOZHIKODE TALUK, PIN - 673 001.

   RESPONDENTS/ PLAINTIFF, 3rd AND SUPPL. 4TH DEFENDANTS:

      1. PUTHIYA PONMANICHANTAKATH UMMAYYABI MUTAWALLI, AGED 85 YEARS,
         PUTHIYA PONMANICHATAKATH THARAWARD WAQF, D/O.P.I.ALIKOYA HAJI,
         11/372, GREEN CABIN, CONVENT ROAD, NAGARAM AMSOM DESOM, KOZHIKODE
         TALUK, PIN- 673 032.

         And 2 others.


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and implementation of the judgment in WOS No. 48/2019 dated 19-02-2021 on
   the file of the Wakf Tribunal, Kozhikode and all further proceedings
   pursuant to it.


        This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof and this court's
   order dated 01-09-2021 and upon hearing the arguments of M/S NIRMAL.S &
   VEENA HARI, Advocates for the petitioners and of Adv. T.K.
   SAIDALIKUTTY, STANDING COUNSEL for respondents 2 & 3, the court passed the
   following:

                                         O R D E R

Interim order stands extended by 12 weeks. Post after six weeks.

Sd/- S.V.BHATTI, JUDGE

Sd/- VIJU ABRAHAM, JUDGE

01-10-2021 /True Copy/ Assistant Registrar