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A.V.Ummar vs Janab T.K.Hamsa
2022 Latest Caselaw 8209 Ker

Citation : 2022 Latest Caselaw 8209 Ker
Judgement Date : 1 July, 2022

Kerala High Court
A.V.Ummar vs Janab T.K.Hamsa on 1 July, 2022
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

                                         &

                   THE HONOURABLE MRS. JUSTICE SOPHY THOMAS

          FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944

                           CON.CASE(C) NO. 946 OF 2022

 AGAINST JUDGMENT DATED 14.01.2022 IN WP(C) 1401/2022 OF HIGH COURT

                                    OF KERALA

PETITIONER/PETITIONER NO.3 IN WP(C):

                A.V.UMMAR,
                AGED 69 YEARS,
                S/O MUHAMMED HAJI, AMBALATH HOUSE, PALAYUR, P.O.,
                CHAVAKKAD, THRISSUR, PIN - 680506.
                BY ADVS.
                SABU GEORGE
                P.B.KRISHNAN
                P.B.SUBRAMANYAN
                MANU VYASAN PETER


RESPONDENTS/CHAIRMAN, MEMBERS AND CHIEF EXECUTIVE OFFICER OF THE

RESPONDENT IN WP(C):

     1          JANAB T.K.HAMSA, AGE AND FATHERS NAME NOTE KNOWN TO THE
                PETITIONER, CHAIRMAN, THE KERALA STATE WAQF BOARD, VIP
                ROAD, KALOOR, ERNAKULAM, KOCHI-682017.
     2          ADV.SHARAFUDHEEN M, AGE AND FATHERS NAME NOTE KNOWN TO
                THE PETITIONER, MEMBER, THE KERALA STATE WAQF BOARD, VIP
                ROAD, KALOOR, ERNAKULAM, KOCHI-682017.
     3          JANAB M.C.MAYIN HAJI, AGE AND FATHERS NAME NOTE KNOWN TO
                THE PETITIONER, MEMBER, THE KERALA STATE WAQF BOARD, VIP
                ROAD, KALOOR, ERNAKULAM, KOCHI-682017.
     4          ADV.P.V.ZAINUDHEEN, AGE AND FATHERS NAME NOTE KNOWN TO
                THE PETITIONER, MEMBER, THE KERALA STATE WAQF BOARD, VIP
                ROAD, KALOOR, ERNAKULAM, KOCHI-682017.
     5          SMT.RASIYA IBRAHIM, AGE AND FATHERS NAME NOTE KNOWN TO
                THE PETITIONER, MEMBER, THE KERALA STATE WAQF BOARD, VIP
                ROAD, KALOOR, ERNAKULAM, KOCHI-682017.
     6          PROF.K.M.ABDUL RAHEEM, AGE AND FATHERS NAME NOTE KNOWN TO
                THE PETITIONER, MEMBER, THE KERALA STATE WAQF BOARD, VIP
                ROAD, KALOOR, ERNAKULAM, KOCHI-682017.
     7          SHRI. V.S ZAKIR HUSSAIN, AGE AND FATHERS NAME NOTE KNOWN
                TO THE PETITIONER, CHIEF EXECUTIVE OFFICER, THE KERALA
                STATE WAQF BOARD, VIP ROAD, KALOOR, ERNAKULAM, KOCHI-
                682017.
                BY ADV JAMSHEED HAFIZ, SC, WAKF BOARD

         THIS   CONTEMPT    OF   COURT   CASE   (CIVIL)   HAVING   COME   UP   FOR

ADMISSION ON 01.07.2022, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:
 COC 946 OF 2022                  2




                              JUDGMENT

A.Muhamed Mustaque, J.

We grant the respondent two more months time to complete

the entire proceedings as directed in the judgment.

Accordingly, this Contempt Case is closed with liberty to

reopen.

Sd/-

A.MUHAMED MUSTAQUE, JUDGE

Sd/-

SOPHY THOMAS, JUDGE DSV/02.07.2022

APPENDIX OF CON.CASE(C) 946/2022

PETITIONER'S ANNEXURES :

Annexure-A CERTIFIED COPY OF THE JUDGMENT DATED 14-

01-2022 IN WP(C) NO.1401 OF 2022.

Annexure-B A TRUE COPY OF THE ORDER DATED 22-03-

2022 ISSUED TO THE WAQF BOARD IN I.A NO.181 TO 188 OF 2019 IN I.A NOS. 135 TO 138 OF 2019 IN OP NO.44 OF 2002.

Annexure-C A TRUE COPY OF LETTER NO.C7-2118/2008 DATED 07-04-2022.

RESPONDENTS' ANNEXURES : NIL

 
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