K.T.Akbar Ali vs Akbar
2022 Latest Caselaw 8689 Ker

CRP(WAKF) No.35/2020                           1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                         THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                          &
                       THE HONOURABLE MR.JUSTICE BASANT BALAJI

               Wednesday, the 6th day of July 2022 / 15th Ashadha, 1944

                       IA.NO.1/2020 IN CRP(WAKF) NO. 35 OF 2020


                       WAS 4/2019 OF WAKF TRIBUNAL, KOZHIKODE.

                          OP 199/2014 OF WAKF BOARD, KOZHIKODE

   PETITIONER/ PETITIONER:

          K.T.AKBAR ALI, AGED 63 YEARS, S/O. ABDULLA KUTTY, KARALIKATTIL,
          THANDUPARAKKAL, VANIYAMBALAM, MALAPPURAM-679 339.

   RESPONDENTS/ RESPONDENTS:

      1. AKBAR, AGED 43 YEARS, S/O. RASHEED AHAMMED, THANDUPURAKKAL HOUSE,
         VANIYAMBALAM, MALAPPURAM DISTRICT-679 339.

           AND 5 OTHERS


        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to pass an ad interim
   order staying the operation and all further proceedings pursuant to the
   judgment dated 30.07.2020 passed by the Wakf Tribunal, Kozhikode in W.A.S
   No.4/2019, pending disposal of the above C.R.P (Wakf).


        This application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 07.06.2022 and upon hearing the arguments of M/S. R.RAMADAS &
   T.SIVADASAN, Advocates for the petitioner and of        M/S.P.B.KRISHNAN,
   P.B.SUBRAMANIAN, SABU GOERGE & MANU VYASAN PETER, Advocates for the
   respondents 1 to 5 and SRI.JAMSHEED HAFIZ, STANDING COUNSEL for respondent
   6, the court passed the following:

                                        O R D E R

Interim order stands extended by two months.

Sd/- S.V.BHATTI, JUDGE

Sd/- BASANT BALAJI, JUDGE

06-07-2022 /True Copy/ Assistant Registrar