Putheripadam Sunni Jama-Ath ... vs A. Shahul Hameed
2022 Latest Caselaw 3301 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
                            RP NO. 268 OF 2022
AGAINST THE ORDER/JUDGMENT IN WP(C) 20568/2012 OF HIGH COURT OF KERALA


REVIEW PETITIONER/2ND RESPONDENT:

             PUTHERIPADAM SUNNI JAMA-ATH MAYYATHANKARA JAMA-ATH PALLI,
             THEKKEPOTTA, MAYYANTHANKARA P.O., THEKKEPOTTA,
             PALAKKAD DISTRICT, PIN - 678 005,
             REPRESENTED BY ITS SECRETARY MUHAMMED HASSAN,
             AGED 63 YEARS, S/O.P.V.SYED MUHAMMED,
             RESIDING AT DARUSSALAM HOUSE, THEKKEPOTTA P.O.,
             PUTHUKKODE, PALAKKAD DISTRICT, PIN - 678 005.

             BY ADV R.RAMADAS


RESPONDENTS/PETITIONER AND 1ST RESPONDENT:

     1       A. SHAHUL HAMEED,
             AGED 56 YEARS,
             S/O.ABDUL RAHMAN, NAFSIYA MANZIL,
             THEKKEPOTTA, PUTHUKKOD, PALAKKAD DISTRICT, PIN - 678 005.

     2       KERALA STATE WAKF BOARD,
             REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER,
             WAKF BOARD OFFICE, VIP ROAD, KOCHI - 682 017.


OTHER PRESENT:

             SR.ADV.SRI.T.KRISHNANUNNI FOR REVIEW PETITIONER,
             SRI.JAMSHEED HAFIZ, SC, SRI.T.H.ABDUL AZEEZ FOR RESPONDENT


     THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 18.03.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 RP NO. 268 OF 2022          -2-



              P.V.KUNHIKRISHNAN, J
                   -----------------------
                R.P. No. 268 of 2022
                    ----------------------
        Dated this the 18th day of March, 2022


                          ORDER

Heard learned Senior Counsel Mr.R.Ramdas.

After going through the averments in the Review

Petition and also Annexure 1, I think this is a matter which

is to be re-considered. Entire issue is not considered

while disposing the writ petition. Therefore the judgment

dated 02.02.2022 in W.P.(C) No.20568 of 2012 is recalled.

Review Petition is allowed. Judgment dated 02.02.2022 is

recalled.

Sd/-

P.V.KUNHIKRISHNAN JUDGE

vv APPENDIX OF RP 268/2022

PETITIONER ANNEXURES

Annexure 1 TRUE COPY OF THE ORDER DATED 18/09/2017 IN O.P.NO.80/2015 PASSED BY WAKF BOARD, ERNAKULAM.