Abdul Nazar P.T vs The District Collector ...
2023 Latest Caselaw 8266 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                  &
               THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
     TUESDAY, THE 1ST DAY OF AUGUST 2023 / 10TH SRAVANA, 1945
                       WP(C) NO. 21443 OF 2023
PETITIONER:

          ABDUL NAZAR P.T.,
          AGED 52 YEARS
          S/O. MOOSA, PANAYAMTHODIKA, ATHANIKAL HOUSE,
          THOTTINTAKKARA, MAMPAD, NILAMBUR TALUK, MALAPPURAM
          DISTRICT., PIN - 676542
          BY ADVS.
          P.SAMSUDIN
          MILAN RACHEL MATHEW
          NASRIN WAHAB


RESPONDENTS:

    1     THE DISTRICT COLLECTOR MALAPPURAM,
          CIVIL STATION, UP HILL, MALAPPURAM DISTRICT,
          PIN - 676 505.
    2     THE CHIEF EXECUTIVE OFFICER,
          KERALA WAQF BOARD, KALOOR P.O., ERNAKULAM DISTRICT,
          PIN - 682 017.
    3     V.P. ABDUL MAJEED (KOYA),
          SECRETARY, ANSARUL ISLAM, MOSQUE AND MADARASSA
          COMMITTEE THOTTINTAKKARE, MAMPAD P.O, NILAMBURTALUK,
          MALAPPURAM DISTRICT, PIN - 676 542.
    4     MOHAMMAD ALI KAMBRATH,
          PRESIDENT, ANSARUL ISLAM, MOSQUE AND MADARASSA
          COMMITTEE THOTTINTAKKARE, MAMPAD P.O, NILAMBURTALUK,
          MALAPPURAM DISTRICT., PIN - 676 542.
    5     ABDUL KAREEM P,
          S/O. SEETHI, TREASURER, ANSARUL ISLAM, MOSQUE AND
          MADARASSA COMMITTEE THOTTINTAKKARE, MAMPAD P.O,
          NILAMBUR TALUK, MALAPPURAM DISTRICT., PIN - 676 542.
          BY ADVS.
          Jamsheed Hafiz
          ABDUL RASHEED K I
          DEEPA SASIDHARAN(K/000119/2018)
 WP(C) No.21443 of 2023
                              2

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.21443 of 2023
                                   3



                             JUDGMENT

A.Muhamed Mustaque, J

This original petition was filed seeking implementation of an order

passed by the Cheif Executive Officer of Kerala State Waqf Board dated

26.08.2021. It is submitted that the notice were issued to the party

respondent on the last occasion. Today, when the matter was taken up

for consideration, it is submitted by the Bar that the order passed by the

Executive Officer is under challenge before the Waqf Tribunal

Kozhikode in O.A. 14 of 2021. In such circumstance, we are of the view

that Waqf Tribunal shall dispose the original application, pending as

above in a time bound manner within a period of six months.

This Writ Petition is disposed of.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE WP(C) No.21443 of 2023

APPENDIX OF WP(C) 21443/2023

PETITIONER EXHIBITS Exhibit-P1 TRUE COPY OF THE JUDGMENT DATED 18-

02-2020 OF THIS COURT IN WP (C) 2908/2020 Exhibit-P2 TRUE COPY F THE ORDER NO.A10-

6097/19 (EC.NO.128/2019) DATED 26- 08-2021 PASSED BY THE 2ND RESPONDENT.

PETITIONER'S/S EXHIBITS

Exhibit-P1 TRUE COPY OF THE COMPLAINT DATED 15.11.2014 SUBMITTED BEFORE THE DIVISIONAL OFFICER Exhibit-P2 TRUE COPY OF THE COMPLAINT DATED 21.10.2014 SUBMITTED BEFORE THE DIVISIONAL OFFICER Exhibit-P3 TRUE COPY OF THE COMPLAINT DATED 14.11.2019 FORWARDED TO THE 1ST RESPONDENT Exhibit-P4 TRUE COPY OF THE COMPLAINT DATED 14.11.2019 FORWARDED TO THE 1ST RESPONDENT.