Chathoth Nasar vs The Chief Executive Officer
2023 Latest Caselaw 8717 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
            THE HONOURABLE DR. JUSTICE A.K.JAYASANKARAN NAMBIAR
                                     &
                THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
         Wednesday, the 9th day of August 2023 / 18th Sravana, 1945
                  IA.NO.2/2023 IN CRP(WAKF) NO. 7 OF 2023

                  WOA 31/2021 OF WAKF TRIBUNAL, KOZHIKODE

PETITIONER/REVISION PETITIONER:

     CHATHOTH NASAR, AGED 62 YEARS, LII 2259 (OLD NO. CW 353), YUVA,
     STATION ROAD, KANNUR HEAD POST OFFICE, KANNUR AMSOM DEOSM, KANNUR
     VILLAGE, KANNUR, PIN - 670001

RESPONDENT:/RESPONDENT

  1. THE CHIEF EXECUTIVE OFFICER, KERALA STATE WAKF BOARD, V.I.P. ROAD,
     KALOOR ERNAKULAM, PIN - 682017.
  2. PRESIDENT, CAMP BAZAAR MUHIYIDDEEN RIFAYI SHADULI PALLI SABHA, (CAMP
     BAZAAR PALLI SABHA), KANNURHEAD POST OFFICE, KANNUR AMSOM DESOM,
     KANNUR, PIN - 670001.
  3. SECRETARY, CAMP BAZAAR MUHIYIDDEEN RIFAYI SHADULI PALLI SABHA, (CAMP
     BAAAR PALLI SABHA), KANNUR HEAD POST OFFICE, KANNUR AMSOM DESOM,
     KANNUR VILLAGE, KANNUR, PIN - 670001.
  4. KERALA STATE WAKF BOARD, VIP ROAD, KALOOR, ERNAKULAM, REPRESENTED BY
     ITS CHIEF EXECUTIVE OFFICER, KOCHI, PIN - 682017.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to it is highly
necessary the petitioner may be afforded a further time of 6 months from
today to vacate the building, in the interest of justice.


     This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof, and this court's
order dated 07.03.2023 and upon hearing the arguments of M/S. K.R.AVINASH
(KUNNATH) & E.MOHAMMED SHAFI, Advocates for the petitioner, SRI. JAMSHEED
HAFIZ, Advocate for R1, M/S. ABDUL RASAC & U.P.BALAKRISHNAN, Advocates
for R2, the court passed the following:
          Dr. A.K. JAYASANKARAN NAMBIAR & MOHAMMED NIAS C.P., JJ
                         ......................................................
                                       I.A No.2 of 2023
                                                  IN
                               CRP(WAKF) No.7 of 2023
                     .................................................................
                      Dated this the 9th day of August, 2023


                                         ORDER

MOHAMMED NIAS C.P.J.

This is a petition seeking extension of time for complying with the

directions in the judgment.

Heard. Taking note of the averments in the affidavit filed in

support of the I.A, the applicant is granted a further period of three

months from today to vacate the premises as directed in the judgment

dated 28.03.2023. It is made clear that no further petition for extension

of time will be entertained.

Sd/-

Dr. A.K. JAYASANKARAN NAMBIAR, JUDGE

Sd/-

MOHAMMED NIAS C.P.

JUDGE

SJ