Sri. T.Kunjabdulla vs Ahammed Varikkodi
2024 Latest Caselaw 9185 Ker

Kerala High Court

Sri. T.Kunjabdulla vs Ahammed Varikkodi on 3 April, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

CRP(WAKF) No.21/2024                          1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                        THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                             &
                       THE HONOURABLE MR. JUSTICE HARISANKAR V.MENON

              Wednesday, the 3rd day of April 2024 / 14th Chaithra, 1945
                        IA.NO.1/2024 IN CRP(WAKF) NO. 21 OF 2024

                         WOS 218/2019 OF WAKF TRIBUNAL, KOZHIKODE

   APPLICANTS/REVISION PETITIONERS:

      1. SRI. T.KUNJABDULLA, AGED 71 YEARS, S/O.(LATE) IBRAHIM, THAYYIL
         HOUSE, P.O.PONMERI PARAMBIL, PONMERI AMSOM, PARAMBIL DESOM, VADAKARA
         TALUK, KOZHIKODE -, PIN - 673542

           AND ANOTHER

   RESPONDENTS/RESPONDENTS:

      1. AHAMMED VARIKKODI, AGED 69 YEARS, S/O.LATE KUNJIMOOSA HAJI,
         VARIKOODI HOUSE, PONMERI PARAMBIL P.O., PONMERI AMSOM, PARAMBIL
         DESOM, VADAKARA TALUK, KOZHIKODE -, PIN - 673542

           AND 6 OTHERS

        Application praying that in the circumstances stated in the
   affidavit filed therewith the High Court be pleased to stay the operation
   and implementation of Judgment in W.O.S No.218 of 2019 of Waqf tribunal
   Kozhikode dated 29.11.2023, pending disposal of the Appeal.


               This Application again coming on for orders upon perusing the
   application and the affidavit filed in support thereof, and this court's
   order dated 25.3.2024 and upon hearing the arguments of SRI.S.SREEKUMAR,
   SENIOR ADVOCATE along with M/S.P.MARTIN JOSE, SACHIN JACOB AMBAT,
   P.PRIJITH, THOMAS P.KURUVILLA, R.GITHESH, AJAY BEN JOSE, MANJUNATH MENON,
   M.MUHAMMED SHAFI, ANNA LINDA EDEN & HARIKRISHNAN S., Advocates for the
   petitioners and of SRI.M.V.BALAGOPAL, Advocate for the respondent 1, and
   Standing Counsel for R3, the court passed the following:

                                                                       (p.t.o)
 CRP(WAKF) No.21/2024                          2/2




                                         ORDER

Admit.

Sri.M.V.Balagopal, the learned instructing counsel takes notice for the 1st respondent. The learned standing counsel for the State Waqf Board takes notice for the 3rd respondent.

Issue notice by speed post to respondents 2 and 4 to 7, in both revision petition and IA No.1 of 2024, returnable by 5.6.2024.

The 1st respondent has filed a counter affidavit.

the learned counsel for the petitioners seeks time to file reply affidavit.

Four weeks' time granted.

List on 5.6.2024.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- HARISANKAR V.MENON, JUDGE

03-04-2024 /True Copy/ Assistant Registrar