Laliabdulrahim vs V.S Zakir Hussain
2024 Latest Caselaw 13119 Ker

Kerala High Court

Laliabdulrahim vs V.S Zakir Hussain on 23 May, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran

Con.Case(C) No.801/2024                       1/3

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                               &
                           THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                  Thursday, the 23rd day of May 2024 / 2nd Jyaishta, 1946
                 CONTEMPT CASE(C) NO. 801 OF 2024(S) IN OP (WAKF) 31/2023

   PETITIONER/PETITIONER:


           LALIABDULRAHIM, AGED 46 YEARS, S/O. ABDUL RAHIM,
           395, POLLAYIL, VADACANAL WARD, ALAPUZHA NORTH S.O.,
           ALAPUZHA, PIN - 688 007.

        BY ADVOCATES M/S. AMRIN FATHIMA, J.RAMKUMAR, SURUMI NAZAR & SITHARA
        HAMZA KIZHAKOOT

   RESPONDENT/5TH RESPONDENT:


           V.S ZAKIR HUSSAIN, CEO, KERALA STATE WAQF BOARD,
           NEAR INTERNATIONAL STADIUM, KALOOR, COCHIN,
           PIN - 682 017.

            BY STANDING COUNSEL

        This Contempt of court case (civil) having come up for orders on
   23.05.2024, the court on the same day passed the following:



                                                                        P.T.O.
 Con.Case(C) No.801/2024                        2/3




                      ANIL K. NARENDRAN & C. JAYACHANDRAN, JJ.
                       -----------------------------------------------------
                                Cont.Case (C)No.801 of 2024
                      --------------------------------------------------------
                            Dated this the 23rd day of May, 2024

                                             ORDER

Anil K. Narendran, J.

The petitioner has filed this Contempt Case alleging wilful

disobedience of the direction contained in the judgment of this

Court dated 13.10.2023 in O.P.(Wakf)No.31 of 2023, whereby that

original petition was disposed of by directing the Kerala State Waqf

Board to take up Exts.P2 and P3, i.e., I.A.Nos.73 and 74 of 2023

in O.P.No.86 of 2023 and pass appropriate orders thereon, within

the time limit specified in that order.

2. Today, when this Contempt Case is taken up for

consideration, the learned Standing Counsel for the State Waqf

Board would submit that the aforesaid interlocutory applications

now stand posted to 06.06.2024 before the State Waqf Board, for

orders.

List on 10.06.2024 at 1.30 p.m.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

C. JAYACHANDRAN, JUDGE

AV/23/5

23-05-2024 /True Copy/ Deputy Registrar

APPENDIX OF CON.CASE(C) 801/2024 Exhibit P2 in OP(Wakf) A TRUE COPY OF IA NO. 73/2023 DATED 29/04/2023 IN OP 31/2023 NO. 86/2023 FILED BEFORE THE 5TH RESPONDENT. Exhibit P3 in OP(Wakf) A TRUE COPY OF IA NO. 74/2023 DATED 29/04/2023 IN OP 31/2023 NO. 86/2023 FILED BEFORE THE 5TH RESPONDENT.

23-05-2024 /True Copy/ Deputy Registrar