Kerala High Court
M M Abdul Khader vs Sub Collector , Fort Kochi on 23 May, 2024
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
WP(C) NO. 37350 OF 2015
PETITIONER:
M M ABDUL KHADER
S/O. ABDU BEEPATHU, MALIYEKKAKKALATHIL HOUSE,
PONNARIMANGALAM, MULAVUKADU, ERNAKULAM DISTRICT.
BY ADV SRI.P.U.SHAILAJAN
RESPONDENTS:
1 SUB COLLECTOR , FORT KOCHI
ERNAKULAM-682 001.
2 ADDITIONAL TAHSILDAR
KANAYANNUR, P.O., ERNAKULAM-682 011.
3 KAMARU
S/O. LATE KUNHUMUHAMMED, KOLLAMPARAMBU MALIKAKKALATHIL
HOUSE, MULAVUKADU VILLAGE, PONNARIMANGALAM DESOM,
P.O.MULAVUKAD, KANAYANNUR TALUK,
ERNAKULAM DISTRICT-682 504.
4 SUHARA
D/O. LATE KUNHUMUHAMMED, KOLLAMPARAMBU
MALIKAKKALATHIL HOUSE, MULAVUKADU VILLAGE,
PONNARIMANGALAM DESOM, P.O.MULAVUKAD, KANAYANNUR TALUK,
ERNAKULAM DISTRICT-682 504.
5 SEENA
D/O. LATE KUNHUMUHAMMED, KOLLAMPARAMBU
MALIKAKKALATHIL HOUSE, MULAVUKADU VILLAGE,
PONNARIMANGALAM DESOM, P.O.MULAVUKAD, KANAYANNUR TALUK,
ERNAKULAM DISTRICT-682 504.
6 BASHEER
S/O. LATE KUNHUMUHAMMED, KOLLAMPARAMBU MALIKAKKALATHIL
HOUSE, MULAVUKADU VILLAGE, PONNARIMANGALAM DESOM,
P.O.MULAVUKAD, KANAYANNUR TALUK,
ERNAKULAM DISTRICT-682 504.
7 ASHRAF
WP(C) NO. 37350 OF 2015
2
S/O. LATE KUNHUMUHAMMED, KOLLAMPARAMBU
MALIKAKKALATHIL HOUSE, MULAVUKADU VILLAGE,
PONNARIMANGALAM DESOM, P.O.MULAVUKAD,
KANAYANNUR TALUK, ERNAKULAM DISTRICT-682 504.
8 RIYAS
S/O. LATE KUNHUMUHAMMED, KOLLAMPARAMBU
MALIKAKKALATHIL HOUSE, MULAVUKADU VILLAGE,
PONNARIMANGALAM DESOM, P.O.MULAVUKAD,
KANAYANNUR TALUK, ERNAKULAM DISTRICT-682 504.
['RIYAS @ M.A.RIXWAN, S/O.ABU, C/O.K.E.SABU,
KALLARAKKAL HOUSE, ATHANI JUNCTION,
VALLUVALLI, KOONAMMAVU P.O., ERNAKULAM
DISTRICT.']
9 SUHARA
W/O. LATE ABU, KOLLAMPARAMBU
MALIKAKKALATHIL HOUSE, MULAVUKADU VILLAGE,
PONNARIMANGALAM DESOM, P.O.MULAVUKAD,
KANAYANNUR TALUK, ERNAKULAM DISTRICT-682 504.
['SUHARA, W/O.LATE ABU, C/O.K.E.SABU,
KALLARAKKAL HOUSE, ATHANI JUNCTION,
VALLUVALLI, KOONAMMAVU P.O., ERNAKULAM
DISTRICT.'][CAUSE TITLE AMENDED BY INSERTING
THE CORRECT ADDRESS OF R8 AND R9 AS PER
ORDER DATED 01.06.2018 IN IA 8782/18.]
BY ADVS.
SRI. B.S. SYAMANTAK, GP
SRI.PMM.NAJEEB KHAN - R3 TO R7
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 23.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C) NO. 37350 OF 2015
3
P.V.KUNHIKRISHNAN, J.
--------------------------------------------
W.P.(C) No.37350 of 2015
----------------------------------------------
Dated this the 23rd day of May, 2024
JUDGMENT
The above writ petition is filed with the following
prayers:
"i) Issue a writ of certiorari or other appropriate writ
or order and quash Exhibits-P3 and P5 orders
passed by the 2nd and 1st respondents, respectively,
ii) Issue a writ of mandamus or other appropriate
writ or order directing the respondents 1 and 2 to:
(a) effect mutation (Pokkuvaravu) of the
property stated in Exhibit-P1 in the
name of the petitioner by making
necessary changes in the concerned
registers as per the Transfer of Registry
Rules; or in the alternative;
(b) Direct the respondent No.1 to
reconsider the matter on the basis of
WP(C) NO. 37350 OF 2015
laws inheritance of the property as per
Mohammedan Law by quashing Exhibit-
P5;
iii) To issue such other reliefs which this Hon'ble
Court may deem fit and proper in the facts and
circumstances of the case," SIC
2. The main prayer in this writ petition is
against Ext.P3 and P5 orders passed by the 1 st and 2nd
respondents and to issue direction to respondent
Nos.1 and 2 to effect mutation of the property stated
in Ext.P1 in the name of the petitioner by making
necessary changes in the concerned register and to
issue direction to the 1st respondent to reconsider the
matter on the basis of laws of inheritance of the
property as per Mohammedan law by quashing Ext.P5.
3. This Court perused the impugned orders. I
WP(C) NO. 37350 OF 2015
am of the considered opinion that, there is nothing to
interfere with the same. The impugned orders only
say that the petitioner can approach the Civil court. I
am also of the opinion that, the remedy of the
petitioner is to approach the Civil court and establish
the right.
Granting liberty to the petitioner to approach the
Civil court, this writ petition is disposed of.
Sd/-
P.V.KUNHIKRISHNAN
nvj JUDGE
WP(C) NO. 37350 OF 2015
APPENDIX OF WP(C) 37350/2015
PETITIONER EXHIBITS
P1 : COPY OF THE PURCHASE CERTIFICATE
WITH NO.1131980 DTD. 8.4.1977 ISSUED BY
THE LAND TRIBUNAL, ERNAKULAM.
P2 : COPY OF THE CERTIFICATE STATING
THE DATE OF DEATH ISSUED BY THE
HIDAYATHUL ISLAM JUMATH COMMITTEE,
DTD. 20.3.2013.
P3 : COPY OF THE ORDER PASSED BY THE
2ND RESPONDENT DTD. 8.2.2013.
P4 : COPY OF THE LEGAL OPINION DTD.
10.5.2013 GIVEN BY THE ADDITIONAL
GOVERNMENT PLEADER, ERNAKULAM.
P5 : COPY OF THE ORDER PASSED BY THE
1ST RESPONDENT DTD. 19.3.2015.
RESPONDENTS EXHIBITS :NIL
// TRUE COPY //
PA TO JUDGE
