Muhammed Kunhi vs Fahad T.K
2024 Latest Caselaw 26703 Ker

Kerala High Court

Muhammed Kunhi vs Fahad T.K on 5 September, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                    THE HONOURABLE MR. JUSTICE G.GIRISH
         Thursday, the 5th day of September 2024 / 14th Bhadra, 1946
                          OP (WAKF) NO. 3 OF 2024(R)
                   OS 60/2020 OF WAKF TRIBUNAL, KOZHIKODE
PETITIONER/DEFENDANTS 1 TO 3:

  1. MUHAMMED KUNHI, AGED 60 YEARS, S/O T.M SULAIMAN, MANAKKAD
     THEKKEPEEDIKAYIL HOUSE, THRIKKARIPPUR AMSOM AND DESOM, KASARAGOD,
     PIN - 671 311.
  2. SHAKKEEL, AGED 58 YEARS, S/O S.K.P MAHMUD, THAYYIL PURAYIL HOUSE,
     OLAVARA P.O, UTUMBUNTHALA, HOSDURG, THEKKE THRIKKARIPPUR, KASARAGOD,
     PIN - 671 311.
  3. S.K.P MUHMUD, AGED 69 YEARS, S/O T.T.P MOIDU, CHIRAKKARA,
     KOOTHUPARAMBA ROAD, UDUMBUNTHALA HOUSE, THALASSERY, CHIRAKKARA,
     KANNUR, PIN - 670 643.

    BY ADVOCATES M/S. RAHUL SASI, NEETHU PREM, P.ARDRA MENON & ALFIN
    NADARSHAW

RESPONDENTS/PLAINTIFF & DEFENDANT NO.4:


  1. FAHAD T.K, AGED 31 YEARS, S/O SAMEER ALI.C, MARIYAMBI MAHAL,
     UDUMBUNTHALA P.O, THEKKE THRIKKARIPPUR, HOSDURG, KASARAGOD, PIN -
     671 311.
  2. FAISAL. K, AGED 41 YEARS, S/O SUBAIDA, KOCHAN HOUSE, PUNATHIL
     UDUMBUNTHALA P.O, THEKKE THRIKKARIPPUR, HOSDURG, KASARAGOD, PIN -
     671 311.
  3. KERALA STATE WAKF BOARD, REP. BY ITS CHIEF EXECUTIVE OFFICER, VIP
     ROAD, KALOOR, KOCHI, PIN - 682 017.
  4. WAKF TRIBUNAL, ERANHIPALAM, KOZHIKODE, PIN - 673 001.

    BY SRI.JAMSHEED HAFIZ, STANDING COUNSEL FOR R3

     This Original petition having come up for orders on 05/09/2024 upon
perusing the letter dated 22/05/2024 of the Presiding Officer of Wakf
Tribunal, Kozhikode requesting extension of time for disposal of OS No.
60/2020 of that Tribunal by a further period of atleast 2 months and this
Court's judgment dated 18/01/2024 in OP(Wakf) 3/2024, the Court on the
same day passed the following:

                                                                  P.T.O.
                        ANIL K. NARENDRAN & G. GIRISH, JJ.
                        --------------------------------------------
                                 O.P (Wakf) No.3 of 2024
                                ------------------------------
                      Dated this the 5th day of September, 2024
                          -----------------------------------------

                                         ORDER

G. Girish, J.

While disposing of this Original Petition as per the judgment dated

18.01.2024, a direction was given to the Wakf Tribunal, Kozhikode to

dispose of O.S.No.60/2020, within a period of two months from the date

of receipt of a copy of the judgment.

2. The Presiding Officer of Wakf Tribunal, as per the letter dated

22.05.2024, has requested extension of time by a further period of two

months for the disposal of the said case.

3. Having regard to the reasons stated by the Presiding Officer

of Wakf Tribunal, we deem it appropriate to extend the period fixed for the

disposal of O.S.No.60/2020 by a further period of two months from

22.05.2024.

Orders passed accordingly.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

G. GIRISH, JUDGE jsr

05-09-2024 /True Copy/ Assistant Registrar