MUHASIN P. V vs BALUSSERY MAHALLU MUSLIM JAMA ATH, REPRESENTED BY INTERIM MUTHAWALLI

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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
TH
MONDAY, THE 26 DAY OF OCTOBER 2026 / 4TH KARTHIKA, 1948
MFA (WAQF) NO. 31 OF 2026
AGAINST THE JUDGMENT DATED 25.03.2026 IN WOS NO.63 OF 2022
OF WAKF TRIBUNAL, KOZHIKODE
APPELLANT/S:
1 MUHASIN P. V
AGED 56 YEARS
S/O. ABDULLA. M, PUTHAMVEETTIL, BALUSSERY AMSOM
DESOM, P. O. BALUSSERY, KOYILANDY TALUK, KOZHIKODE,
PIN - 673612
2 ANWAR SADIQUE
AGED 56 YEARS
S/O. K. P. ABDUL KHADAR, PRASANTHI HOUSE, PANANGAD
AMSOM DESOM, P. O. VATTOLI BAZAR, THAMARASSERY TALUK,
KOZHIKODE, PIN - 673612
BY ADVS.
SHRI.MANAS P HAMEED
SMT.IPSITA OJAL
RESPONDENT/S:
1 BALUSSERY MAHALLU MUSLIM JAMA ATH, REPRESENTED BY
INTERIM MUTHAWALLI
SHAFI. K, S/O. IMBICHIKOYA, DIVISIONAL OFFICE, KERALA
STATE WAQF BOARD, EROTH CENTRE, BANK ROAD, KOZHIKODE
673 001.

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2 ADVOCATE NAJEEB. P. C
AGED 50 YEARS
S/O. MOIDEEN KOYA, RETURNING OFFICER, BALUSSERY
MAHALLU MUSLIM JAMAATH, PALLIYARAKKAL, CHALIL HOUSE,
P. O. ENGAPUZHA, THAMARASSERY (R2 DELETED FROM THE
PARTY AS PER ORDER DATED 15.10.2026 IN IA 1/2026 AT
THE RISK AND CONSEQUENCES OF THE PETITIONER), PIN -
673586
3 KERALA STATE WAAF BOARD,
REPRESENTED BY CHIEF EXECUTIVE OFFICER, VIP ROAD,
KALOOR, COCHIN, PIN - 682017
4 NASIR. V
AGED 61 YEARS
S/O. ADRUMAN KUTTY,’ABHAYAM’, VATTOLI BAZAR. P. O.,
PANANGAD AMSOM DESOM, THAMARASSERY, PIN - 673612
5 ABDUL NAZAR
AGED 52 YEARS
S/O. ABDULLA, KUNDOLAM KANDY HOUSE, NANMINDA P.O,
NANMINDA AMSOM, KOZHIKODE., PIN - 673613
6 ABDUL JABBAR. T
AGED 58 YEARS
S/O. AHAMMADKOYA, AALAMKOTTA HOUSE, P. O. VATTOLI
BAZAR, PANANGAD AMSOM DESOM, THAMARASSERY, PIN -
673612
7 P. ABOOBACKER
S/O. AHAMMADKUTTY, PULIYANGAL HOUSE, NANMINDA AMSOM
DESOM, KOZHIKODE, PIN - 673613
8 SUBAIR. E. K
AGED 59 YEARS
S/O. N. A. KOYA, PUTHOOR VATTATH,MASKKAN’,
THRUTHIYAD, P. O. KOYILANDY, PIN - 673305
9 JABIR. V. P
AGED 53 YEARS
S/O. ABDURAHIMANKUTTY, NADUKKANDY HOUSE, PO.
URINIKULAM, KOZHIKODE, PIN - 673574
0 MAJEED. K. N
AGED 68 YEARS
S/O. ABDU RAHIMAN, THOTTUMKANDI, BALUSSERY AMSOM
DESOM, KOYILANDY TALUK, PIN - 673612

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11 IMBICHI MUHAMMAD
S/O. KUNJAMMAD, 'BISMI', PUTHOOR VATTAM, KOYILANDY,
KOZHIKODE, PIN - 673612
12 MUHAMMAD KOYA
S/O. AMMUTTY, 'SAFALYA’, PANAYI AMSOM, BALUSSERY,
KOYILANDY, KOZHIKODE, PIN - 673612
13 RIYAS. T. R
AGED 46 YEARS
S/O. POKKER, CHOYATH HOUSE, PANANGAD AMSOM DESOM,
THAMARASSERY TALUK, KOZHIKODE, PIN - 673612
14 ABOOBACKER. E. K
AGED 84 YEARS
S/O. AHAMMAD, KINARULLATHIL HOUSE, BALUSSERY AMSOM
DESOM, BALUSSERY. P. O, KOYILANDY TALUK, KOZHIKODE
DISTRICT, PIN - 673612
15 KOYASSAN. K
AGED 57 YEARS
S/O. PAREEKUTTY, SUBAIDA MANZIL, BLOCK ROAD,
BALUSSERY AMSOM DESOM, BALUSSERY. P. O, KOVILANDY
TALUK, KOZHIKODE DISTRICT, PIN - 673612
BY ADVS.
SRI.P.A.ABDUL JABBAR
SRI.MUHAMMED SHAFFI
OTHER PRESENT:
SC SRI. SHIBILI NAHA
THIS MISCELLANEOUS FIRST APPEALS (WAQF) HAVING BEEN FINALLY
HEARD ON 26.10.2026, ALONG WITH MFA (WAQF).32/2026, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:

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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
&
THE HONOURABLE MR.JUSTICE BASANT BALAJI
TH
MONDAY, THE 26 DAY OF OCTOBER 2026 / 4TH KARTHIKA, 1948
MFA (WAQF) NO. 32 OF 2026
AGAINST THE JUDGMENT DATED 25.03.2026 IN WOS NO.29 OF 2023
OF WAKF TRIBUNAL, KOZHIKODE
APPELLANT/S:
1 MIRSHAD. M. P
AGED 46 YEARS
S/O. ABOOBACKER,
MEETHALE PATH HOUSE,
VATTOLI BAZAR. P.O,
PANANGAD AMSOM DESOM,
THAMARASSERY TALUK,
KOZHIKODE DISTRICT,
PIN - 673612
2 SAIFUDHEEN. T
AGED 56 YEARS
S/O. AHMMAD,
THEKKAYIL HOUSE,
VATTOLI BAZAR. P.O,
PANANGAD AMSOM DESOM,
THAMARASSERY TALUK,
KOZHIKODE DISTRICT,
PIN - 673612
3 HASSAN. C
AGED 70 YEARS
S/O. IBRAHIM, MADAVANKANDI HOUSE,
VATTOLI BAZAR. P.O,
PANANGAD AMSOM DESOM,
THAMARASSERY TALUK,
KOZHIKODE DISTRICT,
PIN - 673612
4 FATHAH MUHAMMAD. M.P

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AGED 32 YEARS
S/O. ABDUL SAMAD,
JAMEELA MANSIL, BALUSSERY P.O,
BALUSSERY AMSOM DESOM,
KOYILANDY TALUK, KOZHIKODE DISTRICT, PIN - 673612
5 MUHAMMED HABEEB. T. K
AGED 62 YEARSS/O. IBRAHIM KUTTY,
THUVVATHUKANDI HOUSE, VATTOLI BAZAR. P.O,
PANANGAD AMSOM DESOM,
THAMARASSERY TALUK, KOZHIKODE DISTRICT, PIN - 673612
6 MUHAMMED BASHEER. V. T
AGED 63 YEARS
S/O. ALI, VAARYATH THEKKAYIL HOUSE,
NANMANDA. P. O,
NANMANDA AMSOM DESOM, KOZHIKODE TALUK,
KOZHIKODE DISTRICT., PIN - 673613
7 MUHAMMED C.
AGED 63 YEARS S/O. IBRAHIM, THIYAKANDI HOUSE,
VATTOLI BAZAR. P. O, PANANGAD AMSOM
DESOM,THAMARASSERY TALUK, KOZHIKODE DISTRICT,PIN
673612
8 MUHAMMED. V. K
AGED 69 YEARSS/O. ABDULLAH, VADOORKANDI HOUSE,
BALUSSERY. P. O, BALUSSERY AMSOM DESOM,
KOYILANDY TALUK, KOZHIKODE DISTRICT, PIN - 673612
9 FASALU RAHMAN. P. K
AGED 47 YEARSS/O. ABOOBACKER PUTHIYEDATHKANDI HOUSE,
VATTOLI BAZAR. P. O,PANANGAD AMSOM DESOM,
THAMARASSERY TALUK, KOZHIKODE DISTRICT, PIN - 673612
0 NOUFAL. P
AGED 46 YEARSS/O. HASSAN, THIYYAKKANDI HOUSE,
VATTOLI BAZAR. P.O, PANANGAD AMSOM DESOM,THAMARASSERY
TALUK, KOZHIKODE DISTRICT, PIN - 673612
11 MUHASIN. P. VAGED 56 YEARSS/O. ABDULLAH,
PUTHANVEETTIL HOUSE, BALUSSERY. P.O, BALUSSERY AMSOM
DESOM, KOYILANDY TALUK, KOZHIKODE DISTRICT,PIN -
673612
12 ABDU SALAM A.K,AGED 72 YEARS
S/O. IMBICHI MAMMAD, SALAMATH MANSIL,
BALUSSERY. P.O, BALUSSERY AMSOM DESOM, KOYILANDY
TALUK, KOZHIKODE DISTRICT, PIN - 673612
ANWAR SADIQ. K.PAGED 56 YEARS
S/O. ABDUL KHADAR, 'PRASANTHI', ALANGOT, VATTOLI
BAZAR. P.O, PANANGAD AMSOM DESOM,
THAMARASSERY TALUK, KOZHIKODE DISTRICT,
PIN – 673612
13

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14 KOYASSAN. K
AGED 53 YEARS
S/O. PAREEKUTTY,
SUBAIDA MANZIL,
BALUSSERY. P.O,
BALUSSERY AMSOM DESOM,
KOYILANDY TALUK,
KOZHIKODE DISTRICT,
PIN - 673612
BY ADVS.
SHRI.MANAS P HAMEED
SMT.IPSITA OJAL
RESPONDENT/S:
1 BALUSSERY MAHALLU MUSLIM JAMA-ATH,
REPRESENTED BY ITS SECRETARY
ABDUL JALEEL M.K, S/O. AHAMMAD KUTTY,
POOLAKKADATH HOUSE,
VATTOLI BAZAR P.O,
PANANGAD AMSOM DESOM,
THAMARASSERY TALUK,
KOZHIKODE DISTRICT,
PIN - 673612
2 ABDUL JALEEL M. K
AGED 55 YEARS
S/O. AHAMMAD KUTTY,
ALLEGED SECRETARY,
BALUSSERY MAHALLU MUSLIM JAMA-ATH,
POOLAKKADATH HOUSE,
VATTOLI BAZAR P.O,
PANANGAD AMSOM DESOM,
THAMARASSERY TALUK,
KOZHIKODE DISTRICT,
PIN - 673612
3 RIYAS T.K
AGED 40 YEARS
S/O. POKKAR,
CHOYATH HOUSE,
VATTOLI BAZAR PO,
PANANGAD AMSOM DESOM,
THAMARASSERY TALUK,
KOZHIKODE DISTRICT,
PIN - 673612
4 JAABIR V.P
AGED 50 YEARS
S/O ABDU RAHMAN KUTTY NADUKKANDI HOUSE,

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VATTOLI BAZAR P.O, SIVAPURAM AMSOM DESOM,
THAMARASSERY TALUK, KOZHIKODE DISTRICT, PIN - 673612
5 MAJEED K.N
AGED 66 YEARS
S/O ABDU RAHMAN KUTTY, THOTATHUM KANDI HOUSE,
BALUSSERY.PO, BALUSSERY AMSOM DESOM, KOYILANDI TALUK,
KOZHIKODE DISTRICT, PIN - 673612
6 FAISAL K.K
AGED 45 YEARS
S/O. ASSAN KUTTY, KOYILOTHUKANDI HOUSE, VATTOLI BAZAR
P.O, PANANGAD AMSOM DESOM, THAMARASSERY TALUK,
KOZHIKODE DISTRICT, PIN - 673612
7 RAFEEK V.K
AGED 53 YEARS
S/O. MOITHI HAJI, VADOORKANDI HOUSE, BALUSSERY PO,
BALUSSERY AMSOM DESOM, KOYILANDI TALUK, KOZHIKODE
DISTRICT, PIN - 673612
8 NAISAR P.K,
AGED 53 YEARS
S/O. ABDULLA, PUTHIYEDATH KANDI HOUSE, VATTOLI BAZAR
P.O, PANANGAD AMSOM DESOM, THAMARASSERY TALUK,
KOZHIKODE DISTRICT, PIN - 673612
9 NAJEEB V.P
AGED 58 YEARS
S/O ABOOBACKER, VADAKKE PUTHUKUDI HOUSE, VATTOLI
BAZAR P.O, PANANGAD AMSOM DESOM, THAMARASSERY TALUK,
KOZHIKODE DISTRICT, PIN - 673612
0 IMBICHI MUHAMMED
AGED 71 YEARS
S/O KUNJJAMMOTTI, "BISMI', MULLOLI, THURUTHYAD P.O,
THURUTHYAD AMSOM DESOM, KOYILANDITALUK, KOZHIKODE
DISTRICT, PIN - 673004
11 AMARUL FAROOQ
AGED 61 YEARS
S/O MAMMU, PUTHOOR, THURUTHYAD PO, THURUTHYAD AMSOM
DESOM, KOYILANDI TALUK, KOZHIKODE DISTRICT, PIN -
673004
12 NAASAR.V
AGED 59 YEARS
S/O ATHRUMAN KUTTY, ABHAYAM, VATTOLI BAZAR P.O,
PANANGAD AMSOM DESOM, THAMARASSERY TALUK, KOZHIKODE
DISTRICT, PIN - 673612

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SHAREEF P
AGED 58 YEARS
S/O AHMMAD KUTTY, PULIYANGAL HOUSE, NANMANDA P.O,
NANMANDA AMSOM DESOM, KOZHIKODE TALUK, KOZHIKODE
DISTRICT, PIN - 673613
13
14 ABDUL KADAR G.K,
AGED 79 YEARS
S/O ATHRUMAN HAJI, MEETHALA PATH HOUSE,VATTOLI BAZAR
P.O, PANANGAD AMSOM DESOM, THAMARASSERY TALUK,
KOZHIKODE DISTRICT, PIN - 673612
15 ABDULLA V.K
AGED 63 YEARS
S/O ABDU RAHMAN KUTTY, KAITHOLIVAYALIL HOUSE,
BALUSERY P.O AMSOM DESOM, KOZHIKODE TALUK, KOZHIKODE
DISTRICT, PIN - 673612
16 IBRAHIM K.K
AGED 81 YEARS
S/O MOIDEEN KUNJI, KUNIYAN KANDI HOUSE, BALUSSERY
P.O, BALUSSERY AMSOM DESOM, KOYILANDI TALUK,
KOZHIKODE DISTRICT(R16 DELETED FROM PARTY ARRAY AS
PER ORDER DATED 15.10.2026 IN IA 1/2026 AT THE RISK
AND CONSEQUENCES OF THE PETITIONER), PIN - 673612
17 MUHAMMED HASHIM.A
ADVOCATE COMMISSIONER, BALUSSERY MAHALU MUSLIM JAMA-
ATH, MANKUZHI ROAD, MNRA II, EDAPPALLY TOLL,
ERNAKULAM, PIN - 682024
18 MUHAMMED HAROON A.N
ADVOCATE COMMISSIONER, BALUSSERY MAHALU MUSLIM JIMA-
ATH, OFFICE AT M/S .T .P SAJID & ASSOCIATES, ADVOCATE
AND NOTARY, NEAR HIBI EDEN M.P OFFICE, NAIR SAMAJAM
LANE, S.R.M ROAD, KOCHI, PIN - 682018
19 KERALA STATE WAQF BOARD
REPRESENTED BY CHIEF EXECUTIVE OFFICER,
VIP ROAD, KALOOR,
KOCHI, PIN - 682017
BY ADVS.
SRI.P.A.ABDUL JABBAR
SRI.MUHAMMED SHAFFI
SC SRI. SHIBILI NAHA
THIS MISCELLANEOUS FIRST APPEALS (WAQF) HAVING BEEN FINALLY
HEARD ON 26.10.2026, ALONG WITH MFA (WAQF).31/2026, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:

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DEVAN RAMACHANDRAN & BASANTH BALAJI
--------------------------------------------------
MFA (WAQF)No. 31 of 2026 & MFA (WAQF) No.32 of 2026
--------------------------------------------------
th
Dated this the 26 day of October, 2026
‘C.R.’
JUDGMENT
Devan Ramachandran, J.
In view of the judgment of the Hon’ble Supreme Court in
Mangad Noorul Hidaya Committee v. Hamsa V. [2026 KHC
Online 7584], we are certain that the learned Tribunal has acted
without error.
2. Nevertheless, Sri.Manas.P.Hameed-appearing for the
appellants, argues that the afore precedent applies only in the case
where the elections are to be conducted to a society, and not to the
Waqf per se; and sought to distinguish the facts involved.
3. Sri.K. Shibili Naha-learned Standing Counsel for the
Waqf Board, however, submitted that the declaration of the Hon’ble
Supreme Court is specific that it is only in a case where the Waqf
Board has to decide who should be the Mutawalli under Section 63
of the Unified Waqf Management, Empowerment, Efficiency and
Development Act,1995 (for short, ‘Act’) can the the jurisdiction of
the Waqf Tribunal be invoked; but that, in this case, the election is
to the committee, which claims to be the Mutawalli; thus being

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pushed beyond the ambit of the ‘Act’.
4. We find the afore argument of the Sri. K. Shibili Naha to
be founded very well for the singular reason that the Hon’ble
Supreme Court, in Paragraph Nos.5 to 12 of the afore cited
precedent, unambiguously declares the law as under:
“5. The short issue for consideration in this appeal
is as to whether an election dispute would become
amenable to be adjudicated by the Tribunal
constituted under the Unified Waqf Management,
Empowerment, Efficiency and Development Act,
1995 (for short, the 1995 Act).
6. Placing reliance upon S.6, S.7 and S.83 of the
Act, the learned Senior counsel appearing for the
appellant would contend that any elections
scheduled to be conducted would not come within
the purview of the 1995 Act.
7. Learned Senior counsel further submits that the
issue raised by the respondents is on the eligibility
of the voters, totalling to 88. Such an issue can
only be adjudicated by the Civil Court having
territorial jurisdiction, whose powers are plenary in
nature.
8. Learned counsel appearing for the respondents
placed reliance on S.94 read with S.32(3) of the
1995 Act, in order to support the impugned
judgment passed by the High Court.
9. S.6 of the 1995 Act clearly defines “dispute
regarding a waqf”. Such a dispute is with respect to
the property belonging to the waqf or the nature of
the waqf, either it is Shia or Sunni Waqf.S.7, inter
alia deals with the power of the Tribunal to
determine disputes regarding a waqf. Under S.83,
the State Government shall, by notification,
constitute the Tribunal for deciding any dispute,
question or other matters related to a waqf or waqf
property, including eviction of a tenant or
determination of rights and obligations of the lessor
and lessee of such property.
10. S.32 of the 1995 Act deals with the powers and
functions of the Waqf Board. Such a power has to
be exercised in conjunction with S.6 and S.7 of the
1995 Act. Sub-section(3) concerns itself with any
scheme of management under Clause (d), or any
direction under clause (e) of sub-section (2). S.94

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navigates a situation where there exists a failure of
mutawalli to discharge his duties.
11. In case at hand, an interim mutawalli has been
appointed only for the purpose of conducting the
election of the Society. Therefore, neither S.32 nor
S.94 of the Act would be applicable, so as to give
jurisdiction to the Tribunal constituted under the
Act.
12. Though the learned counsel appearing for the
respondents submits that such an application has
been filed, pursuant to the direction of the High
Court in W.P.(C) No.15502 of 2023, inasmuch as
there is an inherent lack of jurisdiction, the said act
itself will not facilitate the Waqf Tribunal to decide
the lis”.
5. It is, therefore, beyond the pale of any confusion that,
when it comes to the election to a committee which claims to be
Mutawalli, a proceeding before the Waqf Tribunal will not lie; since,
if it is only as to who should be the Mutawalli in the case of a
vacancy, can the jurisdiction of the Waqf Tribunal be invoked, after
channelising the dispute through the applicable provisions of the
Act, specifically Section 63 thereof.
In the above circumstances, this MFA is dismissed.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
Sd/-
BASANT BALAJI
JUDGE
AGK

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APPENDIX OF MFA (WAQF) NO. 31 OF 2026
PETITIONER ANNEXURES
Annexure 1 TRUE COPY OF THE REGISTERED MEMORANDUM OF
ASSOCIATION AND BYE-LAWS OF THE 1ST
RESPONDENT
Annexure 2 TRUE COPY OF THE JUDGMENT DATED 26.09.2022
IN W.P.(C).NO.11923 OF 2022 PASSED BY THE
DIVISION BENCH OF THIS HON’BLE COURT
Annexure 3 TRUE COPY OF THE JUDGMENT DATED 10.02.2023
IN W.P.(C).NO.4645 OF 2023
Annexure 4 TRUE COPY OF THE O.S. NO.63/2022 FILED BY
THE APPELLANTS BEFORE THE WAQF TRIBUNAL,
KOZHIKODE
Annexure 5 TRUE COPY OF THE JUDGMENT IN PANACHIKA
PALLIYALI JUMA-ATH PALLI PARIPALANA
COMMITTEE VS. VATTOLA ABOOBACKER [2025 (1)
KHC 509 (DB)]
Annexure 6 TRUE COPY OF THE JUDGMENT DATED 06.08.2025
IN CRP(WAKF) NO.23 OF 2025 PASSED BY THE
HON’BLE HIGH COURT OF KERALA
Annexure 7 TRUE COPY OF THE COMMON JUDGMENT DATED
18.03.2025 IN W.O.S.NO.63/2022 AND
CONNECTED CASES PASSED BY THE WAQF
TRIBUNAL, KOZHIKODE
Annexure 8 TRUE COPY OF THE JUDGMENT DATED 27.08.2025
IN CRP (WAKF) NO.30/2025 PASSED BY THIS
HON’BLE COURT
Annexure 9 TRUE COPY OF THE JUDGMENT DATED 28.01.2026
IN HABIB ALLADIN AND ORS. VS. MOHAMMED
AHMED (28.01.2026 - SC) : MANU/SC/0090/2026
PASSED BY THE HON’BLE SUPREME COURT OF
INDIA

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APPENDIX OF MFA (WAQF) NO. 32 OF 2026
PETITIONER ANNEXURES
Annexure 1 TRUE COPY OF THE MEMORANDUM OF ASSOCIATION
AND BYE-LAWS OF THE 1ST RESPONDENT
Annexure 2 TRUE COPY OF THE JUDGMENT DATED 26.09.2022
IN W.P.(C).NO.11923 OF 2022 PASSED BY THE
DIVISION BENCH OF THIS HON’BLE COURT
Annexure 3 TRUE COPY OF THE JUDGMENT DATED 10.02.2023
IN W.P.(C).NO.4645 OF 2023 OF THE HON'BLE
HIGH COURT
Annexure 4 TRUE COPY OF THE O.S.NO.29/2023 FILED BY
THE APPELLANTS BEFORE THE WAQF TRIBUNAL,
KOZHIKODE
Annexure 4(a) TRUE COPY OF THE WRITTEN STATEMENT FILED BY
THE RESPONDENTS/DEFENDANTS IN
O.S.NO.29/2023
Annexure 5 TRUE COPY OF THE JUDGMENT IN PANACHIKA
PALLIYALI JUMA-ATH PALLI PARIPALANA
COMMITTEE VS. VATTOLA ABOOBACKER [2025 (1)
KHC 509 (DB)]
Annexure 6 TRUE COPY OF THE JUDGMENT DATED 06-08-2025
IN CRP(WAKF) NO.23 OF 2025 PASSED BY THE
HON’BLE HIGH COURT OF KERALA
Annexure 7 TRUE COPY OF THE COMMON JUDGMENT DATED
18.03.2025 IN W.O.S. NO.29/2023 AND
CONNECTED CASES PASSED BY THE WAQF
TRIBUNAL, KOZHIKODE
Annexure 8 TRUE COPY OF THE JUDGMENT DATED 27.08.2025
IN CRP (WAKF) NO.27/2025 PASSED BY THIS
HON’BLE COURT
Annexure 9 TRUE COPY OF THE JUDGMENT DATED 28.01.2026
IN HABIB ALLADIN AND ORS. VS. MOHAMMED
AHMED (28.01.2026 - SC) : MANU/SC/0090/2026
PASSED BY THE HON’BLE SUPREME COURT OF
INDIA