KASSIM Vs. KAKKATTIRI JUMA MASJID MAHALLU COMMITTEE

JUDGEMENT

(1.) Revision petitioner herein is the original petitioner in O.P.No.90/2012 before the Kerala State Waqf Board and the appellant in W.O.A No.10/2015 before the Waqf Tribunal, Ernakulam. The respondents herein are the respondents 1 to 4 in the above proceedings.

(2.) Necessary facts, shorn off unnecessary narration, are as follows:

(3.) Respondents 1 to 4 filed objection before the Waqf Board as well as before the Waqf Tribunal and denied the allegation of 'ooruvilakku' alleged by the petitioner. According to the respondents 1 to 4, the petitioner has been continuing as the member of the Jama-ath enjoying all rights available to a member in its full vigour.