SAJAL EBRAHIM Vs. KERALA STATE WAQF BOARD

JUDGEMENT

(1.) The petitioner, who has been appointed as the Interim Mutawalli-cum-Returning Officer of the Cherthala Muslim Jama-ath in Cherthala Taluk, seeks to direct respondents 2 to 4 to afford adequate police protection for the life and property of the petitioner while functioning as the Interim Mutawalli-cum- Returning Officer of the Jama-ath.

(2.) The 1st respondent-Waqf Board initially appointed Advocate T.A. Rafeek as the Interim Mutawalli-cumReturning Officer of the Jama-ath. The 5th respondent- Secretary filed complaint against that appointment before the Waqf Board. The Waqf Board, as per Ext.P1 order dtd. 10/2/2025, cancelled the order of appointment of Interim Mutawalli.

(3.) The Board thereafter appointed the petitioner as Interim Mutawalli for a period of six months. The petitioner was directed to publish voters list and conduct election of new office bearers to the Jama-ath Committee. When the petitioner took charge as Mutawalli, respondents 5 and 6 and persons under them caused obstruction to the smooth functioning of the petitioner. The petitioner was shouted at and abused.