MOOZHIKKAL ABOOBACKER Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) The Writ Petition is filed by Moozhikkal Aboobacker in his capacity as the Secretary of Masjidul Nooriya Nusrathul Islam Sangham (hereinafter referred to as 'the Sangham') for the following reliefs:

(2.) In the Writ Petition, there were six respondents originally. One Arikkat Pottammal Abdul Samad filed an application to implead him as additional respondent and he was impleaded as additional seventh respondent. Yet another application for impleading was filed by Abdul Rahiman and three others and they were impleaded as additional respondents 8 to 11 in the Writ Petition. Additional respondents 8 to 11 support the Writ Petitioner. The additional seventh respondent is admittedly the Wakif and he supports the fourth respondent (A.K.Kunhipocker Haji) in the Writ Petition.

(3.) The writ petitioner claims to be the Secretary of Masjidul Nooriya Nusrathul Islam Sangham, which was registered in the year 1987 under the Societies Registration Act.