BINSHAD IBRAHIM Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner, who claims himself to be a member and beneficiary of Wakf by name Vellarapilly Puthempally Muslim Jama ath allegedly constituted as a Wakf by the Muslim residents of Kizhakkumbhagam Village, challenges the order dated 28/06/2001 passed by the Sub Divisional Magistrate, Kochi in proceedings numbered as C.2697/2001.

(2.) The petitioner would contend as follows:

(3.) The 2nd respondent (M. K. Velayudhan) has filed a counter affidavit detailing the circumstances under which the Sub Divisional Magistrate passed the impugned order. I am inclined to accept the contentions of the 2nd respondent.