NADAYARA MUSLIM JAMAATH Vs. KERALA STATE WAKF BOARD

JUDGEMENT

(1.) Heard the learned counsel for the petitioners, learned standing counsel for the Kerala State Waqf Board, learned Government Pleader appearing for respondents 3 and 4 and we also heard learned counsel for additional respondents 5 and 6.

(2.) The prayer in the petition reads as follows:

(3.) Petitioners claim to be the elected President and Secretary of Nadayara Muslim Jama-Ath. They are administering a Waqf and on account of the schism among the members, a few members filed O.S. No.18 of 2014 before the Waqf Tribunal, Kollam, seeking certain reliefs. It is also submitted by the learned counsel on both sides that another suit as O.S. No.39 of 2016 is also pending in respect of the same Waqf.