KODAKKAD NUSRATHUL ISLAM MAHALLU COMMITTEE PRESIDENT P.K. IMBICHIKOYA THANGAL AND OTHERS Vs. HASSAINAR MUSLIAR AND OTHERS

JUDGEMENT

(1.) The review petitioners are respondents 1 to 3 in O.P.(Wakf) No.42 of 2017. The said original petition was one filed under Article 227 of the Constitution of India against a common order of the Waqf Tribunal, Ernakulam dated 2.5.2017 in I.A.No.11 and 12 of 2017 in W.O.S.No.1 of 2017. Respondents 1 and 2 herein are the defendants in that suit. By the judgment dated 20.6.2017, O.P. (Wakf)No.42 of 2017 was allowed by setting aside Ext.P8 order passed by the Tribunal in I.A.Nos.11 and 12 of 2017, thereby dismissing the aforesaid I.As. Considering the facts and circumstances of the case, this Court imposed a cost of Rs. 15,000/- on the petitioners herein, who are the President, Vice President and 'Working Secretary' of the Mahallu Committee and it was also made clear that the said amount has to be deposited within the time stipulated in the said order from their own pockets. Paragraphs 33 to 40 and the operative portion of the judgment read thus:

(2.) Now the review petitioners are before this Court in this review petition filed under Order 47, Rule 1, contending that there is error apparent on the face of record warranting review of the judgment dated 20.6.2017 in O.P.(Waqf)No.42 of 2017.

(3.) Heard the learned counsel for the petitioner, the learned counsel for respondents 1 and 2 and also the learned Standing Counsel for the 3rd respondent Waqf Board.