Kerala High Court
P.K.M.Kutty Haji vs Kerala State Wakf Board on 19 July, 2012
Author: S.Siri Jagan
Bench: S.Siri Jagan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.SIRI JAGAN
THURSDAY, THE 19TH DAY OF JULY 2012/28TH ASHADHA 1934
WP(C).No. 14271 of 2007 (Y)
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PETITIONER :
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P.K.M.KUTTY HAJI, S/O.KUNHALASSAN,
RESIDING AT A.C.BAZAR, MOONIYOOR P.O.
MALAPPURAM DIST.
BY ADV. SRI.P.S.ABDUL KAREEM
RESPONDENT(S):
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1. KERALA STATE WAKF BOARD,
REPRESENTED BY THE CHIEF EXECUTIVE OFFICER
ERNAKULAM, KOCHI-31.
2. KOONANVEEDAN KUNJIMUHAMMED HAJI,
S/O.LATE MOOZA, SECRETARY, MOONIYOOR
ODUNGATTUCHINA JAMA-ATH, PALLI MAHAL COMMITTEE
REG.NO.60/79, MOONIYOOR P.O., MALAPPURAM - 676 311.
3. DR.T.M.ABOOBACKER, MOONIYOOR NURSING HOME,
A.C.BAZAR, MOONIYOOR P.O.
THIROORANGADI TALUK, MALAPPURAM DIST.
4. KOOVATHODIKA ALAVI HAJI, A.C.BAZAR,
MOONIYOOR P.O., THIROORANGADI TALUK
MALAPPURAM DIST.
5. CIRCLE INSPECTOR OF POLICE,
THIROORANGADI, MALAPPURAM DIST.
R1 BY ADVS. SRI.P.A.ABDUL JABBAR, SC, WAKF BOARD
SRI.M.M.SAIDU MUHAMMED, SC, WAKF BOARD
R2 TO R4 BY ADV. SRI.T.H.ABDUL AZEEZ
R5 BY GOVT. PLEADER SRI. V. VIJULAL
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 19-07-2012,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Mn
S. SIRI JAGAN, J.
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W.P.(C)No.14271 of 2007
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Dated this the 19th day of July, 2012
J U D G M E N T
The petitioner and the counsel are absent. Therefore the writ petition is dismissed for default.
Sd/-
S. SIRI JAGAN JUDGE //True copy// P.A. TO JUDGE shg/