Kerala High Court
Unknown vs Present on 24 July, 2018
Author: C.T.Ravikumar
Bench: C.T.Ravikumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR
&
THE HONOURABLE MR. JUSTICE A.M.BABU
THURSDAY, THE 9TH DAY OF AUGUST 2018 / 18TH SRAVANA, 1940
WP(C).No. 24409 of 2018
PETITIONERS
1 LIJAS MEERAN,
S/O. MR.V.M.MEERAN, RESIDING AT VALIYAKATTIL HOUSE,
MYLOOR,PALLARIMANGALAM P.O., KOTHAMANGALAM-686671.
2 DILSHA RAHMAN,
D/O. MR.ABDUL RAHMAN,RESIDING AT EERACKAL HOUSE, MYLOOR,
PALLARIMANGALAM P.O., KOTHAMANGALAM-686671.
BY ADVS.SRI.C.A.MAJEED
SRI.K.H.ASIF
SMT.MOLTY MAJEED
SRI.P.B.UNNIKRISHNAN NAIR
SMT.MAGGIE V MATHUNNY
KUM.NEETHU SOMAN
RESPONDENTS:
1. STATE OF KERALA,
REPRESENTED BY PRINCIPAL SECRETARY, HOME DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695001.
2. THE DEPUTY SUPERINTENDENT OF POLICE,
DY.S.P'S OFFICE, MOOVATTUPUZHA-686661.
3. KERALA STATE WAQF BOARD,
KALOOR P.O., ERNAKULAM-682020,
REPRESENTED BY THE CHIEF EXECUTIVE OFFICER.
4. THE MYLOOR JUMA MASJID,
MYLOOR,PALLARIMANGALAM P.O.,
KOTHAMANGALAM-686671,
REPRESENTED BY THE IMAM MR.MOHAMMED ALI.
Addl.5.
MR.ABDUL RAHMAN
S/O MR.BAWA, RESIDING AT EERACKAL HOUSE, MYLOOR,
PALLARIMANGALAM P.O.,
KOTHAMANGALAM-686671.
(Impleaded as per order in I.A.13255 of 2018 dated 24.7.2018)
BY GOVERNMENT PLEADER SRI. ANTONY MUKKATH
BY SRI.T.P.SAJID, SC, KERALA STATE WAQF BOARD
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 09-
08-2018, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
C.T.RAVIKUMAR & A.M.BABU, JJ. ,
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W.P.(C).24409 of 2018
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Dated : 9th August, 2018
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JUDGMENT
Ravikumar, J The learned counsel for the petitioners in the captioned writ petition submits that the petitioners do not intend to proceed with the case any further. Recording the aforesaid submission, this writ petition is dismissed as withdrawn.
Sd/-
C.T.RAVIKUMAR Judge Sd/-
A.M.BABU Judge Mrcs/9.8.
/True copy/ P.S.To Judge