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Kerala High Court

A.Nazeer vs The Administrator on 4 June, 2025

Author: Amit Rawal

Bench: Amit Rawal

WP(C) NO. 38261 OF 2015     -1-

                                              2025:KER:39217

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                          PRESENT

           THE HONOURABLE MR. JUSTICE AMIT RAWAL

                             &

        THE HONOURABLE MR.JUSTICE P. V. BALAKRISHNAN

WEDNESDAY, THE 4TH DAY OF JUNE 2025 / 14TH JYAISHTA, 1947

                  WP(C) NO. 38261 OF 2015

PETITIONER:

          A.NAZEER
          AGED 46 YEARS
          S/O.MUHAMMED KUNNUMPURA, AVVABITHODA HOUSE,
          CHTLAT ISLAND (SECRETARY, MUNAVVIRUL ISLAM
          MADRASSA, P.O CHETLAT ISLAND, 682 554,
          U.T OF LAKSHADWEEP).


          BY ADV
          SRI.R.RAMADAS


RESPONDENTS:

    1     THE ADMINISTRATOR
          U.T OF LAKSHADWEEP, KAWARATTI 682 555.

    2     THE EXECUTIVE MAGISTRATE
          CHETLAT, UNION TERRITORY OF LAKSHADWEEP,
          PIN-682 555.

    3     SIRAJ KOYA
          PULIYINAKKIL, S/O.RAHIYAPURA KUTTIKOYA,
          CHETLAT ISLAND UNION TERRITORY OF LAKSHADWEEP,
          PIN-682 555.

    4     AALI MUHAMMED PUTHIYAPURA
          (BIRIYAMTHITHIYODA), S/O.SHOKKOYA
 WP(C) NO. 38261 OF 2015            -2-

                                                       2025:KER:39217

               ASSIKKIYATHODA, CHETLAT ISLAND UNION TERRITORY
               OF LAKSHADWEEP, PIN-682 555.

    5          MUHAMMED SAYED KATTIPPURA
               S/O.ASHOYODA KUNHIKOYA HAJI, CHETLAT ISLAND
               UNION TERRITORY OF LAKSHADWEEP, PIN - 682 555.

    6          LAKSHADWEEP STATE WAKF BOARD
               REP. BY ITS CHIEF EXECUTIVE OFFICER, KAVARATHI,
               U.T OF LAKSHADWEEP, PIN - 682 555.


               BY ADVS.
               SRI.SAJITH KUMAR V., SC, LAKSHADWEEP
               ADMINISTRATION
               SRI.R.V.SREEJITH, SC, U.T.ADMINISTRATION OF
               LAKSHADWEEP



        THIS    WRIT   PETITION    (CIVIL)   HAVING    COME    UP    FOR
ADMISSION       ON   04.06.2025,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 38261 OF 2015     -3-

                                             2025:KER:39217

                          JUDGMENT

AMIT RAWAL , J.

Learned Counsel for the petitioner submitted that the matter has become infructuous. Accordingly, this writ petition is dismissed as infructuous.

Sd/-

AMIT RAWAL JUDGE Sd/-

P. V. BALAKRISHNAN JUDGE vv WP(C) NO. 38261 OF 2015 -4- 2025:KER:39217 APPENDIX OF WP(C) 38261/2015 PETITIONER EXHIBITS EXHIBIT P1 COPY OF THE ORDER U/S 144(3) OF CRPC DATED 28.5.13 AGAINST THE NEWLY APPOINTED TWO TEACHERS, ISSUED BY THE EXECUTIVE MAGISTRATE CHETLATH.

EXHIBIT P2 COPY OF THE INTERIM ORDER DATED 7.6.13 IN WPC 14361/13.

EXHIBIT P3 COPY OF THE ORDER OF THIS HONOURABLE COURT DATED 19.2.15 IN CRMC 2889/13.

EXHIBIT P4 COPY OF THE ORDER DATED 26.12.13 ISSUED BY THE HONOURABLE LAKSHADWEEP STATE WAKF BOARD.

EXHIBIT P5 COPY OF THE ORDER DATED 8.8.14 ISSUED BY THE ADMINISTRATOR U.T OF LAKSHADWEEP.

EXHIBIT P6 COPY OF THE REPORT SUBMITTED BY THE SUB INSPECTOR OF POLICE, CHETLATH POLICE STATION BEFORE THE EXECUTIVE MAGISTRATE CHETLATH.

EXHIBIT P7 COPY OF THE ORDER DATED 10.3.14 PASSED BY THE LAKSHADWEEP WAKF BOARD.