Kerala High Court
V.P.Yusuf Haji vs Muhammad Isaq Haji on 30 November, 2009
Author: S.S.Satheesachandran
Bench: S.S.Satheesachandran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 34003 of 2009(O)
1. V.P.YUSUF HAJI, AGED 64 YEARS,
... Petitioner
Vs
1. MUHAMMAD ISAQ HAJI,
... Respondent
2. SAMEERA,
3. FAISI,
4. FATHIMA SARIN,
5. MAMMAD @ BAPPU,
6. V.P.USMAN @ KUNHIPPA HAJI,
For Petitioner :SRI.T.SETHUMADHAVAN
For Respondent : No Appearance
The Hon'ble MR. Justice S.S.SATHEESACHANDRAN
Dated :30/11/2009
O R D E R
S.S.SATHEESACHANDRAN, J.
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W.P.(C).No.34003 OF 2009
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Dated this the 30th day of November 2009
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JUDGMENT
The learned counsel for the petitioner seeks permission to withdraw the writ petition with liberty to file a petition seeking review of Ext.P6 order passed by the learned Munsiff on the objections raised over the commission report obtained in the suit. None of the objections raised by the plaintiffs have been considered by the learned Munsiff in Ext.P6 order and so much so, seeking a review of Ext.P6 order, according to the counsel, is the proper way to be followed rather than challenging Ext.P6 order by way of a writ petition invoking the visitorial jurisdiction of this court. Reserving the right of the petitioner to move a review petition as desired, the writ petition is closed.
Sd/-
S.S.SATHEESACHANDRAN,
JUDGE
//TRUE COPY//
vdv P.A TO JUDGE