Ummar.K vs The Chief Executive Officer
2021 Latest Caselaw 4529 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                      THE HONOURABLE MR.JUSTICE S.V.BHATTI

                                         &

                 THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

            MONDAY, THE 08TH DAY OF FEBRUARY 2021 / 19TH MAGHA,1942

                             WP(C).No.3127 OF 2021(M)


PETITIONER/S:

                 UMMAR.K.
                 AGED 41 YEARS
                 S/O.MUHAMMED HAJI, KARAKKATT KUNNUMMAL HOUSE,
                 VALLUVANGAD P.O., VALLUVANGAD DESOM, VETTIKKATTIRI AMSOM,
                 VALLUGANGAD DESOM, ERNAD TALUK, MALAPPURAM DISTRICT.

                 BY ADVS.
                 SMT.K.REEHA KHADER
                 SHRI.MOHAMMED ASLAM P.S

RESPONDENT/S:

        1        THE CHIEF EXECUTIVE OFFICER
                 KERALA STATE WAKF BOARD, V.I.P. ROAD, KALOOR, COCHIN-17.

        2        KARAKKATTU SAIDALI,
                 AGED 73 YEARS
                 S/O.UNNI AHAMMED HAJI, MUTHAWALLI KARAKKATTU KUNJHIKAMU
                 WAQF, P.O.VALLUVANGAT SOUTH, VIA PANDIKKAD, VETTIKATTIRI
                 VILLAGE, MALAPPURAM, PIN-676 521.


OTHER PRESENT:

                 SC T.K.SAIDALAKUTTY

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 08.02.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 3127/2021
                                    -2-




                             JUDGMENT

Dated this the 8th day of February 2021

S.V. Bhatti, J.

The petitioner substantially seeks execution of order in Ext.P4.

The writ remedy for the limited extent of directing consideration of

Ext.P5, is also misconceived. We are not inclined to entertain the writ

petition. However, liberty is granted to petitioner to send a reminder to

the concerned vis-a-vis Ext.P5 and the inaction continues, liberty is

preserved for moving the competent Court/Tribunal.

The writ petition is dismissed with the above observation.

Sd/-

S.V.BHATTI

JUDGE

Sd/-

BECHU KURIAN THOMAS

JUDGE

jjj W.P.(C) No. 3127/2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE REPORT DTED 30.06.2016.

EXHIBIT P2 A TRUE COPY OF THE JUDGMENT IN WPC NO.37101 OF 2017 DATED 20.11.2017.

EXHIBIT P3 A TRUE COPY OF THE ORDER DATED 04.07.2018.

EXHIBIT P4 A TRUE COPY OF THE ORDER IN W.O.A. NO.35 OF 2018 DATED 30.09.2019.

EXHIBIT P5 A TRUE COPY OF THE NOTICE DATED 20.02.2020.