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E.P.Attakoya Thangal vs The Lakshadweep State Waqf Board
2021 Latest Caselaw 5164 Ker

Citation : 2021 Latest Caselaw 5164 Ker
Judgement Date : 11 February, 2021

Kerala High Court
E.P.Attakoya Thangal vs The Lakshadweep State Waqf Board on 11 February, 2021
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE

                                   &

                 THE HONOURABLE MR. JUSTICE GOPINATH P.

    THURSDAY, THE 11TH DAY OF FEBRUARY 2021 / 22ND MAGHA,1942

                 RP.No.137 OF 2021 IN WP(C). 1349/2021

  AGAINST THE JUDGMENT DATED 01.02.2021 IN WP(C) 1349/2021(P) OF
                       HIGH COURT OF KERALA


REVIEW PETITIONER/PETITIONER IN W.P.(C):

             E.P.ATTAKOYA THANGAL
             AGED 78 YEARS
             S/O. HAJI KOYA THANGAL, EKKERPALLI HHOUSE, KAVARATTI
             ISLAND, U.T OF LAKSHADWEEP, MUTHAVALLY AND SHEIK OF
             UJRA MOSQUE AND MAKBARA OF ASHEEK SYED ABOO SALIH
             THANGAL

             BY ADVS.
             SRI.T.H.ABDUL AZEEZ
             SRI.K.P.MAJEED

RESPONDENTS/RESPONDENTS IN WP(C):

      1      THE LAKSHADWEEP STATE WAQF BOARD
             KAVARATTI, REPRESENTED BY ITS CHEIF EXECUTIVE
             OFFICER, KAVARATTI, U.T OF LAKSHADWEEP 682 555

      2      SYED SHEIKOYA,
             S/O. THOOPIAKKAL KOYA, PUDIYAPADIPURA HOUSE, AMINI
             ISLAND, U.T OF LAKSHADWEEP 682 552

      3      THE EXECUTIVE MAGISTRATE,
             AMINI ISLAND, U.T OF LAKSHADWEEP 682 552


OTHER PRESENT:

             SRI. S. MANU-SCGC

THIS REVIEW PETITION HAVING COME UP FOR ADMISSION ON 11.02.2021,
THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
 R.P.No.137/2021                         2




                                      ORDER

Dated this the 11th day of February 2021

Shaffique, J.

This review petition has been filed inter alia contending that after

disposal of the writ petition, the officer, who was working as Wakf

Tribunal, had been relieved. We do not think that it is a ground for review.

The review petition is dismissed.

Sd/-

A.M.SHAFFIQUE

JUDGE

Sd/-

GOPINATH P.

JUDGE

acd

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A TRUE COPY OF THE RELIEVING ORDER F.NO.

17/01/2012 SERVICES, DATED 01-02-2021, PASSED BY THE LAKSHADWEEP ADMINISTRATION

 
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