B.Mohammed Jamal vs The Director General Of Police
2021 Latest Caselaw 14119 Ker

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                      IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                      PRESENT
                      THE HONOURABLE MR. JUSTICE SUNIL THOMAS
             Wednesday, the 7th day of July 2021 / 16th Ashadha, 1943
                             WP(C) NO. 15620 OF 2020
   PETITIONER:

          B.MOHAMMED JAMAL, AGED 55 YEARS, S/O.LATE B.M.HAMEED, CHIEF
          EXECUTIVE OFFICER, KERALA STATE WAQF BOARD, V.I.P.ROAD, KALOOR,
          KOCHI- 682 017.

          BY ADVS.M/S BABU KARUKAPADATH, M.A.VAHEEDA BABU, P.U.VINOD KUMAR &
          VAISAKHI V.

   RESPONDENTS:

      1. THE DIRECTOR GENERAL OF POLICE, VIGILANCE AND ANTI CORRUPTION
         BUREAU, THIRUVANANTHAPURAM - 695 001.
      2. THE SUPERINTENDENT OF POLICE, VIGILANCE AND ANTI CORRUPTION BUREAU,
         ERNAKULAM UNIT, KALOOR, KOCHI - 682 017.
      3. THE DEPUTY SUPERINTENDENT OF POLICE, VIGILANCE AND ANTI CORRUPTION
         BUREAU, ERNAKULAM UNIT, KALOOR, KOCHI- 682 017.
      4. T.M.ABDUL SALAM, AGED ABOUT 54 YEARS, S/O.MOHAMMED,THAIKKODATH
         HOUSE, KAKKANAD, KOCHI - 682 021.


           GOVERNMENT PLEADER FOR R1 TO R3

        This Writ petition (civil) having come up for orders on letter dated
   18.06.2021 for extension of time from the       Enquiry Commissioner and
   Special Judge ,Muvattupuzha on 07.07.2021 with reference to this Court's
   judgment dated 24.3.2021, the court on the same day passed the following:
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                            P.T.O
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                               SUNIL THOMAS, J.

----------------------------------------

W.P.(C) No. 15620 of 2020

---------------------------------------- Dated this the 07th day of July 2021

The learned Enquiry Commissioner and Special Judge

by his communication dated 18.06.2021 has informed that

consequent to the pandemic, the direction of this Court,

regarding the disposal of CMP No.536/16 and CMP

No.539/16 could not be complied with. The learned Special

Judge has sought for extended time of three months from

21.06.2021, to dispose of the matter. Permitted.

The learned Counsel for the petitioner sought

permission to produce few documents before the learned

Special Judge. Permitted. The petitioner shall produce the

documents accordingly.

Sd/-

SUNIL THOMAS

JUDGE SKP/7-7

07-07-2021 /True Copy/ Assistant Registrar