K.C.Ahmed Kunju vs The Divisional Officer ...
2021 Latest Caselaw 20073 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                    &
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                          WP(C) NO. 15372 OF 2021
PETITIONER/S:

     1       K.C.AHMED KUNJU
             AGED 62 YEARS
             S/O.IBRAHIM KUTTY, PRESIDENT, KOLLAKADAVU MUSLIM
             JAMA'ATH, KOLLAKADAVU, CHENGANNUR (PO), ALAPPUZHA
             DISTRICT, PIN 690 509

     2       P.R.ISMAIL
             AGED 75 YEARS, S/O.PAREETH RAWTHER, SECRETARY,
             KOLLAKADAVU MUSLIM JAMA'ATH, KOLLAKADAVU, CHENGANNUR
             (PO), ALAPPUZHA DISTRICT, PIN 690 509

            BY ADVS.
            R.O.MUHAMED SHEMEEM
            NASEEHA BEEGUM P.S.



RESPONDENT/S:

    1       THE DIVISIONAL OFFICER (IN-CHARGE)
            THE KERALA STATE WAQF BOARD, KOTTAYAM REGIONAL OFFICE,
            GREENS-100, RISHI VILLA, NEAR RAILWAY STATION,
            CHERUKARAKUNNU, CHANGANASSERY, PIN 686 101

    2       HARIS
            AGED 60 YEARS, S/O.HUSSAIN PILLAI, RESIDING AT
            PALAMOOTTILAYAZMANZIL, KOLLAKADAVU, CHENGANNUR (PO),
            ALAPPUZHA DISTRICT, PIN 690 509

    3       ASIF MUHAMMED HARIS
            AGED 29 YEARS, S/O.HARIS, RESIDING AT
            PALAMOOTTILAYAZMANZIL, KOLLAKADAVU, CHENGANNUR (PO),
            ALAPPUZHA DISTRICT, PIN 690 509

            BY ADV SHRI.T.K.SAIDALIKUTTY, SC, WAQF BOARD
 W.P.(C) No.15372/2021
                                       -2-




OTHER PRESENT:

            ADV SHIRAZ BAVA




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.15372/2021
                                    -3-




                         JUDGMENT

S.V. Bhatti, J.

Advocate R O Muhamed Shemeem submits that the cause

in the writ petition does not survive.

The statement is placed on record. W.P.(C) No.15372/2021

is dismissed accordingly.

Sd/-

S.V.BHATTI JUDGE

Sd/-

VIJU ABRAHAM JUDGE

jjj W.P.(C) No.15372/2021

APPENDIX OF WP(C) 15372/2021

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF A LETTER DATED 1.2.2019, ISSUED BY THE JAMA'ATH TO THE 2ND RESPONDENT

Exhibit P1 A TRUE COPY OF THE REPLAY DATED 25.12.2020 WAS SUBMITTED BY THE 2ND RESPONDENT TO JAMA'ATH.

Exhibit P3 A TRUE COPY OF THE PROCEEDINGS NO.A4-3755/CR, DATED 23.7.2021 ISSUED BY THE 1ST RESPONDENT