The Kerala Wakf Board vs K.Liyakkath Ali
2022 Latest Caselaw 9659 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE S.V.BHATTI
                                    &
                THE HONOURABLE MR.JUSTICE BASANT BALAJI
        THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                       CON.CASE(C) NO. 1534 OF 2022
     AGAINST THE JUDGMENT OP (WAKF) 11/2022 OF HIGH COURT OF KERALA
PETITIONER/S:

           THE KERALA WAKF BOARD, V.I.P. ROAD KALOOR KOCHI
           REPRESENTED BY ITS CHIEF EXECUTIVE OFFICER
           V.S.ZAKIR HUSSAIN, PIN - 682017

           BY ADV JAMSHEED HAFIZ



RESPONDENT/S:

           K.LIYAKKATH ALI, AGED 56 YEARS
           SECRETARY PALLIKKAL BAZAR JUMAATH PALLI
           MAHAL COMMITTEE PALLIKKAL PO
           MALAPPURAM DISTRICT, PIN - 673634


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Contempt Case (C) No. 1534/2022
                                  -2-




                            JUDGMENT

S.V. Bhatti, J.

The learned Standing Counsel for the petitioner seeks

leave of the Court to withdraw the contempt case.

Leave granted. The contempt case is dismissed as

withdrawn.

Sd/-

S.V.BHATTI JUDGE Sd/-

BASANT BALAJI JUDGE jjj Contempt Case (C) No. 1534/2022

APPENDIX OF CON.CASE(C) 1534/2022

PETITIONER ANNEXURES

Annexure1 TRUE COPY OF THE ORDER OF THE ADDITIONAL DISTRICT MAGISTRATE DATED 22.06.2022 ALONG WITH ITS ENGLISH TRANSLATION

Annexure2 TRUE COPY OF REPORT OF THE INTERIM MUTHAWALLI DATED 10.08.2022 ALONG WITH ITS ENGLISH TRANSLATION