K.Liyakathali vs The District Registrar(General)
2024 Latest Caselaw 14058 Ker

Kerala High Court

K.Liyakathali vs The District Registrar(General) on 28 May, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                         PRESENT
       THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  TUESDAY, THE 28TH DAY OF MAY 2024 / 7TH JYAISHTA, 1946
                 WP(C) NO. 28394 OF 2017
PETITIONER:

         K.LIYAKATHALI
         S/O.HAIDRU, AGED 50 YEARS, SECRETARY, PALLIKKAL
         BAZAAR JUMA ATH PALLI MAHAL COMMITTEE, PALLIKKAL
         P.O., MALAPPURAM DISTRICT, RESIDING AT CHEDAKUTHU
         HOUSE, POST PALLIKKAL, MALAPPURAM DISTRICT,
         PIN - 673634
         BY ADV. SRI.R.RAMADAS

RESPONDENT:

         THE DISTRICT REGISTRAR(GENERAL)
         AND REGISTRAR OF SOCIETIES, OFFICE OF THE
         DISTRICT REGISTRAR (GENERAL), CIVIL STATION P.O.,
         MALAPPURAM, PIN - 676505
         BY ADV.
         SRI.B.S.SYAMANTAK, GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.28394 of 2017

                                2



                 P.V.KUNHIKRISHNAN, J.
         ---------------------------------------------
                W.P.(C) No. 28394 of 2017
     ------------------------------------------------------
            Dated this the 28th day of May, 2024


                           JUDGMENT

This writ petition is filed seeking the following

reliefs:

"a) issue a writ of mandamus or any other appropriate writ, order or direction directing the respondent to consider and pass appropriate orders on Ext.P8 representation submitted by the petitioner taking into account Exts.P5 to P7, as expeditiously as possible, within a time limit to be fixed by this Hon'ble Court.

b) issue a writ of mandamus or any other appropriate writ, order or direction directing the respondent to accept the list of members submitted by the petitioner in respect of the society Pallikkal Bazaar Juma-ath Palli Mahal Committee in view of Exts.P5 to P7, as expeditiously as possible, within a time limit to be fixed by this Hon'ble Court.

And

c) Pass any other appropriate writ, order or direction which this Hon'ble Court may deem fit to

issue and the petitioner may pray from time to time."[SIC]

2. Today when the matter came up for

consideration, the learned counsel appearing for the

petitioner submitted that the prayers in this Writ

petition are infructuous because now the list is

accepted by the Registrar.

In the light of the above submission, this Writ

petition is closed.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM

APPENDIX OF WP(C) 28394/2017

PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE ORDER DATED 16.02.2015 ISSUED BY THE KERALA STATE WAKF BOARD EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 12.06.2015 IN WPC.NO. 17635/2015 EXHIBIT P3 TRUE COPY OF THE ORDER DATED 25.07.2016 IN OP.NO. 17/2014 OF THE WAKF BOARD EXHIBIT P4 TRUE COPY OF THE ORDER OF THE WAKF TRIBUNAL DATED 27.08.2016 IN IA.NO. 616/2016 IN OA.NO. 35/2016 FILED BY THE 5TH RESPONDENT HEREIN EXHIBIT P5 TRUE COPY OF THE JUDGMENT DATED 02.11.2016 IN OP WAKF NO. 39/2016 BEFORE THIS HON'BLE COURT EXHIBIT P6 TRUE COPY OF THE ORDER DATED 15.10.2016 IN MC.NO. 59/2014 PASSED BY THE SUB DIVISIONAL MAGISTRATE TIRUR EXHIBIT P7 TRUE COPY OF THE PROCEEDINGS DATED 18.10.2016 EXHIBIT P8 TRUE COPY OF THE REPRESENTATION DATED 17.01.2017 BEFORE THE RESPONDENT BY THE PETITIONER RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE