MUSLIM EDUCATION SOCIETY Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner Society has approached this Court, mainly to declare that the petitioner is entitled to start an Industrial Training Centre at Karakkad in Chengannur and to direct the second respondent to 'revisit' and evaluate the infrastructure provided in the institution for enabling the petitioners to start the course and to have forwarded the necessary recommendation to the 3rd respondent in this regard.

(2.) THE sequence of events has been narrated in the statement filed by the Government Pleader on behalf of the second respondent, wherein it is pointed out that, pursuant to the application preferred by the petitioner and on remittance of the necessary fees, the inspection was conducted and the defects noted were notified to be cured. Allegedly after curing the defects, the petitioner submitted application for 're-inspection' and remitted the necessary fees; pursuant to which, the re-inspection was conducted, though it did not turn to be helpful to the petitioner, as the defects were not cured completely.

(3.) THE learned Government Pleader appearing for the respondents submits that, the matter will be considered and appropriate orders will be passed within the shortest possible time. THE above submission is recorded. In the said circumstances, this Court finds that, no further orders are necessary in this Writ Petition for the time being. THE Writ Petition is disposed of accordingly.