B. MOHAMMED JAMAL Vs. STATE OF KERALA

JUDGEMENT

(1.) The unsuccessful petitioner in the writ petition, WP(C) No.25822/2020 has instituted this intra court appeal under Section 5(i) of the Kerala High Court Act, so as to impugn the judgment dated 04.02.2021 rendered by the learned Single Judge of this Court in the said WP(C).

(2.) Heard Sri.K.Jaju Babu, learned Senior Counsel instructed by Sri.Brijesh Mohan, learned counsel appearing for the appellant/petitioner in the WP(C), Sri.Antony Mukkath, learned Senior Government Pleader appearing for respondent No.1-State of Kerala, Sri.S.Ramesh Babu, learned Senior Counsel instructed by Sri.Imam Grigorios Karat, learned Standing Counsel for the Kerala Wakf Board appearing for respondents 2 and 3 and Sri.C.P.Mohammed Niyas, learned counsel appearing for contesting respondent No.4/R4 in the WP(C).

(3.) The appellant herein had filed the instant writ proceedings in the amended WP(C) No.25822/2020 with the following prayers [see page No.6o and 61 of the paper book of the writ appeal] :