K.B.ASHRAF Vs. STATE OF KERALA

JUDGEMENT

(1.) Among these appeals, W.A.Nos.860 of 2022 and 1131 of 2022 are preferred against the judgment in W.P.(C) No.8094 of 2022 and W.A.Nos.908 of 2022 and 1097 of 2022 are preferred against the judgment in W.P.(C) No.8212 of 2022. W.A.No.851 of 2022 is preferred against the judgment in W.P. (C) No.16323 of 2022.

(2.) The writ petitions from which the above appeals arise were disposed of by a common judgment and as such, the appeals are also disposed of by this common judgment. Parties and documents are referred to in this judgment for convenience, as they appear in W.P.(C) No.8094 of 2022.

(3.) The petitioner in the writ petition is the Manager of Haji Essa Haji Moosa Memorial High School, an aided school (the School), having classes from standard I to X. The school is established and run by a trust namely Himayathul Islam Trust (the Trust). The writ petitions relate to the right of the Trust to close down the school.