LAWS(KER)-2006-12-323

AHAMMED ALIAS KUNJAPPA HAJI Vs. TIRURANGADIMUSLIM ORPHANAGE COMMITTEE

Decided On December 05, 2006
AHAMMED @ KUNJAPPA HAJI Appellant
V/S
TIRURANGADIMUSLIM ORPHANAGE COMMITTEE Respondents

JUDGEMENT

(1.) THE writ petition is filed with the following prayers:-

(2.) THERE is already an interim order staying further proceedings in the suit. THERE is no counter affidavit. In the above circumstances, this writ petition is disposed of as follows: THERE will be a direction to the Munsiff Court, Parappanangadi to dispose of O.S. 39/01, if not already disposed of, before the Court closes for summer vacation. The status quo with regard to the construction in the disputed property will continue till such time.