ERIYAD PALLI Vs. ABOOBACKER K.M.

JUDGEMENT

(1.) The petitioners have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P5 order dtd. 15/10/2025, Ext.P6 order dtd. 15/10/2025, and Ext.P7 order dtd. 15/10/2025 of the State Waqf Board in O.P.No.272 of 2025. They have also sought for an order directing the Waqf Board not to proceed with Exts.P5, P6 and P7 orders before affording them an opportunity of being heard.

(2.) Heard the learned Senior Counsel for the petitioners and also the learned Standing Counsel for the Kerala State Waqf Board for the 6th respondent.

(3.) The issue that requires consideration in this writ petition is whether the petitioners can invoke the writ jurisdiction of this Court under Article 226 of the Constitution of India, challenging Exts.P5, P6, P7 orders of the State Waqf Board in the interlocutory applications filed in O.P.No.272 of 2025.