P V MOOSAKUTTY Vs. DISTRICT COLLECTOR, MALAPPURAM

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following reliefs:

(2.) Heard learned counsel for the petitioner and the learned Government Pleader as well as the learned counsel appearing for the 5th respondent Wakf Board. In view of the nature of directions being issued, notice to the 4th respondent is dispensed with.

(3.) It is submitted by learned counsel for the petitioner that Exhibit P11 appeal has been preferred by the petitioner before the 1st respondent.