NADEER K Vs. MUSLIM EDUCATIONAL SOCIETY (REGD)

JUDGEMENT

(1.) We heard both sides.

(2.) This appeal is filed against the order passed by the learned Single Judge in I.A.No.19774/2017 in WPC No.33489/2017 whereby the respondents in the writ petition were directed not to obstruct the construction of the class rooms in R.S.No.574/41 in Block No.17 of Panmana Village of Kollam District. We find that by order dated 15th of January 2018, this Court has stayed the impugned order. By the said order, this Court has also appointed an Advocate Commissioner to ascertain the matters mentioned in the order. Accordingly, the Advocate Commissioner has submitted his report dated 24th of January 2018.

(3.) Having heard the submissions made by both sides and also on going through the report submitted by the Advocate Commissioner, we feel that the proper course to be adopted in this appeal is to leave the parties to seek expedite disposal of the writ petition itself. The parties can urge their respective contentions and the learned Single Judge can finally dispose of the writ petition itself taking into account the Advocate Commissioner's report as well. In that view of the matter, while maintaining the interim order passed by the learned Division Bench staying the impugned order, we dispose of this Writ Appeal leaving it open to the writ petitioner to seek early disposal of the writ petition itself.