K C BABU, KADUVAPARAMBIL Vs. STATE OF KERALA

JUDGEMENT

(1.) The captioned writ petitions are filed by one and the same petitioner and are materially connected in respect of a burial ground proposed to be established within the limits of the Karumalloor Grama Panchayat, to which, permission is granted by the State Government, as per an order dated 10.06.2016. Therefore, I heard them together and propose to deliver this common judgment.

(2.) So far as W.P.(C) No.38856 of 2015 is concerned, it is filed against Ext.P8 order passed by the Kerala State Minority Commission in M.C.O.P. No.127/2014 dated 30.11.2015, holding that, if the burial ground is constructed by the Noorul Emam Juma Masjid, Pudukad, no manner of prejudice will be caused to any one. However, the said finding may not have much relevance, in view of the order passed by the State Government, directing the Grama Panchayat to take appropriate steps for issuing licence to the above specified Juma Masjid.

(3.) W.P.(C) No.22773 of 2016 is filed by the petitioner seeking to quash Ext.P14 order passed by the State Government dated 10.06.2016. Brief material facts for the disposal of the writ petition are as follows: