Kerala High Court
Kerala Uranma Devaswom Board vs State Of Kerala
Author: Anu Sivaraman
Bench: Thottathil B.Radhakrishnan, Anu Sivaraman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
THURSDAY, THE 25TH DAY OF AUGUST 2016/3RD BHADRA, 1938
WP(C).No. 5919 of 2016 (L)
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PETITIONERS:
-------------
1. KERALA URANMA DEVASWOM BOARD, REPRESENTED BY ITS GENERAL
SECRETARY,M.N.SHIVADASAN NAMBUDIRI,
MELEMULLANEZHI MANA, AVINISSERY,
THRISSUR - 680 306.
2. R.V.RENJITH,
S/O.VISWAMBARAN NAIR,
MANAGER, THIRUMARAYIKULAM TEMPLE.
RAJESH BHAVANAM,
CHETHIKODE P.O,
KANJIRAMATTOM
PIN CODE 682 315.
BY ADVS.SRI.P.VIJAYAKUMAR
SRI.C.R.REGHUNATHAN
SRI.M.V.ASHIM
SRI.R.BALAKRISHNAN
SRI.B.HARRYLAL
RESPONDENTS:
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1. STATE OF KERALA
REP.BY ITS SECRETARY,
DEVASWOM DEPARTMENT,
THIRUVANANTHAPURAM -01
2. COCHIN DEVASWOM BOARD,
REP.BY ITS SECRETARY,
ROUND NORTH, THRISSUR.-01
3. M.N.SOMASUNDARAM, S/O.GOPALAN NAIR,
CHERUKUNNI THADATHIL HOUSE,
EDAKKATTUVAYAL PO ERNAKULAM-13
*ADDL.4 VIJAYAN KN,AGED 49 YEARS
S/O.NARAYANAN NAIR,
CHALIYATH HOUSE,
MANITHAZHAM P.O,
VIDANGARA,
KANJIRAMATTOM.
ADDL.5. ALLY GOPINATH AGED 60 YEARS
W/O.GOPINATH,
ORMILAKKUNNAL HOUSE,
CHETHIKKODU PO
PARPANKODE
ADDL.6 SANTHA RAJAPPAN AGED 52 YEARS
W/O.RAJAPPAN,
ORMILAKKUNNAL HOUSE,
CHETHIKKODU PO
PARPANKODE
ADDL.7DEEPA AGED 37 YEARS
W/O.SAJEEV,
KANDAMCHIRAYIL HOUSE,
CETHIKKODU PO
ADD.8. SREEVIDYA AGED 34 YEARS
W/O.RAJU,
MALEPPILLIL HOUSE
CHETTIKKODU PO
ADDL.9 SINDU HARIDAS AGED 44 YEARS
W/O.HARIDAS MK.
*ADDL.R4 TO R9 ADDED AS PER ORDER DATED 20-07-2016 IN IA NO.3084/2016.
ADDLR 4-R9 BY ADV. SRI.A.T.ANILKUMAR
ADDLR 4-R9 BY ADV. SMT.V.SHYLAJA
R2 BY ADV. SRI.KRISHNA MENON, SC, COCHIN DEVASWOM BOARD
R3 BY ADV. SRI.K.R.RAJKUMAR
BY SENIOR GOVERNMENT PLEADER SRI.T.K.ANANTHAKRISHNAN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 25-
08-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
THOTTATHIL B.RADHAKRISHNAN &
ANU SIVARAMAN, JJ.
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W.P.(C).No.5919 of 2016
& Unnumbered I.A.
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Dated this the 25th day of August, 2016
JUDGMENT
Thottathil B.Radhakrishnan, J.
1.Unnumbered Interlocutory Application seeking impleadment of Sri.R.V.Renjith, Sri.Vishnu Namboothiri, Sri.M.V.Kadamban Namboothiri and Sri.E.V.Parameswaran Namboothiri is opposed by the Cochin Devaswom Board. We see that there is substance in the objection inasmuch as it would be improper to permit continuance of a writ petition through persons who seek to come on board on the allegation that the writ petitioner had put the persons sought to be impleaded in management of the establishment concerned.
2.In view of the aforesaid, while rejecting the captioned unnumbered I.A. seeking impleadment, this writ petition is permitted to be withdrawn, without prejudice to contentions W.P.C.No.5919/16 2 and also without prejudice to any other person interested in the litigation, including the persons who had sought to be impleaded to challenge the proceedings for assumption, in accordance with law in appropriate jurisdictions.
sd/-
Thottathil B.Radhakrishnan, Judge sd/-
Anu Sivaraman, Judge sj29/8