Kerala High Court
Suresh Kumar D vs State Of Kerala on 21 January, 2022
Author: Anil K. Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
Friday, the 21st day of January 2022 / 1st Magha, 1943
WP(C) NO. 2089 OF 2022(I)
PETITIONER:
SURESH KUMAR D. AGED 49 YEARS S/O.DAMODARAN, PUTHENVEETTIL HOUSE,
KANNAMANGALAM SOUTH, CHETTIKULANGARA P.O., PIN - 690 106, ALAPPUZHA
DISTRICT.
RESPONDENTS:
1. STATE OF KERALA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
DEVASWOM, KERALA GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN-
695 001.
2. TRAVANCORE DEVASWOM BOARD DEVASWOM BOARD HEAD QUARTERS, NANDANKODU
P.O., THIRUVANANTHAPURAM, PIN - 695 003, REP. BY ITS SECRETARY.
3. THE ASSISTANT COMMISSIONER MAVELIKKARA GROUP OF TRAVANCORE DEVASWOM
BOARD, OFFICE OF THE MAVELIKKARA GROUP OF TDB, MAVELIKKARA, PIN -
690 101.
4. THE SUB GROUP OFFICER KANDIYOOR DEVASWOM OF TRAVANCORE DEVASWOM
BOARD, KANDIYOOR DEVASWOM OFFICE (KANDIYOOR TEMPLE), MAVELIKKARA
P.O., PIN - 690 101.
Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to pass an order permitting the petitioner to continue the
activities as per the contract in Kandiyoor Devaswom Temple, during the
pendency of the Writ Petition.
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
Mr. B.RENJITH KUMAR Advocate for the petitioner and of
SHRI.G.BIJU, STANDING COUNSEL for the respondents, the court passed the
following:
ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
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W.P.(C)No.2089 of 2022
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Dated this the 21st day of January, 2022
ORDER
Anil K. Narendran, J.
The learned Standing Counsel for Travancore Devaswom Board would furnish the auction amount for pooja articles and garlands for the previous years as follows;
Period Amount for Pooja Articles Amount for Garlands
(Rs.) (Rs.)
2018-19 6,94,211/- 3,48,999/-
2019-20 5,31,404/- 2,79,200/-
16.09.2020
to 41,500/- 35,001/-
31.03.2021
2020-21 3,87,500/- 2,25,500/-
2. The learned Standing Counsel for Travancore Devaswom Board would rely on the decision of this Court in Suresan Nair T.S. and others v. Travancore Devaswom Board and others [2021 (6) KHC 837].
3. The learned counsel for the petitioner seeks adjournment. List on 25.01.2022.
Sd/-
ANIL K. NARENDRAN, Judge Sd/-
P.G. AJITHKUMAR, Judge AV/21/1 21-01-2022 /True Copy/ Assistant Registrar