Kerala High Court
C. Unnikrishnan vs Cochin Devaswom Board on 1 June, 2016
Author: Anu Sivaraman
Bench: Anu Sivaraman
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HON'BLE Ag. CHIEF JUSTICE MR.THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
WEDNESDAY, THE 1ST DAY OF JUNE 2016/11TH JYAISHTA, 1938
WP(C).No. 18207 of 2016 (A)
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PETITIONER(S):
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C. UNNIKRISHNAN
AGED 48 YEARS, S/O. CHELLAPPAN PILLAI,
UNNI'S BHAVAN (PALAYIL), POONITHURA P.O. PIN-682 038,
POONITHURA VILLAGE, KANAYANNUR TALUK,
ERNAKULAM DISTRICT.
BY ADVS.SRI.ABRAHAM P.GEORGE
SRI.K.VINODKUMAR (707/89)
SMT.M.SANTHY
RESPONDENT(S):
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1. COCHIN DEVASWOM BOARD
REPRESENTED BY THE SPECIAL DEVASWOM COMMISSIONER,
COCHIN DEVASWOM BOARD, TRICHUR-680 001.
2. THE SPECIAL DEVASWOM COMMISSIONER
COCHIN DEVASWOM BOARD, TRICHUR-680 001.
3. THE ASSISTANT DEVASWOM COMMISSIONER
COCHIN DEVASWOM BOARD, TRIPUNITHURA-682 301.
4. THE DEVASWOM OFFICER
VALANJAMBALAM DEVI TEMPLE(KEEZHEDOM VALANJAMBALAM
TEMPLE),
ERNAKULAM-682 011.
R BY SRI.KRISHNA MENON, SC, COCHIN DEVASWOM BOARD
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ALONG
WITH WP(C).NO.18746 OF 2016 ON 01-06-2016, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
WP(C).No. 18207 of 2016 (A)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1 COPY OF COMPLAINT LODGED BY THE PETITIONER
DTD.25.3.2016.
P2 COPY OF PROCEEDINGS OF THE 2ND RESPONDENT NO.A5-222
DTD.12.5.2015 ACCEPTING DISSOLUTION OF DEVI SEVA SAMITHI TRUST.
P3 COPY OF ORDER PASSED BY THE HON'BLE OMBUDSMAN FOR
TRAVANCORE AND COCHIN DEVASWOM BOARD IN COMPLAINT NO.101/2016
DTD.29.3.2016.
P4 COPY OF THE FINAL LIST OF ELIGIBLE PERSONS TO BE
ELECTED TO THE ADVISORY COMMITTEE, PUBLISHED BY 4TH RESPONDENT.
RESPONDENT(S)' EXHIBITS
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NIL
/TRUE COPY/
PS TO JUDGE
THOTTATHIL B.RADHAKRISHNAN, Ag.CJ.
&
ANU SIVARAMAN, J.
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W.P(C).Nos.18207 & 18746 of 2016
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Dated this the 1st June, 2016
JUDGMENT
Thottathil B.Radhakrishnan, Ag.CJ.
These writ petitions are filed seeking direction to consider the objections filed by the writ petitioners to the exclusion of their names from the list of eligible devotees entitled to vote in the election to the Temple Advisory Committee. The learned Standing Counsel for the Cochin Devaswom Board submits that the Special Devaswom Commissioner will hear the petitioners on their objections and take a decision. The petitioners are directed to mark their appearance in the office of the Special Devaswom Commissioner on 21.6.2016, so that the date of hearing can be notified to them and they can be heard. Decision on their objections to the list shall be issued by the Special Devaswom Commissioner within three weeks therefrom. The election, which is due to the Temple Advisory Committee of the temple in question, shall be held thereafter.
The writ petitions are ordered accordingly.
THOTTATHIL B.RADHAKRISHNAN ACTING CHIEF JUSTICE ANU SIVARAMAN JUDGE vgs2/6