Kerala High Court
Travancore Devawom Board vs Government Of Kerala on 5 August, 2015
Bench: Thottathil B.Radhakrishnan, Sunil Thomas
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR. JUSTICE SUNIL THOMAS
WEDNESDAY, THE 5TH DAY OF AUGUST 2015/14TH SRAVANA, 1937
SSCR.No. 2 of 2015 ()
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PETITIONER(S):
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TRAVANCORE DEVAWOM BOARD,
REPRESENTED BY ITS SECRETARY,
THIRUVANANTHAPURAM.
BY ADV. V.KRISHNAMENON, SC FOR TRAVANCORE DEVASWOM BOARD
RESPONDENT(S):
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GOVERNMENT OF KERALA,
REPRESENTED BY ITS CHIEF SECRETARY.
R BY SRI. A.RENJITH, GOVERNMENT PLEADER
THIS SABARIMALA SPECIAL COMMISSIONER REPORT HAVING BEEN
FINALLY HEARD ON 05-08-2015, THE COURT ON THE SAME DAY PASSED
THE FOLLOWING:
THOTTATHIL B.RADHAKRISHNAN &
SUNIL THOMAS, JJ.
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SSCR.No.2 of 2015
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Dated this the 5th day of August, 2015
ORDER
Thottathil B.Radhakrishnan, J.
1.Considered the S.M.Report No.11 of 2015. We are in complete agreement with the views expressed by the Special Commissioner that directions as sought for are required to be issued having particular regard to the earlier orders and ground realities as stated in that regard. Under such circumstances, sale of toys, plastic utensils, bangles, perfumes and other materials unconnected with pilgrimage (other than basic necessities) are hereby prohibited at Sannidhanam, Pampa, Nilakkal and at the trucking route from Pampa to Sannidhanam. Travancore Devaswom Board is directed to specify the goods permitted to be sold by the vendors in the stalls auctioned in the nomenclature 'other stalls', since such clarity is required to exclude different items being sold under the cover of sale through 'other stalls'. It shall be ensured that no material substance or items are permitted to be sold SSCR.2/15 2 through the so called 'other stalls' except which are conducive and require as basic necessities in connection with the pilgrimage. The Travancore Devaswom Board officials, police officials and State executive officials shall ensure that these directions are strictly complied with. We also clarify that even in terms of the earlier orders, unauthorized hawking is prohibited. We reiterate and hereby prohibit hawkers from selling articles through the trucking path and also at Sannidhanam and Pampa. This prohibition shall also be strictly enforced.
SSCR ordered accordingly.
Sd/-
(THOTTATHIL B.RADHAKRISHNAN, JUDGE) Sd/-
(SUNIL THOMAS, JUDGE) //TRUE COPY// P.A TO JUDGE DG