Kerala High Court
Sreekrishnan M vs State Of Kerala on 3 April, 2025
Author: T.R.Ravi
Bench: T.R.Ravi
WP(C) No.13567/2025 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
Thursday, the 3rd day of April 2025 / 13th Chaithra, 1947
WP(C) NO. 13567 OF 2025(U)
PETITIONERS:
1. SREEKRISHNAN M AGED 49 YEARS S/O.VISHNU NAMBOOTHIRI, MANCHIRA HOUSE,
VADAKKENADA, GURUVAYOOR, THRISSUR, KERALA, PIN - 680101
2. NANDA KUMAR AGED 50 YEARS S/O. SREE NARAYANAN,PARAYARIKKAL HOUSE,
KODATHUR, PERUMBADAPPN P.O, MALAPPURAM DISTRICT, PIN - 679580
3. HAREESH KUMAR P AGED 46 YEARS S/O.SREE NARAYANAN PARAYARIKKAL HOUSE,
KODATHUR, PERUMBADAPPN P.O, MALAPPURAM, PIN - 679580
4. AJITH KUMAR AGED 54 YEARS S/O.SREE NARAYANAN, PARAYARIKKAL HOUSE,
KODATHUR, PERUMBADAPPN P.O, MALAPPURAM-, PIN - 679580
5. K. M SANTHA DEVI AGED 81 YEARS PUNNATHOOR APPUKUTTAN RAJA ,GOKULAM
LODGE, WEST NADA, GURUVAYOOR, THRISSUR, KERALA, PIN - 680101
RESPONDENTS:
1. STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT,REVENUE
(DEVASWOM) DEPARTMENT,SECRETARIAT, THIRUVANANTHAPURAM. KERALA , PIN
- 695001
2. THE DISTRICT COLLECTOR FIRST FLOOR, CICIL STATION, KALYAN NAGAR,
AYYANTHOL, THRISSUR, KERALA, PIN - 680003
3. THE COMMISSIONER GURUVAYUR DEVAWSOM, GURUVAYUR ,, PIN - 680101
4. GURUVAYUR MUNICIPALITY ,REPRESENTED BY ITS SECRETARY OUTER RING
ROAD,GURUVAYUR, THRISSUR DISTRICT, PIN - 680101
5. THE GURUVAYUR DEVASOM MANAGING COMMITTEE REPRESENTED BY ITS
ADMINISTRATOR,, PIN - 680101
6. SOCIAL IMPACT ASSESSMENT STUDY UNIT ,KERALA VOLUNTARY HEALTH
SERVICES COLLECTORATE P.O, MULLANKUZHI,COLLECTORATE P.O, KOTTAYAM-,
PIN - 686002
7. THE CHAIRMAN KERALA VOLUNTARY HEALTH SERVICES COLLECTORATE P.O,
MULLANKUZHI,COLLECTORATE P.O, KOTTAYAM-, PIN - 686002
8. THE EXPERT COMMITTEE REPRESENTED BY ITS CHAIRPERSON, DR RAMYA. R,
RFCT LARR ACT 2013) PROFESSOR OF ECONOMICS, HEAD OF (DEPARTMENT
ECONOMICS), SHRI. ACHUTHA MENON GOVT COLLEGE,KUTTANELLUR, THRISSUR,
PIN - 680014
9. SPECIAL TAHSILDAR(LA) UDAYA NAGAR, CHEMBUKKAV, THRISSUR, KERALA ,
PIN - 680020
WP(C) No.13567/2025 2/4
1.
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 stay Ext P-3 SIA report, Ext. P.7 Expert Committee Report and
all further acquisition proceedings until an approved comprehensive Master
Plan for the Sree Krishna Temple, Guruvayur is finalized, pending final
disposal 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
M/S T.SANJAY, SANIL KUMAR G., ARDHRA KRISHNA, PRIYANKA RAJAN, Advocates
for the petitioner and the GOVERNMENT PLEADER (B/O), and of Standing
Counsel for Devaswom , the court passed the following:
WP(C) No.13567/2025 3/4
T.R. RAVI, J.
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W.P(C).No.13567 of 2025
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Dated this the 3rd day of April, 2025
ORDER
Government Pleader to get instructions as to the stage of acquisition and whether a decision under Section 8 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 has already been taken by the Government.
The Standing Counsel for Devaswom also get instructions regarding the existence or otherwise of master plan.
Post on 07.04.2025.
Sd/-
T.R.RAVI JUDGE LEK 03-04-2025 /True Copy/ Assistant Registrar WP(C) No.13567/2025 4/4 APPENDIX OF WP(C) 13567/2025 Exhibit P-3 A TRUE COPY OF THE RELEVANT PORTION OF THE FINAL SIA REPORT DATED 03.10.2024 SUBMITTED BEFORE THE DISTRICT COLLECTOR THRISSUR Exhibit P-7 TRUE COPY OF THE REPORT OF THE EXPERT COMMITTEE DATED 20.12.2024 03-04-2025 /True Copy/ Assistant Registrar