Kerala High Court
K.Vasudevan Nambudiri vs K.Vasudevan Nambudiri on 17 June, 1955
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
THURSDAY, THE 15TH DAY OF DECEMBER 2016/24TH AGRAHAYANA, 1938
WP(C).No. 37439 of 2016 (D)
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PETITIONER(S):
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K.VASUDEVAN NAMBUDIRI
AGED 75 YEARS, S/O KESAVAN NAMBUDIRI,
KEEZHEPATTU ILLAM, PUTHUKKAYIL (P.O),
NEELESWARAM, KASARAGOD DISTRICT.
BY ADVS.SRI.N.M.MADHU
SMT.C.S.RAJANI
RESPONDENT(S):
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1. K.VASUDEVAN NAMBUDIRI
S/O GOVINDAN NAMBUDIRI, KEEZHEPATTU ILLAM,
ARALAM (P.O), PAYAM, KANNUR DISTRICT-670 704.
2. THE DEPUTY COMMISSIONER
MALABAR DEVASWOM BOARD, KOZHIKODE,
PIN:673020.
3. THE EXECUTIVE OFFICER
SREE THARAYKUMEETHAL BHAGAVATHY TEMPLE,
MUNDAYAMPARAMBU POST, PIN:670 704.
4. THE SUB INSPECTOR OF POLICE
KARIKKOTTAKARI POLICE STATION, PO.
KARIKKOTTAKARI, PIN:670 704.
R2 BY ADV. SRI.K.R.SUNIL, SC, MALABAR DEVASWOM BOARD
R3 BY ADV. SRI.M.P.SREEKRISHNAN
R3 BY ADV. SRI.A.MUHAMMED MUSTHAFA
R BY GOVERNMENT PLEADER, SMT. NISHA BOSE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 15-12-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
WP(C).No. 37439 of 2016 (D)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1: TRUE COPY OF THE CERTIFIED COPY OF THE PARTIION DEED
NO.1372/1955 DATED 17.6.1955 OF S.R.O., ULIYIL.
EXHIBIT P2: TRUE COPY OF THE PLAINT IN OS NO.534/2011 ON THE FILES
OF THE SUB COURT, THALASSERY.
EXHIBIT P3: TRUE COPY OF THE ORDER DATED 9.1.2013 PASSED BY THE
SECOND RESPONDENT.
EXHIBIT P4: TRUE COPY OF THE STATEMENT FORCIBLY OBTAINED FROM THE
PETITIONER.
EXHIBIT P5: TRUE COPY OF THE COMPLAINT DATED 19.10.2016 SUBMITTED
BY THE PETITIONER BEFORE THE FOURTH RESPONDENT.
RESPONDENT(S)' EXHIBITS
----------------------- NIL
// True copy //
PA to Judge
das
A.K.JAYASANKARAN NAMBIAR, J.
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W.P.(C). No. 37439 of 2016
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Dated this the 15th day of December, 2016
JUDGMENT
The learned counsel for the 3rd respondent submits that, at present, there is no move to divest the petitioner of his function as 'Santhi' in the temple in question, and to appoint the 1st respondent in his place. Recording the said submission of the learned counsel for the 3rd respondent, and finding that the apprehension of the petitioner in the writ petition does not survive, the writ petition is closed.
Sd/-
A.K.JAYASANKARAN NAMBIAR JUDGE das/ 15.12.2016