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Kerala High Court

Anonymous vs Travancore Devaswom Board on 9 January, 2025

Author: Anil K.Narendran

Bench: Anil K.Narendran

DBP No.73/2024                                  1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                            &
                       THE HONOURABLE MR.JUSTICE MURALEE KRISHNA S.
                 Thursday, the 9th day of January 2025 / 19th pousha, 1946
                                     DBP NO. 73 OF 2024



IN THE MATTER OF TRAVANCORE DEVSWOM BOARD - REPORT NO.41 OF 2024 IN COMPLAINT
NO.108 OF 2023 - IN THE MATTER OF VALLIYAMKAVU MANGALADEVI TEMPLE - COMPLAINT
AGAINST M.C.SURESH, WATCHER - SUO MOTU PROCEEDINGS INITIATED - REG:

                                         ------------


    COMPLAINANT:


             ANONYMOUS


    RESPONDENTS:


     1.      TRAVANCORE DEVASWOM BOARD

             REPRESENTED BY ITS SECRETARY, NANTHANCODE, KAWDIAR POST,

             THIRUVANANTHAPURAM, PIN - 695003

     2.      THE SUPERINTENDENT OF POLICE (VIGILANCE & SECURITY)

             TRAVANCORE DEVASWOM BOARD, NANTHANCODE, THIRUVANANTHAPURAM

             PIN - 695003

             *ADDL.R3 TO R5 IMPLEADED

     3.      THE STATE OF KERALA,

             REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,

             REVENUE (DEVASWOM) DEPARTMENT, GOVERNMENT SECRETARIAT,

             THIRUVANANTHAPURAM - 695 001

     4.      THE DEPUTY DEVASWOM COMMISSIONER, PATHANAMTHITTA - 689 645

     5.      THE ASSISTANT DEVASWOM COMMISSIONER,

             MUNDAKKAYAM GROUP, MUNDAKKAYAM, KOTTAYAM - 686513

             *ARE SUO MOTU IMPLEADED AS ADDITIONAL RESPONDENTS 3 TO 5 VIDE

             ORDER DATED 30/07/2024 IN DBP.NO.73/2024
 DBP No.73/2024                             2/3

             *ADDL.R6 & R7 IMPLEADED

     6.      SRI.M.C.SURESH,

             WATCHER, PETTAH SASTHA TEMPLE, ERUMELI SUB GROUP,

             MUDAKKAYAM GROUP, KOTTAYAM - 686 509

     7.      SRI.PRAKASH,

             ADMINISTRATIVE OFFICER, VALLIYAMKAVU DEVASWOM, MUDAKKAYAM GROUP,

             KOTTAYAM - 686 509

             *ARE SUO MOTU IMPLEADED AS ADDITIONAL RESPONDENTS 6 AND 7 VIDE

             ORDER DATED 05/08/2024 IN DBP.NO.73/2024

             *ADDL.R8 IMPLEADED

     8.      THE DISTRICT COLLECTOR,

             COLLECTORATE IDUKKI, KUYILIMALA, PAINAV P.O., IDUKKI,

             KERALA STATE, PIN - 685 603, IDUKKI

             *IS SUO MOTU IMPLEADED AS ADDITIONAL 8TH RESPONDENT VIDE ORDER

             DATED 12/09/2024 IN DBP.NO.73/2024

             *ADDL.R9 IMPLEADED

     9.      THE DEPUTY DIRECTOR,

             PERIYAR TIGER RESERVE, EAST DIVISION, PEERUMEDU,

             IDUKKI-685 536

             *IS SUO MOTU IMPLEADED AS ADDITIONAL 9TH RESPONDENT VIDE ORDER

             DATED 12/11/2024 IN DBP.NO.73/2024



             BY SRI.S.RAJMOHAN, SR.GOVERNMENT PLEADER FOR R2, R3, R8 & R9

             BY SC, TRAVANCORE DEVASWOM BOARD FOR R1, R4 & R5

             BY SRI.P.RAMACHANDRAN, AMICUS CURIAE FOR OMBUDSMAN

             BY SRI.C.S.MANILAL, Advocate for R6 & R7


             THE DEVASWOM BOARD PETITION HAVING COME UP FOR ORDERS AGAIN ON

    09/01/2025, UPON PERUSING THE PETITION AND THIS COURT'S ORDER DATED

    12/11/2024, THE COURT ON THE SAME DAY PASSED THE FOLLOWING.
 DBP No.73/2024                                   3/3

                                            ORDER

The learned Special Govt.Pleader would submit that based on the instructions received, individual affidavits of the 8th respondent District Collector and additional 9th respondent Deputy Director, Periyar Tiger Reserve shall be placed on record within two weeks.

List on 30/01/2025.

Sd/- ANIL K.NARENDRAN, JUDGE Sd/- MURALEE KRISHNA S., JUDGE 09-01-2025 /True Copy/ Assistant Registrar