Kerala High Court
Sunil Kumar C vs Travancore Devaswom Board on 17 May, 2022
Author: Anil K. Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
Tuesday, the 17th day of May 2022 / 27th Vaisakha, 1944
WP(C) NO. 7421 OF 2022(C)
PETITIONERS:
1. SUNIL KUMAR C., AGED 51 YEARS, S/O.CHELLAPPAN, 'MANALLOOR' HOUSE,
T.P.CENTRE, MANNARASSALA.P.O., HARIPAD, ALAPPUZHA-690514.
2. SREEKUMAR B., AGED 60 YEARS, S/O.BHASKARAN PILLAI, KRISHNASREE,
THULAMPARAMBU NADUVATH, HARIPAD, ALAPPUZHA-690514.
3. MURALEEDHARAN PILLAI, S/O.PARAMESWARAN PILLAI, 'RAJEEVAM,'
PILAPPUZHA SOUTH, HARIPAD, ALAPPUZHA-690514.
RESPONDENTS:
1. THE TRAVANCORE DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY,
NANTHANCODE, DEVASWOM HEAD QUARTERS, THIRUVANANTHAPURAM-695002.
2. THE DEVASWOM COMMISSIONER, TRAVANCORE DEVASWOM BOARD, NANTHANCODE,
DEVASWOM HEAD QUARTERS, THIRUVANANTHAPURAM-695002.
3. THE ASSISTANT COMMISSIONER, TRAVANCORE DEVASWOM BOARD, HARIPAD,
ALAPPUZHA-690514.
4. THE SUB GROUP OFFICER, TRAVANCORE DEVASWOM BOARD, HARIPAD, SREE
SUBRAMANYA SWAMI TEMPLE, HARIPAD, ALAPPUZHA-690514.
5. THE AD-HOC COMMITTEE CONSTITUTED FOR THE RENOVATION OF KOOTHAMBALAM,
HARIPAD SREE SUBRAMANIA SWAMI TEMPLE, HARIPAD, ALAPPUZHA-690514.
6. R.GOPINATHA PILLAI, KANNOLIL KIZHAKKETHIL, MANNARASSALA, HARIPAD,
ALAPPUZHA-690514.
7. C.RAJAN, BIJU BHAVANAM, VELLAMKULANGARA, VEEYAPURAM VILLAGE,
PAYIPURAM VILLAGE, PAYIPPAD.P.O., ALAPPUZHA-690514.
8. G.S.BAIJU, SYAMALALAYAM, VETTUVENI, HARIPAD, ALAPPUZHA-690514.
9. PRADEEP KUMAR, ARIVANNOOR THEKKETHIL, MANNARASSALA, HARIPAD,
ALAPPUZHA-690514.
10. HANUCHANDRAN, KOOTTATHETHU THULAMPARAMBU, MANNARASSALA, HARIPAD,
ALAPPUZHA-690514.
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 direct
the respondents not to proceed with the demolition, alteration or renovation of
the'Koothambalam'of Sree Subramanya Swami Temple, Haripad, pending disposal of
the Writ Petition(Civil).
This petition again coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and this Court's order dated 09-03-2022
and upon hearing the arguments of M/S.D.KISHORE, MEERA GOPINATH &
R.MURALEEKRISHNAN (MALAKKARA) Advocates for the petitioners and of STANDING
COUSEL for R1 to R4 and SRI.P.N.SANTHOSH for R5 to R10, the court passed the
following:
ANNEXURE R1(H): TRUE COPY OF THE REPORT DATED 21/07/2021 SUBMITTEDBY THE
4TH RESPONDENT TO THE THIRD RESPONDENT.
ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
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W.P(C)No.7421 of 2022
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Dated this the 17th day of May, 2022
ORDER
Anil K. Narendran, J.
Today this matter is listed as 'to be spoken to', since we noticed that the orders dated 28.10.2020 and 09.04.2020 referred to in Annexure R1(h) communication dated 21.07.2021 of the 4 th respondent and also the order of the Devaswom Commissioner granting approval to the Temple Advisory Committee, in the year 2017, and the order granting extension of term, in the year 2019, are essential for a proper disposal of this writ petition.
The learned Standing Counsel for Travancore Devaswom Board would submit that the documents referred to as above shall be placed on record by 20.05.2022.
List on 20.05.2022 as 'to be spoken to'.
Sd/-
ANIL K. NARENDRAN, JUDGE Sd/-
P.G. AJITHKUMAR, JUDGE bkn/-
17-05-2022 /True Copy/ Assistant Registrar