Courts can't sit in judgement in matters of religious belief of denomination: TDB submits before Apex Court

The Travancore Devaswom Board (TDB), which manages the historic Sabarimala temple in Kerala, told the Supreme Court on Wednesday that religion is a set of beliefs and practices followed by a denomination with a broadly similar identity, and the court cannot sit in judgment of that belief.

A nine-judge Constitution bench headed by Chief Justice Surya Kant was told by the board, which is a statutory autonomous body that manages over 1,000 temples in South India, that the beliefs and practices of the community have to be judged by the subjective belief of the community, and the court is bound to accept their belief.

Senior advocate Abhishek Singhvi, appearing for the TDB said, "Religion is a set of beliefs and practices followed by a group/sect/denomination with a broadly similar identity. While Article 25 clearly vests in an individual the right to profess, practice and propagate religion, such individual rights cannot be allowed to extend to an area which intrudes upon the mass of individual rights of all other adherents of that religion or denomination."

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