Kerala High Court
Sree Thricherumanna @ Kottiyur ... vs Malabar Devaswom Board on 13 August, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
FRIDAY, THE 13TH DAY OF AUGUST 2021 / 22ND SRAVANA, 1943
WP(C) NO. 16913 OF 2021
PETITIONER:
SREE THRICHERUMANNA @ KOTTIYUR DEVASWOM,
REPRESENTED BY ITS CHAIRMAN, K.C.SUBRAMANIAN NAIR,
S/O.LATE NARAYANAN NAIR, AGED 79 YEARS,
NELLARIYIL HOUSE, CHAMPAD P.O., KANNUR DISTSRICT.
BY ADV K.MOHANAKANNAN
RESPONDENTS:
1 MALABAR DEVASWOM BOARD,
REPRESENTED BY ITS SECRETARY, HOUSEFED COMPLEX,
ERAHIPALAM, KOZHIKODE-673 006.
2 THE COMMISSIONER,
MALABAR DEVASWOM BOARD, HOUSEFED COMPLEX,
ERAHIPALAM, KOZHIKODE-673 006.
3 VISHNU P.CHANDRAN,
AGED 26 YEARS
S/O.CHANDRAN, PUTHENVEETTIL, KOTTIYUR P.O.,
KANNUR-670 673.
ADV.R.LAKSHMI NARAYAN, SC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 16913 OF 2021
2
JUDGMENT
This writ petition is filed seeking the following prayer:
"(i) To issue a writ of mandamus or any other appropriate writ
order or direction directing the 2nd respondent to consider RP
No.4/2021 and to pass appropriate orders within a time frame
to be fixed by this Hon'ble Court"
2. Heard the learned counsel for the petitioner and the learned
standing counsel appearing for the Malabar Devaswom Board.
3. It is submitted by the learned counsel for the petitioner that
seeking appointment of an executive officer, Ext.P4 revision petition has
been submitted before the 2nd respondent and Ext.P5 I.A. is also moved
by the 3rd respondent. It is submitted that there is a stay of all further
proceedings granted in the revision petition and that the revision
petition now stands posted to 08.09.2021. It is submitted by the learned
counsel for the petitioner that in spite of best efforts taken by the
petitioner, the matter has not been disposed of.
4. The learned standing counsel appearing for the Malabar Devaswom
Board submits that due to the Covid-19 restrictions in force, a reasonable
time may be granted to consider and dispose of the revision petition.
WP(C) NO. 16913 OF 2021
5. In the above view of the matter, there will be a direction to the 2 nd
respondent to take up, consider and pass orders on the revision petition
preferred by the 3rd respondent, with notice to all parties
and after hearing all concerned, through any appropriate means,
including video conferencing, at the earliest, at any rate, within a period
of three months from the date of receipt of a copy of this judgment.
This writ petition is ordered accordingly.
Sd/-
ANU SIVARAMAN
JUDGE
NP
WP(C) NO. 16913 OF 2021
APPENDIX OF WP(C) 16913/2021
PETITIONER'S/S EXHIBITS:
Exhibit P1 TRUE COPY OF THE ORDER PASSED BY THE 2ND
RESPONDENT IN RP 8/2019 DATED 04.12.2019.
Exhibit P2 TRUE COPY OF THE NOTIFICATION PUBLISHED IN
INDIAN EXPRESS DAILY 10.03.2021.
Exhibit P3 TRUE COPY OF THE NOTIFICATION PUBLISHED IN
MATHRUBHUMI DAILY 05.03.2021.
Exhibit P4 TRUE COPY NOTICE ISSUED BY THE 2ND RESPONDENT
TO THE PETITIONER IN RP 4/2021 WITH COPY OF
THE REVISION PETITION.
Exhibit P5 TRUE COPY OF THE APPLICATION FOR INTERIM
RELIEF FILED IA 5/2021 IN RP 4/2021 WITH
NOTICE.
Exhibit P6 TRUE COPY INTERIM ORDER PASSED IN IA 5/2021
IN RP 4/2021 DATED 18.03.2021.
Exhibit P7 TRUE COPY OF THE ORDER IN IA 14/2021 IN IA
5/2021 IN RP 4/2021 DATED 21.04.2021.
Exhibit P8 TRUE COPY OF THE ORDER IN IA 14/2021 IN
5/2021 IN RP 4/2021 DATED 26.05.2021.
Exhibit P9 TRUE COPY OF THE OBJECTION RILED BY THE
PETITIONER IN RP NO.4/2021 DATED 14.07.2021.
Exhibit P10 TRUE COPY OF THE OBJECTION FILED BY THE
PETITIONER IN IA NO.5/2021 IN RP NO.4/2021
DATED 14.07.2021.
Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED
14.07.2021 IN IA 14/2021 IN IA 5/2021 IN RP
4/2021.
Exhibit P12 TRUE COPY OF THE ORDER DATED 28.07.2021 IN IA
14/2021 IN IA 5/2021 IN RP 4/2021.
RESPONDENT'S/S EXHIBITS: NIL
