Sree Sabarimala Dharma Sastha ... vs Travancore Devasom Board
2021 Latest Caselaw 24032 Ker

WP(C) No.22367/2021                          1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                            &
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
             Monday, the 27th day of December 2021 / 6th Pousha, 1943
                              WP(C) NO. 22367 OF 2021
   PETITIONERS:

      1. SREE SABARIMALA DHARMA SASTHA ALANGAD YOGAM, CHEMBOLA KALARI,
         KODUVAZHANGA, ALANGAD, ERNAKULAM-683511, REPRESENTED BY ITS
         SECRETARY, K.P. MUKUNDAN.
      2. N.K. SIVAN, AGED 58 YEARS, PRESIDENT, SREE SABARIMALA DHARMA SASTHA
         ALANGAD YOGAM, CHEMBOLA KALARI, KODUVANZHANGA, ALANGAD,
         ERNAKULAM-683511.

   RESPONDENTS:

      1. TRAVANCORE DEVASOM BOARD, REP BY ITS SECRETARY,
         THIRUVANANTHAPURAM-695 001. [THE ADDRESS OF R1 IS CORRECTED AS:
         "TRAVANCORE DEVASOM BOARD, DEVASOM HEAD QUARTERS, NANDANCODE,
         THIRUVANANTHAPURAM, PIN-695 003, REPRESENTED BY ITS SECRETARY" AS
         PER ORDER DATED 22/10/2021 IN I .A.NO.1/2021 IN WP(C) 22367/2021]
      2. PRESIDENT, TRAVANCORE DEVASOM BOARD, THIRUVANANTHAPURAM-695001. [THE
         2ND RESPONDENT IS DELETED FROM THE PARTY ARRAY AS PER ORDER DATED
         22/10/2021 IN I.A.NO.2/2021 IN WP(C) 22367/2021]
      3. DEVASOM COMMISSIONER, TRAVANCORE DEVASOM BOARD,
         THIRUVANANTHAPURAM-695001. [THE ADDRESS OF R3 IS CORRECTED AS:
         "DEVASOM COMMISSIONER, DEVASOM HEADQUARTERS, NANDANCODE,
         THIRUVANANTHAPURAM-695 003" AS PER ORDER DATED 22/10/2021 IN I
         .A.NO.1/2021 IN WP(C) 22367/2021]
      4. SABARIMALA SWAMI BHAKTA JANASANGHAM (ER 139/83), MANJAPRA,
         REPRESENTED BY ITS PERIYON, A.K. VIJAYAKUMAR, S/O. KESHAVAPILLAI,
         AMBADATH, MANJAPRA KARA, PIN-683524.


        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 call for records leading to Ext P11.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   M/S.P.BABU KUMAR, P.YADHU KUMAR & VISHNU BABU Advocates for the
   petitioners, SRI.G.BIJU, STANDING COUNSEL, for R1 to R3 and of
   M/S.S.SREEKUMAR (SENIOR) along with P.MARTIN JOSE, THOMAS P.KURUVILLA,
   AJAY BEN JOSE, MANJUNATH MENON, SACHIN JACOB AMBAT, R.GITHESH &
   HARIKRISHNAN.S Advocates for R4, the court passed the following:
 WP(C) No.22367/2021                          2/3



                                           ORDER

Heard the learned counsel for the petitioners, the learned Standing Counsel for the Travancore Devaswom Board and also the learned Senior Counsel for the 4th respondent at length.

Reserved for judgment.

List on 31/12/2021.

27/12/2021.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- MURALI PURUSHOTHAMAN, JUDGE WP(C) No.22367/2021 3/3

EXHIBIT P11 :- A true copy of settlement arrived on 04.01.2018.

27-12-2021 /True Copy/ Assistant Registrar