Monday, 04, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Naduvil Madhom Devaswom vs The Malabar Devaswom Board
2021 Latest Caselaw 3170 Ker

Citation : 2021 Latest Caselaw 3170 Ker
Judgement Date : 28 January, 2021

Kerala High Court
Naduvil Madhom Devaswom vs The Malabar Devaswom Board on 28 January, 2021
         IN THE HIGH COURT OF KERALA AT ERNAKULAM


                            PRESENT

           THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR

                               &

              THE HONOURABLE MR. JUSTICE K.HARIPAL

 THURSDAY, THE 28TH DAY OF JANUARY 2021 / 8TH MAGHA, 1942

                   WP(C).No.29066 OF 2020(G)

PETITIONER:

              NADUVIL MADHOM DEVASWOM
              PADINJARE NADAKKAVU, M.G.ROAD, THRISSUR
              REPRESENTED BY ITS MANAGER
              DAMODHARAN NAMBOOTHIRI,
              S/O.LATE SREEDHARAN NAMBOOTHIRI, AGED 71 YEARS.

              BY ADV. SRI.BINOY VASUDEVAN

RESPONDENTS:

     1        THE MALABAR DEVASWOM BOARD
              REPRESENTED BY ITS SECRETARY, BOARD OFFICE,
              HOUSEFED COMPLEX, ERANHIPALAM,
              KOZHIKODE - 673 010.

     2        THE COMMISSIONER
              MALABAR DEVASWOM BOARD, HOUSEFED COMPLEX,
              ERANHIPALAM, KOZHIKODE - 673 010.

     3        THE ASSISTANT COMMISSIONER
              MALABAR DEVASWOM BOARD, CIVIL STATION,
              PALAKKAD - 678 001.

              SRI.R.LAKSHMI NARAYAN, SC, MALABAR DEVASWOM
              BOARD

     THIS WRIT PETITION (CIVIL) HAVING COME UP              FOR
ADMISSION ON 28.01.2021, THE COURT ON THE SAME              DAY
DELIVERED THE FOLLOWING:
 W.P.(C).29066/2020                 2



                           JUDGMENT

Ravikumar, J.

When this matter is taken up for consideration, the learned

counsel appearing for the petitioner sought permission to withdraw

this writ petition without prejudice to the right of the petitioner to

work out appropriate remedy, in accordance with law. In such

circumstances, recording the said submission, this writ petition is

dismissed as withdrawn without prejudice to the right, if any, of the

petitioner to redress the grievance regarding appointment of non-

hereditary trustees in Thiruvalathur Sree Randu Moorthy Temple.

Sd/-

C.T.RAVIKUMAR

JUDGE

Sd/-

K.HARIPAL

JUDGE

spc/

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter