Wednesday, 15, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

A.Radhakrishnan vs The Malabar Devaswom Board
2021 Latest Caselaw 383 Ker

Citation : 2021 Latest Caselaw 383 Ker
Judgement Date : 6 January, 2021

Kerala High Court
A.Radhakrishnan vs The Malabar Devaswom Board on 6 January, 2021
          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR

                                &

               THE HONOURABLE MR. JUSTICE K.HARIPAL

WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

                    WP(C).No.28725 OF 2020(M)


PETITIONER:

               A.RADHAKRISHNAN,AGED 55 YEARS
               S/O.P.EASWARAN BHATTATHIRI, ADVOCATE, MEMBER OF
               AYYAPPASOORY TARWARD, RESIDING AT 'MAYA',
               OPPOSITE L.V.TEMPLE, P.O.KANHANGAD,
               KASARAGOD-671 315.

               BY ADV. SRI.MAHESH V RAMAKRISHNAN

RESPONDENTS:

      1        THE MALABAR DEVASWOM BOARD
               REPRESENTED BY ITS COMMISSIONER, HOUSEFED
               COMPLEX, ERANHIPALAM, KOZHIKODE-673 006.

      2        THE COMMISSIONER, MALABAR DEVASWOM BOARD,
               HOUSEFED COMPLEX, ERANHIPALAM, KOZHIKODE-673
               006.

      3        THE ASSISTANT COMMISSIONER, MALABAR DEVASWAM
               BAORD,
               THALASSERY DIVISION, THIRURANGADI P.O.,
               THALASSERY, KANNUR-670 101.

      4        SREE PALAKULANGARA TEMPLE, TALIPARAMBA,
               REPRESENTED BY ITS EXECUTIVE OFFICER,
               PALAKULANGARA, TALIPARAMBA, KANNUR-670 141.

               R1 TO R3 BY S.C.SRI.R.LAKSHMI NARAYANAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C)No.28725 of 2020            2




                             JUDGMENT

Ravikumar, J.

After arguing for some time the learned counsel appearing

for the petitioner sought permission to withdraw the writ petition.

Recording the said submission the writ petition is dismissed as

withdrawn.

Sd/-

C.T.RAVIKUMAR Judge

Sd/-

K.HARIPAL Judge

TKS

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE MODIFIED SCHEME DATED 31.12.1960 IN OA NO.3 OF 1960 OF THE DEPUTY COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT, KOZHIKODE.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 29.01.2019 IN WPC NO.38149/2018.

EXHIBIT P3 TRUE COPY OF THE 'ASHTAMANGALLYA SWARNA PRASNAM CHARTHU' DATED 29.06.2015.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 21.08.2015 IN DBA NO.11/2015.

TKS

 
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 : IDRC

 
 
Latestlaws Newsletter