M.Venkatakrishna Kalluraya vs The Malabar Devaswom Board
2021 Latest Caselaw 8128 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

    TUESDAY, THE 09TH DAY OF MARCH 2021 / 18TH PHALGUNA, 1942

                       WP(C).No.22871 OF 2019(H)


PETITIONERS:

      1        M.VENKATAKRISHNA KALLURAYA
               AGED 86 YEARS
               S/O. LATE VASUDEVA KALLURAYA, RESIDING AT MELINAMANE
               HOUSE, MADHUR (P.O), KASARAGOD DISTRICT,
               PIN - 671 124.

      2        M. VASUDEVA KALLURAYA
               AGED 80 YEARS
               S/O. LATE VISHNU KALLURAYA, RESIDING AT MELINAMANE
               HOUSE, MADHUR (P.O), KASARAGOD DISTRICT,
               PIN - 671 124.

               BY ADVS.
               SHRI.JAWAHAR JOSE
               SMT.CISSY MATHEWS
               SRI.SARUN RAJAN

RESPONDENTS:

      1        THE MALABAR DEVASWOM BOARD
               REPRESENTED BY ITS SECRETARY-CUM-COMMISSIONER,
               HOUSEFED COMPLEX, MINI BYPASS ROAD, ERANHIPALAM
               (P.O.), KOZHIKODE, PIN - 673 006.

      2        THE ASSISTANT COMMISSIONER,
               MALABAR DEVASWOM BOARD, KASARAGOD DIVISION, NILESHWAR
               (P.O), KOZHIKODE, PIN - 673 572.

      3        THE MATHUR SREE MADANANTHESWARA VINAYAKA TEMPLE
               REPRESENTED BY ITS EXECUTIVE OFFICER, MADHUR (P.O),
               KASARAGOD DISTRICT, PIN - 671 124.

               R3 BY ADV. SRI.MOHAN C.MENON

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.22871 OF 2019

                                   2

                             JUDGMENT

Dated this the 9th day of March 2021

It is submitted by the learned counsel for the

petitioners that the petitioners have filed a Not Press Memo

stating that this writ petition is not pressed. The said

submission and the memo are recorded. This writ petition is

dismissed as not pressed.

Sd/-

ANU SIVARAMAN

JUDGE Bng/09.03.2021