Mithra M. vs State Of Kerala
2021 Latest Caselaw 12368 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                                  &

          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

     FRIDAY, THE 07TH DAY OF MAY 2021 / 17TH VAISAKHA, 1943

                      WP(C).No.10523 OF 2021(M)


PETITIONER:

               MITHRA M., aged 9 years,
               D/O. T.M MADHU, THOTTUNKAL HOUSE, PUNNAPRA P.O,
               ALAPPUZHA 688 004
               REPRESENTED BY HER FATHER AND NEXT FRIEND T.M
               MADHU, S/O. MANIYAN, AGED 50 YEARS, THOTTUNKAL
               HOUSE, PUNNAPRA P.O, ALAPPUZHA 688 004.

               BY ADV. SRI.ARAVIND GHOSH

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ADDITIONAL CHIEF CHIEF SECRETARY,
               HOME DEPARTMENT, GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM 695 001

      2        STATE POLICE CHIEF (DGP)
               POLICE HEAD QUARTERS, VAZHUTHACADU,
               THIRUVANANTHAPURAM 695 010

      3        TRAVANCORE DEVASWOM BOARD,
               NANTHANCODE, KAWDIAR P.O, THIRUVANANTHAPURAM 695
               003 REPRESENTED BY ITS SECRETARY

               R3 BY SHRI.G.BIJU,SC,TRAVANCORE DEVASWOM BOARD

OTHER PRESENT:

               SRI G BIJU (SC TDB), SRI MANURAJ GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
07.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.10523/2021

                              -:2:-

                        J U D G M E N T

Dated this the 7th day of May, 2021

Devan Ramachandran, J.

The father of a 9 year old girl, has approached this court

seeking for a direction to Travancore Devaswom Board to allow

her daughter to register online for darshan at Sabarimala shrine.

However, the learned standing counsel for the Travancore

Devaswom Board - Sri.Biju submits that, on account of Covid-19

pandemic, a decision has been taken not to allow darshan for any

one this month.

2. We, therefore, close this writ petition, however,

leaving liberty to the petitioner to approach this court, if so

required, once the interdiction against darshan is vacated.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

Sd/-

DR. KAUSER EDAPPAGATH, JUDGE

Rp WP(C) No.10523/2021

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE AADHAR CARD NO.

438451942360 IN THE NAME OF THE PETITIONER.

EXHIBIT P2 THE TRUE COPY OF THE BIRTH CERTIFICATE IN THE NAME OF THE PETITIONER ISSUED BY REGISTRAR OF BIRTHS, ALAPPUZHA MUNICIPALITY DATED 20-01-2015

EXHIBIT P3 THE TRUE COPY OF THE FINAL CERTIFICATE FOR COVID -19 VACCINATION IN THE NAME OF THE FATHER OF THE PETITIONER BATCH NO. 412Z035 DATED 10-04-2021

EXHIBIT P4 THE TRUE COPY OF THE JUDGMENT IN WP(C) NO. 9769/2021 DATED 16-04-2021 OF HIGH COURT OF KERALA.