K.Santhakumari vs Travancore Devaswom Board
2021 Latest Caselaw 19852 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE ANIL K. NARENDRAN
                                     &
                     THE HONOURABLE MR.JUSTICE K. BABU
     THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                         W.P.(C) NO.19080 OF 2021
PETITIONER/S:

           K.SANTHAKUMARI,
           AGED 73 YEARS,
           WIFE OF P. CHANDRASEKHARAN NAIR, RESIDING AT TC 28/1475,
           SANTHI, PULLAMADAM, SREEKANDESWARAM, THIRUVANANTHAPURAM,
           PIN-695 023.

           BY ADVS.
           V.SURESH
           G.SUDHEER
           R.HARIKRISHNAN (H-308)



RESPONDENT/S:

      1    TRAVANCORE DEVASWOM BOARD,
           REPRESENTED BY ITS DEVASWOM COMMISSIONER, DEVASWOM
           COMMISSIONER OFFICE, DEVASWOM BOARD BUILDINGS,
           NANTHANCODE, THIRUVANANTHAPURAM, PIN-695 003.

      2    ADMINISTRATIVE OFFICER,
           SREEKANTESWARAM DEVASWOM, THIRUVANANTHAPURAM GROUP,
           TRAVANCORE DEVASWOM BOARD, THIRUVANANTHAPURAM,
           PIN-695 023.
OTHER PRESENT:

           SRI G.BIJU -STANDING COUNSEL,TRAVANCORE DEVASWOM BOARD




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) NO.19080 OF 2021

                                            2

                                     JUDGMENT

Anil K. Narendran, J.

The petitioner, who was permitted to conduct a stall for the

supply and sale of oil for the 'Vada Vilakku' in the Devaswom and

also for sale of flowers, pooja items and ghee in

Sreekandeswaram Temple, in Thiruvananthapuram Group of the

1st respondent Devaswom, has filed this writ petition seeking a

writ of certiorari to quash Exts.P5 communication dated

29.07.2021 and P6 communication dated 31.08.2021 of the 2 nd

respondent. The petitioner has also sought for a writ of

mandamus permitting functioning of her stall for the supply and

sale of oil for the 'Vada Vilakku', flowers, pooja items and ghee

in Sreekandeswaram Temple in Thiruvananthapuram Group of

the 1st respondent Devaswom for a further period of two months.

2. On 22.09.2021, when this writ petition came up for

admission, after arguing for sometime, the learned counsel for

the petitioner sought adjournment.

3. Today, when the matter is taken up for consideration,

the learned counsel for the petitioner seeks permission to

withdraw this writ petition.

W.P.(C) NO.19080 OF 2021

Recording the above submission made by the learned

counsel for the petitioner, this writ petition is dismissed as

withdrawn.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

K. BABU, JUDGE

MIN W.P.(C) NO.19080 OF 2021

APPENDIX OF WP(C) 19080/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE E-TENDER NOTIFICATION ROC NO 13/21/NS-2(TVPM) DATED 20.2.2021 ISSUED BY THE 1ST RESPONDENT

Exhibit P2 TRUE COPY OF THE CHELLAN RECEIPT DATED 3.4.2021 FOR RS 5,34,422.60 BY THE PETITIONER ISSUED BY STATE BANK OF INDIA

Exhibit P3 TRUE COPY OF THE CHELLAN RECEIPT DATED 3.4.2021 FOR RS 5,54,422.60 BY THE PETITIONER ISSUED BY STATE BANK OF INDIA

Exhibit P4 TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER TO THE PRESIDENT, TRAVANCORE DEVASWOM BOARD DATED 16.6.2021

Exhibit P5 TRUE COPY OF THE COMMUNICATION NO. 120 DATED 29.7.2021 SENT BY THE 2ND RESPONDENT TO THE PETITIONER

Exhibit P6 TRUE COPY OF THE COMMUNICATION NO. 134 DATED 31.8.2021 SENT BY THE 2ND RESPONDENT TO THE PETITIONER