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Suo Motu vs State Of Kerala
2022 Latest Caselaw 4413 Ker

Citation : 2022 Latest Caselaw 4413 Ker
Judgement Date : 7 April, 2022

Kerala High Court
Suo Motu vs State Of Kerala on 7 April, 2022
DBP No.11/2022                                  1/1

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                            &
                        THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
                 Thursday, the 7th day of April 2022 / 17th Chaithra, 1944

                                    DBP NO. 11 OF 2022

 IN THE MATTER OF COCHIN DEVASWOM BOARD - SREE POORNATHRAYEESA TEMPLE - SUO MOTU
   PROCEEDINGS INITIATED AS DIRECTED BY THE HONOURABLE COURT IN JUDGMENT DATED
                      15.03.2022 IN WP(C).29905/2017 - REG.

                                          ------

   PETITIONER:

          SUO MOTU

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO
         GOVERNMENT, REVENUE (DEVASWOM) DEPARTMENT, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-695 001.
      2. COCHIN DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY, ROUND NORTH,
         THRISSUR-680 001.
      3. SPECIAL COMMISSIONER, COCHIN DEVASWOM BOARD, ROUND NORTH,
         THRISSUR-680 001
      4. TEMPLE ADVISORY COMMITTEE, SREE POORNATHRAYEESA TEMPLE,
         THRIPUNITHURA, PIN-682 301, REPRESENTED BY ITS SECRETARY

        BY SENIOR GOVERNMENT PLEADER FOR R1
        BY STANDING COUNSEL FOR COCHIN DEVASWOM BOARD FOR R2 & R3
        BY SRI.ACHUTH KYLAS, ADVOCATE COMMISSIONER

        THIS DEVASWOM BOARD PETITION HAVING COME UP FOR ADMISSION ON
   07/04/2022, UPON PERUSING THE PETITION, THE COURT ON THE SAME DAY PASSED
   THE FOLLOWING.

                                           ORDER

The learned Senior Government Pleader takes notice for the 1st respondent. The learned Standing Counsel for Cochin Devaswom Board takes notice for respondents 2 and 3. Issue urgent notice by speed post to the 4th respondent.

The learned Senior Government Pleader and also the learned Standing Counsel seek time to get instructions and file statement.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- P.G. AJITHKUMAR, JUDGE

07-04-2022 /True Copy/ Assistant Registrar

 
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