Subheesh vs O.Asha Bindhu
2022 Latest Caselaw 4419 Ker

Con.Case(C) No.793/2022                       1/4

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                               &
                           THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
                 Monday, the 11th day of April 2022 / 21st Chaithra, 1944
                 CONTEMPT CASE(C) NO. 793 OF 2022S(S) IN WP(C) 29342/2021

   PETITIONER/1ST PETITIONER

           SUBHEESH,S/O SURENDRAN,AGED 33 YEARS,RESIDING AT PANAYIL VEEDU,
           THENNOOR, VELLAYANI, NEMOM PO, THIRUVANANTHAPURAM, PIN - 695019

         BY ADVS.K.R.RAJKUMAR,J.S.AJITHKUMAR
   RESPONDENT/4TH RESPONDENT

           O.ASHA BINDHU, ASST. DEVASWOM COMMISSIONER, NEYYATTINKARA GROUP,
           TRAVANCORE DEVASWOM BOARD, NEYYATTINKARA P.O, THIRUVANANTHAPURAM,
           PIN - 695023

         BY ADV G.SANTHOSH KUMAR (P),STANDING COUNSEL
        This Contempt of court case (civil) having come up for orders on
   11.04.2022, the court on the same day passed the following:
 Con.Case(C) No.793/2022                       2/4




                        ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                       -------------------------------------------------------
                                 Cont. Case (C).No.793 of 2022
                       -------------------------------------------------------
                             Dated this the 11th day of April, 2022

                                            ORDER

Anil K. Narendran, J.

Pursuant to the order of this Court dated 08.04.2022, this

contempt case is listed today for consideration, with a direction to

the learned Standing Counsel for Travancore Devaswom Board to

get instructions. The learned Standing Counsel on instructions

would submit that on 14.03.2022, the Deputy Devaswom

Commissioner, Thiruvananthapuram, directed the respondent

herein, the Assistant Devaswom Commissioner, Neyyattinkara

Group, to conduct festival in Major Vellayani Devi Temple directly by

the Department and also to conduct election to the Temple Advisory

Committee. There occurred some delay in conducting election to

the Temple Advisory Committee, in term of the directions contained

in paragraph 12 of Annexure A1 judgment dated 01.02.2022, since

the Temple festival commenced on 27.03.2022.

2. Pursuant to the order dated 14.03.2022 of the Deputy

Devaswom Commissioner, the Assistant Devaswom Commissioner Con.Case(C) No.793/2022 3/4

Cont. Case (C).No.793 of 2022

has already issued a notification dated 08.04.2022, whereby

applications are invited from the devotees for membership in the

registered mandalam.

3. The respondent to file an affidavit explaining the facts

and circumstances within three weeks.

4. Petitioner to file reply affidavit, if any, within a period

of three weeks from the date of receipt of the affidavit of the

respondent.

List on 24.05.2022.

sd/-

ANIL K. NARENDRAN, JUDGE

sd/-

P.G. AJITHKUMAR, JUDGE

bkn/-

11-04-2022                          /True Copy/                            Assistant Registrar
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APPENDIX OF CON.CASE(C) 793/2022 Annexure AI THE CERTIFIED COPY OF THE COMMON JUDGMENT DATED 01/02/2022 IN W.P.(C) NO. 29342/2021 ON THE FILE OF HIGH COURT OF KERALA