Suo Motu vs State Of Kerala
2022 Latest Caselaw 11368 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                   THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                        &
                    THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
          Friday, the 2nd day of December 2022 / 11th Agrahayana, 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,

         THIRUVANAANTHAPURAM-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 STANDING COUNSEL FOR COCCHIN DEVASWOM BOARD

         BY GOVERNMENT PLEADER FOR R1

         BY SRI.ACHUTH KYLAS, ADVOCATE COMMISSIONER


        THE DEVASWOM BOARD PETITION HAVING COME UP FOR ORDERS AGAIN ON

  02/12/2022, UPON PERUSING THE PETITION AND THIS COURT'S ORDER DATED

  11/10/2022, THE COURT ON THE SAME DAY PASSED THE FOLLOWING.
                ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ
               .......................................................................
                                D.B.P. No. 11 of 2022
                .................................................................
                 Dated this the 2nd day of December, 2022

                                            ORDER

Anil K. Narendran, J.

The learned Standing Counsel for the Cochin Devaswom

Board seeks some more time to file affidavit of the 2 nd

respondent.

The learned Advocate Commissioner would submit that he

has received two complaints of the devotees, during the festival

season of 1198ME, which is over by 28.11.2022, which shall be

placed on record within a week.

List on 13.12.2022.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE Dxy

02-12-2022 /True Copy/ Assistant Registrar