Monday, 20, Apr, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

P. C.Unnikrishnan vs Cochin Devaswom Board
2022 Latest Caselaw 6479 Ker

Citation : 2022 Latest Caselaw 6479 Ker
Judgement Date : 8 June, 2022

Kerala High Court
P. C.Unnikrishnan vs Cochin Devaswom Board on 8 June, 2022
                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
          Wednesday, the 8th day of June 2022 / 18th Jyaishta, 1944
                           WP(C) NO. 17587 OF 2022
PETITIONER:

     P.C.UNNIKRISHNAN, S/O CHAKRAPANI, AGED 59 YEARS, 18/166, PULIKKAL
     PARAMBIL, PALLURUTHI, COCHIN - 6.

RESPONDENTS:

  1. COCHIN DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY, OFFICE OF THE
     COCHIN DEVASWOM BOARD, THRISSUR - 680020.
  2. DEVASWOM OFFICER, AZHAKIYAKAVU DEVASWOM, PALLURUTHINADA, KOCHI - 682
     006.
  3. AZHAKIYAKAVU KSHETHRA THALAPPOLI AGHOSHA COMMITTEE, AZHAKIYAKAVU
     DEVASWOM, KOCHI - 682 006, REPRESENTED BY ITS SECRETARY K.S.RAMA
     RAO. [CORRECTED] AZHAKIYAKAVU KSHETHRA THALAPPOLI AGHOSHA COMMITTEE,
     AZHAKIYAKAVU DEVASWOM KOCHI - 682 006, REPRESENTED BY ITS SECRETARY
     - A.B.PURUSHOTHAMAN. (ADDRESS OF R3 IS CORRECTED AS PER ORDER DATED
     01.06.2022 IN I.A.1/2022 IN WP(C)17587/2022.)
  4. ASSISTANT EXECUTIVE ENGINEER, COCHIN DEVASWOM BOARD, OFFICE OF THE
     COCHIN DEVASWOM BOARD, THRISSUR - 680020.


     Writ petition (civil) praying inter alia that in the circumstances
stated in the affidavit filed along with the WP(C) the High Court be
pleased to direct the Devaswom Board to take appropriate steps that the
activities of the Aghosha Committee constituted by Exhibit P-2, is stopped
forth with pending disposal of this case.

     This petition again coming on for admission upon perusing the
petition and the affidavit filed in support of WP(C) and this Court's
order dated 01.06.2022 and upon hearing the arguments of M/S.R.KRISHNA
RAJ, R.PRATHEESH (ARANMULA), E.S.SONI, KUMARI SANGEETHA S.NAIR & RESMI A.,
Advocates for the petitioner and of STANDING COUNSEL for R1, R2 & R4, the
court passed the following:
                ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                -----------------------------------------------------
                           W.P.(C) No.17587 of 2022
               ------------------------------------------------------
                      Dated this the 8th day of June, 2022


                                      ORDER

Anil K. Narendran, J.

Registry to incorporate a copy of the judgment in W.P.(C)

No.7421 of 2022 in the Judges papers.

Despite service of notice by special messenger, none appears

for the 3rd respondent Azhakiyakavu Kshethra Thalappoli Aghosha

Committee, represented by its Secretary.

The counter affidavit of the 1st respondent shall be placed on

record by 13.06.2022.

List this writ petition on 14.06.2022, for further

consideration.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

PV

08-06-2022 /True Copy/ Assistant Registrar

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IDRC

 
 
Latestlaws Newsletter