Ramakrishna Bandari vs The Administrator
2022 Latest Caselaw 7944 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                        WP(C) NO. 19748 OF 2022
PETITIONER:

          RAMAKRISHNA BANDARI,
          AGED 72 YEARS
          S/O. MAINDAPPA BANDARI, BHANDARA GUTTU HOUSE,
          KUNDAL MERKALA P.O., MERKALA VILLAGE (VIA), MANGALPADI,
          MANJESWARAM TALUK, KASARAGOD DISTRICT-671323.
          BY ADVS.
          P.V.ANOOP
          PHIJO PRADEESH PHILIP
          NEETHU C.V.
RESPONDENTS:

    1     THE ADMINISTRATOR,
          MALABAR DEVASWOM BOARD, HOUSEFED COMPLEX,
          ERANHIPALAM, KOZHIKODE-673006.
    2     THE DEPUTY COMMISSIONER,
          MALABAR DEVASWOM BOARD, DAIRY DEVELOPMENT DEPARTMENT,
          KOZHIKODE-673006.
          ADV.R.LAKSHMI NARAYAN
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19748 OF 2022

                                       2


                                JUDGMENT

Dated this the 29th day of June, 2022

This writ petition is filed seeking the following prayer:

"(i) To issue a writ of mandamus or other appropriate writ or order or direction, directing the 2nd respondent to consider and pass orders on Exhibit P1 representation within a time frame fixed by this Hon'ble Court, in the interest of justice."

2. Heard the learned counsel for the petitioner and the learned

standing counsel appearing for the Malabar Devaswom Board.

3. It is submitted by the learned counsel for the petitioner that the

petitioner has preferred Ext.P1 representation before the Deputy

Commissioner of the Malabar Devaswom Board requesting conduct of

an enquiry and appointment of the petitioner as Hereditary Trustee of a

temple under the Board.

4. Having heard the learned standing counsel also and without

expressing any view on the merits of the matter, there will be a

direction to the 2nd respondent to take up Ext.P1 representation

preferred by the petitioner and to consider and pass orders on the same,

within a period of three months from the date of receipt of a copy of WP(C) NO. 19748 OF 2022

this judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 19748 OF 2022

APPENDIX OF WP(C) 19748/2022

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE REPRESENTATION DATED 27/04/2022 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

RESPONDENTS' EXHIBITS: NIL