The Travancore Devaswom Board vs State Of Kerala
2022 Latest Caselaw 7957 Ker

WP(C) No.20783/2022                       1/3

                        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 29th day of June 2022 / 8th Ashadha, 1944
                             WP(C) NO. 20783 OF 2022
   PETITIONER:

          THE TRAVANCORE DEVASWOM BOARD, DEVASWOM HEAD QUARTERS, NANDANCODE,
          THIRUVANANTHAPURAM-695 003, REP. BY IT'S SECRETARY.

   RESPONDENTS:

      1. STATE OF KERALA, REP. BY PRINCIPAL SECRETARY, REVENUE(DEVASWOM)
         DEPARTMENT, GOVERNMENT SECRETARIAT, TRIVANDRUM-695001.
      2. THE DISTRICT COLLECTOR, COLLECTORATE, COLLECTORATE ROAD,
         ANANDAVALLESWARAM, KOLLAM- 689645.
      3. THE DIRECTOR, SURVEY & LAND RECORDS, SURVEY BHAVAN, COTTON HILL,
         VAZHUTHACAUD, THIRUVANANTHAPURAM-695014.
      4. THE TAHSILDAR, TALUK OFFICE, PUNALUR, KOLLAM, PIN -691305.
      5. THE VILLAGE OFFICER, ARAKKAL VILLAGE OFFICE, PUNALUR, KOLLAM,
         691306..
      6. DISTRICT TOURISM PROMOTION COUNCIL (DTPC), NEAR KSRTC BUS STAND,
         KOLLAM, PIN-690536 REP BY ITS SECRETARY.


        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 stay the operation of Ext.P4 and Ext.P8 orders passed by the
   1st and 5th respondents since the same is not in tune with the Judgment in
   D.B.P.No.76 of 2009 and also restrain the respondents from carrying out
   any further constructions with regard to Malamel Tourism Development
   Project without demarcation of the property, during the pendency of the
   Writ Petition.


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.G.SANTHOSH KUMAR, Advocate for the petitioner the court passed the
   following:
 WP(C) No.20783/2022                               2/3




                      ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                      ------------------------------------------------------
                                  W.P.(C)No.20783 of 2022
                      ------------------------------------------------------
                           Dated this the 29th day of June, 2022

                                            ORDER

Anil K. Narendran, J.

The learned Senior Government Pleader would submit

that based on the instructions already received from the 6 th

respondent District Tourism Promotion Council, Kollam, a

statement shall be placed on record within two weeks.

List on 19.07.2022.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

                                                        P.G. AJITHKUMAR, JUDGE
          MIN




29-06-2022                          /True Copy/                                Assistant Registrar
 WP(C) No.20783/2022                 3/3

APPENDIX OF WP(C) 20783/2022 Exhibit P4 TRUE COPY OF THE PROCEEDINGS DATED 28/03/2018 OF THE 2ND RESPONDENT OBTAINED AS PER THE RTI ACT, 2005.

Exhibit P8 TRUE COPY OF THE THANDAPER CANCELLATION PROCEEDINGS DATED 29/01/2022 ISSUED BY THE 5TH RESPONDENT.