Sunil Kumar C vs Travancore Devaswom Board
2022 Latest Caselaw 5418 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 20th day of May 2022 / 30th Vaisakha, 1944
                              WP(C) NO. 7421 OF 2022
PETITIONER:

  1. SUNIL KUMAR C., AGED 51 YEARs, S/O.CHELLAPPAN, MANALOOR HOUSE,
     T.P.CENTRE, MANNARASSALA.P.O., HARIPAD, ALAPPUZHA-690514.

    AND 2 OTHERS

RESPONDENT:

  1. TRAVANCORE DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY,
     NANTHANCODE, DEVASWOM HEAD QUARTERS, THIRUVANANTHAPURAM-695002.

    AND 9 OTHERS


     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 respondents not to proceed with the demolition,
alteration or renovation of the'Koothambalam'of Sree Subramanya Swami
Temple, Haripad, pending disposal of the Writ Petition(Civil).

     This petition again coming on for orders upon perusing the petition
and the affidavit filed in support of WP(C) and this Court's order dated
17/05/22 and upon hearing the arguments of M/S.D.KISHORE, MEERA GOPINATH &
R.MURALEEKRISHNAN (MALAKKARA) Advocates for the petitioners and of
STANDING COUSEL for R1 to R4 and SRI.P.N.SANTHOSH for R5 to R10, the court
passed the following:
                 ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                 -----------------------------------------------------
                             W.P.(C) No.7421 of 2022
                ------------------------------------------------------
                       Dated this the 20th day of May, 2022


                                       ORDER

Anil K. Narendran, J.

Today when this matter is taken up for consideration as 'to

be spoken to', in terms of the order of this Court dated

17.05.2022, the learned Standing Counsel has placed on record

the documents referred to in the said order, along with a memo

dated 20.05.2022.

Heard further arguments of the learned counsel for the

petitioners, the learned Standing Counsel for Travancore

Devaswom Board and also the learned counsel for respondents 5

to 10.

For judgment, list on 25.05.2022 at 2.00 p.m.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE

PV

20-05-2022 /True Copy/ Assistant Registrar