Naduvilmadom Group Of Devaswoms vs Malabar Devaswom Board
2022 Latest Caselaw 5856 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                 THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
           Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
                         WP(C) NO. 15269 OF 2021(G)
PETITIONER:

     NADUVILMADOM GROUP OF DEVASWOMS, REDPRESENTED BY ITS MANAGING
     TRAUSTEE (HEREDITARY TRUSTEE) H.M. MARAVANCHERI THEKKEDATH
     NEELAKANTA BHARATHIKAL, NADUVILMADHAM MOOPIL SWAMIYAR, S/O. CHITHRAN
     NAMBOOTHIRIPAD, AGED 86 YEARS, PAZHAYANADAKKAVU, THEKKEMADOM ROAD,
     THRISSUR, VISWAMANGALAM TEMPLE WEST FORT THIRUVNANATHAPURAM.

RESPONDENTS:

  1. MALABAR DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY, HOUSEFED
     COMPLEX, ERANHIPALAM, KOZHIKODE-673006 AND 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 stay the operation and implementation of Exhibit P3 and P5
pending disposal of the Writ Petition (Civil).

     This petition coming on for orders upon perusing the petition and
the affidavit filed in support of WP(C) and this Court's order dated
02-02-2022 and upon hearing the arguments of M/S K.MOHANAKANNAN, T.V.NEEMA
Advocates for the petitioners, M/S SRI.R.LAKSHMI NARAYAN, Standing Cuonsel
for Respondents 1 to 3 (B/O), Sri.K.PRAMOD and Sri. MAHESH V.
RAMAKRISHNAN, Advocates for R5 and Sri. K.B. PRADEEP, Advocate for R6, the
court passed the following:
                   ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
               -----------------------------------------------------------
                             W.P.(C)No.15269 of 2021
               -----------------------------------------------------------
                        Dated this the 31st day of May, 2022

                                       ORDER

Anil K. Narendran, J.

Heard further arguments on the claim of the petitioner

that Sree Prayangod Siva Temple, which is one among the

18 temples under Naduvil Madom Devaswoms is a 'Math',

as defined in clause (10) of Section 6 of the Madras Hindu

Religious and Charitable Endowment Act, 1951.

During the course of arguments, on a specific query

made by this Court, the learned counsel for the petitioner

would submit that Sree Prayangod Siva Temple is not a

place of religious worship, which is appurtenant to a 'Math'

as defined under clause (10) of Section 6 of the said Act.

Reserved for judgment.

Post for judgment on 10.06.2022.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

P.G. AJITHKUMAR, JUDGE dkr

31-05-2022 /True Copy/ Assistant Registrar