Santhsoh Kumar.G vs State Of Kerala
2023 Latest Caselaw 4697 Ker

WP(C) No.1099/2021                         1/2

                       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 12th day of April 2023 / 22nd Chaithra, 1945
                             WP(C) NO. 1099 OF 2021(J)
   PETITIONER:

          SANTHSOH KUMAR.G., AGED 46 YEARS, S/O. LATE GOPALA PILLAI,
          SECRETARY, SRI.MAHAVISHU SEVA SAMETHI, REG NO.Q262/05,
          THIRUMULLAVARAM P.O., KOLLAM-691 012
          RESIDING AT THARAYIL PUTHEN VEEDU, THIRUMULLAVARAM P.O., KOLLAM-691
          012

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE PRINCIPAL SECRETARY TO
         GOVERNMENT, REVENUE DEPARTMENT, SECRETARIAT, THIRVUANANTHAPURAM-695
         001

          AND 23 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 1 to 4 to forthwith take steps to
   restore the Devaswom Property and the Temple property of Sree Mahavishnu
   Temple, Thirumullavaram, Kollam and the property in which the Temple is
   having adverse possession in Block No. 154 of Kollam West Village in the
   light of the judgments of the Hon'ble Apex court and this Hon'ble Court
   till the disposal of this Writ Petition.

          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
   05-04-2023 and upon hearing the arguments of SRI. B.MOHANLAL, Advocate for
   the petitioner, GOVERNMENT PLEADER for respondents 1 to 5, SRI.G.SANTHOSH
   KUMAR (P)., Advocate for respondents 6 to 9, SRI.M.K.CHANDRA MOHAN DAS,
   STANDING COUNSEL for respondent 10, M/S. SIJU KAMALASANAN & ANJANA
   KANNATH, Advocates for respondent 13, SRI.G.S.REGHUNATH, Advocate for
   respondents 17 & 19, SRI. PRAKASH.M.P, Advocate for Addl.respondent 20,
   SRI.VISHNU CHEMBAZHANTHI Advocate for R21, SENIOR GOVERNMENT PLEADER for
   R22 and of DEPUTY SOLICITOR GENERAL OF INDIA for R23 & R24, the court
   passed the following:
 WP(C) No.1099/2021                            2/2



                                         ORDER

The learned Counsel for respondents 17 and 19 would submit that an application to vacate the interim order dated 03-03-2023 is being filed today. The learned counsel would also submit that, since the matter requires detailed consideration, it may be listed after vacation.

List on 29-05-2023 along with the connected matters.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

12-04-2023 /True Copy/ Assistant Registrar