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P.Sunil Kumar vs Cochin Devaswom Board
2023 Latest Caselaw 486 Ker

Citation : 2023 Latest Caselaw 486 Ker
Judgement Date : 11 January, 2023

Kerala High Court
P.Sunil Kumar vs Cochin Devaswom Board on 11 January, 2023
WP(C) No.42101/2022                       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 11th day of January 2023 / 21st Pousha, 1944
                            WP(C) NO. 42101 OF 2022(K)
   PETITIONER:

          P.SUNIL KUMAR, AGED 58 YEARS, S/O. P.V.RAMANAIAH, PUSHPALA,
          PALLURUTHY NADA, KOCHI-682006.

   RESPONDENTS:

      1. COCHIN DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY, OFFICE OF THE
         COCHIN DEVASWOM BOARD, THRISSUR-680020.

            AND 2 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 of Exhibit P4 till the disposal of this
   case.
         This petition again coming on for orders upon perusing the petition
   and the affidavit filed in support of WP(C) and this courts order dated
   04.01.2023 and upon hearing the arguments of M/S. R.KRISHNA RAJ, E.S.SONI,
   KUMARI SANGEETHA S.NAIR & RESMI A., Advocates for the petitioner, STANDING
   COUNSEL for respondents 1 & 2 and of M/S P.SREEKUMAR, RENOY VINCENT, HELEN
   P.A., ARUN ROY, SHAHIR SHOWKATH ALI, ALEESHA SHEREEF & ATHUL ROY,
   Advocates for respondent 3, the court passed the following:-



                                                        P.T.O.
 WP(C) No.42101/2022                                2/3




                      ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
                      -----------------------------------------------------
                                  W.P.(C) No. 42101 of 2022
                      ------------------------------------------------------
                          Dated this the 11th day of January, 2023


                                             ORDER

Anil K. Narendran, J.

The learned Standing Counsel for Cochin Devaswom

Board and also the learned counsel for the 3 rd respondent

Temple Advisory Committee to get instructions as to whether

any members of the Azhakiyakavu Kshetra Thalappoli Agosha

Committee, referred to in Ext.P2 judgment of this Court dated

17.08.2022 in W.P.(C) No.17587 of 2022, are included in the

Temple Advisory Committee constituted vide Ext.P4

proceedings.

List tomorrow (12.01.2023).

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

                                                         P.G. AJITHKUMAR, JUDGE

           PV




11-01-2023                           /True Copy/                              Assistant Registrar
 WP(C) No.42101/2022                    3/3

                       APPENDIX OF WP(C) 42101/2022
Exhibit P2            TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN

WP(C) NO.17587/22 DATED 17.8.2022. Exhibit P4 TRUE COPY OF THE ORDER OF THE SECRETARY OF THE COCHIN DEVASWOM BOARD DATED 28.10.2022.

11-01-2023 /True Copy/ Assistant Registrar

 
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