Kerala High Court
Suo Motu vs State Of Kerala on 24 March, 2023
DBP No.41/2022 1 / 17
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE N.NAGARESH
Friday, the 24th day of March 2023 / 3rd Chaithra, 1945
DBP NO. 41 OF 2022
IN THE MATTER OF COCHIN DEVASWOM BOARD - SUO MOTU PROCEEDINGS INITIATED AS PER
ORDER DATED 29/07/2022 IN DBP 31/2022 REGARDING THE CONDUCT OF TRADE FAIRS IN
ERNAKULATHAPPAN GROUND BY THE TEMPLE ADVISORY COMMITTEE OF ERNAKULAM SIVA TEMPLE
- REG.
-------------
PETITIONER:
SUO MOTU
RESPONDENTS:
1. STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
REVENUE (DEVASWOM DEPARTMENT), SECRETARIAT,
THIRUVANANTHAPURAM-695001
2. COCHIN DEVASWOM BOARD
REPRESENTED BY ITS SECRETARY, ROUND NORTH,
THRISSUR-680001
3. TEMPLE ADVISORY COMMITTEE (*CORRECTED)
ERNAKULAM SHIVA TEMPLE, DURBAR HALL ROAD, MARINE DRIVE,
ERNAKULAM, KERALA-682011.
*CORRECTED AS
THE ERNAKULAM KSHETHRA SEVA SAMITHI, (*CORRECTED)
ERNAKULAM SIVA TEMPLE, DURBAR HALL ROAD, MARINE DRIVE,
ERNAKULAM, KERALA-682 011
*3RD RESPONDENT IS SUO MOTU CORRECTED AS PER ORDER DATED
10/08/2022 IN DBP.NO.41/2022
DBP No.41/2022 2 / 17
*CORRECTED AS
*THE DESCRIPTION OF THE 3RD RESPONDENT IS CORRECTED AS "ERNAKULAM
KSHETHRA KSHEMA SAMITHI" INSTEAD OF "ERNAKULAM KSHETHRA SEVA
SAMITHI" AS PER ORDER DATED 29/11/2022 IN DBP 41/2022.
*ADDL.R4 IMPLEADED
4. THE DEPUTY DIRECTOR,
KERALA STATE AUDIT DEPARTMENT, COCHIN DEVASWOM BOARD,
ROUND NORTH, THRISSUR - 680 001
*IS SUO MOTU IMPLEADED AS ADDITIONAL 4TH RESPONDENT VIDE ORDER
DATED 10/08/2022 IN DBP.NO.41/2022
BY SRI.S.RAJMOHAN, SR.GOVT.PLEADER FOR R1 & ADDL.R4
BY SRI.K.P.SUDHEER, SC, COCHIN DEVASWOM BOARD FOR R2
BY M/S.JEFFIN JOHN, AJITH VISWANATHAN, SHIBU JOSEPH,
SAYED MANSOOR BAFAKHY THANGAL, M.SRIRAM, HAIRA, DEVIKA MOHAN,
PAUL S.MANGUZHA and ATHIRA K., Advocates for R3
THE DEVASWOM BOARD PETITION HAVING COME UP FOR ORDERS AGAIN ON
24/03/2023, UPON PERUSING THE PETITION AND THIS COURT'S ORDER DATED
02/03/2023, THE COURT ON THE SAME DAY PASSED THE FOLLOWING.
DBP No.41/2022 3 / 17
ANIL K. NARENDRAN & N. NAGARESH, JJ.
------------------------------------------------
DBP Nos.41 and 65 of 2022
---------------------------------------------
Dated this the 24th day of March, 2023
ORDER
Anil K. Narendran, J.
DBP.No.41 of 2022
This DBP is registered suo motu as per the order dated
29.07.2022 in DBP No.31 of 2022 relating to the conduct of trade fairs
in Ernakulathappan ground by the 3rd respondent Ernakulam Kshethra
Kshema Samithi, which has been granted the status of Temple Advisory
Committee vide order No.A5-1471/07 dated 23.01.2016 of the Cochin
Devaswom Board, with the approval of this Court in the order dated
18.05.2016 in DBA No.4 of 2016.
2. DBP No.31 of 2022 was registered based on CDB Report
No.18 of 2022 in Petition No.3 of 2022 of the learned Ombudsman. The
Cochin Devaswom Board filed Petition No.3 of 2022 seeking permission
to conduct exhibitions and trade fairs in the period other than Thrissur
Pooram exhibition. That DBP was disposed of by the order dated
29.07.2022 with the directions contained in paragraphs 29 to 29.4, of
that order.
3. In paragraph 31 of the order dated 29.07.2022 in DBP
No.31 of 2022, this Court noticed that on the income generated from
DBP No.41/2022 4 / 17
DBP Nos.41 and 65 of 2022
conducting Thrissur Pooram exhibition in the exhibition ground in
Thekkinkad Maidan, the Cochin Devaswom Board, which is the trustee
of that Devaswom land, is getting only a meagre amount as ground
rent. In CDB Report No.18 of 2022 in Petition No.3 of 2022, the learned
Ombudsman noticed the submission made on behalf of the Board that
trade fairs are being conducted in Ernakulathappan ground by the
Temple Advisory Committee, which has been granted permission to
make use of that ground for such purposes. The income generated by
conducting trade fairs in Ernakulathappan Ground is shared between
the Cochin Devaswom Board, which is a trustee of that Devaswom land,
and the Temple Advisory Committee of that Temple. Therefore, by the
order dated 29.07.2022 in DBP No.31 of 2022, this Court directed
Registry to initiate suo motu proceedings on the conduct of trade fairs
in Ernakulathappan ground by the Temple Advisory Committee of
Ernakulam Siva Temple, i.e., Ernakulam Kshethra Kshema Samithi.
4. On 10.08.2022, when this DBP came up for consideration,
the learned Standing Counsel was directed to file an affidavit on behalf
of the 2nd respondent Board and the learned Senior Government
Pleader was directed to file an affidavit on behalf of the additional 4 th
respondent Deputy Director, Kerala State Audit Department, Cochin
Devaswom Board Audit.
5. On 29.08.2022, the learned Senior Government Pleader,
DBP No.41/2022 5 / 17
DBP Nos.41 and 65 of 2022
the learned Standing Counsel for Cochin Devaswom Board and also the
learned Senior Counsel for the 3rd respondent Temple Advisory
Committee sought time to file affidavits explaining the facts and
circumstances. On 21.02.2023, when this DBP came up for
consideration, the 2nd respondent Cochin Devaswom Board has filed an
affidavit dated 18.02.2023, producing therewith Annexures R2(a) to
R2(bb) documents. Annexure R2(t) document produced along with that
affidavit is a copy of the sale deed dated 08.04.2013 bearing
No.1356/2013 of the Sub Registrar Office, Ernakulam executed by the
Corporation of Kochi in favour of 2nd respondent Cochin Devaswom
Board and the 3rd respondent Ernakulam Kshethra Kshema Samithi. By
the order dated 21.02.2023, Registry was directed to list the matter
along with Judges' papers in DBP No.28 of 2010, DBP No.137 of 2012
and DBA No.4 of 2016. On 21.02.2023 the learned Senior Counsel for
the 3rd respondent sought further time to file affidavit.
6. Today, when this matter is taken up for consideration, the
learned Senior Government Pleader has placed on record an affidavit
filed by the additional 4th respondent Deputy Director, Kerala State
Audit Department. The learned counsel for the 3rd respondent would
submit that an affidavit on behalf of Ernakulam Kshethra Kshema
Samithi is being filed today. We have perused the Judges' papers in
DBP No.28 of 2010, DBP No.137 of 2012, DBA No.4 of 2016 and also
DBP No.41/2022 6 / 17
DBP Nos.41 and 65 of 2022
DBA No.2 of 2000.
7. The 3rd respondent Ernakulam Kshethra Kshema Samithi
filed DBA No.2 of 2000 before this Court mainly seeking permission to
acquire eastern portion of Krishnavilasom compound having an extent
of 1.25 Acres (47.82 Ares), in the name of Cochin Devaswom Board,
which property was held by the Corporation of Kochi, under the Scheme
'Ernakulathappanu Oradi Mannu' (One foot land for Lord Siva of
Ernakulam Temple)-Ext.P2 Scheme in that DBA. By the order dated
21.07.2000 in C.M.P.No.1866 of 2000 a Division Bench of this Court
permitted Ernakulam Kshethra Kshema Samithi to acquire the said
property in the name of the Cochin Devaswom Board. It was also
directed that the amount for the purpose of acquiring the property shall
be collected by issuing coupons containing the seal of the Cochin
Devaswom Board and that, the progress of such collection and the
development shall be intimated to this Court, once in two months, by
filing appropriate petition. Subsequently, the entire sale consideration
was paid to the Corporation of Kochi and what remained was only
interest for the delayed remittance, which was under consideration in
Report No.41 filed by the learned Ombudsman.
8. By the order dated 05.12.2012 in DBP Nos.28 of 2010 and
137 of 2012, a Division Bench of this Court found that the Corporation
of Kochi has to facilitate registration of the sale deed of the land having
DBP No.41/2022 7 / 17
DBP Nos.41 and 65 of 2022
an extent of 1.25 Acres (47.82 Ares) in favour of the Temple
(Ernakulam Siva Temple) for the consideration agreed mutually, within
a period of one month, and the learned Standing Counsel for Cochin
Devaswom Board was directed to produce a copy of the deed that
would be registered in terms of that order. On 07.02.2013, when DBP
Nos.28 of 2010 and 137 of 2012 came up for consideration, the learned
Standing Counsel for Corporation of Kochi submitted that the
Corporation Council has taken a decision in the matter and the
Corporation will have to obtain sanction from the State Government.
In the order dated 07.02.2013, the Division Bench found that, when
this Court had already directed execution of the sale deed, a fresh
sanction from the State Government is not required and the direction
issued in the order dated 05.12.2012 will have to be complied with in
letter and spirit by executing the sale deed. By the said order, this Court
granted 10 days' time to the Corporation of Kochi to comply with the
order dated 05.12.2012 and report to this Court.
9. On 10.04.2013 when DBP No.28 of 2010 came up for
consideration, the learned Standing Counsel for Corporation of Kochi
and the learned Senior Counsel for Ernakulam Kshethra Kshema
Samithi submitted that a document has been executed on 09.04.2013.
In the light of the above submission, the Division Bench disposed of
DBP No.28 of 2010, by order dated 10.04.2013, recording that no
DBP No.41/2022 8 / 17
DBP Nos.41 and 65 of 2022
further orders are called for. A copy of the order dated 10.04.2013 in
DBP No.28 of 2010 is placed on record as Ext.R2(u), along with the
affidavit filed by the 2nd respondent Cochin Devaswom Board in DBP
No.41 of 2022.
10. In DBP No.137 of 2012, which was registered in the matter
of commercial exploitation of Ernakulathappan ground attached to
Ernakulam Siva Temple, the Division Bench of this Court passed an
order dated 25.07.2012, which was followed by the order dated
01.08.2012. That DBP was closed by the order dated 07.07.2014.
11. The sale deed referred to in the order dated 10.04.2013 in
DBP No.28 of 2010 is placed on record as Annexure R2(t) along with
the affidavit filed by the 2nd respondent. The said sale deed is one
executed by Corporation of Kochi in favour of Cochin Devaswom Board,
represented by its Secretary, and Ernakulam Kshethra Kshema Samithi,
represented by its Secretary. The said document refers to the order
dated 05.12.2012 of the Division Bench in DBP Nos.28 of 2010 and 137
of 2012. It also refers to a letter dated 14.03.2013 of the Corporation
of Kochi, addressed to the State Government, seeking permission to
convey the property to the purchasers. It also refers a Government
order dated 03.04.2013, whereby the State Government accorded
permission to convey the said property to the purchasers. The said
paragraph is extracted hereunder;
DBP No.41/2022 9 / 17
DBP Nos.41 and 65 of 2022
"AND WHEREAS, as per Letter No.MOP.2/32007/2005 dated
14.03.2013, the vendor addressed the Government of Kerala for
permission to convey the property to the purchasers herein and the
Government of Kerala as per proceedings dated 03.04.2013 in
G.O(Rt)No.897/2013/LSGD was pleased to accord permission to
convey the schedule property to the purchasers."
12. The learned counsel for the 3rd respondent Ernakulam
Kshethra Kshema Samithi would point out the reference made in page
No.4 of Annexure R2(t) sale deed to an agreement of sale dated
07.09.2000, which reads thus:
"AND WHEREAS the Purchasers have requested the vendor for
assignment of the above land to them. In pursuance of the said
request and on the basis of the Resolution No.49 dated 22.05.2000
of the Council of the Corporation of Kochi, the vendor and the
Purchasers have entered into an Agreement of Sale dated
07.09.2000, whereby the Vendor has agreed to sell the above
mentioned 52.01 Ares of land made up of 4.91 Ares comprised in
Sy.No.750 and 47.10 Ares comprised in Sy.No.1561 of Ernakulam
Village and covered by Award No.16/1989 dated 21.08.1989 of
Special Tahsildar (LA), Corporation of Kochi and the purchasers
have agreed to purchase the said property for the purpose of
Ernakulam Siva Temple for a consolidated sale consideration of
Rs.3,75,00,000/- (Rupees Three Crores Seventyfive Lakhs only)."
13. 'Deva' means God and 'swom' means ownership in Sanskrit
and the term 'Devaswom' denotes the property of God in common
parlance. [see: Prayar Gopalakrishnan and another v. State of
Kerala and others - 2018 (1) KHC 536].
DBP No.41/2022 10 / 17
DBP Nos.41 and 65 of 2022
14. In A.A. Gopalakrishnan v. Cochin Devaswom Board
[(2007) 7 SCC 482] a Three-Judge Bench of the Apex Court held that
the properties of deities, temples and Devaswom Boards are required
to be protected and safeguarded by their trustees/archakas/shebaits/
employees. Instances are many where persons entrusted with the duty
of managing and safeguarding the properties of temples, deities and
Devaswom Boards have usurped and misappropriated such properties
by setting up false claims of ownership or tenancy, or adverse
possession. This is possible only with the passive or active collusion of
the authorities concerned. Such acts of 'fences eating the crops' should
be dealt with sternly. The Government, members or trustees of
boards/trusts, and devotees should be vigilant to prevent any such
usurpation or encroachment. It is also the duty of courts to protect and
safeguard the properties of religious and charitable institutions from
wrongful claims or misappropriation.
15. In Travancore Devaswom Board v. Mohanan Nair
[2013 (3) KLT 132] a Division Bench of this Court noticed that in A.A.
Gopalakrishnan [(2007) 7 SCC 482] the Apex Court emphasised
that it is the duty of the courts to protect and safeguard the interest
and properties of the religious and charitable institutions. The relevant
principles under the Hindu law will show that the Deity is always treated
similar to that of a minor and there are some points of similarity
DBP No.41/2022 11 / 17
DBP Nos.41 and 65 of 2022
between a minor and a Hindu idol. The High Court therefore is the
guardian of the Deity and apart from the jurisdiction under Section 103
of the Land Reforms Act, 1957 viz. the powers of revision, the High
Court is having inherent jurisdiction and the doctrine of parens patriae
will also apply in exercising the jurisdiction. Therefore, when a
complaint has been raised by the Temple Advisory Committee, which
was formed by the devotees of the Temple, about the loss of properties
of the Temple itself, the truth of the same can be gone into by the High
Court in these proceedings.
16. It is for the 2nd respondent Cochin Devaswom Board and
also the 3rd respondent Ernakulam Kshethra Kshema Samithi to explain
the facts and circumstances in which Annexure R2(t) sale deed dated
08.04.2013 executed in terms of the direction contained in the order
dated 05.12.2012 in DBP Nos.28 of 2010 and 137 of 2012 in respect
of 1.25 Acres (47.82 Ares), the eastern portion of Krishnavilasom
compound, purchased under the Scheme 'Ernakulathappanu oradi
mannu' (One foot land for Lord Siva of Ernakulam Temple), was
executed in favour of Cochin Devaswom Board and Ernakulam
Kshethra Kshema Samithi. The said land purchased under the aforesaid
Scheme for the deity, i.e., Lord Ernakulathappan, which can only be
registered in the name of Cochin Devaswom Board and the Board has
to manage that property as a trustee in management of Devaswom
DBP No.41/2022 12 / 17
DBP Nos.41 and 65 of 2022
land.
17. We also notice from the affidavit filed by the 2nd respondent
Cochin Devaswom Board that the term of rent sharing agreement
between the cochin Devaswom Board and Ernakulam Kshethra Kshema
Samithi, for sharing the rent in the ratio of 60:40, in respect of
Ernakulathappan Ground and hall, was only upto 31.12.2022. As
evident from Annexure R2(r) order dated 28.02.2013 of the Special
Devaswom Commissioner, when such a rent sharing agreement was
entered into for a period of one year from 01.04.2013, the ratio of
sharing of rent was 65:35. The learned counsel for the 3rd respondent
Ernakulam Kshethra Kshema Samithi would submit that the
representation made by the Samithi for extending the term further is
pending consideration before the Cochin Devaswom Board.
18. The additional 4th respondent Joint Director has filed an
affidavit dated 24.03.2023, which contains serious allegations against
the Cochin Devaswom Board and also Ernakulam Kshethra Kshema
Samithi. In the said affidavit, it is stated that the Audit Team from that
office visited the office of Ernakulam Kshethra Kshema Samithi on
14.11.2016 to verify the income and expenditure account of the land
purchased. But the documents were not made available. The said
affidavit deals with implementation of various projects undertaken by
the Kshethra Kshema Samithi. In the affidavit, it is stated that a
DBP No.41/2022 13 / 17
DBP Nos.41 and 65 of 2022
detailed review is required as to how much of money the Kshethra
Kshema Samithi has mobilised on its own to implement various
projects, in addition to the share from the income generated from the
Devaswom property. In the affidavit, the additional 4th respondent has
relied on the decision of this Court in T. Krishnakumar v. Cochin
Devaswom Board [2022 (5) KHC SN 8 : 2022 (4) KLT 798],
wherein it was held that while leasing out the buildings owned by the
Devaswoms, the Cochin Devaswom Board and its officials have to
ensure that proper income is generated from the said buildings. In such
transactions, the Board and its officials have to show reasonable
diligence in the manner of an ordinary prudent man of business to
conduct his own affairs.
19. It is for the 2nd respondent Board and the 3rd respondent
Samithi to file affidavits in reply.
20. Having considered the materials on record and also the
submissions made at the Bar, we deem it appropriate to direct the
Secretary of Cochin Devaswom Board and also the President of the 3rd
respondent Ernakulam Kshethra Kshema Samithi to personally present
in Court on 29.03.2023 at 03:30 p.m., along with the relevant files.
The learned Senior Government Pleader shall make available for the
perusal of this Court the files relating to G.O(Rt)No.897/2013/LSGD
dated 03.04.2013.
DBP No.41/2022 14 / 17
DBP Nos.41 and 65 of 2022
DBP No.65 of 2022
21. This suo motu proceedings is initiated as per order dated
25.10.2022 on the pathetic condition in which Ernakulathappan Ground
in Siva Temple is maintained, which was brought to the notice of this
Court by a Former Judge of this Court.
List along with DBP No.41 of 2022.
DBP Nos.41 and 65 of 2022
List on 29.03.2023 at 03:30 p.m., along with DBP No.65 of 2022
for appearance.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
N. NAGARESH, JUDGE
bkn/-
24-03-2023 /True Copy/ Assistant Registrar
DBP No.41/2022 15 / 17
APPENDIX OF DBP 41/2022
ANNEXURE R2 ( p ) True copy of order on H1. 1517/2012 dated 26.7.2012
issued by the 2nd respondent.
ANNEXURE R2 ( O ) True copy of order No. A5. 1471/07 dated 23/07/2011
issued by the 2nd respondent.
ANNEXURE R2 ( a ) True copy of relevant pages of the thanathu register
maintained by the 2nd respondent in respect of
Ernakulam Siva Temple during 1997-98.
ANNEXURE R2 ( b ) True copy of relevant pages of the thanathu register
maintained by the 2nd respondent in respect of
Ernakulam Siva temple during 2016-2017.
ANNEXURE R2 ( c ) True copy of Award No. 34/96 issued by the Land
Acquisition Officer, Special Tahasildar (LA), National
Highway, Ernakulam.
ANNEXURE R2 ( d ) True copy of survey plan in respect of property covered
by Annexure R2(c).
ANNEXURE R2 ( e ) True copy of proceedings of the second respondent dated
24/06/2000 (order dated 24/06/2000 on H1. 6265/97).
ANNEXURE R2 ( f ) True copy of proceedings dated 23/09/2000 in H1.
6265/97 issued by the 2nd respondent.
ANNEXURE R2 ( g ) True copy of order dated 21/07/2000 in CMP No. 3062 of
2000 in CMP No. 1866 of 2000 passed by this Honourable
Court.
ANNEXURE R2 ( h ) True copy of order dated 18/10/2000 on R. 3169/98
issued by the 2nd respondent.
ANNEXURE R2 ( I ) True copy of order No. A5. 1471/07 dated 21/03/2009
issued by the 2nd respondent.
ANNEXURE R2 ( j ) True copy of judgment dated 11/06/2009 in DBA No. 64 of
2009 passed by this Honourable Court.
ANNEXURE R2 ( k ) True copy of Order on R.6635/09 dated 08/03/2011 issued
by the 2nd respondent.
ANNEXURE R2 ( l ) True copy of order No. A5. 1471/07 dated 17/03/2011
issued by the second respondent.
ANNEXURE R2 ( m ) True copy of order No. R. 6635/09 dated 26.3.2011
issued by the 2nd respondent.
ANNEXURE R2 ( n ) True copy of agreement dated 01.04.2011 entered into
between respondents 2 and 3.
ANNEXURE R2 ( q ) True copy of order dated 14.11.2012 in DBP No. 196/2012
passed by this Honourable Court.
ANNEXURE R2 ( r ) True copy of order No. R. 6635/09 dated 28.2.2013
issued by the 2nd respondent.
ANNEXURE R2 ( s ) True copy of order No. A5. 1471/07 dated 18/03/2013
issued by the 2nd respondent.
ANNEXURE R2 ( t ) True copy of sale deed dated 8.4.2013 registered as
Doc. No. 1356/2013 of SRO, Ernakulam executed by
Corporation of Kochi in favour of Cochin Devaswom Board
(2nd respondent) and Ernakulam Kshethra Kshema Samithi
(3rd respondent).
ANNEXURE R2 ( u ) True copy of order dated 10.4.2013 in DBP No. 28/2010
passed by this Honourable Court.
ANNEXURE R2 ( v ) True copy of order No. A5. 1471/07 dated 05/05/14
issued by the 2nd respondent.
DBP No.41/2022 16 / 17
ANNEXURE R2 ( w ) True copy of order No. R-2076/80 dated 21/06/2014
issued by the second respondent.
ANNEXURE R2 ( x ) True copy of order No. R-2076/80 dated 04/05/2015
issued by the 2nd respondent.
ANNEXURE R2 ( y ) True copy of order No. A5-1471/07 dated 29/09/2015
issued by the 2nd respondent.
ANNEXURE R2 ( z ) True copy of judgment dated 01.10.2015 in WP(Civil) No.
25962 of 2014 passed by this Honourable Court.
ANNEXURE R2 ( aa ) True copy of request dated 05.10.2015 submitted by the
third respondent to the second respondent.
ANNEXURE R2 ( ab ) True copy of Order No. A5 1471/07 dated 02/11/15 issued
by the second respondent.
ANNEXURE R2 ( ac ) True copy of request dated 10.12.2015 submitted by the
3rd respondent to the President of the 2nd respondent
board.
ANNEXURE R2 ( ad ) True copy of order No. A5 1471/07 dated 23/01/16 issued
by the 2nd respondent.
ANNEXURE R2 ( ae ) True copy of order dated 18/05/2016 in DBA No. 4 of
2016 passed by this Honourable Court.
ANNEXURE R2 ( af ) True copy of Order No. A5. 1471/07 dated 15.6.2016
issued by the 2nd respondent.
ANNEXURE R2 ( ag ) True copy of letter dated 17.6.2016 issued by the third
respondent to the Special Commissioner, CDB.
ANNEXURE R2 ( ah ) True copy of draft project report dated 5.8.2013
submitted by the 3rd respondent to the 2nd respondent
ANNEXURE R2 ( ai ) True copy of order No. R. 13809/2015 dated 08.07.2016
issued by the 2nd respondent
ANNEXURE R2 ( aj ) True copy of letter dated 25.7.2016 issued by the 3rd
respondent to the Devaswom Secretary, Government of
Kerala
ANNEXURE R2 ( ak ) True copy of order on A5.1471/07 dated 31/08/2016
issued by the 2nd respondent.
ANNEXURE R2 ( al ) True copy of request dated nil submitted by the 3rd
respondent to the Devaswom Officer, Ernakulam Siva
temple
ANNEXURE R2 ( am ) True copy of report (Ref. No. M4/7/13 dated 04.10.2016)
submitted by the Assistant Commissioner, Thripunithura
to the 2nd respondent.
ANNEXURE R2 ( an ) True copy of order on A5. 1471/2007 dated 30.1.2017
issued by the 2nd respondent.
ANNEXURE R2 ( ao ) True copy of order No. A5. 1471/07 dated 02.02.2017
issued by the 2nd respondent.
ANNEXURE R2 ( ap ) True copy of order No. A5. 1471/07 dated 17.3.2018
issued by the 2nd respondent.
ANNEXURE R2 ( aq ) True copy of order No. A5. 1471/07 dated 30.10.2018
issued by the 2nd respondent.
ANNEXURE R2 ( ar ) True copy of proceedings dated 25.6.2019 of the learned
Ombudsman in SMC No. 54 of 2019.
ANNEXURE R2 ( as ) True copy of CDB Report No. 41/2019 in Petition No.
8/2019 dated 25.6.2019 submitted by the learned
Ombudsman.
DBP No.41/2022 17 / 17
ANNEXURE R2 ( at ) True copy of order dated 23.7.2019 in DBP No. 34/2019
passed by this Honourable Court.
ANNEXURE R2 ( au ) True copy of communication (Ref. No. M4 7/13 dated
01.12.2020) issued by the Assistant Commissioner,
Thripunithura to the Special Devaswom Commissioner.
ANNEXURE R2 ( av ) True copy of order No. A5. 1471/2007 dated 23.12.2020
issued by the 2nd respondent.
ANNEXURE R2 ( aw ) True copy of the minutes of the meeting convened by the
then President of the 2nd respondent with 3rd
respondent dated 19.11.2022.
ANNEXURE R2 ( ax ) True copy of Order No. R. 13809/15 dated 12.12.2022
issued by the 2nd respondent.
ANNEXURE R2 ( ay ) True copy of letter dated 19.12.2022 submitted by the
3rd respondent to the President of 2nd respondent
Board.
ANNEXURE R2 ( az ) True copy of report No. R1-1612/12 dated 28.12.2022
issued by the Devaswom Assistant Commissioner,
Thripunithura group to the Devaswom Commissioner.
ANNEXURE R2 ( bb ) True copy of report dated 17.2.2023 forwarded by the
Devaswom Officer, Ernakulam Devaswom.
ANNEXURE R2 ( ba ) True copy of Report No. R. 13809/15 dated 15.2.2022
submitted by the Assistant Engineer, Thripunithura
group, CDB to the 2nd respondent.
24-03-2023 /True Copy/ Assistant Registrar
