Kerala High Court
Cochin Devaswom Board vs State Of Kerala on 11 April, 2024
Author: Anil K. Narendran
Bench: Anil K.Narendran
WP(C) No.14200/2024 1 / 13
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
Thursday, the 11th day of April 2024 / 22nd Chaithra, 1946
WP(C) NO. 14200 OF 2024
PETITIONER:
COCHIN DEVASWOM BOARD REPRESENTED BY ITS SECRETARY, COCHIN DEVSAWOM
BOARD OFFICE, ROUND NORTH, THRISSUR, PIN - 680001
RESPONDENT:
1. STATE OF KERALA REPRESENTED BY ITS PRINCIPAL SECRETARY, DEPARTMENT
OF LOCAL SELF GOVERNMENT INSTITUTIONS, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2. THE OMBUDSMAN FOR LOCAL SELF-GOVERNMENT INSTITUTIONS, SAPHALLYAM
COMPLEX, 3RD FLOOR TRIDA BUILDING, PALAYAM, UNIVERSITY P.O.,
THIRUVANANTHAPURAM, PIN - 695034, REPRESENTED BY ITS SECRETARY
3. KORATTY GRAMA PANCHAYATH, KORATTY POST, THRISSUR DISTRICT, PIN -
680308, REPRESENTED BY ITS SECRETARY
4. THANKACHAN, VITHAYATHIL VEEDU, KORATTY EAST POST, THRISSUR DISTRICT,
PIN - 680308
5. ADDL.R5. THE PRINCIPAL SECRETARY TO GOVERNMENT, REVENUE (DEVASWOM)
DEPARTMENT, GOVERNMENT SCRETARIAT, THIRUVANANTHAPURAM - 695001 [IS
SUO MOTO IMPLEADED AS PER ORDER DATED 11.04.2024 IN WP(C)
14200/2024]
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 P7 pending disposal of the above
writ petition (civil).
This petition coming on for admission upon perusing the petition and
the affidavit filed in support of WP(C) and upon hearing the arguments of
M/S K.P.SUDHEER, STANDING COUNSEL for petitioner, SENIOR GOVERNMENT
PLEADER for R1 & ADDL.R5, STANDING COUNSEL for R2, SRI.PHILIP T.VARGHESE,
STANDING COUNSEL for R3, the court passed the following:
WP(C) No.14200/2024 2 / 13
ANIL K. NARENDRAN & HARISANKAR V. MENON, JJ.
------------------------------------------------
W.P.(C). No.14200 of 2024
---------------------------------------------------
Dated this the 11th day of April 2024
ORDER
Anil K. Narendran, J.
The Principal Secretary to Government, Revenue (Devaswom)
Department, Government Secretariat, Thiruvananthapuram - 695
001, is suo moto impleaded as additional 5th respondent.
2. Registry to carry out necessary corrections in the cause
title.
3. Admit.
4. The learned Senior Government Pleader takes notice for
the 1st respondent, and also for the additional 5th respondent; the
learned Standing Counsel for the Ombudsman for Local Self-
Government Institutions takes notice for the 2nd respondent; and the
learned Standing Counsel for Koratty Grama Panchayath for the 3rd
respondent. Issue urgent notice by speed post to the 4th respondent,
returnable by 22.05.2024.
5. The Cochin Devaswom Board, represented by its
Secretary has filed this writ petition, invoking the extraordinary
jurisdiction of this Court under Article 226 of the Constitution of India,
challenging Ext.P7 order dated 19.10.2023 of the 2nd respondent
Ombudsman for Local Self Government Institutions in Complaint
No.1479 of 2016, which was one filed by the 4th respondent herein,
in respect of the temple pond of Chirangara Bhagavathi-Vishnu
Temple, which is a temple under the management of the Cochin
Devaswom Board. The document marked as Ext.P1 is the relevant
extract of the 'Thanathu register' of the Devaswom land of
Chirangara Devaswom, including the temple pond, comprised in
Survey Nos.401, 403, 405, 406, 407 and 424 of Kizhakkumuri Village
in Mukundapuram Taluk.
5.1. A portion of that temple pond (chira) was acquired for
widening National Highway 66 (formerly NH-47) under the provisions
of the National Highways Act, 1956. An extent of 0.1716 Hectares in
Survey No.401/4B of Kizhakkumuri Village was acquired and taken
possession of, after passing Award No.127/15 in LAC No.190/07
dated 13.05.2015 by the District Collector. The Project Director,
National Highways Authority of India approved the payment of
enhanced compensation under arbitration and the same was also
paid to the Cochin Devaswom Board on 09.12.2015.
5.2. Apart from the aforesaid land, an extent of 0.0080
Hectares comprised in Survey No.401/4B and 0.0458 Hectares
comprised in Survey No.403/2 of Kizhakkumuri Village was also
acquired for widening the National Highway. However, no
compensation was paid to the Cochin Devaswom Board in respect of
that property. On the above issue, the learned Ombudsman for
Travancore Devaswom Board and Cochin Devaswom Board filed CDB
Report No.29 of 2017, based on which DBP No.29 of 2017 was
registered before this Court. That DBP was disposed of by order
dated 04.12.2017 of the Devaswom Bench, directing the Competent
Authority to take a decision on the application made by the Cochin
Devaswom Board.
5.3. The Competent Authority rejected the request made by
the Board, by the order dated 30.11.2022, which was under
challenge before this Court in W.P.(C)No.19020 of 2023. That writ
petition was disposed of by Ext.P2 judgment dated 30.11.2022
whereby the Competent Authority was directed to consider the claim
made by the Cochin Devaswom Board for compensation in respect of
0.0458 Hectares of land in Survey No.403/2 and 0.0080 Hectares in
Survey No.401/4B of Kizhakkumuri Village in Mukundapuram Taluk.
The Competent Authority is yet to pass orders in terms of the
directions contained in Ext.P2 judgment.
6. It is in the meantime that, based on a complaint made by
the 4th respondent, the 2nd respondent Ombudsman for Local Self
Government Institutions issued Ext.P3 notice dated 11.09.2023 to
the Secretary, Cochin Devaswom Board, in Petition No.1479/16. On
receipt of the notice, the Secretary of the Board filed Ext.P5 written
statement dated 16.10.2023. Paragraphs 7 and 8 of that written
statement reads thus;
"ചിറങ്ങര ചിറ മൈനർ ഇറിഗേഷൻ വകുപ്പ് കകട്ടി
സംരക്ഷിച്ചിട്ടുള്ളതാണ്. അപ്രകാരം സർക്കാർ രണം ഉരഗ ാേിച്ച്
കകട്ടി സംരക്ഷിച്ചതിനുഗേഷം ചിറങ്ങര ഗക്ഷപ്ത ഭാരവാഹികൾ
ൈതിൽ കകട്ടി ഗേറ്റ് സ്ഥാരിച്ച് ഗൈൽ രറഞ്ഞ ഗേറ്റുകളിലൂകെ
ഗക്ഷപ്തത്തിഗലക്ക് വരുന്നവർക്ക് ൈാപ്തഗൈ ഗക്ഷപ്തസൈ ത്ത്
പ്രഗവേനൈുള്ളൂ എന്ന് ഗ ാർഡ് കവച്ച് കരാതുജനങ്ങളുകെ
പ്രഗവേനം തെസ്സകപ്പെുത്തി എന്നാണ് ഒരു ആഗരാരണം. െി ചിറ
അെങ്ങുന്ന സവത്ത് ഗക്ഷപ്തത്തിന്ഗറതാണ്. ആ തിന്കറ
ഉെൈസ്ഥാവകാേം മൈനർ ആ ഗേവനാണ്. ആ ത്
സംരക്ഷിക്കുന്നത് TCHRI ആക്ട് വഴി രൂരീകൃതൈാ കകാച്ചിൻ
ഗേവസവം ഗ ാർഡിൻകറ ചുൈതല ാണ്. െി ചിറ മൈനർ
ഇറിഗേഷൻ വകുപ്പ് കകട്ടി സംരക്ഷിക്കുന്നതിനാ ി നെരെി
സവീകരിച്ച സൈ ം മൈനർ ഇറിഗേഷൻ വിഭാേം െി ഭൂൈി ുകെ
ഉെൈസ്ഥരാ കകാച്ചിൻ ഗേവസവം ഗ ാർഡിഗനാ് അനുൈതി
ഗചാേിക്കുക ും ഗക്ഷപ്തത്തിന്കറ വസ്തു ആ തിനാൽ
ഗക്ഷപ്താചാര പ്രകാരം ആ ത് സംരക്ഷിഗക്കണ്ടത് കകാച്ചിൻ
ഗേവസവം ഗ ാർഡിൻകറ ചുൈതല ാണ് എന്നതിനാലും െി
ചിറ ുകെ ഉെൈസ്ഥാവകാേം കകാച്ചിൻ ഗേവസവം ഗ ാർഡിൽ
നിലനിർത്തികകാണ്ട് പ്രവൃത്തികൾ കചയ്യുന്നതിന് 2012 ൽ ഗനാ
ഒബ്ജക്ഷൻ സർട്ടിഫിക്കറ്റ് നല്കി ിട്ടുള്ളതാണ്. (Exhibit-3).
രരാതി ിൽ രറ ുന്ന വഴി സർഗേ 401 ൽ കപ്പട്ടതും ചിറങ്ങര
ഗേവസവത്തിന്കറ ഉെൈസ്ഥത ിൽ ൈാപ്തം ഉളളതുൈാണ്. ആ ത്
ചിറങ്ങര ഭേവതി ഗക്ഷപ്തത്തിൽ നിന്നും കൈ ിൻ ഗറാഡിൽ നിന്നും
ചിറങ്ങര പ്േീകൃഷ്ണ ഗക്ഷപ്തത്തിഗലക്ക് ൈാപ്തൈുള്ള വഴി ാണ്. ഇത്
കരാതുവഴി അലല. ഈവഴി അവസാനിക്കുന്നത് ചിറങ്ങര പ്േീകൃഷ്
ഗക്ഷപ്തത്തിന്കറ ൈുന്നിലാണ്. ഇതിനപ്പുറം െി ഗക്ഷപ്തം വക
ഭൂൈി ാണ്. െി ാൻ കരാതുകുളൈാ ി ഉരഗ ാേിക്കുന്ന കുളം
എന്ന് രറ ുന്നത് േരി ലല. ആ ത് ഗക്ഷപ്തക്കുളൈാണ്.
ഗക്ഷപ്തത്തികല ോന്തിക്കാരും ൈറ്റും കുളിക്കുന്നതിനുളള ഒരു
കെവും പ്േീകൃഷ്ണ ഗക്ഷപ്തത്തിന് ൈുൻരിലാ ി െി ഗക്ഷപ്തത്തികല
ഉത്സവത്തിഗനാെനു ന്ധിച്ച് ആറാട്ട് നെത്തുന്നതിന് ഒരു പ്രഗതേക
കെവ് കൂെി ഉണ്ട്."
7. The document marked as Ext.P6 is a No Objection
Certificate dated 17.02.2012 issued by the Secretary of the Cochin
Devaswom Board for the renovation of that temple pond by the Minor
Irrigation Department, subject to the conditions stipulated therein.
That No Objection Certificate reads thus:
"കകാച്ചിൻ ഗേവസവം ഗ ാർഡിൻകറ ഭരണത്തില്കരട്ട കകാരട്ടി
ചിറങ്ങര ഭേവതീഗക്ഷപ്തത്തിഗനാ് ഗചർന്ന് കിെക്കുന്നതും ഗേവസവം
തനതു രജിസ്റ്റർ പ്രകാരം മകവേത്തിലിരിക്കുന്നതുൈാ Sy. No.
403 ൽ കരട്ട 3.20 ഏക്കർ വരുന്ന ചിറൈതിൽ കകട്ടി
സംരക്ഷിക്കുന്നതിന് െി കുളത്തിന്കറ ഉെൈസ്ഥാവകാേം കകാച്ചിൻ
ഗ ാർഡിൽ നിക്ഷിപ്തൈാക്കികകാണ്ട് രണികൾ നെത്തുന്നതിന്
മൈനർ ഇറിഗേഷൻ ഡിപ്പാർ്കൈന്റിന് അനുവാേം നൽകി
ഉത്തരവാകുന്നു. രണികൾ കഴിഞ്ഞതിനുഗേഷം കുളം കകാച്ചിൻ
ഗേവസവം ഗ ാർഡിന് ഏല്രിച്ചു നൽഗകണ്ടതും മൈനർ
ഇറിഗേഷൻ ഡിപ്പാർ്കൈന്റിന് െി കുളത്തിൽ ാകതാരു
അധികാരവകാേവും ഉണ്ടാ ിരിക്കുന്നതലല എന്നും അറി ിക്കുന്നു."
8. In Petition No.1479/16, the 2nd respondent Ombudsman
for Local Self Government Institutions passed Ext.P7 order dated
19.10.2023. Paragraphs 2 and 3 of that order reads thus:
"2. ചിറ കരാതു സവത്താകണന്നും ഗേവസവം ഗ ാർഡിന്
അവകാേൈികലലന്നും പ്ോൈരഞ്ചാ ത്ത് കസപ്കട്ടറി ും
രരാതിക്കാരനും ഗ ാധിപ്പിക്കുഗപാൾ ഗേവസവം ഗ ാർഡിന് രാജ
വിളം ര പ്രകാരം രതിച്ച് കിട്ടി ിട്ടുള്ളതാകണന്ന് അസിസ്റ്റന്്
കമ്മീഷണർ ഗ ാധിപ്പിക്കുന്നു. ചിറ ുകെ സംരക്ഷണത്തിന്
ഇറിഗേഷൻ ഡിപ്പാർട്ട്കൈന്് സംരക്ഷണ ഭിത്തി കകട്ടി ിട്ടുണ്ട്.
നാഷണൽ മഹഗവ ിൽ നിന്നും ചിറ ിഗലയ്ക്ക്ക് വരുന്ന
ഭാേത്ത് ഗേവസവം ഗ ാർഡ് ഗേറ്റ് സ്ഥാരിച്ചിരിക്കുന്നുകവന്നും
കരാതുജനങ്ങൾക്ക് പ്രഗവേനം നിഗഷധിച്ചിരിക്കുന്നുകവന്നും
രരാതിക്കാരൻ ആവലാതികപ്പെുന്നു. ഗക്ഷപ്ത സൈ ം കഴിഞ്ഞ്
അനാോസേ പ്രവർത്തികളുള്ളതുകകാണ്ടും ചിലർ ൈലൈൂപ്ത
വിസർജനം നെത്തുന്നതുകകാണ്ടും അത് ഒഴിവാക്കുന്നതിനാണ് ഗേറ്റ്
സ്ഥാരിച്ചകതന്ന് അസിസ്റ്റന്് കമ്മീഷണർ ഗ ാധിപ്പിക്കുന്നു.
അനാോസേ പ്രവർത്തനങ്ങഗളാ ൈലൈൂപ്ത വിസർജനഗൈാ ഗറാഡിൽ
നെത്തുന്നുകണ്ടങ്കിൽ അതിന് നി ൈരരൈാ നെരെികൾ
സവീകരിഗക്കണ്ടതാണ്. ചിറ ിൽ കരാതുജനങ്ങൾക്ക് കുളിക്കുവാൻ
അവകാേൈുകണ്ടന്നുള്ള വസ്തുത അസിസ്റ്റന്് കമ്മീഷണർ
നിഗഷധിക്കുന്നിലല. ഗൈൽ സാഹചരേത്തിൽ അനാോസേ
പ്രവർത്തി ും ൈലൈൂപ്ത വിസർജനവും ആഗരാരിച്ചാണ്
ഗേറ്റ് സ്ഥാരിച്ച് കുളത്തിഗലയ്ക്ക്കുള്ള പ്രഗവേനം
നിഗഷധിച്ചിട്ടുള്ളകതങ്കിൽ അത് േരി ലല.
3. അത് എന്താ ാലും തഗേേസവ ംഭരണ സ്ഥാരനങ്ങൾക്ക്
ഗവണ്ടി ുള്ള പ്െി ുണൽ ചട്ടങ്ങളികല അനു ന്ധ രട്ടിക ികല 11-
ആം ഇനം കരാതുസ്ഥലങ്ങളുകെ സംരക്ഷണവും, 13 -ആം ഇനം
രുറഗപാക്ക് ഭൂൈി ുകെ സംരക്ഷണവും, 17 -ആം ഇനം കരാതുജല
സംഭരണി ുകെ സംരക്ഷണവുൈാണ്. ചിറഗ ാ കതരുഗവാ
ആകരങ്കിലും കകട്ടി അെച്ചിട്ടുകണ്ടങ്കിൽ ആ ത് തഗേേ സവ ംഭരണ
സ്ഥാരനങ്ങൾക്ക് ഗവണ്ടി ുള്ള പ്െി ുണൽ ൈുപാകക അപ്പീലിഗനാ
റിവിഷഗനാ കാരണൈാകുന്ന സംേതി ാണ്. ഗൈൽ സാഹചരേത്തിൽ
അനധികൃതൈാ ി ഗേവസവം അധികൃതർ ചിറഗ ാ കരാതു
കതരുഗവാ മകവേകപ്പെുത്തി കവച്ചിട്ടുകണ്ടങ്കിൽ പ്െി ുണൽ
ൈുപാകക അപ്പീഗലാ റിവിഷഗനാ ഫ ൽ കചയ്ക്ത് നിവർത്തി
ഗനഗെണ്ടതാകണന്ന് രരാതിക്കാരകന അറി ിച്ചുകകാണ്ട് രരാതി
തീർപ്പാക്കുന്നതിഗനാകൊപ്പം തകന്ന കരാതുകുളൈാകണന്ന് ഗേവസവം
ഗ ാർഡ് സമ്മതിക്കുന്ന നിലയ്ക്ക്ക് കരാതുജനങ്ങൾ കുളിക്കുന്നത്
തെസ്സകപ്പെുത്തരുകതന്ന് ഗേവസവം ഗ ാർഡിഗനാ് നിർഗേേിച്ചുത്തര
വാ ികക്കാണ്ട് രരാതി തീർപ്പാക്കുന്നു." (underline supplied)
9. In paragraph 9 of the writ petition, it is stated that the
2nd respondent Ombudsman for Local Self Government Institutions
forwarded an incomplete petition filed by the 4th respondent, along
with Ext.P3 notice issued to the petitioner in Petition No.1479/16.
10. In paragraph 11 of the writ petition, it is stated that the
petitioner was not served with a copy of any statement/objection
filed by the 3rd respondent Koratty Grama Panchayat. The 2nd
respondent conducted an online hearing and issued Ext.P7 order
dated 19.10.2023, directing the 4th respondent to approach the
Tribunal for Local Self Government Institutions. After finding that the
Ombudsman for Local Self-Government Institutions has no
jurisdiction, the 2nd respondent further directed the Cochin
Devaswom Board not to obstruct the public from using the temple
pond.
11. The specific contention raised in Ground E of the writ
petition is that, before the 2nd respondent the petitioner has not
conceded that it is a public pond. A mere perusal of the written
statement filed by the petitioner would show that the petitioner has
not conceded that the pond in question is a public pond.
12. The specific contention raised in Ground G of the writ
petition is that though Ext.P2 judgment of this Court dated
20.07.2023 in W.P.(C)No.19020 of 2023 was brought to the notice of
the 2nd respondent to show that the petitioner is prosecuting the
claim for compensation in respect of the land, without considering
any of the contentions raised in the written statement and the
documents produced by the petitioner, the 2nd respondent issued the
direction to the petitioner to permit the public to use the temple pond.
13. The specific contention raised in Grounds G and H of the
writ petition is that the 2nd respondent, which is an authority
constituted for Local Self-Government Institutions at the State level
for conducting investigations and enquiries in respect of any action
involving corruption or maladministration or irregularities in the
discharge of respective functions by Local Self-Government
Institutions or by an employee or officer working under such
Institutions, has no power to issue the direction as contained in
Ext.P7 order and the same is issued without jurisdiction.
14. During the course of arguments, the learned Standing
Counsel for the Cochin Devaswom Board would submit that as
authorised by the Secretary of the Board, the Assistant Devaswom
Commissioner (Estates) and the Law Officer appeared online in the
hearing conducted by the 2nd respondent Ombudsman for Local Self-
Government Institutions, on 19.10.2023. The Assistant
Commissioner (Estates) never conceded before the 2nd respondent
that the pond in question is a public pond.
15. 'Deva' means God and 'sworn' 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].
16. 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 'fence 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. 17. In Chandran v. Travancore
Devaswom Board [2003 (2) KLT 497], after referring to the
provisions under Rules 4 and 8 of the Kerala Hindu Places of Public
Worship (Authorisation of Entry) Rules, 1965, a Division Bench of this
Court held that temple pond is a place of religious sanctity. In view
of the provisions under Rule 8, the place of public worship and
premises shall not be used for purposes unconnected with or arising
from the worship, usages and observations of such places of public
worship.
18. In K.P. Guru Das and another v. State of Kerala and
others [2024:KER:22990] - judgment dated 15.01.2024 in W.P.(C)
No.25679 of 2023 - a Division Bench of this Court in which one
among us [Anil K. Narendran, J.] was a party held that in view of the
law laid down by this Court in Chandran [2003 (2) KLT 497] the
temple pond of Tali Siva Temple, which is a place of religious sanctity,
shall not be used for purposes unconnected with or arising from the
worship, usages and observations of that temple. Therefore, the
construction of Kalmandapam with fountain, as part of the tourism
project, cannot be permitted to be undertaken in the middle of Tali
Temple Pond.
19. Having considered the preliminary arguments advanced
by the learned Standing Counsel for the Cochin Devaswom Board,
the learned Senior Government Pleader, the respective Standing
Counsel for the 2nd respondent Ombudsman and the 3rd respondent
Grama Panchayat we find that the petitioner has made out a prima
facie case for grant of an interim order, as sought for in this writ
petition. Accordingly, there will be an interim order staying the
operation of Ext.P7 order dated 19.10.2023 in Petition No.1479 of
2016 of the 2nd respondent Ombudsman for Local Self-Government
Institutions and all further proceedings pursuant thereto, for a period
of 2 months.
List on 22.05.2024.
Sd/-Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-S/-d/-
HARISANKAR V. MENON, JUDGE
Skk//11.04.2024
11-04-2024 /True Copy/ Assistant Registrar
APPENDIX OF WP(C) 14200/2024
EXHIBIT P 1 TRUE COPY OF RELEVANT PAGE OF THE THANATHU REGISTER
MAINTAINED BY THE DEVASWOM
EXHIBIT P 2 COPY OF JUDGMENT DATED 20/07/2023 IN WRIT PETITION
(CIVIL) NO. 19020 OF 2023 PASSED BY THIS HONOURABLE
COURT.
EXHIBIT P 3 TRUE COPY OF NOTICE DATED 11/09/2023 IN PETITION NO.
1479/16 ALONG WITH THE INCOMPLETE PETITION FORWARDED TO
THE PETITIONER BY THE 2ND RESPONDENT
EXHIBIT P 5 TRUE COPY OF WRITTEN STATEMENT DATED 16/10/2023 WITHOUT
THE EXHIBITS.
EXHIBIT P 6 TRUE COPY OF NO OBJECTION CERTIFICATE BEARING NO. R
1446/12 DATED 17/02/2012 ISSUED BY THE PETITIONER.
EXHIBIT P 7 TRUE COPY OF ORDER DATED 19/10/2023 IN PETITION NO.
1479/2016 ISSUED BY THE 2ND RESPONDENT
11-04-2024 /True Copy/ Assistant Registrar
