T.C.Prakasan vs State Of Kerala
2024 Latest Caselaw 12603 Ker

Kerala High Court

T.C.Prakasan vs State Of Kerala on 21 May, 2024

Author: Anil K.Narendran

Bench: Anil K.Narendran

WP(C) No.20578/2023                          1/2

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                       THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                            &
                      THE HONOURABLE MR. JUSTICE HARISANKAR V. MENON
              Tuesday, the 21st day of May 2024 / 31st Vaisakha, 1946
                            WP(C) NO. 20578 OF 2023 (V)
   PETITIONER:

          T.C.PRAKASAN, AGED 38, S/O.CHATHU THIRUTHIPULLIL PARAMBIL HOUSE,
          KALLEPADAM, PAZHAYANNUR, THRISSUR - 680 587

   RESPONDENTS:

      1. STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT
         DEPARTMENT OF REVENUE (DEVASWOM) KERALA GOVERNMENT SECRETARIAT
         THIRUVANANTHAPURAM-695 001
      2. COCHIN DEVASWOM BOARD, REPRESENTED BY ITS SECRETARY, COCHIN DEVASWOM
         BOARD HEAD QUARTERS SWARAJ ROUND WEST, THRISSUR-680001
      3. DISTRICT COLLECTOR CIVIL STATION, CIVIL LINES ROAD KALYAN NAGAR
         THRISSUR - 680003
      4. THE DEVASWOM OFFICER PAZHAYANNUR DEVASWOM, OFFICE OF THE DEVASWOM
         OFFICER PAZHAYANNUR,THRISSUR-680587
      5. VEERANKUTTY, S/O. MOIDEENKUTTY, THOPPILTHODI HOUSE,
         PAZHAYANNUR.P.O., THRISSUR - 680587


        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 restrain the 5th respondent from encumbering and altering the
   nature of the land of the minor deity Goddess Devi and the deity of
   Vettakkaran Kavu Temple having an extent of 48 cents of land situated in
   Survey Nos. 1086/1 in Pazhayannur Village belonging to Pazhayannur
   Devaswom pending disposal of this case.

        This writ petition again coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(C) and this Court's
   order dated 05.03.2024 and 07.03.2024 and upon hearing the arguments of
   M/S.R.KRISHNA RAJ, KUMARI SANGEETHA S.NAIR & E.S.SONI Advocates for the
   petitioner, GOVERNMENT PLEADER for R1 & R3 (By Order), STANDING COUNSEL
   for R2 & R4 (By Order) and of M/S.ASHIK K. MOHAMED ALI, MUHAMMED RIFA
   P.M., RAMSEENA N Advocates for R5, the Court passed the following:
 WP(C) No.20578/2023                               2/2




                                             ORDER

By judgment dated 03/04/2024 in W.P.(C) No.7229 of 2024 filed by the 5th respondent herein has already been disposed of.

The learned Standing Counsel for Cochin Devaswom Board seeks further time to file counter affidavit.

Four weeks time granted.

List on 21/06/2024.

Sd/- ANIL K.NARENDRAN, JUDGE

Sd/- HARISANKAR V. MENON, JUDGE

21-05-2024 /True Copy/ Assistant Registrar