V.Gopalan vs Malabar Devaswom Board
2024 Latest Caselaw 31185 Ker

Kerala High Court

V.Gopalan vs Malabar Devaswom Board on 1 November, 2024

Author: Anil K. Narendran

Bench: Anil K.Narendran, N.Nagaresh

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                     &
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
         Friday, the 1st day of November 2024 / 10th Karthika, 1946
                IA.NO.1/2024 IN WP(C) NO. 34594 OF 2016 (Y)
APPLICANTS/PETITIONERS:

  1.  V.GOPALAN,S/O. NANCHUNDA GAWDER,VAZHAKANDY HOUSE,
     PANAMARAM,WAYANAD-670721.
  2. K.G.SANTHOSH, S/O.K GOPALA KRISHNAN,KOTTOR HOUSE, PANAMARAM
     PANCHAYATH, PANAMARAM VILLAGE, WAYANAD-670721

RESPONDENTS/RESPONDENTS:

  1. MALABAR DEVASWOM BOARD, REP BY ITS SECRETARY,HOUSEFED
     COMPLEX,ERANHIPPALAM P.O., KOZHIKODE-673006
  2. THE ASSISTANT COMMISSIONER, MALABAR DEVASWOM BOARD, THALASSERY,
     KANNOOR- 670101.
  3. EXECUTIVE OFFICER-IN-CHARGE, MURIKKANMAR TEMPLE,PANAMARAM,
     WAYNAD-670721(IS IMPLEADED AS PER ORDER DATED 30.7.2018 IN
     IA.NO.13800/2018 IN WP(C)).
  4. SECRETARY, PANAMARAM GRAMA PANCHAYAT,PANAMARAM, WAYANAD-670721(IS
     IMPLEADED AS PER ORDER DATED 04.4.2019 IN IA.NO. 1/2019 IN WP(C).


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to correct the name of
the father of the 1st petitioner wrongly described in the cause title and
judgment due to a typographical error as Nanchunda Gawder instead of V
Narayana Gowder in the cause title of the above writ petition as well as
in the judgment dated 10/07/2019 and if the mistake in description of
father of 1st petitioner is not corrected, the same will invite civil
consequences to the applicant and he will be subject to untold misery and
hardships.


     This Application again coming on for orders upon perusing the
application and the affidavit filed in support thereof and this court's
judgment dated 10.07.2019 and this Court's order dated 09.10.2024 in
unnumbered I.A.1/2024 in WP(C)34594/2016 and upon hearing the arguments of
M/S.M.P.ASHOK KUMAR & BINDU SREEDHAR, Advocates for the Applicants in
I.A./petitioner in WP(C), STANDING COUNSEL for R1 & R2 in I.A./WP(C), the
court passed the following:
                    ANIL K. NARENDRAN & N. NAGARESH, JJ.
                -------------------------------------------------------
                            W.P.(C)No.34594 of 2016
                ------------------------------------------------------
                   Dated this the 1st day of November, 2024

                                         ORDER

Anil K. Narendran, J.

This is an application filed by the applicant-1st petitioner in the

writ petition seeking an order to correct the name of the father of the

1st petitioner as "Nanchunda Gawder" instead of "V.Narayana Gowder".

2. Heard the learned counsel on both sides.

3. I.A. allowed as above.

4. Registry to make necessary corrections in the cause title of

the writ petition. Consequential corrections shall also be made in the

judgment dated 10.07.2019 in W.P.(C)No.34594 of 2016.

I.A allowed as prayed for.

Sd/-

ANIL K. NARENDRAN, JUDGE

Sd/-

N. NAGARESH, JUDGE bkn/-

01-11-2024 /True Copy/ Assistant Registrar