Kerala High Court
Babilu Sankar vs Sree Padmanabhaswamy Temple on 17 October, 2024
Author: Anil K. Narendran
Bench: Anil K.Narendran
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
Thursday, the 17th day of October 2024 / 25th Aswina, 1946
IA.NO.1/2024 IN WA NO. 126 OF 2024
AGAINST JUDGMENT DATED 11/08/2023 IN WP(C) 5229/2023 OF THIS COURT
APPLICANT/APPELLANT
BABILU SANKAR ,AGED 45 ,S/O THE LATE SANKARAN KUTTY NAIR, GB-1, SREE
MANTHRA RESIDENCY ULLOOR LANE, JAGATHY THIRUVANANTHAPURAM, PIN -
695014
RESPONDENTS/RESPONDENTS 1 TO 3 AND ADDITIONAL 4TH RESPONDENT SOUGHT TO BE
IMPLEADED
1. SREE PADMANABHASWAMY TEMPLE, MATHILAKAM OFFICE, FORT,
THIRUVANANTHAPURAM, PIN - 695023 REPRESENTED BY ITS EXECUTIVE
OFFICER,
2. THE EXECUTIVE OFFICER SREE PADMANABHA SWAMY TEMPLE, MATHILAKAM
OFFICE, FORT, THIRUVANANTHAPURAM, PIN - 695023
3. THE ADMINISTRATIVE COMMITTEE ,SREE PADMANABHA SWAMY
TEMPLE,MATHILAKAM OFFICE, FORT, THIRUVANANTHAPURAM, PIN - 695023
ADDITTIONAL 4TH RESPONDENT SOUGHT TO BE IMPLEADED
4. SANUMON K.S ,AGED 35, KALLARAKKAL HOUSE, VAZHAVARA P.O. KATTAPANA,
IDUKKI DISTRICT, PIN-685508, NOW WORKING AS CARE TAKER,
PANCHAJANYAM, SREE PADMANABHA SWAMY TEMPLE, MATHILAKAM OFFICE, FORT,
THIRUVANANTHAPURAM,PIN-695023
Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to permit the
petitioner to implead the 4th respondent herein as Additional 4th
respondent in the above Writ appeal.
This Application again coming on for orders on 17/10/2024, upon
perusing the application the affidavit filed in support thereof and this
Court's Order dated 27/09/2024, and upon hearing the arguments of SENIOR
ADVOCATE SRI.S.SREEKUMAR & ADVS.M/S.C.S.MANU, DILU JOSEPH, C.A.ANUPAMAN,
T.B.SIVAPRASAD, C.Y.VIJAY KUMAR, MANJU E.R., ANANDHU SATHEESH, ALINT
JOSEPH, PAUL JOSE, Advocates for the applicant and of Standing
Counsel for R1 to R3, the court on the same day passed the following:
1
W.A.Nos.146 and 126 of 2024
ANIL K. NARENDRAN & P.G. AJITHKUMAR, JJ.
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W.A. Nos.146 and 126 of 2024
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Dated this the 17th day of October, 2024
ORDER
Anil K. Narendran, J.
I.A.No.3 of 2024 in W.A. No.146 of 2024
This is an application filed by the appellant seeking an
order to implead the 4th respondent in this application as
additional 4th respondent in the writ appeal.
2. On receipt of notice, the additional 4th respondent
enters appearance through the counsel.
3. Heard the learned counsel on both sides.
4. I.A. allowed as prayed for.
5. Registry to carry out necessary corrections in the
cause title.
I.A.No.1 of 2024 in W.A. No.126 of 2024
6. This is an application filed by the appellant seeking
an order to implead the 4th respondent in this application as
additional 4th respondent in the writ appeal.
7. On receipt of notice, the additional 4th respondent
enters appearance through the counsel.
W.A.Nos.146 and 126 of 2024
8. Heard the learned counsel on both sides.
9. I.A. allowed as prayed for.
10. Registry to carry out necessary corrections in the
cause title.
W.A. Nos.146 and 126 of 2024
List on 28.10.2024.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
P.G. AJITHKUMAR, JUDGE
SMF
17-10-2024 /True Copy/ Assistant Registrar
