Kerala High Court
Suo Motu vs State Of Kerala on 22 October, 2024
Author: Anil K. Narendran
Bench: Anil K. Narendran
SSCR NO.19 OF 2024 1
2024:KER:78570
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K. NARENDRAN
&
THE HONOURABLE MR. JUSTICE P.G. AJITHKUMAR
TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946
SSCR NO.19 OF 2024
(IN THE MATTER OF TRAVANCORE DEVASWOM BOARD - SABARIMALA
SPECIAL COMMISSIONER REPORT - SM. NO.19/2024 - REPORT SUBMITTED BY
THE SPECIAL COMMISSIONER, SABARIMALA AS DIRECTED BY THE HON'BLE
HIGH COURT OF KERALA IN PARAGRAPH NO.19 OF JUDGMENT DATED
17/01/2024 IN DBP 126 OF 2023 REGARDING THE STAY OF MEDIA PERSONS
WITHOUT ACCREDITATION AT SASBARIMLA - SUO MOTU PROCEEDINGS
INITIATED - REG.)
PETITIONER:
SUO MOTU
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE PRINCIPAL SECRETARY TO GOVERNMENT,
REVENUE (DEVASWOM) DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM - 695 001
2 SENIOR DEPUTY DIRECTOR
STATE AUDIT DEPARTMENT, TRAVANCORE DEVASWOM BOARD
AUDIT, NANTHANCODE, KAWDIAR POST, THIRUVANANTHAPURAM -
695 003 ("DEPUTY DIRECTOR, LOCAL FUND AUDIT" CORRECTED
AS ABOVE VIDE ORDER DATED 01/07/2024 IN
SSCR.NO.19/2024)
3 TRAVANCORE DEVASWOM BOARD
REPRESENTED BY ITS SECRETARY, NANTHANCODE, KAWDIAR
POST, THIRUVANANTHAPURAM - 695 003
4 THE DEVASWOM COMMISSIONER
TRAVANCORE DEVASWOM BOARD, DEVASWOM BUILDINGS,
NANTHANCODE, THIRUVANANTHAPURAM - 695 005
SSCR NO.19 OF 2024 2
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5
EXECUTIVE OFFICER
SABARIMALA, SABARIMALA P.O., PATHANAMTHITTA -689662
6 CHIEF VIGILANCE & SECURITY OFFICER (SUPERINTENDENT OF
POLICE)
TRAVANCORE DEVASWOM HEAD QUARTERS, NANTHANCODE, KAWDIAR
POST, THIRUVANANTHAPURAM - 695003
*7 ADDL.R7 THE CHIEF POLICE CO-ORDINATOR,
[ADDITIONAL DIRECTOR GENERAL OF POLICE (LAW AND
ORDER)], SANNIDHANAM, SABARIMALA - 689713
*IS SUO MOTU IMPLEADED AS THE ADDITIONAL 7TH RESPONDENT
VIDE ORDER DATED 23.07.2024 IN SSCR.NO.19 OF 2024
BY ADV G.BIJU
OTHER PRESENT:
SRI. S. RAJMOHAN, SR. GP
SRI. G. BIJU, SC, TDB
SMT. SAYUJYA RADHAKRISHNAN, AMICUS CURIAE
THIS SABARIMALA SPECIAL COMMISSIONER REPORT HAVING COME UP
FOR ADMISSION ON 22.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
SSCR NO.19 OF 2024 3
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ORDER
Anil K. Narendran, J.
This report filed by the Special Commissioner, Sabarimala, is
one filed pursuant to the directions contained in paragraph 19 of
the order of this Court dated 17.01.2024 in DBP No.126 of 2023
and SSCR No.39 of 2023, regarding the stay of media persons
without any accreditation at Sabarimala Sannidhanam. Paragraph
19 of that order reads thus;
"19. In the order dated 21.12.2023, this Court noticed the
submission made by the learned Standing Counsel for the
Travancore Devaswom Board that the additional 8th
respondent in DBP No.126 of 2023 is not a media person
with accreditation, who can be permitted to stay at the
accommodation facility provided to media persons at
Sannidhanam. In the affidavit filed in support of I.A.No.2 of
2023 in DBP No.126 of 2023, the additional 8 th respondent
has stated that he is not a media person having
accreditation. He has placed on record Ext.R8(i) Press
Identity Card to show that he is a reporter of Kerala
Kaumudi daily. In paragraph 2 of that affidavit, he has
stated that out of 35 media persons staying at Sabarimala
as on 22.12.2023, only 4 persons have accreditation.
Therefore, 31 media persons without accreditation, as per
the details furnished in paragraph 2, are staying at
Sabarimala. It is for the Special Commissioner, Sabarimala
to file a report on the above aspect, seeking appropriate
directions from this Court."
2. On 01.07.2024, when this matter came up for
consideration, the learned Senior Government Pleader and the
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learned Standing Counsel for Travancore Devaswom Board sought
time to get instructions, with specific reference to Annexure 1
report dated 21.06.2024 of the 6 th respondent Chief Vigilance and
Security Officer (Superintendent of Police), Travancore Devaswom
Board.
3. On 11.07.2024, the learned Standing Counsel for
Travancore Devaswom Board submitted that the report of the
Chief Vigilance and Security Officer dated 21.06.2024, has
already been placed before the Board for its consideration, and
the Board has constituted an expert committee to consider that
report and make suggestions. The report of the expert committee
is awaited.
4. On 30.08.2024, the learned Senior Government
Pleader submitted that, a report dated 29.08.2024 of the
additional 7th respondent Chief Police Coordinator, [Additional
Director General of Police (Law and order)], Sabarimala is being
filed.
5. On 12.09.2024, the learned Standing Counsel for
Travancore Devaswom Board and also the learned Senior
Government Pleader sought time to get instructions about the
occupants of the rooms referred to in the list, which is available at
pages 13 to 17 of this SSCR.
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6. On 03.10.2024, the learned Standing Counsel for the
Travancore Devaswom Board sought further time to get
instructions in terms of the direction contained in the order dated
12.09.2024. The learned Standing Counsel has made available for
the perusal of this Court, a copy of the Board order dated
11.09.2024, who sought time to place on record the same along
with an affidavit sworn to by the Secretary of the Board.
7. On behalf of the 3rd respondent Travancore Devaswom
Board, an affidavit dated 09.10.2024 is placed on record,
producing therewith Annexure R3(a) Board order dated
11.09.2024 laying down guidelines regarding the stay of media
persons at Sabarimala Sannidhanam, which is one issued after
considering the report of the 6th respondent Chief Vigilance and
Security Officer. The learned Senior Government Pleader sought
time to get instructions on Annexure R3(a) Board order dated
11.09.2024.
8. Heard the learned Senior Government Pleader for
respondents 1, 2 and additional 7th respondent and the learned
Standing Counsel for Travancore Devaswom Board for
respondents 3 to 6.
9. Travancore-Cochin Hindu Religious Institutions Act, 1950
enacted by the State Legislature makes provision for the
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administration, supervision and control of incorporated and
unincorporated Devaswoms and of other Hindu Religious
Endowments and Funds. As per the provisions under Section 3 of
the Act, the administration of incorporated and unincorporated
Devaswoms shall vest in Travancore Devaswom Board. As per
Section 15A of the Act, it shall be the duty of the Board to
perform the following functions, namely, (i) to see that the
regular traditional rites and ceremonies according to the practice
prevalent in the religious institutions are performed promptly; (ii)
to monitor whether the administrative officials and employees and
also the employees connected with religious rites are functioning
properly; (iii) to ensure proper maintenance and upliftment of the
Hindu religious institutions; (iv) to establish and maintain proper
facilities in the temples for the devotees. As per Section 31 of the
Act, subject to the provisions of Part I and the rules made
thereunder, the Board shall manage the properties and affairs of
the Devaswoms, both incorporated, and unincorporated as
heretofore, and arrange for the conduct of the daily worship and
ceremonies and of the festivals in every temple according to its
usage.
10. Sabarimala Devaswom is an incorporated Devaswom
mentioned in Schedule I of the Act, under Chengannur Group,
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Pathanamthitta Taluk. In view of the provisions under Section
15A(iv) of the Act, the Board is duty-bound to establish and
maintain proper facilities for the devotees in Sabarimala. In view
of the provisions under Section 31 of the Act, the Board is duty
bound to make proper arrangements for the conduct of daily
worship and ceremonies and of the festivals in Sabarimala,
according to its usage.
11. Sabarimala is situated in a difficult forest terrain prone
to natural disasters. The management of Virtual-Q system for
Sabarimala darshan is governed by the directions contained in the
order of this Court in Suo Motu v. Travancore Devaswom
Board and others [2022 (7) KHC SN 5 : 2022 SCC OnLine
Ker 2185]. As directed in that order, verification of Virtual-Q
tickets and other related matters are the responsibilities of the
Kerala Police, as part of crowd management.
12. DBP No.55 of 2018 was registered suo motu, based on
the order of this Court dated 11.06.2018 in DBA No.13 of 2016,
for dealing with certain aspects relating to the lands leased out to
Travancore Devaswom Board based on various Government
orders, for providing amenities to the pilgrims, and for
demarcating the said lands after conducting a joint survey. In that
DBP, this Court passed a detailed order dated 11.04.2022.
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13. In the order dated 11.04.2022 in DBP No.55 of 2018,
this Court noticed that Sabarimala Temple was originally having
13 Acres of traditional land. In the year 1965, vide G.O.
(Ms.)No.19/65/Agri dated 11.01.1965, an extent of 50 Acres of
land was leased out to Travancore Devaswom Board for a period
of 99 years, for providing amenities to the pilgrims, and a lease
deed dated 12.09.1967 (Annexure A3 in Report No.23 in DBP 55
of 2018) was executed between the Board and the Governor of
Kerala. As per Clause (iii) of the terms and conditions in the lease
deed, the Board shall use the leasehold only for providing
necessary amenities to the pilgrims visiting Sabarimala Temple
and for no other purpose. The amenities to the pilgrims shall
include facilities like camping, picnicking, resting, bathing,
sanitary arrangements. As per Clause (iv), the Board shall have
no claim or control over any tree-growth or forest produce,
including wildlife available on the leasehold and the same will be
the exclusive property of the Government and controlled by the
Wildlife Wing of the Forest Department.
14. In the order dated 11.04.2022 in DBP No.55 of 2018,
this Court noticed that as per Clause (v) of the terms and
conditions in the lease deed, Travancore Devaswom Board or its
agents and employees shall not fell or remove any tree growth
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from the leasehold except those on such of the sites as are
required by the Board for implementing their developmental
programmes for providing more amenities to the pilgrims visiting
Sabarimala Temple. As per Clause (vi), if any site or area within
the leasehold is required for the construction of buildings,
tenements, sheds or for sanitary arrangements, the tree growth
on such site or area may be removed by the Board at their cost,
with the previous permission of the Forest Department. Before
felling the trees, the Board shall pay to the Wildlife Wing of the
Forest Department the value of the tree growth calculated at the
then prevailing seigniorage rates. As per Clause (xii), the lease
right sanctioned to the Board shall confer on it only the right to
make use of the area from which forest growth is cleared after
payment, as and when required, within the area sanctioned.
15. Section 83 of the Kerala Police Act, 2011 deals with
Special Security Zones. As per sub-section (1) of Section 83, the
Government may, on the recommendation of the State Police
Chief or otherwise by reason of high security threats faced by any
distinguished or protected person present in an area or any
important institution or premises situated therein, notify such
area as a Special Security Zone. As per sub-section (2) of Section
83, the Government may direct in areas so notified under sub-
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section (1) reasonable restrictions with respect to the use of
building premises and vehicles and in respect of the movement of
persons, vehicles and objects and police officers may issue, to all
concerned, such directions as are necessary for the compliance of
such restrictions.
16. The Government, vide notification, G.O.(P)No.72/
2022/Home dated 19.10.2022 declared Sabarimala and its vicinity
as a 'Special Security Zone' under Section 83(1) of the Kerala
Police Act, 2011, in order to exercise the powers under Section
83(2) of the said Act, to ensure a safe, secure and hassle-free
pilgrimage during Mandala-Makaravilakku festival season of 1198
ME (2022-23).
17. For providing amenities to the pilgrims, the Board
constructed Pilgrim Centres at Sabarimala Sannidhanam,
collecting donations from the devotees of Lord Ayyappa. In
respect of each donor rooms, individual agreements have been
entered into between the Travancore Devaswom Board,
represented by Devaswom Commissioner, and the respective
donors, which enable the donors to avail free stay for five days in
the respective donor rooms (2 days during Mandalam season, 2
days during Makaravilakku season and 1 day during Vishu
festival). In addition to that, the donors can stay in their
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respective donor rooms for ten days in a year, on payment of the
prescribed amount. For availing this facility, the respective donors
will have to inform the 6th respondent Executive Officer,
Sabarimala, either by e-mail or through post, two weeks' in
advance, based on which the respective donor rooms will be
allotted to them for occupation on those days. The occupation of
the donors in their respective donor rooms is only a permissive
occupation and the key of the donor rooms will be with the
concerned Assistant Engineer in the Maramath Wing of the Board.
For the remaining days, during Maasapoojas and Mandala-
Makaravilakku festival seasons, the donor rooms will be allotted
to the pilgrims, through online booking facility provided by the
Board in the website 'www.onlinetdb.com'. Those rooms in respect
of which there is no online booking facility will be allotted to the
pilgrims on first come first served basis.
18. In terms of the directions issued by this Court, the
Travancore Devaswom Board has already commenced 'Donor
Verification Process', the details of which are provided in the
Virtual-Q platform. In addition to that, individual communications
have been issued to the respective donors, who are required to
submit the donor verification form. In the order dated 12.09.2024
in SSCR No.26 of 2024, this Court has made it clear that the
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respective donors of donor rooms in Sabarimala Sannidhanam
have to complete the 'Donor Verification Process' before the
commencement of the Mandala-Makaravilakku festival season of
1200ME (2024-25), for availing donor room facility during the
festival season.
19. The number of footfall at Sabarimala Sannidhanam
during Mandala-Makaravilakku festival season of 1199 ME (2023-
24) was more than 1,00,000 per day, which had gone up to
1,15,000 per day, as per the records. There is acute shortage of
accommodation for pilgrims at Sabarimala Sannidhanam.
Travancore Devaswom Board is not in a position to have further
constructions at Sabarimala Sannidhanam, since the Temple is
situated within Periyar Tiger Reserve. Moreover, as per the Master
Plan for Sabarimala, which is being implemented under the
supervision of the High Power Committee for Implementation of
Sabarimala Master Plan, the number of concrete structures in
Sabarimala has to be reduced. Therefore, the available
accommodation at Sabarimala has to be utilised to the maximum
extent, during Maasapoojas and Manadala-Makaravilakku festival
seasons. It is in such circumstances, this Court issued various
directions regarding donor rooms in the order dated 12.09.2024
in SSCR No.26 of 2024. Due to acute shortage of accommodation
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facilities at Sabarimala Sannidhanam, a large number of pilgrims,
including children of tender age and senior citizens, are getting
only the toilet facilities provided at Sannidhanam.
20. As stated in the report dated 29.08.2024 submitted by
the 7th respondent Chief Police Coordinator, 20 rooms in Darshan
Complex and Pranavam Complex at Sannidhanam are being
allotted to media persons. The details of the rooms allotted during
the year 2023 are mentioned in paragraph 4 of the said report. In
the report it is stated that there is no proper system of guest
registration at Darshan Complex and Pranavam Complex as there
is no specific record for entering the details of the inmates who
occupy the rooms. Enquiry reveals that, the keys of the rooms are
not being returned to Devaswom authorities by majority of media
persons, while they vacate the rooms. In short, the said rooms
are in the custody of media persons throughout the year, even
though it was allotted to them during Mandala-Makaravilakku
festival season and Maasapoojas. Sabarimala, being a Special
Security Zone, this practice of holding rooms/keys by the media
persons during the period when the temple remains closed is
improper and it may cause security threats to an extent, as the
details of the inmates are not properly recorded. It is also
reported that some media houses sent persons without
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accreditation to Sabarimala for reporting. In addition to that,
accredited media houses/reporters are facing difficulties from
unaccredited media persons, vloggers, etc. Paragraph 12 of the
report dated 29.08.2024 of the 7th respondent Chief Police
Coordinator reads thus;
"12. It is humbly submitted that the following facts may
consider while allocating rooms to media persons at
Sabarimala Sannidhanam;
a. The Devaswom Board authorities may take a policy
decision as to whether the rooms may be allotted to the
media houses on rent at Sannidhanam- permanently; or
for Mandala Makaravilakku season and Masapooja days; or
on the basis of specific requirement;
b. In view of the rent dues made by some media officials,
it is desirable to make arrangements for collecting the rent
in advance from the media houses directly;
c. The Devaswom authorities shall ensure the check-out of
rooms by the media persons as soon as their allotted
period onthe basis of their requirement is over and shall
ensure the receipt of room keys from them at the same
time;
d. At the time of check out, the Devaswom authorities
shall ensure that no belongings of the media persons are
kept remaining in the rooms so that the said rooms can be
allotted to other guests or devotees; and a spare key shall
be maintained by the Devaswom authorities to operate the
rooms in case of the allottees does not return the key in
time;
e. The Devaswom authorities shall maintain a proper
media personnel ingress/egress registration system at
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Pranavam Complex and Dharsan Complex to ensure the
identity of media personnel staying in the complex. The
check-in and check-out date and time, Name and Identity
Card details shall be properly recorded at these complexes
during their stay after the rooms were allotted from
Devaswom office;
f. At the time of issuing order for allotting rooms for media
persons, a clause for fixing the responsibility of damages
caused if any, shall also be incorporated;
g. No unauthorized persons or those other than specific
media personnel detailed for media duty by the media
houses for the specific period of media duty shall be
allowed to occupy these rooms and it shall be ensured by
the Devaswom Officer in Charge of the accommodation
complexes through scheduled periodic inspections;
h. The Devaswom authorities may consider the possibility
of allotting beds to the media persons instead of rooms
and the rent may be fixed on the basis of beds allotted so
that multiple media persons can be accommodated in few
rooms thereby limiting the number of rooms allotted to
media and thereby saving the extra rooms which can be
given to devotees;
i. Sabarimala being a Special Security Zone, it is desirable
that only accredited media persons recognized by Public
Relations Department are allowed to work at Sabarimala
and they shall possess a Special Purpose Pass/Identity
card with QR code issued for specific period by the District
Collector Pathanamthitta for their stay and duty at
Sabarimala Sannidhanam and it shall be verified and
ensured by the Devaswom Authorities at the time of
Check-in. The Special Purpose Pass /Identity Card so
issued shall contain its validity period to prevent any
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unauthorized stay by those unauthorized media personnel
or other civilians in such facility. The Devaswom/Police
authorities shall be authorized ensure the same;
j. The space to be allotted to the visual media personnel
for media coverage may be earmarked in advance by the
Devaswom authorities in consultation with District
Collector Pathanamthitta and District Police Chief,
Pathanamthitta; k. The possibility of implementing the
system of auction in the critical locations like Sopanam for
live telecasting of the Poojas may be considered and any
media house receiving the contract shall be authorized to
share the said video link to others on the basis of their
own terms and conditions. The practice of existing media
management in the mega temples like Thirumala Thirupati
and Vaishnodevi Temple may also be explored by the
Devaswom authorities. It is also desirable to consider the
launching of a Channel exclusively for Sabarimala by the
Travancore Devaswom Board authorities."
21. In the affidavit dated 09.10.2024 filed on behalf of the
3rd respondent Travancore Devaswom Board it is stated that the
Board has considered the report of the Special Commissioner,
Sabarimala and the report of the 6 th respondent Chief Vigilance
and Security Officer in respect of framing of guidelines for
accreditation and stay of media persons deputed by the media
houses for reporting at Sabarimala. The 5th respondent Executive
Officer, Sabarimala, was directed to report the details of the
rooms occupied by media persons at Sabarimala Sannidhanam
and the rent due from them, etc. The Chief Vigilance and Security
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Officer was asked to submit a report in respect of the guidelines
to be framed for stay and accreditation of media persons. After
considering an exhaustive report submitted by the Chief Vigilance
and Security Officer and after due deliberation, the Board has
issued the guidelines, as stated in paragraph 4 of the affidavit.
Paragraph 4 of the affidavit dated 09.10.2024 filed on behalf of
the 3rd respondent Board, which is one sworn to by its Secretary,
reads thus;
"4. It is submitted that the Chief Vigilance and Security
Officer, Travancore Devaswom Board has submitted an
exhaustive report regarding guidelines to be adopted for
the stay and accreditation of media persons at
Sannidhanam. The Board considered the report of Chief
Vigilance and Security Officer and after due deliberations
issued the following guidelines;
(a) The persons deputed by the media for reporting at
Sabarimala should be accredited media persons and they
should carry their original accreditation document/
certificate/card with them.
(b) The respective medias sending their reporters to
Sabarimala should submit a declaration form in the
prescribed format to the Public Relations Officer,
Travancore Devaswom Board 15 days prior to the opening
of the temple along with a copy of the accreditation card of
the person.
(The P.R.O. of Travancore Devaswom Board will
communicate the above requirement to all media's.)
(c) The P.R.O will transmit the declaration form and
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documents received from the representatives of media to
the Chief Vigilance and Security Officer, Travancore
Devaswom Board, one week prior to the opening of the
temple.
(d) The Chief Vigilance and Security Officer, Travancore
Devaswom Board will cross check the credentials of the
media persons with the records submitted vide clause (b)
above.
(e) An officer in the cadre of Sub Group Officer will be
engaged as caretaker in the building, where rooms are
allotted to media persons, on the opening day of temple,
to see that no persons other than the persons deputed by
the respective media are staying in the rooms allotted.
(f) The Executive Officer, Sabarimala is directed to instruct
the Special Officer, Accommodation to keep a register
containing the details of the rooms allotted to each media
and the persons occupying the respective rooms.
True copy of the proceedings of the Travancore Devaswom
Board, ROC.118/2020/Sab dated 11.09.2024 is produced
herewith and marked as Annexure-R3(a)."
22. As already noticed hereinbefore, Sabarimala and its
vicinity are declared as Special Security Zone under Section 83(1)
of the Kerala Police Act, 2011, in order to exercise the powers
under Section 83(2) of the said Act, to ensure a safe, secure and
hassle-free pilgrimage, in terms of the notification issued by the
State Government. As stated in the report dated 29.08.2024 of
the Chief Police Coordinator, Sabarimala, the practice of holding
the rooms/keys in Darshan Complex and Pranavam Complex at
Sannidhanam when the temple remains closed is improper, which
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may cause security threats, as the details of the occupants are
not recorded. In addition to that, accredited media
houses/reporters are facing difficulties from unaccredited media
persons, vloggers and bloggers.
23. As already noticed hereinbefore, the number of footfall
at Sabarimala Sannidhanam during Mandala-Makaravilakku
festival season of 1199 ME (2023-24) was more than 1,00,000
per day, which had gone up to 1,15,000 per day, as per the
records. There is acute shortage of accommodation for pilgrims at
Sabarimala Sannidhanam. Therefore, the available
accommodation at Sabarimala has to be utilised to the maximum
extent, during Maasapoojas and Manadala-Makaravilakku festival
seasons. Due to acute shortage of accommodation facilities at
Sabarimala Sannidhanam, a large number of pilgrims, including
children of tender age and senior citizens, are getting only the
toilet facilities provided at Sannidhanam.
In such circumstances, this SSCR is disposed of by directing
the 3rd respondent Travancore Devaswom Board to follow the
guidelines contained in Annexure R3(a) Board order dated
11.09.2024, which is extracted in paragraph 4 of the affidavit
dated 09.10.2024 sworn to by the Secretary of the Board, in
letter and spirit, during Mandala-Makaravilakku festival season of
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1200ME (2024-25) onwards and during Maasapoojas.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
P.G. AJITHKUMAR, JUDGE
MIN
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PETITIONER ANNEXURES
ANNEXURE 1 REPORT DATED 21/06/2024 SUBMITTED BY
SUPERINTENDENT OF POLICE, VIGILANCE AND
SECURITY OFFICE, THIRUVANANTHAPURAM
ANNEXURE 2 ORDER DATED 17/01/2024 IN DBP 126/2023 AND
ANNEXURE R3(a) TRUE COPY OF THE PROCEEDINGS OF THE
TRAVANCORE DEVASWOM BOARD, ROC.118/2020/SAB
DATED 11.09.2024.
