Kerala High Court
Administrative Committee, South ... vs Director General Of Police on 29 August, 2025
Author: N. Nagaresh
Bench: N.Nagaresh
2025:KER:66096
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 29TH DAY OF AUGUST 2025 / 7TH BHADRA, 1947
WP(C) NO. 25919 OF 2025
PETITIONER:
ADMINISTRATIVE COMMITTEE,
SOUTH KERALA DIOCESE,
CHURCH OF SOUTH INDIA, LMS COMPOUND,
THIRUVANANTHAPURAM,
REPRESENTED BY ITS ADMINISTRATIVE SECRETARY T. T.
PRAVEEN., PIN - 695033
BY ADVS.
SRI. T. KRISHNANUNNI (SR.)
SMT.MARIYA RAJAN
SRI.SHINU J.PILLAI
SMT.S.SUJA
SMT.ANN MARIYA JOHN
SRI.FELIX SAMSON VARGHESE
RESPONDENTS:
1 DIRECTOR GENERAL OF POLICE
KERALA POLICE HEADQUARTERS,
VELLAYAMBALAM, THIRUVANANTHAPURAM,
KERALA, PIN - 695010
2 SUKU K JACOB
AGED 54 YEARS
S/O A KAMALASANAM, RESIDING AT THEJUS,
NEAR AG CHURCH, PULLOORKONAM,
PERUMBAZHATHOOR P.O, PIN - 695126
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3 T. SHAJI
AGED 49 YEARS
S/O THANKAMANI, RESIDING AT KETHARAM,
KARIKKAKATHUKUZHI, KAKKANAM,
MARAYAMUTTAM P.O, PIN - 695124
4 THE STATION HOUSE OFFICER
MUSEUM POLICE STATION,
THIRUVANANTHAPURAM CITY,
KERALA, PIN - 695033
ADDL.5 MOHANAN V.T,
AGED 61 YEARS,
S/O. ADV V.J.THANKAPPAN, CHETHANA,
TC-14/908(1), KUMARAPURAM,
MEDICAL COLLEGE (P.O),
THIRUVANANTHAPURAM - 695011
ADDL.6 D.MANO,
AGED 64 YEARS, S/O LATE V.DEVADASON,
T.C.4/1520-3, KAVU ROAD,
KOWDIAR,THIRUVANANTHAPURAM-695003
(ADDITIONAL RESPONDENTS 5 AND 6 ARE IMPLEADED
AS PER ORDER DATED 11-08-2025 IN IA NO.2/2025
IN WPC NO.25919/2025)
BY ADVS.
SRI. S.V. BALAKRISHNA IYER (SR.)
SRI.R.SUNIL KUMAR
SRI.REGINALD VALSALAN
SRI.D.JUSTIN
SMT.A.SALINI LAL
SRI.JINU P. BINU
SRI.S.ANIL (PADINJAREKOTA)
SMT.ANN MARIA FRANCIS
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 29.08.2025, ALONG WITH WP(C).32108/2025, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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W.P.(C) Nos.25919 & 32108 of 2025
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 29TH DAY OF AUGUST 2025 / 7TH BHADRA, 1947
WP(C) NO. 32108 OF 2025
PETITIONER:
SUKU K JACOB
AGED 54 YEARS
S/O A KAMALASANAM,
RESIDING AT THEJUS, NEAR A G CHURCH,
PULLOORKONAM, PERUMBAZHATHOOR P.O ,
THIRUVANANTHAPURAM, PIN - 695126
BY ADVS.
SRI. S.V. BALAKRISHNA IYER (SR.)
SRI.R.SUNIL KUMAR
SRI.D.JUSTIN
SRI.S.ANIL (PADINJAREKOTA)
SMT.A.SALINI LAL
SRI.JINU P. BINU
RESPONDENTS:
1 ADMINISTRATIVE COMMITTEE
SOUTH KERALA DIOCESE,
CHURCH OF SOUTH INDIA, LMS COMPOUND,
THIRUVANANTHAPURAM,
REPRESENTED BY ITS ADMINISTRATIVE SECRETARY
T. T. PRAVEEN, PIN - 695033
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2 CHURCH OF SOUTH INDIA
CSI CENTRE, NO.5, WHITES ROAD,
ROYAPETTAH, CHENNAI,
REPRESENTED BY GENERAL SECRETARY OF THE SYNOD.,
PIN - 600014
3 T. T. PRAVEEN
ADMINISTRATIVE SECRETARY,
ADMINISTRATIVE COMMITTEE,
SOUTH KERALA DIOCESE,
CHURCH OF SOUTH INDIA, LMS COMPOUND,
THIRUVANANTHAPURAM, PIN - 695033
4 MODERATOR'S COMMISSARY
IN THE CSI SOUTH KERALA DIOCESE,
REV. TIMOTHY RAVINDER,
CHURCH OF SOUTH INDIA, LMS COMPOUND,
THIRUVANANTHAPURAM., PIN - 695033
5 ELECTION OFFICER
CSI SOUTH KERALA DIOCESE,
REV. DR. MALAYIL SABU KOSHI CHERIYAN,
CHURCH OF SOUTH INDIA, LMS COMPOUND,
THIRUVANANTHAPURAM, PIN - 695033
6 RTD.DISTRICTJUDGE. P.D DHARMARAJ
KARTHIKA, RVCARA-133 A,
AMMANKOVIL STREET,
NEAR COLLECTORATE, THEVALLY,
KOLLAM, PIN - 691009
7 RTD.DISTRICT JUDGE
MOHANA CHANDRAN, JAI BHAVAN, PALLIVILA,
KARUMANOOR, PARASSALA,
THIRUVANANTHAPURAM, PIN - 695502
8 RTD.DISTRICT JUDGE M. RAJENDRAN NAIR
SREEMANGALAM, EDAVA P.O,
THIRUVANATHAPURAM DISTRICT,
PIN - 695311
9 DISTRICT POLICE OFFICER
PATTOOR PMG RD,
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UNIVERSITY OF KERALA SENATE HOUSE CAMPUS,
PALAYAM, THIRUVANANTHAPURAM,
KERALA, PIN - 695033
10 STATION HOUSE OFFICER
MUSEUM POLICE STATION, SOORYAKANTHI RD, NEAR
SREECHITHRA ENCLAVE, KANAKA NAGAR,
NANTHANCODU, THIRUVANANTHAPURAM,
KERALA, PIN - 695033
BY ADVS.
SRI. T. KRISHNANUNNI (SR.)
SRI. S. SREEKUMAR (SR.)
SRI. VINOD BHAT
SMT.MARIYA RAJAN
SRI.THOMAS ABRAHAM (NILACKAPPILLIL)
SRI.J.R.PREM NAVAZ
SRI.SHINU J.PILLAI
SMT.S.SUJA
SMT.ANN MARIA JOHNSON
SRI.FELIX SAMSON VARGHESE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 29.08.2025, ALONG WITH WP(C).25919/2025, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
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W.P.(C) Nos.25919 & 32108 of 2025
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N. NAGARESH, J.
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W.P.(C) Nos.25919 and 32108 of 2025
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Dated this the 29th day of August, 2025
JUDGMENT
~~~~~~~~~
The petitioner in W.P.(C) No.25919/2025 is
the Administrative Committee of South Kerala Diocese of the
Church of South India (CSI). The writ petition has been filed
seeking police protection for the smooth functioning of the
Administrative Committee within LMS Compound, Palayam.
2. W.P.(C) No.32108/2025 has been filed by
the 2nd respondent in W.P.(C) No.25919/2025, who is the first
plaintiff in OS No.166/2021 of the II Additional Sub Court,
Thiruvananthapuram. The 2nd respondent in W.P.(C)
No.25919/2025 is a member of the South Kerala Diocese
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(SKD) of the CSI. The 2nd respondent also seeks police
protection for the election to be held by respondents 6 to 8 as
provided in Ext.P1 judgment. The parties and exhibits are
referred to in this judgment as they are described/marked in
W.P.(C) No.25919/2025.
3. In W.P.(C) No.25919/2025, the petitioner
states that in the year 2020, the Executive Committee of the
CSI Synod appointed a new Committee for the SKD as per
Ext.P1. Respondents 2 and 3, who were members of the
expelled Committee, filed OS No.166/2021 seeking to declare
that the Administrative Committee appointed as per Ext.P1
has no authority to continue. According to the petitioners, in
the meantime, the Committee was reconstituted as per
Ext.P3.
4. Various persons filed a number of Suits in
the Hon'ble High Court of Madras against certain decision
taken by the officers of the Synod of CSI. A Single Bench of
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the High Court of Madras declined their prayer for
appointment of Interim Administrator for CSI. In appeal, a
Division Bench of the Court appointed a Committee of
Administrators to take over the administration of CSI, as per
Ext.P4. Consequently, a Committee of Administrators
consisting of Justice R. Balasubramanian (Rtd.) and Justice
V. Bharathidasan (Retd.) took charge of the CSI.
5. The said Administrators appointed Rev. Dr.
Royce Manoj Victor as Bishop in Charge of the SKD. Mr.
K.G. Simon was appointed as Administrative Secretary. The
Bishop in Charge immediately cancelled the process of
election for SKD. Aggrieved by Ext.P4 Division Bench
judgment of the Madras High Court, Special Leave to Appeal
Nos.9079-9081 of 2024 were filed in the Hon'ble Apex Court.
The Apex Court initially passed Ext.P7 interim order directing
that Administrators appointed by the High Court shall not take
any decision regarding election to or administration of the CSI.
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6. After the said Ext.P7 interim order, the Sub
Collector, Thiruvananthapuram held a reconciliation meeting
between two factions of the SKD concerning the
administration of the LMS Compound. Both parties agreed to
maintain status quo as per Ext.P8. However, the Bishop
appointed by the Committee of Administrators filed W.P.(C)
No.21921/2024 to quash Ext.P8 settlement. The writ petition
was dismissed as per Ext.P9 judgment. In appeal (W.A.
No.917/2024), the Division Bench did not interfere
7. The office bearers of the SKD filed W.P.(C)
No.19179/2024 and W.P.(C) No.19592/2024. This Court did
not grant any order and left the petitioners to seek necessary
clarification from the Apex Court as per Ext.P11 judgment.
The Hon'ble Apex Court found in SLP(C) No.8229/2024 that
there is no necessity to clarify its order, as per Ext.P12.
8. Later, the Hon'ble Apex Court delivered
Ext.P13 judgment in SLP Nos.9079-9081 of 2024 upholding
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the election held to the posts of Deputy Moderator, General
Secretary and Treasurer of the Synod of the CSI, subject to
the outcome of the Suit pending before the Madras High
Court. Thereupon, the Synod office bearers appointed the
petitioner-Administrative Committee for SKD, as per Ext.P14.
The present Committee took steps to complete the election
process and an Election Officer was appointed as per
Ext.P15.
9. While the matter stood so, the Sub Court,
Thiruvananthapuram delivered judgment in OS No.166/2021
on 21.06.2025 allowing the reliefs prayed for, including the
appointment of Administrators to administer SKD. Though the
petitioners applied for carbon copy / certified copy of the
judgment for filing appeal, before issuance of even the copy of
judgment, there were attempts on the part of certain persons
to take over the administration ousting the present
Administrative Committee.
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10. The petitioner stated that the present
Administrative Committee was duly appointed pursuant to
Ext.P13 judgment of the Apex Court. The Sub Court has not
recognised Ext.P13 judgment and has appointed another
Administrative Committee, which is highly illegal and arbitrary.
Unless the petitioner is given a breathing time to obtain
certified copy of the judgment in OS.166/2021 and approach
the appellate court and if in the meanwhile they are ousted
from the administration, it will be grave injustice.
11. When W.P.(C) No.25919/2025 came up for
admission on 15.07.2025, this Court passed an interim order
of status quo with respect to the administration and directed
that the police shall ensure that there is no law and order
problem.
12. Respondents 2 and 3 filed a counter
affidavit. Respondents 2 and 3 submitted that in OS
No.166/2021, the Sub Court has found that appointment of
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the Administrative Committee is unlawful and the Court has
issued a permanent prohibitory injunction preventing the
Committee from exercising any function. On 22.04.2024, the
Hon'ble Apex Court in SLP No.9250/2024 directed that the
Administrators appointed by order dated 12.04.2024 shall not
take any decision regarding election or administration of the
Synod. After the judgment of the Apex Court, Mr. Justice V.
Bharathidasan (Retd.) took charge as the Election Officer of
the Moderator. Respondents 2 and 3 submitted that the CSI
Synod has no right, title or authority to appoint an
Administrative Committee in SKD.
13. The 2nd respondent filed W.P.(C)
No.32108/2025. In the said writ petition, the 2nd respondent
challenged the action of the petitioner concerning the
administration of SKD. The 2nd respondent stated that in OS
No.166/2021, the Sub Court has held that the Synod's
decision to dissolve the duly elected Diocesan Council and
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appoint an Administrative Committee, is illegal. The Sub
Court accordingly appointed three retired District Judges to
conduct election.
14. After obtaining an interim order in W.P.(C)
No.25919/2025, the petitioner has now issued an election
notification appointing an election officer. The petitioner has
misrepresented before this Court that the Hon'ble Apex Court
has directed SKD elections. The Apex Court has merely
upheld the Madras High Court's decision relating to Synod
Moderator only. The 2nd respondent therefore sought to
provide adequate police protection for the election to be held
by respondents 6 to 8 (in W.P.(C) No.32108/2025). The 2nd
respondent further sought to stay further election process
initiated at the instance of the petitioner.
15. The counsel for the petitioner argued that the
present Administrative Committee was duly appointed by the
CSI pursuant to Ext.P13 judgment of the Hon'ble Apex Court.
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The Sub Court has delivered judgment without adverting to
the judgment of the Apex Court and hence the judgment of
the Sub Court is per incuriam. The said judgment cannot be
used as a shield to abort election proceedings initiated by the
petitioner. The Hon'ble High Court of Madras has upheld the
election of Deputy Moderator, General Secretary and the
Treasurer of the Synod of CSI. It is the said CSI which has
appointed the present Committee. The present Committee is
therefore entitled to proceed with the democratic process of
election. The Sub Court in OS No.166/2021 has not directed
to conduct elections.
16. The 2nd respondent, on the other hand,
argued that the present Administrative Secretary is having
many criminal cases against him and has openly declared that
he will not permit any election pursuant to the judgment of the
Sub Court. The petitioner has not filed any statutory appeal
against the judgment of the Sub Court. The election proposed
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to be conducted by the petitioner is therefore illegal and
unsustainable.
17. The petitioner has declared election when
the Suit was pending and when the Sub Court was hearing
the matter finally. There are no elected Committees in the
constituent Churches since the year 2020. The petitioner has
not published any voters list for conducting election. Large
number of genuine voters are excluded. Any election by the
petitioner will be against elementary democratic values. The
interim order passed by this Court in W.P.(C) No.25919/2025
is liable to be vacated. Respondents 6 to 8 should be given
police protection to conduct election as ordered by the Sub
Court.
18. I have heard the respective Senior Counsel
appearing for the petitioners, the learned Government Pleader
appearing for the Station House Officer and Senior Counsel
appearing for additional respondents 5 and 6. I have also
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heard the learned counsel appearing for the 4th respondent in
W.P.(C) No.32108/2025.
19. Both the writ petitions are filed seeking police
protection, W.P.(C) No.25919/2025 for restraining the
respondents from interfering with the administration of the
present Administrative Committee of SKD and W.P.(C)
No.32108/2025 for the election to be held by respondents 6 to
8 as provided in the judgment of the II Additional Sub Judge,
Thiruvananthapuram in OS No.166/2021.
20. The issue involved is regarding the
administration of and election to the SKD. The CSI and SKD
being private entities, not falling within the purview of "State"
or "Instrumentality of the State", any dispute relating to
administration or election is to be adjudicated by competent
civil courts. This Court, under Article 226 of the Constitution
of India, cannot venture adjudication of disputed questions of
facts involved in the writ petitions. However, when prayers
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are made for police protection or for maintenance of law and
order, this Court will be justified appreciating the facts of the
cases for the limited purpose of grant or refusal of police
protection.
21. The present writ petitions pose complex
issues as there are various judgments delivered by civil
courts, writ courts and the Hon'ble Apex Court relating to
administration of CSI and SKD. In fact, the legality of
Administrative Committees of CSI as well as SKD is in
question to a considerable extent.
22. As far as SKD is concerned, the Synod of
CSI decided to appoint a new Committee for the SKD on
07.12.2020. The Synod, as per Ext.P1 letter dated
08.12.2020, appointed a new Administrative Committee for
carrying out the affairs of the SKD. Questioning the authority
of the said Administrative Committee, respondents 2 and 3,
who are members of the SKD, filed OS No.166/2021 before
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the II Additional Sub Court, Thiruvananthapuram. While the
Suit was pending, the Synod reconstituted the Administrative
Committee of SKD as per Ext.P3 appointment letter dated
01.09.2021.
23. During the same time, Suits were filed in the
Hon'ble High Court of Madras against various decisions taken
by the Synod of CSI. The plaintiffs therein challenged the
election of Moderator in the proceedings held on 11.10.2020.
A learned Single Judge of the Hon'ble High Court of Madras
pronounced a common order on 05.09.2023 in AS Nos.54-57
of 2023 and connected cases. The learned Single Judge
interfered with the election of Moderator of the CSI. In order
to conduct election of the Moderator of the Synod for the
Triennium 2023-2026, Justice V. Bharathidasan, a Retired
Judge was appointed as Election Officer. The learned Single
Judge, however, declined the request for appointment of an
Interim Administrator, perhaps because a Deputy Moderator,
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General Secretary and Treasurer were in office. Ext.P5 (in
W.P.(C) No.32108/2025) is the common order dated
05.09.2023 of the learned Single Judge.
24. Plaintiffs in those Suits approached the
Division Bench of the High Court of Madras filing intra court
appeal. In the said appeal, a Division Bench of the High Court
appointed a Committee of Administrators to take over the
administration of CSI and its Trust Associations as per Ext.P4
judgment dated 12.04.2024. The said Committee appointed
Bishop of Malabar Diocese, Rev. Dr. Royce Manoj Victor as
the Bishop in Charge of the SKD. The Administrators
appointed an Administrative Committee for SKD with Mr. K.G.
Simon as Administrative Secretary as per Ext.P5 letter dated
03.05.2024. On the very same day, the newly appointed
Bishop in Charge cancelled the entire process of election, as
per Ext.P6 Circular dated 03.05.2024.
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25. Ext.P4 common judgment delivered by the
Division Bench of the Madras High Court was challenged in
the Apex Court filing Special Leave to Appeal Nos.9079-9081
of 2024. The Hon'ble Apex Court passed Ext.P7 interim order
dated 22.05.2024 directing that the Administrators appointed
by the Division Bench shall not take any decision with regard
to the holding of election or administration of CSI till next
hearing.
26. The Hon'ble Apex Court disposed of SLP
Nos.9079-9081 of 2024 upholding the election of office
bearers of CSI including Deputy Moderator, General
Secretary and Treasurer of the Synod. The Apex Court
quashed the order of the Division Bench appointing
Committee of Administrators for CSI, as per Ext.P13
judgment.
27. As the Hon'ble Apex Court interfered with
Ext.P4 Division Bench judgment of the High Court of Madras,
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the judgment of the Single Bench of the Madras High Court
(Ext.P5 in W.P.(C) No.32108/2025) revived. The present
Administrative Committee, who is the petitioner in W.P.(C)
No.25919/2025 was appointed by the CSI after Ext.P13
judgment of the Hon'ble Apex Court. The constitution of that
Committee has not been successfully challenged. On
appointment, the petitioner took steps to complete the election
process in coordination with the Election Officer.
28. The Synod office bearers by Ext.P15 order
dated 16.05.2025 appointed Rev. Dr. Malayil Sabu K.
Cherian, Bishop of Madhya Kerala as the Election Officer for
the SKD with a team of nine persons including a Retired
District Judge to assist him in the process of election for the
remaining Triennium 2024-2027.
29. At that stage, the II Additional Sub Judge,
Thiruvananthapuram delivered Ext.P20 judgment in OS
No.166/2021 declaring that Ext.P1 decision of the Synod
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dated 08.12.2020 is illegal and the Committee appointed
under Ext.P1 has no jurisdiction to manage the 1 st defendant.
The II Additional Sub Judge appointed three Retired District
Judges as Administrators of the SKD till the duly appointed
Diocesan Council with Bishop assumes charge. The
persons/authorities, whoever may be in possession, were
directed to handover key to the Administrators at LMS
Compound on the day of receipt of a copy of the judgment.
The Director General of Police was directed to provide
necessary police protection to the three Administrators and
other officers for the smooth functioning of the administration
and the management of SKD.
30. Now, the situation prevailing is that the
present Administrative Committee which is the petitioner in
W.P.(C) No.25919/2025 is in office pursuant to the revival of
Ext.P5 (in W.P.(C) No.32108/2025) judgment of the learned
Single Judge of the High Court of Madras, but the II Additional
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Sub Judge has appointed three Administrators to administer
SKD. The challenge in OS No.166/2021 was against a
Committee appointed on 08.12.2020 as per to Ext.P1. It is
the constitution of the said Committee which is declared as
illegal by the Additional Sub Court.
31. It is to be noted that the constitution of the
said Committee has undergone changes subsequently during
the pendency of OS No.166/2021. On 01.09.2021, as per
Ext.P3 letter, the Synod of CSI has appointed a reconstituted
Administrative Committee for the SKD. Even thereafter,
subsequent to Ext.P13 judgment of the Hon'ble Apex Court,
the Synod office bearers under the Deputy Moderator Dr. K.
Ruben Mark, General Secretary Mr. Fernandus Rathina Raja
and Treasurer Professor Vimal Sukumar took charge as the
Administrative Committee as per Ext.P14 communication
dated 16.05.2025 of the CSI. It is to be noted that a Synod
Committee is in place for the CSI subsequent to the election
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conducted by Justice Bharathidasan, who was appointed as
Administrator as per Ext.P5 judgment (in W.P.(C)
No.32108/2025) of the learned Single Judge of the High Court
of Madras.
32. It is without a detailed appreciation of the
subsequent developments including Ext.P13 judgment of the
Hon'ble Apex Court that the Additional Sub Court has
delivered Ext.P20 judgment. The petitioner has issued
Ext.P23 Triennial Election Notification 2024-2027 on
11.08.2025. Though respondents 2 and 3 have challenged
Ext.P23 Triennial Election Notification (Ext.P3 in W.P.(C)
No.32108/2025), it will not be proper for this Court to
adjudicate on the legality of the said Election Notification in a
writ petition under Article 226 of the Constitution of India.
33. In the afore facts of the case, the writ
petitions are disposed of with the following directions:-
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(i) The interim status quo order dated
15.07.2025 passed by this Court in W.P.(C)
No.25919/2025 shall remain in force for a
period of 90 days (appeal period) from the
date of Ext.P20 judgment dated 08.07.2025
of the II Additional Sub Court,
Thiruvananthapuram in OS No.166/2021.
(ii) The prayer in W.P.(C)
No.32018/2025 for police protection for the
election to be held by respondents 6 to 8 is
declined as the Additional Sub Judge has
already directed to provide necessary police
protection and it will be up to the petitioners
in W.P.(C) No.32108/2025 to get that order
executed through appropriate proceedings
subject to review/appeals if any that may be
preferred by any parties against the
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judgment in OS No.166/2021.
(iii) The interim order dated 25.08.2025
in W.P.(C) No.32108/2025 will stand
vacated.
(iv) Observations and findings in this
judgment are for the purpose of grant/denial
of police protection and any such
observations shall not affect the pending or
future civil proceedings in respect of the
disputes between the parties.
Sd/-
N. NAGARESH, JUDGE
aks/29.08.2025
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APPENDIX OF WP(C) 25919/2025
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER DATED
08.12.2020 ISSUED BY SYNOD
SECRETARIATE OF CHURCH OF SOUTH INDIA
Exhibit P2 TRUE COPY OF THE PLAINT IN OS NO:166
OF 2021 FILED BY THE 2ND AND 3RD
RESPONDENTS
Exhibit P3 TRUE COPY OF THE APPOINTMENT LETTER
DATED 01.09.2021 BY THE SYNOD
SECRETARIATE
Exhibit P4 TRUE COPY OF THE COMMON JUDGMENT DATED
12.04.2024 OS NO: 198 OF 2023 AND
CONNECTED CASES
Exhibit P5 THE TRUE COPY OF THE LETTER OF
APPOINTMENT DATED 03.05.2024 ISSUED BY
THE COMMITTEE OF ADMINISTRATORS
Exhibit P6 TRUE COPY OF THE CIRCULAR DATED
03.05.2024 ISSUED BY THE BISHOP IN
CHARGE
Exhibit P7 TRUE COPY OF THE INTERIM ORDER IN SLP
NOS: 9079 TO 9081 OF 2024 DATED
22.05.2024
Exhibit P8 TRUE COPY OF THE PROCEEDINGS OF THE
MEETING HELD AT SUB COLLECTORS CHAMBER
ON 13.05.2024
Exhibit P9 TRUE COPY OF THE JUDGEMENT IN W.P (C)
NO: 21921 OF 2024 DATED 21.6.2024
PASSED BY THIS HON'BLE COURT
Exhibit P10 TRUE COPY OF THE JUDGMENT DATED
01.10.2024 IN W.A NO: 917 OF 2024
PASSED BY THE DIVISION BENCH OF THIS
HON'BLE HIGH COURT
Exhibit P11 TRUE COPY OF THE COMMON JUDGMENT IN
W.P NO: 19179 OF 2024 AND W.P NO:
19592 OF 2024 DATED 11.06.2024 BY THE
HON'BLE SUPREME COURT
Exhibit P12 TRUE COPY OF THE ORDER IN SLP NO: 8229
2025:KER:66096
W.P.(C) Nos.25919 & 32108 of 2025
OF 2024 DATED 26.03.2025 BY THE
HON'BLE SUPREME COURT
Exhibit P13 TRUE COPY OF THE JUDGMENT IN CIVIL
APPEAL ARISING OUT OF SLP NOS: 9079
AND 9081 OF 2024 DATED 02.05.2025 OF
THE HON'BLE SUPREME COURT
Exhibit P14 TRUE COPY OF THE APPOINTMENT LETTER
DATED 16.05.2025
Exhibit P15 TRUE COPY OF THE APPOINTMENT OF
ELECTION OFFICER DATED 16.05.2025
Exhibit P16 TRUE COPY OF THE CASE PROCEEDING SHEET
DATED 08.07.2025 UPLOADED IN THE E-
COURTS PORTAL
Exhibit P17 THE TRUE COPY OF THE DOCUMENT
PURPORTEDLY CIRCULATED BY THE
RESPONDENTS 2 AND 3 AS SUB COURT ORDER
ALONG WITH WHATSAPP SCREENSHOT
Exhibit P18 TRUE COPY OF THE IA NO: 37 OF 2025 IN
OS NO: 166 OF 2021 DATED 09.07.2025
Exhibit P19 TRUE COPY OF THE REQUEST SUBMITTED
BEFORE THE 1ST AND 4TH RESPONDENTS
DATED 11.07.2025 ALONG WITH ITS
ACKNOWLEDGMENT RECEIPTS
Exhibit P20 TRUE COPY OF THE JUDGMENT IN OS NO:
166 OF 2021 DATED 08.07.2025
Exhibit P21 TRUE COPY OF THE REVIEW PETITION NO:
Exhibit P22 True copy of the proceedings dated
31.07.2025 issued by the election
committee
Exhibit P23 TRUE COPY OF THE REVISED TRIENNIAL
ELECTION NOTIFICATION 2024-2027 DATED
11.08.2025
RESPONDENTS' EXHIBITS
Exhibit-R5a TRUE COPY OF THE JUDGMENT DATED
8.7.2025 PASSED BY THE SECOND
ADDITIONAL SUB JUDGE,
THIRUVANANTHAPURAM IN O.S NO.166 OF
2025:KER:66096
W.P.(C) Nos.25919 & 32108 of 2025
Exhibit-R5b TRUE COPY OF THE ORDER DATED
25.08.2020 PASSED BY THE COMMITTEE OF
ADMINISTRATORS, REMOVING T.T.PRAVEEN
FROM FINANCIAL ADMINISTRATOR OF THE
CSI TIRUNELVELI DIOCESE
Exhibit R2 (a) THE TRUE COPY OF THE JUDGMENT DATED
08.07.2025 IN O.S NO. 166 OF 2021
PASSED BY THE SECOND ADDITIOANL SUB
COURT THIRUVANANTHAPURAM
Exhibit R2 (b) THE TRUE COPY OF PLAINT IN O.S NO. 7
OF 2019 DATED 27/12/2018
Exhibit R2(c) THE TRUE COPIES OF THE PLAINTS IN O.S.
NOS. 172 OF 2018 DATED 26/9/2018
Exhibit R2(d) THE TRUE COPY OF PLAINT IN O.S NO. 215
OF 2018 DATED 21/11/2018
Exhibit R2(e) THE TRUE COPY OF PLAINT IN O.S NO. 224
OF 2018 DATED 5/12/2018
Exhibit R2(f) TRUE COPY OF THE ORDER OF THE
ARBITRATION CASE NO. 1 OF 2019 OF THE
SOLE ARBITRATOR K SASIDHARAN NAIR
DATED 07.12.2020
Exhibit R2 (g) THE COPY OF THE PLAINT IN O.S NO. 90
OF 2021 DATED NIL
Exhibit R2(h) THE TRUE COPY OF THE FIR NO. 1341 OF
2018 OF PETTA POLICE STATION
Exhibit R2(i) THE TRUE COPY OF FIR NO. 2502 OF 2020
OF NEDUMANGAD POLICE STATION
Exhibit R2(j) THE TRUE COPY OF THE CHARGE SHEET IN
OA NO. 708 OF 2022 IN
ECIR/KC20/11/2020
Exhibit R2(k) THE TRUE COPY OF THE ORDER OF THE
HON'BLE HIGH COURT OF KERALA IN CRL.MC
NO. 6109 OF 2024 DATED 10.10.2024
Exhibit R2(l) THE TRUE COPY OF FIR NO. 2202 OF 2021
OF PARASALA POLICE STATION
Exhibt R2(m) THE TRUE COPY OF FIR NO. 216 OF 2024
OF MUSEUM POLICE STATION
Exhibit R2(n) THE TRUE COPY OF FIR NO. 728 OF 2024
OF PARASALA POLICE STATION
Exhibit R2(o) THE TRUE COPY OF THE ORDER IN WP
2025:KER:66096
W.P.(C) Nos.25919 & 32108 of 2025
(CRL.) NO. 1204 OF 2024 DATED
16.06.2025
Exhibit R2(p) THE TRUE COPY OF FIR NO. 726 OF 2025
OF VELLARADA POLICE STATION
Exhibit R2(q) THE TRUE COPY OF THE ORDER OF THE
HON'BLE SUPREME COURT IN SLP
(CRIMINAL) DIARY NO. 34182 OF 2025
Exhibit R2(r) THE TRUE COPY OF THE PROCEEDINGS OF
THE ADMINISTRATORS DATED 25.08.2020
Exhibit R2(s) THE TRUE COPY OF THE CIRCULAR NO.
R.O.C 20843/22/N.S-1 DATED 06.06.2025
Exhibit R2(t) THE TRUE COPY OF THE APPOINTMENT OF
ENQUIRY COMMISSION NO. M01/20/469/24
DATED 10.02.2024
Exhibit R2(u) THE TRUE COPY OF THE PROCEEDING OF THE
COURT APPOINTED ADMINISTRATORS DATED
18.04.2024
Exhibit R2(v) THE TRUE COPY OF THE PROCEEDINGS OF
THE ADMINISTRATORS DATED 30.04.2024
Exhibit R2(w) THE TRUE COPY OF THE APPOINTMENT
LETTER APPOINTING RT. REV. DR. ROYCE
MANOJ KUMAR VICTOR AS THE BISHOP-IN-
CHARGE
Exhibit R2(x) THE TRUE COPY OF FIR NO. 723 OF 2024
DATED 23.05.2024
Exhibit R2(y) THE TRUE COPY OF THE MINUTES OF THE
MEETING DATED 23.05.2024 ISSUED BY THE
SUB COLLECTOR
Exhibit R2(z) THE TRUE COPY OF THE ORDER OF THE
HONOURABLE SUPREME COURT IN SLP (C)
10044-10046/2024 DATED 07.06.2024
Exhibit R2(aa) THE TRUE COPY OF THE ORDER OF THE
SINGLE BENCH OF THE HON'BLE HIGH COURT
OF 2023 IN C.S 86 OF 2022 AND BATCHES
DATED 05.09.2023
Exhibit R2(ab) THE TRUE COPY OF THE LETTER ISSUED BY
ONE OF THE ADMINISTRATOR OF CSI,
JUSTICE R BALASUBRAMANIAN DATED
23.05.2024
2025:KER:66096
W.P.(C) Nos.25919 & 32108 of 2025
APPENDIX OF WP(C) 32108/2025
PETITIONER'S EXHIBITS
Exhibit P1 A TRUE COPY OF THE JUDGMENT IN O.S.
NO. 166/2021 ON THE FILES OF THE II
ADDITIONAL SUBORDINATE JUDGE,
THIRUVANANTHAPURAM DATED 8/7/2025
Exhibit P2 A TRUE COPY OF THE STATUS QUO ORDER
PASSED BY THIS HON'BLE COURT IN W.P.
(C) NO. 25919/2025 DATED 15/7/2025
Exhibit P3 A TRUE COPY OF THE ELECTION
NOTIFICATION ISSUED BY THE 2ND
RESPONDENT DATED 11/8/2025
Exhibit P4 A TRUE COPY OF THE JUDGMENT OF THE
HON'BLE SUPREME COURT IN SLP (C) NOS.
9079 AND 9081 OF 2024, DATED
02.05.2025
Exhibit P5 A TRUE COPY OF THE SAID ORDER OF THE
HON'BLE MADRAS HIGH COURT IN
APPLICATION NOS. 54 TO 57 OF 2023 IN
C.S. NO. 86 OF 2023
Exhibit P6 TRUE COPY OF THE ELECTION PROCEEDINGS
ISSUED BY JUSTICE BHARATHIDASAN DATED
19/7/2025
