[Cites 0, Cited by 0]
Kerala High Court
Travancore Devaswom Board vs Senior Deputy Director on 17 December, 2025
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025/26TH AGRAHAYANA, 1947
DBA NO. 11 OF 2025
APPLICANT:
TRAVANCORE DEVASWOM BOARD, REP. BY IT'S SECRETARY
DEVASWOM HEAD QUARTERS, NANDANCODE, KOWDIAR POST,
THIRUVANANTHAPURAM, PIN - 695003
BY ADV SRI.G.SANTHOSH KUMAR (P).
RESPONDENTS:
1 SENIOR DEPUTY DIRECTOR
LOCAL FUND AUDIT, KERALA STATE AUDIT DEPARTMENT,
TRAVANCORE DEVASWOM BOARD AUDIT,
TRAVANCORE DEVASWOM HEAD QUARTERS, NANDANCODE,
KOWDIAR P.O., THIRUVANANTHAPURAM, PIN - 695003
2 SATHEESH KUMAR, S/O K.K.CHANDRAN, MOOZHAIKKAL,
MUNDANKAVU CHENGANNUR P.O., CHENGANNUR VILLAGE,
ALLEPPEY DISTRICT, PIN - 689121
3 MANISH KEEZHAMADATHIL
S/O MOHANPILLAI, KEEZHAMADATHIL, PUTHANKAAVU P.O.,
CHENGANUR VILLAGE, ALLEPPEY, DISTRICT, PIN - 689123
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
2
4 PRADEEP KUMAR, S/O RAMACHANDRAN NAIR, PARAMBILETH
HOUSE, EDANADU, PUTHENKAVU P.O CHENGANNUR, ALLEPPY
DISTRICT, PIN - 689123
5 HARI KUMAR R. S., S/O RAMAKRISHNA PILLA,
PUTHENKANDATHIL HOUSE, LAKHASERRY, CHENGANNUR P. O
ALLEPPY DISTRICT, PIN - 689121
6 K.S.RADHA KRISHNAN, KIZHAKETTATHU HOUSE,
KEECHERIMEL, CHENGANNUR P. O,
ALLEPPY DISTRICT, PIN - 689121
7 PRAVEEN M. K., S/O KRISHNA PILLA, KAILASAM HOUSE,
NEDUVARAMCODE, CHENGANNUR, ALLEPPY PIN - 689520
8 SHAJI V. K., S/O BALAN PILLAI, VEZHAPARAMBIL HOUSE,
THITTAMEL, CHENGANNUR ALLEPPY, PIN - 689121
9 M.M.MOHANKUMAR, MANJERIL HOUSE, KALLISSERRY.P.O.,
CHENGANNUR, PIN - 689124
10 V.K. CHANDRAPILLAI, VALUPARAMBIL HOUSE, EDANADU,
PUTHENKAVU.P.O., CHENGANNUR, PIN - 689123
SRI. S RAJMOHAN, SR GP
THIS DEVASWOM BOARD APPLICATION HAVING BEEN FINALLY
HEARD ON 12.12.2025, ALONG WITH WP(C).43900/2024, THE COURT
ON 17.12.2025 DELIVERED THE FOLLOWING:
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
&
THE HONOURABLE MR.JUSTICE K. V. JAYAKUMAR
WEDNESDAY, THE 17TH DAY OF DECEMBER 2025/26TH AGRAHAYANA, 1947
WP(C) NO. 43900 OF 2024
PETITIONERS:
1 RATHEESH KUMAR N.R, AGED 41 YEARS
S/O REGUNATHAN, MANGALAM P O CHENGANNUR - 689121
2 VYSHAKHAN M H, AGED 33 YEARS
S/O M K HARIHARAN, RESIDING AT KANIYAMPARABIL
HOUSE, ANGADICKALMALAYIL, PUTHENCAVU P O
CHENGANNUR, PIN - 689123
3 MAYAPRADEEP A S, AGED 45 YEARS
S/O A P SASIDHARAN RESIDING AT AMBATTUVEETIL,
KALLISSERY P.O CHENGANNUR, PIN - 689124
4 N.R SANALKUMAR, AGED 54 YEARS
S/O RAMAKRISHNA PILLAI, RESIDING AT NAIPPALIL
HOUSE, KALLISSERIP. O CHENGANNUR, PIN - 689124
5 MOHANAN K G, AGED 46 YEARS
S/O GANAPATHIACHARI, RESIDING AT KALLUVADAKETHIL
HOUSE, THITTAMEL, CHENGANNUR, PIN - 689121
BY ADVS.
SHRI.C.S.MANILAL
SRI.S.NIDHEESH
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
4
RESPONDENTS:
1 TRAVANCORE DEVASWOM BOARD, REPRESENTED BY ITS
SECRETARY, DEVASWOM HEAD QUARTERS, NANDANCODE,
THIRUVANANTHAPURAM, PIN - 695003
2 THE COMMISSIONER, THE TRAVANCORE DEVASWOM BOARD,
DEVASWOM HEAD QUARTERS,
NANTHANCODE TRIVANDRUM, PIN - 685004
3 THE ASSISTANT DEVASWOM COMMISSIONER, (ARANMULA
GROUP OF DEVASWOMS), TRAVANCORE DEVASWOM BOARD,
ARANMULA, PATHANAMTHITTA DISTRICT, PIN - 689533
4 THE ADMINISTRATIVE OFFICER,
CHENGANNOORDEVASWOM, TRAVANCORE DEVASWOM BOARD,
CHENGANNOOR, PIN - 689121
5 ADDL.R5. SATHEESH KUMAR, AGED 48 YEARS, S/O K.K.
CHANDRAN, MOOZHAIKKAL, MUNDANKAVU CHENGANNUR PO,
CHENGANNUR VILLAGE, ALLEPPEY DISTRICT,-689121
6 ADDL.R6. MANISH KEEZHAMADATHIL,
AGED 45 YEARS, S/O MOHANPILLAI, KEEZHAMADATHIL,
PUTHANKAAVU PO, CHENGANUR VILLAGE, ALLEPPEY
DISTRICT- 689123 ( R5 AND R6 ARE IMPLEADED AS PER
ORDER DATED 17-12-2024 IN IA 1/24)
7 ADDL.R7: PRADEEP KUMAR, AGED 47, S/O RAMACHANDRAN
NAIR, PARAMBILETH HOUSE, EDANADU, PUTHENKAVU P.O
CHENGANNUR, ALLEPPY DISTRICT - 689 123.
8 ADDL.R8: HARI KUMAR R. S., AGED 54, S/O RAMAKRISHNA
PILLA, PUTHENKANDATHIL HOUSE, LAKHASERRY,
CHENGANNUR P. O ALLEPPY DISTRICT-689 121.
9 ADDL.R9: K. S RADHA KRISHNAN,
AGED 65, KIZHAKETTATHU HOUSE, KEECHERIMEL,
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
5
CHENGANNUR P. O, ALLEPPY DISTRICT, PIN-689 121.
10 ADDL.R10: PRAVEEN M. K., AGED 32, S/O KRISHNA
PILLA, KAILASAM HOUSE, NEDUVARAMCODE, CHENGANNUR,
ALLEPPY DISTRICT-689 520.
11 ADDL.R11: SHAJI V. K, AGED 58, S/O BALAN PILLA,
VEZHAPARAMBIL HOUSE, THITTAMEL, CHENGANNUR ALLEPPY
DISTRICT -689 121 (ADDL.R7 TO R11 ARE IMPLEADED AS
PER ORDER DATED 19.12.2024 IN IA NO.2/2024 IN WP(C)
NO.43900/2024)
12 ADDL.R12. DEPUTY DEVASWOM COMMISSIONER,
TRAVANCORE DEVASWOM BOARD, PATHANAMTHITTA - 689645
13 ADDL.R13. SENIOR DEPUTY DIRECTOR, KERALA STATE
AUDIT DEPARTMENT, TRAVANCORE DEVASWOM BOARD AUDIT,
NANTHANCODE, THIRUVANANTHAPURAM - 695003
14 ADDL R14. THE STATION HOUSE OFFICER,
CHENGANNUR POLICE STATION, CHENGANNUR - 689121 (R12
TO R14 ARE SUO MOTU IMPLEADED AS PER ORDER DATED
20-12-2024 IN WPC 43900/2024)
BY ADVS.
SRI.G.SANTHOSH KUMAR (P).
SRI.K.N.RADHAKRISHNAN(THIRUVALLA)
SRI.S.RAJMOHAN, SR GP
SRI.SASIKUMAR, ADV. COMMISSIONER
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
12.12.2025, ALONG WITH DBA.11/2025, THE COURT ON 17.12.2025
DELIVERED THE FOLLOWING:
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
6
JUDGMENT
K. V. Jayakumar, J.
The above captioned Writ Petition and DBA are with respect to the
administration of the Chenganoor Sree Mahadeva Temple. The writ petitioners,
one Ratheesh Kumar and four others are former members of the Temple
Advisory Committee.
2. The Devaswom Board Application is filed by the Travancore
Devaswom Board seeking permission from this Court for the conduct of
temple festival of Chenganoor Sree Mahadeva Temple for the year 1201ME
commencing from 01.01.2026 by the Ad-hoc Committee consisting of
respondent Nos. 2 to 10 in the DBA.
3. The writ petitioners state that they are members of the Temple
Advisory Committee of Chenganoor Sree Mahadeva Temple, constituted in
accordance with Ext. P1 bye-law. They assumed office on 27.11.2023 for a
term of two years, ending on 25.11.2025.
4. The petitioners further state that the Temple Advisory Committee
consists of 15 members, of whom 13 are selected by draw of lot, along with
the Administrative Officer and the Assistant Commissioner. Ext. P2 is the
approved list of members of the Temple Advisory Committee. The petitioners
state that the annual festival for the year 2023 was conducted by the Temple
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
Advisory Committee. Following the conduct of the 2023-2024 festival, several
meetings were held by the members of the Committee for detailed
consideration of the audited accounts, and the accounts were ultimately
approved by the Committee on 22.04.2024, as evident from Ext.P8 minutes.
5. It is further stated that the Chenganoor Sree Mahadeva Temple is
an 'Edathavalam' for the Sabarimala Mandala-Makaravilaku season and the
Committee has taken all arrangements to cater to the needs of the Sabarimala
pilgrims.
6. The petitioners state that they received Ext.P10 notice dated
30.11.2024 informing them of their removal from the Temple Advisory
Committee. The petitioners state that Ext.P11 is the copy of the order dated
29.11.2024 issued by the Travancore Devaswom Board. The petitioners state
that Ext.P11 order is a non-speaking order. It is further contended that as per
Ext.P1 bye-law, the Board has no power to remove the members of the Temple
Advisory Committee; instead, such power is vested solely with the
Commissioner.
7. With these assertions, the petitioners approached this Court
seeking the following relief:
Issue a writ of certiorari or any other appropriate writ, order or
direction calling for the records leading to Ext.P10, P11 and P15
orders and quash the same as illegal.
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
8. DBA No.11/2025 is preferred by the TDB for permitting the
Ad-hoc Committee consisting of respondents 2 to 10, which was approved by
this Court vide interim order dated 20.12.2024 in WP(C). No. 43900/2024, for
the conduct of the temple festival of Chenganoor Sree Mahadeva Temple
scheduled to be held from 01.01.2026 to 30.01.2026.
9. It is stated in the DBA that the Temple Advisory Committee of
Chenganoor Sree Mahadeva Temple was constituted on 27.11.2023. Seven
members of the Temple Advisory Committee had preferred a complaint before
the Devaswom Commissioner on 22.02.2024, alleging that during the temple
festival in the year 2023, the President, Secretary and one of the members of
the Temple Advisory Committee had misappropriated huge amounts and
illegally collected money from the devotees. Accordingly, a vigilance enquiry
was conducted and a report was submitted on 11.12.2024. The Board vide
Annexure-A1 order dated 29.11.2024 had decided to exclude those persons
from the Advisory Committee against whom adverse comments were made in
the vigilance report. In Annexure-A1, it is further stated that the other seven
members of the Temple Advisory Committee would be allowed to continue in
the Advisory Committee for the smooth conduct of the festival. Annexure-A1
order was communicated to the excluded members of the Temple Advisory
Committee.
10. In the meantime, the excluded members preferred WP(C)
No.43900/2024 challenging Annexure-A1 order of the Board. In the Writ
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
Petition, this Court vide interim order (Annexure-A4) dated 19.12.2024 has
appointed an Advocate Commissioner to oversee the entire activities in
connection with the annual festival of the temple, which was held from
13.01.2025 to 09.02.2025. An Adhoc Committee was constituted as per
Annexure-A5 interim order dated 20.12.2024, which inter alia includes two
members suggested by the petitioners therein.
11. It is further submitted in the DBA that the tenure of the present
Temple Advisory Committee has expired on 25.11.2025. The festival of the
temple will commence on 01.01.2026. There is no sufficient time for
constituting a new Temple Advisory Committee. Therefore, the petitioner in
the Devaswom Board Application seeks permission to conduct the festival at
the temple for the year 2026 through the Adhoc Committee constituted
pursuant to Annexures-A4 and A5 interim orders issued by this Court in this
Writ Petition.
12. We have heard the submissions of Sri. C S Manilal, learned
counsel for the petitioner, Sri. Santhosh Kumar G, learned Standing Counsel
for TDB and perused the pleadings and materials placed on record.
13. The main contention urged by the learned counsel for the
petitioner is that Ext.P11 order of the Devaswom Board is illegal, arbitrary and
unsustainable and was passed in gross violation of clause 12 of Ext.P1 bye-law
and violating the principles of natural justice and on that count, it is liable to be
set aside.
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
14. On the other hand, the learned Standing Counsel for the TDB
would submit that Ext.R1(a) complaint was filed against the writ petitioners
alleging misappropriation of funds and unauthorised collection of money from
the devotees. It is pointed out that Ext.R1(c) vigilance enquiry report would
clearly show that the petitioners have misappropriated the funds of the temple.
Therefore, the Board is justified in removing the petitioners as per
Ext.P11/Annexure-A2.
15. On going through clause 12 of Ext.P1 bye-law, it is clear that the
Devaswom Commissioner is vested with the power for the removal of the
members from the Temple Advisory Committee. Clause 13 of Ext.P1 provides
for an appeal before the Board with respect to the decision taken by the
Commissioner under Clause 12 of the bye-law. The decision taken by the
Board shall be final.
16. In the instant case, Ext.P10 order was passed by the Board for the
removal of the petitioners from the Temple Advisory Committee on the basis
of Ext.R1(a) complaint. No notice was issued to the petitioners and no
opportunity of being heard was granted to them. Ext.P11 order was passed by
the Board in flagrant violation of Clauses 12 and 13 of Ext.P1 bye-law.
17. The relief sought in DBA No.11/2025 is that the Adhoc
Committee constituted by this Court pursuant to Annexure-A4 interim order be
permitted to conduct the festival of the temple to be commenced on
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
01.01.2026. The current term of the Temple Advisory Committee expired on
25.11.2025. It is pointed out that at least 26 days are necessary for the election
of the new Temple Advisory Committee. Therefore, it is practically not
possible to elect a new Temple Advisory Committee before the festival.
18. Considering the rival submissions of the counsel for the parties
and on perusal of the pleadings and materials placed on record, we are of the
considered opinion that Ext.P11 order of the Board is liable to be set aside as it
is per se illegal and violative of the bye-law. It is pertinent to note that the said
order was passed, violating the principles of natural justice. Considering the
fact that the election of new Temple Advisory Committee is not possible
within a short period, after complying with the procedural formalities, before
the commencement of the festival, we are of the view that the Ad-hoc
Committee constituted by this Court pursuant to Annexures-A4 and A5 interim
orders be permitted to conduct the festival of the temple to be scheduled on
01.01.2026 to 30.01.2026.
In the result,
1. WP(C) No.43900/2024 is allowed. Ext.P11 order dated
29.11.2024 is hereby set aside.
2. DBA No.11/2025 is allowed and permission is granted to the
Ad-hoc Committee to conduct the festival for the year 2026.
3. It is made clear that the Ad-hoc Committee shall maintain proper
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
accounts of all the income and expenditure incurred in connection
with the festival and submit duly audited accounts before the
Board within 30 days of the conclusion of the festival.
4. The Advocate Commissioner appointed by this Court as per
Annexure-A4 order dated 19.12.2024 in this Writ Petition shall
oversee the conduct of the festival and shall submit a report before
this Court without delay.
Sd/-
RAJA VIJAYARAGHAVAN V
JUDGE
Sd/-
K. V. JAYAKUMAR
JUDGE
Sbna/
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
APPENDIX OF DBA NO. 11 OF 2025
PETITIONER ANNEXURES
Annexure-A1 TRUE COPY OF THE BOARD ORDER DATED
29/11/2024.
Annexure-A2 TRUE COPY OF THE LETTER DATED 30/11/2024
ISSUED BY THE ADMINISTRATIVE OFFICER OF
CHENGANNUR DEVASWOM.
Annexure-A3 TRUE COPY OF THE LETTER DATED 05/12/2024
ISSUED BY THE ADMINISTRATIVE OFFICER OF
CHENGANNUR DEVASWOM.
Annexure-A4 TRUE COPY OF THE INTERIM ORDER DATED
19/12/2024 IN W.P(C) NO.43900/2024.
Annexure-A5 TRUE COPY OF THE INTERIM ORDER DATED
20/12/2024 IN W.P(C) NO.43900/2024.
Annexure-A6 TRUE COPY OF THE ORDER DATED 24/12/2024
ISSUED BY THE DEVASWOM COMMISSIONER.
Annexure-A7 TRUE COPY OF THE ORDER DATED 11/11/2025
COMMUNICATED TO THE SECRETARY OF THE
TRAVANCORE DEVASWOM BOARD.
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
APPENDIX OF WP(C) NO. 43900 OF 2024
PETITIONER EXHIBITS
Exhibit P1 A COPY OF THE BYE LAW OF THE TRAVANCORE
DEVASWOM BOARD REGARDING THE CONSTITUTION
OF THE TEMPLE ADVISORY COMMITTEE
Exhibit P2 A COPY OF THE APPROVED LIST OF PERSONS OF
THE TEMPLE ADVISORY COMMITTEE
Exhibit P3 A COPY OF THE AUDITOR'S REPORT DATED
20/05/2024
Exhibit P4 A COPY OF THE NOTICE DATED 08/04/2024
SCHEDULING THE MEETING ON 22/04/2024
Exhibit P5 A COPY OF THE DETAILS OF THE REGISTERED
ARTICLES SEND FROM THE CHENGANNOOR HEAD
POST OFFICE
Exhibit P6 A COPY OF THE ACKNOWLEDGMENT CARD SEND TO
THE 7 NON-PARTICIPATING MEMBERS
Exhibit P7 A COPY OF THE NOTICE DATED 08/04/2024
Exhibit P8 A COPY OF THE MINUTES OF THE MEETING
DATED 22/04/2024
Exhibit P9 A COPY OF THE LETTER DATED 05/06/2024
ALONG WITH THE COVERING LETTER
Exhibit P10 A COPY OF THE NOTICE/ORDER DATE
30/11/2024
Exhibit P11 A COPY OF THE ORDER DATED 29/11/2024
Exhibit P12 A COPY OF THE LETTER DATED 02/12/2024
Exhibit P13 A COPY OF THE MALAYALA MANORAMA DAILY
DATED 29/11/2024
Exhibit P14 A COPY OF THE NEWS ITEM IN MALAYALA
MANORAMA DAILY
Exhibit P15 A COPY OF THE LETTER DATED 05/12/2024
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
RESPONDENT ANNEXURES
Annexure A THE COPY COMPLAINT SUBMITTED BEFORE THE
DEVOSOM COMMISSIONER, TRAVONCORE DEVOSOM
BOARD DATED 17.03.2024
Annexure B THE TRUE COPY OF COMMUNICATION DATED
29.11.2024 ISSUED BY THE DEPUTY DEVASWOM
BOARD COMMISSIONER
Annexure C THE TRUE COPY OF COMMUNICATION ISSUED BY
THE ADMINISTRATIVE OFFICER, CHENGANNUR
DEVASWOM DATED 30.11.2024
Annexure D THE TRUE COPY OF NOTICE PUBLISHED BY THE
PRESENT TEMPLE ADVISORY COMMITTEE
Annexure E THE COPY OF INFORMATION RECEIVED UNDER
RIGHT TO INFORMATION ACT REGARDING THE
VIGILANCE ENQUIRY ISSUED FROM THE
ASSISTANT DEVASWOM COMMISSIONER ARANMUILA
DATED 23.07.2024
Annexure I A true copy of the report dated
05-12-2024 forwarded by the Assistant
Devaswom Commissioner Aranumula to the
Devaswom Commissioner
Annexure II A true copy of the order dated 09-12-2024
issued by the Devaswom Commissioner
Annexure III A true copy of the letter dated
27-12-2024 forwarded by the Assistant
Devaswom Commissioner, Aranmula to the
Devaswom Commissioner
Annexure IV A true copy of the order dated 04-01-2025
passed by the 2nd respondent
RESPONDENT EXHIBITS
Exhibit-R1(b) True copy of the report dated 15/05/2024
submitted by the Assistant Devaswom
Commissioner Aranmula to the Devaswom
Commissioner.
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
Exhibit-R1(c) True copy of the report dated 10/12/2024
along with the covering letter dated
11/12/2024 submitted by the Vigilance
wing of the Travancore Devaswom Board.
Exhibit-R1(d) True copy of the audit report dated
26/11/2024 submitted by the Assistant
Devaswom Audit Officer, Ambalapuzha.
Exhibit-R1(a) True copy of the Complaint dated
22/02/2024 submitted by respondents 5 to
11 before the Devaswom Commissioner.
RESPONDENT ANNEXURES
Annexure V A true copy of the Annual festival notice
released by the Adhoc Committee
RESPONDENT EXHIBITS
Exhibit-R4(a) True copy of the letter dated 05/02/2025
issued by the Tantri.
Exhibit-R4(b) True copy of the show cause notice dated
31/01/2025 issued to the Karaima
Kazhakam.
Exhibit-R4(c) True copy of the show cause notice dated
31/01/2025 issued to the Kootu Shanthi.
RESPONDENT ANNEXURES
Annexure VI A true copy of the Article appeared in
the 'Grihalakshmi' Malayalam fortnightly
issue February 16 to 28, 2025
Annexure VII True copies of photographs showing the
sad state of affairs of the Vilakkumadom
of the Trichengannur Tempe
Annexure VIII True copies of photographs showing the
sad state of affairs of the Vilakkumadom
of the Trichengannur Tempe
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
Annexure IX True copies of photographs showing the
sad state of affairs of the Vilakkumadom
of the Trichengannur Tempe
Annexure X A true copy of the letter dated
21-03-2023 forwarded by the Assistant
Engineer Chengannur to the Executive
Engineer, Mavelikara
Annexure XI A true copy of the proceedings dated
20-05-2023 issued by the 1st respondent,
Board
Annexure XII A true copy of the letter dated
24-05-2023 issued by the Board to the
Chief Engineer
Annexure XIII A true copy of the letter dated
28-11-2024 forwarded by the
Administrative Officer, Chengannur to the
Executive Engineer, Mavelikara
Annexure XIV Photographs showing the present status of
the temple pond and the tower
Annexure XV Photographs showing the present status of
the temple pond and the tower
Annexure XVI Photographs showing the present status of
the temple pond and the tower
Annexure XVII Photographs showing the present status of
the temple pond and the tower
Annexure XVIII Photographs showing the present status of
the temple pond and the tower
Annexure XIX Photographs showing the present status of
the temple pond and the tower
Annexure XX The photographs showing the present
status of the Gangadevi temple and the
Gangatheertham
Annexure XXI The photographs showing the present
status of the Gangadevi temple and the
Gangatheertham
2025:KER:96689
W.P(C) No.43900/2024 and DBA No.11/2025
Annexure XXII The photographs showing the present
status of the Gangadevi temple and the
Gangatheertham
Annexure XXIII The photographs showing the present
status of the Gangadevi temple and the
Gangatheertham
Annexure XXIV The photographs showing the present
status of the Gangadevi temple and the
Gangatheertham
Annexure XXV The photographs showing the present
status of the Gangadevi temple and the
Gangatheertham
Annexure XXVI A true copy of the letter dated
03-02-2025 forwarded by the Advocate
Commissioner to the Chief Engineer
(General)
