Kerala High Court
S.Devarajan vs Travancore Devaswom Board on 24 February, 2025
Author: Anil K. Narendran
Bench: Anil K. Narendran
W.P.(C) No. 4720 of 2025 1 2025:KER:15675
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K. NARENDRAN
&
THE HONOURABLE MR. JUSTICE MURALEE KRISHNA S.
MONDAY, THE 24TH DAY OF FEBRUARY 2025 / 5TH PHALGUNA, 1946
WP(C) NO. 4720 OF 2025
PETITIONER:
S.DEVARAJAN
AGED 66 YEARS
S/O LATE SEKHARAN,ANOORVEEDU,
VADAKKUMBHAGAM,KARIYIL, KAZHAKKUTTAM P.O.,
THIRUVANANTHAPURAM DISTRICT, PIN - 695582
BY ADV P.P.BIJU
RESPONDENTS:
1 TRAVANCORE DEVASWOM BOARD
REPRESENTED BY SECRETARY, DEVASWOM BOARD OFFICE,
NANDANCODE, THIRUVANANTHAPURAM, PIN - 695003
2 THE DEVASWOM COMMISSIONER
TRANVANCORE DEVASWOM BOARD, DEVASWOM BUILDING,
NANDANCODE, THIRUVANANTHAPURAM, PIN - 695003
3 DEPUTY DEVASWOM COMMISSIONER (ADMINISTRATION)
TRANVANCORE DEVASWOM BOARD, DEVASWOM BUILDING,
NANDANCODE, THIRUVANANTHAPURAM, PIN - 695003
4 THE CHIEF ENGINEER
TRAVANCORE DEVASWOM BOARD, DEVASWOM BOARD HEAD
QUARTERS, DEVASWOM BUILDING, NANDANCODE,
THIRUVANANTHAPURAM, PIN - 695003
5 THE CHIEF VIGILANCE SECURITY OFFICER
W.P.(C) No. 4720 of 2025 2 2025:KER:15675
(SUPERINTENDENT OF POLICE - VIGILANCE),
TRAVANCORE DEVASWOM HEAD QUARTERS, NANTHANCODE,
KOWDIAR POST, THIRUVANANTHAPURAM, PIN - 695003
6 THE ADVISORY COMMITTEE
REPRESENTED BY ITS PRESIDENT, KAZHAKOOTTAM SREE
MAHADEVA TEMPLE, KAZHAKOOTTAM,
THIRUVANANTHAPURAM, PIN - 695022
7 THE SECRETARY
ADVISORY COMMITTEE, KAZHAKOOTTAM SREE MAHADEVA
TEMPLE, KAZHAKOOTTAM, THIRUVANANTHAPURAM, PIN -
695022
8 LILLY ASOKAN
VICE PRESIDENT, ADVISORY COMMITTEE,
KAZHAKOOTTAM SREE MAHADEVA TEMPLE, KAZHAKOOTTAM,
THIRUVANANTHAPURAM, PIN - 695022
9 JAYAKUMARAN NAIR
MEMBER OF ADVISORY COMMITTEE, KAZHAKOOTTAM SREE
MAHADEVA TEMPLE, KAZHAKOOTTAM,
THIRUVANANTHAPURAM, PIN - 695022
0 SOORAJ.S
MEMBER OF ADVISORY COMMITTEE, KAZHAKOOTTAM SREE
MAHADEVA TEMPLE, KAZHAKOOTTAM,
THIRUVANANTHAPURAM, PIN - 695022
11 MURALI M.R
MEMBER OF ADVISORY COMMITTEE, KAZHAKOOTTAM SREE
MAHADEVA TEMPLE, KAZHAKOOTTAM,
THIRUVANANTHAPURAM, PIN - 695022
12 AJAYAKUMAR.S
MEMBER OF ADVISORY COMMITTEE, KAZHAKOOTTAM SREE
MAHADEVA TEMPLE, KAZHAKOOTTAM,
THIRUVANANTHAPURAM, PIN - 695022
13 RADHEESHKUMAR.K.
MEMBER OF ADVISORY COMMITTEE, KAZHAKOOTTAM SREE
MAHADEVA TEMPLE, KAZHAKOOTTAM,
THIRUVANANTHAPURAM, PIN - 695022
14 SUDEVAN NAIR.V
MEMBER OF ADVISORY COMMITTEE, KAZHAKOOTTAM SREE
W.P.(C) No. 4720 of 2025 3 2025:KER:15675
MAHADEVA TEMPLE, KAZHAKOOTTAM,
THIRUVANANTHAPURAM, PIN - 695022
15 GOPAKUMAR.V
MEMBER OF ADVISORY COMMITTEE,
KAZHAKOOTTAM SREE MAHADEVA TEMPLE, KAZHAKOOTTAM,
THIRUVANANTHAPURAM, PIN - 695022
16 PRABHAD M.G
MEMBER OF ADVISORY COMMITTEE, KAZHAKOOTTAM SREE
MAHADEVA TEMPLE, KAZHAKOOTTAM,
THIRUVANANTHAPURAM, PIN - 695022
17 SUNILKUMAR.K
MEMBER OF ADVISORY COMMITTEE, KAZHAKOOTTAM SREE
MAHADEVA TEMPLE, KAZHAKOOTTAM,
THIRUVANANTHAPURAM, PIN - 695022
18 THE SUB GROUP OFFICER
KAZHAKOOTTAM SREE MAHADEVA TEMPLE DEVASWOM,
KAZHAKOOTTAM, THIRUVANANTHAPURAM, PIN - 695022
BY ADVS.SANTHOSH KUMAR G., SC, TDB
K.MOHANAKANNAN
ADARSH MOHAN K.(K/004179/2024)
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 24.02.2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C) No. 4720 of 2025 4 2025:KER:15675
JUDGMENT
Anil K. Narendran, J
The petitioner, who is a devotee of Vadakkum Bhagam Sree
Mahadeva Temple, Kazhakoottam and a former member of the
Temple Advisory Committee of that temple, which is under the
management of the 1st respondent Travancore Devaswom Board,
has filed this writ petition under Article 226 of the Constitution of
India, seeking a writ of certiorari to quash Ext.P1 order dated
23.01.2025 issued by the 3rd respondent Deputy Devaswom
Commissioner, on behalf of the 2nd respondent Devaswom
Commissioner, whereby the term of the 6th respondent Temple
Advisory Committee, in which respondents 7 to 17 were office
bearers/members, stands extended for a period of six months for
the purpose of undertaking the repair works of 'Kalithattu' in the
premise of the said temple. The petitioner has also sought for a
writ of mandamus commanding respondents 1 and 2 to take
immediate steps to constitute a new Advisory Committee as
envisaged under Section 31A of Travancore-Cochin Hindu
Religious Institutions Act, 1950.
2. On 06.02.2025, when this writ petition came up for
W.P.(C) No. 4720 of 2025 5 2025:KER:15675
admission, the learned Standing Counsel for Travancore
Devaswom Board took notice on admission for respondents 1 to 5
and 18. Urgent notice on admission by special messenger was
ordered to respondents 6 to 17, returnable by 07.02.2025. The
learned Standing Counsel for Travancore Devaswom Board sought
time to get instructions, who was directed to make available for
the perusal of this Court the files relating to Ext.P1 order dated
23.01.2025 and also that relating to the approval, if any, granted
by the Board for undertaking the repair works of 'Kalithattu' of
Vadakkum Bhagam Sree Mahadeva Temple, Kazhakoottam.
3. On 07.02.2025, when this writ petition came up for
consideration, the learned Standing Counsel made available for
the perusal of this Court the files relating to Ext.P1 order dated
23.01.2025. On 11.02.2025, respondents 6 and 7 entered
appearance through counsel. Despite service of notice, none
appeared for respondents 8 to 14. This Court perused the files
relating to Ext.P1 order dated 23.01.2025, whereby the term of
the 6th respondent Temple Advisory Committee stands extended
for a period of six months from 08.02.2025, for the purpose of
undertaking the repair works of 'Kalithattu'. The document marked
as Ext.P3 is two photographs of that 'Kalithattu'. By a detailed
W.P.(C) No. 4720 of 2025 6 2025:KER:15675
order dated 11.02.2025, this Court stayed the operation of Ext.P1
order dated 23.01.2025 for a period of one week. In the said order
it was made clear that the entire activities in the temple shall be
managed departmentally by the Sub Group Officer, under the
supervision of the concerned Assistant Devaswom Commissioner.
Paragraphs 4 to 7 of the order dated 11.02.2025 read thus;
"4. In paragraph 3 of the writ petition, the petitioner has
stated that the maintenance work of Kalithattu is only a
small work, which can be completed within one week.
Therefore, the reason stated in Ext.P1 order is one which
cannot be sustained in law, in view of the law laid down
by this Court in Sunil Kumar C. and others v.
Travancore Devaswom Board and others [2022 (4)
KHC 663].
5. From the file handed over by the learned Standing
Counsel for Travancore Devaswom Board, we notice that
the request for extension of term by the 6 th respondent
Temple Advisory Committee is one made on 21.01.2025,
before the Sub Group Officer, Kazhakoottam Devaswom,
based on which the Sub Group Officer submitted a report
dated 21.01.2025 [the date of the said letter available at
page No.5 of the file is corrected as 21.01.2025 instead
of 23.01.2025], based on which the Assistant Devaswom
Commissioner, Ulloor submitted a report dated
22.01.2025 before the Devaswom Commissioner.
6. Page No.155 of the file contains an endorsement made
by the Deputy Devaswom Commissioner, [P&SGRC],
W.P.(C) No. 4720 of 2025 7 2025:KER:15675
granting extension of term by six months to the Temple
Advisory Committee. The submission made by the
learned Standing Counsel for Travancore Devaswom
Board is that the initial seen on the lefthand side of page
No.155 is one made by the Devaswom Commissioner.
7. Having perused the files and the submissions made at
the Bar, we deem it appropriate to stay the operation of
Ext.P1 order dated 23.01.2025, for a period of one week.
The entire activities in the temple shall be managed
departmentally by the Sub Group Officer, under the
supervision of the concerned Assistant Devaswom
Commissioner."
4. The 7th respondent has filed a counter affidavit dated
14.02.2025, opposing the reliefs sought for in this writ petition,
producing therewith Exts.R7(a) to R7(f) documents.
5. Respondents 1 to 5 and 18 have filed a counter affidavit
dated 17.02.2025, producing therewith Exts.R1(a) to R1(g)
documents, opposing the reliefs sought for in this writ petition.
Paragraph 3 to 7 of that affidavit read thus;
"3. It is submitted that the Temple Advisory Committee
of the aforesaid temple was constituted on 02.02.2023
and the approval of the said Committee was granted by
the 2nd respondent vide ROC No. 3977/19/NS.1 dated
08.02.2023. However the Secretary of the existing TAC
on 08.01.2025 had submitted an application to the 18 th
respondent Sub Group Officer, Kazhakoottam Devaswom
W.P.(C) No. 4720 of 2025 8 2025:KER:15675
seeking permission for conducting the necessary repair
works of Kalithattu. It was stated in the application that
on account of oldness there was loss of weakness for the
pillar and the roof required necessary maintenance. True
copy of the letter dated 08.01.2025 submitted by the
Secretary of the TAC to the 18th respondent is produced
herewith and marked as Exhibit-R1(a). Thereafter the
TAC had submitted yet another letter dated 13.01.2025
to the 18th respondent seeking extension of 6 months.
True copy of the letter dated 13.01.2025 submitted by
the TAC to the 18th respondent is produced herewith and
marked as Exhibit-R1(b). The Thantri of the temple had
given his opinion in the matter on 25th Dhanu month of
1200 ME stating that the necessary repairs can be
permitted without any changes in Thachusastra. True
Copy of the opinion of the Thantri dated 25th Dhanu
month of 1200 ME is produced herewith and marked as
Exhibit-R1(c).
4. The Sub Group officer had submitted his report in the
matter on 13.01.2025 recommending for necessary
extension of the tenure of TAC in view of the works to be
conducted. The Assistant Engineer, Ulloor had submitted
his report on 15.01.2025 to the Assistant Devaswom
Commissioner, Ulloor in the matter. True copy of the
report dated 15.01.2025 submitted by the Assistant
Engineer, Ulloor to the Assistant Devaswom
Commissioner, Ulloor is produced herewith and marked
as Exhibit R1(d). Thereafter the Assistant Devaswom
Commissioner, Ulloor (In Charge) had submitted his
report dated 17.01.2025 to the Deputy Devaswom
W.P.(C) No. 4720 of 2025 9 2025:KER:15675
Commissioner. True copy of the report dated 17.01.2025
submitted by the Assistant Devaswom Commissioner,
Ulloor (In Charge) to the Deputy Devaswom
Commissioner is produced herewith and marked as
Exhibit-R1(e).
5. It may be noted that on 21.01.2025 the TAC had
submitted yet another application to the 18th respondent
along with a detailed estimate of the works and sought
extension of six months tenure from 8.02.2025 onwards
for conducting necessary repair works of the Kalithattu
with the supervision of Devaswom officials and without
any collection of funds. True copy of the application dated
21.01.2025 submitted by the TAC to the 18th respondent
along with estimate dated 20.01.2025 is produced
herewith and marked as Exhibit-R1(f).
6. It may be noted that the Assistant Devaswom
Commissioner, Ulloor (In Charge) had submitted his
report dated 22.01.2025 further in the matter to the 2 nd
respondent Devaswom Commssioner. True copy of the
report dated 22.01.2025 submitted by the Assistant
Devaswom Commissioner, Ulloor (In Charge) to the 2nd
respondent is produced herewith and marked as Exhibit-
R1(g).
7. It is further submitted that it is after taking into
consideration all the aforesaid aspects and reports that
the 2nd respondent had issued Ext.P1 whereby it was
decided to extend the tenure of the TAC for further six
months from 08.02.2025 to 07.08.2025. It was also
insisted that the necessary works shall be done without
any collection of funds and it was also instructed to
W.P.(C) No. 4720 of 2025 10 2025:KER:15675
constitute a new TAC immediately after the completion of
the tenure."
6. The petitioner has filed a reply affidavit dated
21.02.2025 to the aforesaid counter affidavits.
7. Heard the learned counsel for the petitioner, the
learned Standing Counsel for Travancore Devaswom Board for
respondents 1 to 5 and 18 and also the learned counsel for
respondents 6 and 7.
8. During the course of arguments, the learned counsel
for respondents 6 and 7 has made available for the perusal of this
Court a few photographs of the 'Kalithattu' in Vadakkum Bhagam
Sree Mahadeva Temple, Kazhakoottam. Those photographs are
reproduced hereunder;
W.P.(C) No. 4720 of 2025 11 2025:KER:15675
9. The issue that requires consideration in this writ
petition is as to whether Ext.P1 order dated 23.01.2025, whereby
the term of the 6th respondent Temple Advisory Committee of
Vadakkum Bhagam Sree Mahadeva Temple, Kazhakoottam stands
extended for period of six months, can be sustained in law.
10. Travancore-Cochin Hindu Religious Institutions Act,
1950 enacted by the State Legislature makes provision for the
administration, supervision and control of incorporated and
unincorporated Devaswoms and of other Hindu Religious
Endowments and Funds.
W.P.(C) No. 4720 of 2025 12 2025:KER:15675
11. Section 15A of the Act, inserted by Act 5 of 2007, with
effect from 12.04.2007, deals with duties of the Board. As per
Section 15A, 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.
12. Section 31 of the Act deals with management of
Devaswoms. As per Section 31, 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.
13. Section 31A of the Travancore-Cochin Hindu Religious
Institutions Act deals with the formation of Temple Advisory
Committees. As per sub-section (1) of Section 31A, a Committee
W.P.(C) No. 4720 of 2025 13 2025:KER:15675
for each temple, in the name "Temple Advisory Committee" (name
of the temple), may be constituted in order to ensure the
participation of Hindu devotees. As per sub-section (2) of Section
31A, the Temple Advisory Committee constituted under sub-
section (1) may be approved by the Board. As per sub-section (3)
of Section 31A, the composition of an Advisory Committee under
sub-section (1) shall be in such manner as may be prescribed by
rules made by the Board, not inconsistent with any practice,
prevailing, if any.
14. In the exercise of the powers under sub-section (3) of
Section 31A of the Act, the Travancore Devaswom Board framed
Rules (Bye-laws) for the formation of Temple Advisory Committees
in the temples under its management, which has been approved
by this Court, by the order dated 03.11.2011 in DBA No.153 of
2009.
15. In Sunil Kumar C. and others v. Travancore
Devaswom Board and others [2022 (4) KHC 663] a Division
Bench of this Court in which one among us [Anil K. Narendran, J.]
was a party noticed that, a reading of the provisions under Clause
(9) of the Rules make it explicitly clear that the construction or
repair or renovation work that has to be undertaken in a temple is
W.P.(C) No. 4720 of 2025 14 2025:KER:15675
not outside the purview of the Temple Advisory Committees
constituted under Section 31A of the Act. It would certainly be
open to the Travancore Devaswom Board to undertake such
construction, repair or renovation work in a temple, directly by its
Maramath Department. However, when the Board has chosen to
undertake such construction or repair or renovation work in a
temple through a committee, under the supervision of the officials
in Maramath Department, it has to be undertaken through the
Temple Advisory Committee constituted under Section 31A of the
Act, under constant supervision and scrutiny by the concerned
officers of the Board, in order to ensure that the activities of the
committee is in compliance with the directions issued by the
Board. Therefore, the construction, repair or renovation work that
has to be undertaken in a temple is not outside the purview of the
Temple Advisory Committees constituted under Section 31A of the
Act.
16. In Sunil Kumar C. [2022 (4) KHC 663] this Court
noticed that the term of the Temple Advisory Committee is two
years from the date of approval of the election by the Devaswom
Commissioner, who has the authority to extend the term by one
year in case of development works or unavoidable rituals in the
W.P.(C) No. 4720 of 2025 15 2025:KER:15675
temple. The Board has the power to extend the term by a further
period of one year in case of development works or unavoidable
rituals in the temple. In view of the prohibition contained in Clause
(11) of the Rules, the term of the Temple Advisory Committee
cannot be extended beyond the period of two years. a person, who
is an office bearer or member of the Temple Advisory Committee
is not eligible to continue as such, continuously exceeding the
term of two Committees. As held by this Court in Chandu K. v.
Travancore Devaswom Board [2021 (3) KHC 379] the power
of the Devaswom Commissioner or the Board to extend the term
of the Temple Advisory Committee shall not be exercised as a
matter of course. The Devaswom Commissioner or the Board, as
the case may be, shall call for a report regarding the
developmental works going on in the temple concerned or the
unavoidable rituals to be carried out in the temple and apply its
mind to the materials and take a decision as to whether extension
of term has to be given or not. The provisions under Clause (18)
of the Rules provide sufficient safeguards to prevent illegal
collection of funds by the Temple Advisory Committee for
development activities in a temple.
17. As already noticed hereinbefore, the term of the 6th
W.P.(C) No. 4720 of 2025 16 2025:KER:15675
respondent Temple Advisory Committee, in which respondents 7
to 17 were office bearers/members, was only up to 08.02.2025.
Seeking extension of the term, the Temple Advisory Committee
submitted Ext.R7(a) request dated 13.01.2025 before the 18 th
respondent Sub Group Officer, Kazhakoottam. The document
marked as Ext.R7(b) is a copy of the permission granted by the
Tantri on 25th day of Dhanu 1200 ME (08.01.2025). Ext.R7(c) is a
copy of detailed estimate prepared by the Assistant Engineer,
Ulloor, for a total amount of Rs.1,37,781/-. The Deputy Devaswom
Commissioner, vide Ext.R7(d) order dated 20.01.2025, granted
sanction to the Temple Advisory Committee to execute the work
in question, after entering into an agreement with the Executive
Engineer. On 07.02.2025, just one day before the expiry of the
term of the 6th respondent Temple Advisory Committee, Ext.R7(e)
agreement is entered into by the President and Secretary of the
Temple Advisory Committee with the Assistant Engineer, Ulloor.
Thereafter, a meeting of the Temple Advisory Committee was held
on 08.02.2025, as evidenced by Ext.R7(f) minutes.
18. The learned counsel for respondents 6 and 7 would
point out the averment in paragraph No.9 of their counter
affidavit, wherein it is stated that the petitioner has come forward
W.P.(C) No. 4720 of 2025 17 2025:KER:15675
with a request that he may be entrusted with the work of
illumination in connection with the temple festival, which was not
accepted by the Temple Advisory Committee. Annoyed by the
same, he has filed the present writ petition.
19. Having considered the pleadings and materials on
record and also the submissions made at the Bar, we find that the
extension of the term of the 6th respondent Temple Advisory
Committee, granted vide Ext.P1 order dated 23.01.2025 of the 3rd
respondent Deputy Devaswom Commissioner, on behalf of the 2 nd
respondent Devaswom Commissioner, is one issued in violation of
the law laid down by this Court in Sunil Kumar C. [2022 (4)
KHC 663], which was followed in later decisions. When such
extension of term can only be on account of any development
works going on in the temple or any unavoidable rituals to be
carried out in the temple, respondents 2 and 3 committed a grave
error in extending the term of the 6th respondent Temple Advisory
Committee in which respondents 7 to 17 were the office bearers/
members, for a period of six months, for undertaking the repair
works of the 'Kalithattu' seen in the photographs reproduced
hereinbefore at paragraph 6, a minor work, which could easily be
completed within a period of two or three weeks. In the order
W.P.(C) No. 4720 of 2025 18 2025:KER:15675
dated 11.02.2025, this Court having perused the files relating to
Ext.P1 order dated 23.01.2025 noticed that page No.155 of the
said files contains an endorsement made by the 3rd respondent
Deputy Devaswom Commissioner (P&SGRC) grating extension of
term by six months. In the said order this Court noticed the
submission made by the learned Standing Counsel for Travancore
Devaswom Board that the initial seen on the lefthand side at page
No.155 is one made by the 2nd respondent Devaswom
Commissioner. We notice that the even the procedure adopted by
respondents 2 and 3 while granting extension of the term of the
6th respondent Temple Advisory Committee is in flagrant violation
of the directions contained in the decision of this Court in Sunil
Kumar C. [2022 (4) KHC 663].
In the result, this writ petition is disposed of by setting aside
Ext.P1 order dated 23.01.2025 and by directing the Assistant
Devaswom Commissioner to take immediate steps to constitute a
Temple Advisory Committee in Vadakkum Bhagam Sree Mahadeva
Temple, Kazhakoottam, after convening a meeting of the
devotees. Necessary steps in this regard shall be taken
immediately on receipt of a certified copy of this judgment. It is
for the Travancore Devaswom Board or the newly elected Temple
W.P.(C) No. 4720 of 2025 19 2025:KER:15675
Advisory Committee to take immediate steps to ensure that the
'Kalithattu' is maintained properly, after undertaking necessary
repair works.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
MURALEE KRISHNA S., JUDGE
MSA
W.P.(C) No. 4720 of 2025 20 2025:KER:15675
APPENDIX OF WP(C) 4720/2025
PETITIONER EXHIBITS
EXHIBIT P1 TRUE COPY OF THE ORDER
NO.ROC.3977/19/N.S,1 ISSUED BY THE 3RD
RESPONDENT, DATED 23/1/2025
EXHIBIT P2 TRUE COPY OF THE COMPLAINT NO.189/2024
OF OMBUDSMAN FOR TRAVANCORE & KOCHIN
DEVASWOM BOARD, ERNAKULAM, 12/8/2024
EXHIBIT P3 TRUE COPY OF THE PHOTOGRAPHS (2 NOS)
RESPONDENT EXHIBITS
EXHIBIT R7(A) TRUE COPY OF THE PER LETTER DATED 13-1-
2025 OF THE 7 TH RESPONDENT
PETITIONER EXHIBITS
EXHIBIT P4 TRUE COPY OF THE COMPLAINT DATED
01.02.2025 SUBMITTED BY THE PETITIONER
TO THE 2ND RESPONDENT
RESPONDENT EXHIBITS
EXHIBIT R7(B) TRUE COPY OF THE PERMISSION GIVEN BY THE
TANTRI DATED NIL
EXHIBIT R7(C) TRUE COPY OF THE DETAILED ESTIMATE
PREPARED BY THE ASST. ENGINEER, ULLOOR
EXHIBIT R7(D) TRUE COPY OF THE ORDER DATED 20-1-2025
OF THE TEMPLE ADVISORY COMMITTEE
EXHIBIT R7(E) TRUE COPY OF THE AGREEMENT DATED 7-2-
2025 ENTERED INTO BY THE TEMPLE ADVISORY
COMMITTEE, FOR CONSTRUCTION OF THE WORK
UNDERTAKEN
EXHIBIT R7(F) TRUE COPY OF THE MINUTES OF THE MEETING
OF THE TEMPLE ADVISORY COMMITTEE DATED
8-2-2025
W.P.(C) No. 4720 of 2025 21 2025:KER:15675
EXHIBIT-R1(A) TRUE COPY OF THE LETTER DATED 08/01/2025
SUBMITTED BY THE SECRETARY OF THE TAC TO
THE 18TH RESPONDENT.
EXHIBIT-R1(B) TRUE COPY OF THE LETTER DATED 13/01/2025
SUBMITTED BY THE TAC TO THE 18TH
RESPONDENT.
EXHIBIT-R1(C) TRUE COPY OF THE OPINION OF THE THANTRI
DATED 25TH DHANU MONTH OF 1200 ME.
EXHIBIT-R1(D) TRUE COPY OF THE REPORT DATED 15/01/2025
SUBMITTED BY THE ASSISTANT ENGINEER,
ULLOOR TO THE ASSISTANT DEVASWOM
COMMISSIONER, ULLOOR.
EXHIBIT-R1(E) TRUE COPY OF THE REPORT DATED 17/01/2025
SUBMITTED BY THE ASSISTANT DEVASWOM
COMMISSIONER, ULLOOR (IN CHARGE) TO THE
DEPUTY DEVASWOM COMMISSIONER.
EXHIBIT-R1(F) TRUE COPY OF THE APPLICATION DATED
21/01/2025 SUBMITTED BY THE TAC TO THE
18TH RESPONDENT ALONG WITH ESTIMATE
DATED 20/01/2025.
EXHIBIT-R1(G) TRUE COPY OF THE REPORT DATED 22/01/2025
SUBMITTED BY THE ASSISTANT DEVASWOM
COMMISSIONER, ULLOOR (IN CHARGE) TO THE
2ND RESPONDENT.
