Kerala High Court
Travancore Devaswom Board vs State Of Kerala on 10 January, 2025
Author: Anil K.Narendran
Bench: Anil K.Narendran
2025:KER:1825
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DBA No.11 of 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
&
THE HONOURABLE MR. JUSTICE P.M.MANOJ
FRIDAY, THE 10TH DAY OF JANUARY 2025/20TH POUSHA, 1946
DBA NO. 11 OF 2024
PETITIONER:
TRAVANCORE DEVASWOM BOARD, TRAVANCORE
DEVASWOM HEAD QUARTERS, NANDANCODE, KOWDIAR
POST, THIRUVANANTHAPURAM, REP. BY IT'S
SECRETARY, PIN - 695003
BY ADV G.SANTHOSH KUMAR (P).
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY ITS SECRETARY TO GOVERNMENT,
DEPARTMENT OF REVENUE (DEVASWOM), KERALA
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM,
PIN - 695001
2 DEPUTY DIRECTOR
KERALA STATE AUDIT DEPARTMENT, TRAVANCORE
DEVASWOM BOARD AUDIT, TRAVANCORE DEVASWOM
HEAD QUARTERS, NANDANCODE, KOWDIAR POST,
THIRUVANANTHAPURAM, PIN - 695003
3 CHETTIKULANGARA SREE DEVI VILLASAM HINDU
MATHA CONVENTION TRUST REG. NO. 36/19
CHETTIKULANGARA P.O., MAVELIKARA, ALAPUZHA
DISTRICT REPRESENTED BY ITS SECRETARY M.
MANOJ KUMAR, PIN - 690106
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DBA No.11 of 2024
4 KAITHA THEKKU HAINDAVA KARAYOGAM NO. 18/97
KAITHA THEKKU, CHETTIKULANGARA P.O., ALAPUZHA
DISTRICT, REPRESENTED BY ITS SECRETARY
RAMACHANDRAN, PIN - 690106
5 KAITHA VADAKKU HAINDAVA KARAYOGAM NO. 177
KAITHA VADAKKU, CHETTIKULANGARA P.O.,
ALAPUZHA DISTRICT, REPRESENTED BY ITS
SECRETARY VISHNU, PIN - 690106
6 KANNAMANGALAM THEKKU HAINDAVA
KARAYOGAM NO. 4/97, CHETTIKULANGARA.P.O.,
ALAPUZHA DISTRICT, REPRESENTED BY ITS
SECRETARY RAJAN, PIN - 690106
7 KANNAMANGALAM VADAKKU HAINDAVA KARAYOGAM
NO.IV/40/07, CHETTIKULANGARA.P.O., ALAPUZHA
DISTRICT, REPRESENTED BY ITS SECRETARY SHAJI,
PIN - 690106
8 PELA N.S.S. KARAYOGAM
PELA, THATTARAMPALAM.P.O., MAVELIKKARA,
ALAPPUZHA, REPRESENTED BY ITS SECRETARY,
VINOD PILLAI, PIN - 690103
9 EREZHA THEKKU HAINDAVA KARAYOGAM
A 3138/06, CHETTIKULANGARA.P.O., ALAPUZHA
DISTRICT, REPRESENTED BY ITS SECRETARY VINOD,
PIN - 690106
0 EREZHA VADAKKU HAINDAVA KARAYOGAM NO. 41
CHETTIKULANGARA.P.O., ALAPUZHA DISTRICT,
REPRESENTED BY ITS SECRETARY VINOD KUMAR, PIN
- 690106
11 NADAKKAVU HAINDAVA KARAYOGAM NO. 1981/IV/12
PERINGALA P.O., ALAPPUZHA DISTRICT,
REPRESENTED BY ITS SECRETARY RADHAKRISHNAN,
PIN - 690559
12 MENAMPALLI HAINDAVA KARAYOGAM NO. 18/80
PATHIYOOR.P.O., ALAPPUZHA, REPRESENTED BY ITS
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DBA No.11 of 2024
SECRETARY KRISHNA PRASAD, PIN - 690106
13 KADAVOOR HAINDAVA KARAYOGAM NO. 131/2014
KARIPUZHA.P.O., ALAPPUZHA, REPRESENTED BY ITS
SECRETARY HARIKUMAR, PIN - 690103
14 ANJILIPRA HAINDAVA KARAYOGAM NO. 134/2014
THATTARAMPALAM P.O., ALAPPUZHA, REPRESENTED
BY ITS SECRETARY GURU PRASAD, PIN - 690103
15 MATTOM NORTH HAINDAVA KARAYOGAM NO. 133/2014
MATTOM NORTH, THATTARAMPALAM.P.O., ALAPPUZHA,
REPRESENTED BY ITS SECRETARY, SASIDHARAN
NAIR, PIN - 690103
16 MATTOM SOUTH HAINDAVA KARAYOGAM NO. 13/2014
MATTOM SOUTH, THATTARAMPALAM.P.O., ALAPPUZHA,
REPRESENTED BY ITS SECRETARY ANIRUDHAN, PIN -
690103
17 S. VISWANATHAN,AGED 64 YEARS, S/O. SUSEELAN,
THALEERETH HOUSE, KADAVOOR KARA, KARIPUZHA
PO, MAVELIKARA :
18 R. REGHU, AGED 60 YEARS, S/O. RAMAKRISHNAN,
EDAYIL MANNOOTHARAYIL, MATTOM NORTH KARA,
THATTARAMPALAM (PO), MAVELIKARA :
19 KANNIMEL NARAYANAN,AGED 75 YEARS, S/O.
RAGHAVAN, KANNAMANGALAM NORTH,
CHETTIKULANGARA (PO), MAVELIKARA :
20 R. HARIDASAN, AGED 74 YEARS, S/O. R. RAGHAVAN
UNNITHAN, SREEHARI KARIPPOLIL, EREZHA SOUTH
KARA, CHETTIKULANGARA (PO), MAVELIKARA
(ARE IMPLEADED AS ADDL.R17 TO 20 VIDE ORDER
DATED 28.11.2024 IN IA.No.1 OF 2024 IN DBA
11/2024))
BY ADVS. Haridas P
KRISHNA RAJ
K.SASIKUMAR
BIJU HARIHARAN(K/1767/1995)
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DBA No.11 of 2024
SHIJIMOL M.MATHEW(K/907/2005)
P.C.SHIJIN(K/397/2012)
ROSHIN MARIAM JACOB(K/1017/2011)
PRAJISHA O.K.(K/002738/2023)
R.PRATHEESH (ARANMULA)(K/97/2013)
E.S.SONI(K/304/2012)
SREERAJA V.(K/94/2024)
LAXMI PRIYAA N.P.(K/3192/2023)
S.ARAVIND
P.S.RAGHUKUMAR
AJEESH A.
OTHER PRESENT:
SRI. S. RAJMOHAN, SR. GP
THIS DEVASWOM BOARD APPLICATION HAVING COME UP
FOR ADMISSION ON 10.01.2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
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DBA No.11 of 2024
ORDER
The Travancore Devaswom Board has filed this
DBA seeking an order to grant necessary permission for
amending Clause -5 of Annexure A1 Bye-laws (Rules) for
the purpose of formation of Temple Advisory Committee in
Chettikulangara Devi Temple and also to appoint an
Advocate Commissioner for the selection process of the
Temple Advisory Committee.
2. On 24.09.2024 when this DBA came up for our
consideration, the learned Senior Government Pleader took
notice for respondents 1 and 2. Urgent notice by speed
post was ordered to respondents 3 to 16 returnable within
three weeks.
3. On 17.10.2024, respondents 3, 10 and 16
entered appearance through counsel and sought time to
file counter affidavit. The 4 th respondent also entered
appearance through counsel, who sought time to file
counter affidavit.
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4. Today when this matter is taken up for
consideration, the learned Standing Counsel for the
Travancore Devaswom Board and also the learned counsel
for the 4th respondent would point out the interim order of
the Apex Court in SLP (C) Diary No.39508 of 2024 and
connected matter.
Taking note of the interim order granted by the
Apex Court and the pendency of the Special Leave
Petitions, this DBA is closed, without prejudice to the right
of the Board to file a fresh DBA, if found necessary, after
the disposal of the said Special Leave Petitions.
sd/-
ANIL K. NARENDRAN
JUDGE
sd/-
P.M. MANOJ
JUDGE
das
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PETITIONER ANNEXURES
Annexure-A1 TRUE COPY OF THE BYE-LAW NO.ROC-
1809/09/NS DATED 30/11/2011 ISSUED
BY THE PETITIONER.
Annexure-A2 TRUE COPY OF THE COMMON JUDGMENT
DATED 02/11/2023 IN W.P(C).NO.
1608/2023 ALONG WITH W.P(C)
NO.4048/2023.
Annexure-A3 TRUE COPY OF THE LETTER DATED
28.05.2024 ISSUED BY THE SECRETARY
OF THE CHETTIKULANGARA SREEDEVI
VILASAM HINDUMATHA CONVENTION TRUST.
Annexure-A4 TRUE COPY OF THE DETAILS OF THE
LOCALITY DATED NIL PREPARED BY THE
ADMINISTRATIVE OFFICER,
CHETTIKULANGARA.
Annexure-A5 TRUE COPY OF THE ORDER DATED
14/08/2024 ISSUED BY THE TRAVANCORE
DEVASWOM BOARD.
