Kerala High Court
P N Krishnadas vs The Administrator - Guruvayur Devaswom on 17 July, 2025
Author: Anil K. Narendran
Bench: Anil K. Narendran
WP(C) NO. 25755 OF 2025 1 2025:KER:53237
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K. NARENDRAN
&
THE HONOURABLE MR. JUSTICE MURALEE KRISHNA S.
THURSDAY, THE 17TH DAY OF JULY 2025 / 26TH ASHADHA, 1947
WP(C) NO. 25755 OF 2025
PETITIONER:
P N KRISHNADAS, AGED 53 YEARS
S/O LATE P K NARAYANAN, RESIDING AT KRISHNA VILAS,
PALARIVATTOM, KOCHI, ERNAKULAM, PIN - 682025
BY ADV SRI.MILLU DANDAPANI
RESPONDENTS:
1 THE ADMINISTRATOR - GURUVAYUR DEVASWOM
SREEPADMAM, GURUVAYOOR DEVASWOM ADMINISTRATIVE OFFICE,
GURUVAYUR, THRISSUR DISTRICT, PIN - 680101
2 THE GURUVAYUR DEVASWOM MANAGING COMMITTEE
SREEPADMAM, GURUVAYOOR DEVASWOM ADMINISTRATIVE OFFICE,
GURUVAYUR, THRISSUR DISTRICT, REPRESENTED BY ITS
ADMINISTRATOR, PIN - 680101
3 THE THANTHRI
THE GURUVAYUR DEVASWAM, SREEPADMAM, GURUVAYOOR
DEVASWOM ADMINISTRATIVE OFFICE GURUVAYUR, THRISSUR
DISTRICT, PIN - 680101
4 THE GURUVAYUR DEVASWOM, SREEPADMAM, GURUVAYOOR
DEVASWOM ADMINISTRATIVE OFFICE, GURUVAYUR, REPRESENTED
BY ITS ADMINISTRATOR, PIN - 680001
OTHER PRESENT:
SMT. SUMATHI DANDAPANI (SR)
SRI. T. K. VIPINDAS, SC, GDB
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.07.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 25755 OF 2025 2 2025:KER:53237
JUDGMENT
Anil K. Narendran, J.
The petitioner has filed this writ petition under Article 226
of the Constitution of India, seeking a writ of mandamus
commanding the respondents to permit him to conduct
Udayasthamana Pooja in Guruvayur Sree Krishna Temple on
21.07.2025, individually, with the endowment rights as confirmed
as per Ext.P3 communication dated 26.03.2025; a declaration that
the petitioner having remitted the entire fee as per Ext.P4 receipt
dated 07.04.2025 is entitled to conduct Udayasthamana Pooja
(through endowment created) individually in accordance with the
prevailing custom, practice and as per the Ext.P3 communication
dated 26.03.2025 of the 1st respondent Administrator; and a
declaration that as the practice of offering Udayasthamana Pooja
as per GDMC resolution 1 dated 26.10.2018, has been brought
back to force vide the GDMC resolution No.2 of 16.06.2025 by a
properly constituted body, the practice of offering individual pooja
(by endowment created) on payment of fee for the remaining 4
devotees as per GDMC resolution 54 of 2018 dated 27.11.2018 is
also reinstated in force.
WP(C) NO. 25755 OF 2025 3 2025:KER:53237
2. On 14.07.2025, when this writ petition came up for
admission, the learned Standing Counsel for Guruvayur
Devaswom Managing Committee, on instructions, submitted that
pursuant to the directions contained in Ext.P2 judgment dated
02.04.2025 in W.P.(C)No.11863 of 2019, the Tantri has already
taken a decision on the conduct of Udayasthamana Pooja in
Guruvayur Sree Krishna Temple. Based on the said decision, the
Managing Committee has already issued appropriate proceedings.
3. On 16.07.2025, when this matter came up for
consideration, the learned Standing Counsel for Guruvayur
Devaswom Managing Committee submitted that the decision
taken by the Managing Committee pursuant to the directions
contained in Ext.P2 judgment dated 02.04.2025 shall be placed
on record, along with a memo.
4. Along with a memo dated 16.07.2025, the learned
Standing Counsel for Guruvayur Devaswom Managing Committee
has placed on record a letter dated 30.05.2025 of the Tantri of
Guruvayur Devaswom; Resolution No.2 dated 16.06.2025 of the
Guruvayur Devaswom Managing Committee; proceedings dated
27.06.2025 of the Administrator, Guruvayur Devaswom and letter
dated 03.07.2025 issued by the Administrator, Guruvayur
WP(C) NO. 25755 OF 2025 4 2025:KER:53237
Devaswom.
5. Heard the learned Senior Counsel for the petitioner, the
learned Standing Counsel for Guruvayur Devaswom Managing
Committee for respondents 1 to 4.
6. After arguing for some time, the learned Senior
Counsel for the petitioner, as instructed by the learned instructing
counsel, seeks permission to withdraw this writ petition.
Based on the aforesaid submission made by the learned
Senior Counsel for the petitioner, this writ petition is dismissed as
withdrawn.
Sd/-
ANIL K. NARENDRAN, JUDGE
Sd/-
MURALEE KRISHNA S., JUDGE
MIN
WP(C) NO. 25755 OF 2025 5 2025:KER:53237
APPENDIX OF WP(C) 25755/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE COMMUNICATION ISSUED BY THE
ADMINISTRATOR BEARING REF. NO F6-3605/2018
DATED 27.03.2019
Exhibit P2 TRUE COPY OF THE JUDGMENT OF THE DIVISION
BENCH OF HON'BLE COURT IN WP(C) NO. 11863 OF
2019 DATED 02.04.2025
Exhibit P3 TRUE COPY OF THE COMMUNICATION ISSUED BY THE
ADMINISTRATOR BEARING REF. NO F6-
6600/2024(11) DATED 26.03.2025
Exhibit P4 TRUE COPY OF THE RECEIPT ISSUED BY THE
ASSISTANT MANAGER, TAPAL SECTION GURUVAYUR
DEVASWAM ON THE PAYMENT OF RS. 5,14,000/-
DATED 07.04.2025
Exhibit P5 TRUE COPY OF THE REPRESENTATION FILED BY THE
PETITIONER BEFORE THE ADMINISTRATOR DATED
17.06.2025
Exhibit P6 A TRUE COPY OF THE COMMUNICATION ISSUED BY
THE ADMINISTRATOR, GURUVAYUR DEVASWAM,
BEARING NO. F6-6939/2024 DATED 03.07.2025
Exhibit P7 TRUE COPY OF THE COMMUNICATION ISSUED BY THE
ADMINISTRATOR BEARING REF. NO. F6-6600/2024
DATED 07.07.2025
