PRESIDENT POORNATHRAYISHA SEVA SANGHAM Vs. K THILAKAN KAVANAL

JUDGEMENT

(1.) Leave granted.

(2.) The decision rendered by a Division Bench of Kerala High Court is questioned by the appellants, primarily on the ground that it should not have entertained the original petition which was purportedly filed as public interest litigation.

(3.) A brief reference to the factual position would suffice. Respondent No. 1 filed a writ petition under Article 226 of the Constitution of India, 1950 (in short the Constitution) questioning correctness of the decision taken by the Cochin Devaswom Board (in short the Board) in granting permission to the appellant-society for use of Oottupura (dining hall) on the left side of the Sri Poornathrayisha Temple. Grievance of the respondent No. 1-writ petitioner was that the appellant-society was charging huge charges by letting the Oottupura to various devotees for performing pooja in the temple and for permitting feasts to be organized in the Oottupura.