P. RADHAKRISHNAN Vs. COCHIN DEVASWOM BOARD

JUDGEMENT

(1.) Leave was granted in this matter on 9/9/2025.

(2.) The present appeal calls in question the judgment and order dtd. 9/8/2023 passed by the High Court of Kerala at Ernakulam in Writ Petition (C) No. 29089/2020. At the commencement of the hearing, Mr. Gaurav Agrawal, learned Senior Counsel, submitted that the appellants in terms of the Ext.P3-Proceedings dtd. 16/9/2014 and Ext.P9-Notice dtd. 27/11/2020, shall pay the licence fee, at the rate of Rs.1,50,000.00 per annum along with arrears to the first respondent-Cochin Devaswom Board (hereinafter referred to as the"Board").

(3.) However, the grievance of the appellants is that the further directions of the High Court have rendered them worse off in their own writ petition. The further directions in Para 53 of the judgment, which according to the appellant, are beyond the scope of the writ petition and with which they are seriously aggrieved are in the following terms: