MAHENDRAN Vs. COCHIN DEVASWOM BOARD

JUDGEMENT

(1.) Following the earlier order, Adv.V.G.Arun has filed a report of having executed the commission warrant. In that report, the elected members are also unlisted. All sides agree that the new committee is to take charge on the Karthika Pournami day which falls on 21.11.2010. Such taking over of charge will be promptly intimated to the Secretary of Cochin Devaswom Board. All other issues left open regarding the aforesaid facts. The writ petition is ordered accordingly.

(2.) Respondents 2 to 4 appear. Their learned counsel rightly says that they do not stand in the way of the interim relief for appointment of an Advocate Commissioner to supervise the election being conducted as scheduled. Learned counsel for the petitioner also says that all that is required for the Advocate Commissioner is to observe the election and not to act as the Returning Officer. Hence, with the concurrence of Adv.Sri.V.G.Arun, we appoint him as the Advocate Commissioner to observe the proceedings of the election which is scheduled to be held on 7.11.2010, to the General Body of the second respondent and file a report regarding the said election.

(3.) Respondents 3 and 4 will provide all necessary assistance for Adv.Arun to carry out the Warrant of Commission. The petitioner will pay the Advocate Commissioner an amount of Rs.25,000/- directly, at the earliest, towards bata, including expenses. Post on 11.11.2010.