MANOJ O R Vs. GURUVAYUR DEVASWOM

JUDGEMENT

(1.) The question arising for consideration in the Original Petition is whether the High Court, in the exercise of its jurisdiction under Article 227 of the Constitution of India, would set aside an ad interim order of injunction granted by the trial court, challenged by an affected person who is not a party to the suit.

(2.) From the pleadings, documents and the submissions made by the counsel, the following facts are revealed: Guruvayur Devaswom (hereinafter referred to as 'Devaswom') invited competitive tenders for the right to take photographs of the devotees in connection with "Choroon" and "Thulabharam", and video films of "Chembai Sangeethotsavam" for the period from 1.6.2011 to 31.5.2012. The tenderers should be persons proficient in photography and who run studio. Earnest Money Deposit of Rupees one lakh should be made by the tenderer. The tenders were to be submitted before 3 PM on 24-3-2011. Tenders were to be opened at 3.30 PM on the same day. The person who quotes the highest tender would be conferred the right. He has to remit half of the tender amount within ten days. The balance amount should be deposited within three months.

(3.) The Petitioner (O.R. Manoj, the proprietor of Avani Studio) submitted a tender for 85,55,555/-. He quoted the highest amount. K.V. Pramod of K.V.P. Studio quoted 82,53,313/-. Pradeep. U., the second Respondent, quoted 34,75,000/-.