SUO MOTU Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) This D.B.P. relates to transportation of goods through the trekking path from Pamba to Sannidhanam in a rash and negligent manner. Today, at 9.36 a.m., a devotee proceeding to Sannidhanam brought to the notice of this Court the rash and negligent driving of tractors used for transportation of goods to Sannidhanam, through the trekking path, causing threat to the safety of the pilgrims. Therefore, by proceedings dtd. 10/12/2021, Registry was directed to initiate a suo motu proceedings and list the D.B.P. before the Bench at 11.30 a.m. The learned State Attorney and the learned Standing Counsel for the Travancore Devaswom Board are furnished with a copy of the D.B.P.

(2.) The Deputy Superintendent of Police, Ring Road, Thazhevettipram, Pathanamthitta, Kerala-689 645, is suo motu impleaded as additional 5 th respondent in this D.B.P. Registry to carry out necessary correction in the cause title.

(3.) Heard the learned Standing Counsel for the Travancore Devaswom Board for respondents 1 and 2 and also the learned State Attorney for respondents 3, 4 and additional 5th respondent.