SATHEESH Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) W.P.(C)No.23704 of 2021 On 29.10.2021 when this writ petition came up for admission, the matter was ordered to be listed today along with W.P. (C)No.22291 of 2021. The learned Senior Government Pleader and also the learned Standing Counsel for the Travancore Devaswom Board were directed to get instructions from the officers concerned. Registry was directed to show the name of Adv.Sri.P.Ramachandran, learned Advocate Commissioner appointed in W.P.(C)No.22291 of 2021 in the cause list.

(2.) The grievance of the petitioner is that certain shops have been put up on the road margin of Chavady-Thuravur Junction road, in connection with the annual festival of Thuravur Mahakshethram. In the writ petition it is contended that, since the road in question is maintained by the Public Works Department (PWD), without the consent or permission from the PWD authorities, no such shops can be put up.

(3.) In the order dated 29.10.2021, this Court has noticed the WP(C) No.23704/2021 3/7 W.P.(C)Nos.22291 of 2021 and 23704 of 2021 order dated 18.01.2013 of the Apex Court in SLP (Civil)No.8519 of 2006 [Union of India v. State of Gujarat and others]. Today when the matter is taken up for consideration, the learned Standing Counsel for the Travancore Devaswom Board has filed a statement on behalf of respondents 1 to 3.