IN RE COCHIN DEVASWORS BOARD Vs. STATE

JUDGEMENT

(1.) THIS matter comes up being registered suo motu in terms of the directions contained in judgment dated 30/03/2012 in WP (C) No. 6412 and DBA Nos. 1 to 9 of 2012*.

(2.) READ the aforesaid common judgment. It contains clear directions regulating the use of "Adirvettu or Kadina" (fire works) in different temples. We do not find any differential in the yardsticks to be applied in the use of "Adirvettu or Kadina", wherever it be, in the State of Kerala. Therefore, the Travancore Devaswom Board (TDB) and the Malabar Devaswom Board (MDB) have rightly pointed out through their learned counsel that they have no objection in the implementation of the directions contained in the aforesaid judgment to all situations and temples falling under the control of TDB and MDB. It is pointed out by the learned counsel for MDB that there are no temples directly administered by it, except a few. Be that as it may, we find that there is no intelligible differentia to classify temples depending upon its management, genesis, ownership or trusteeship, to fall within the laws governing the use of explosives, including use of gun powder, in the State of Kerala.