SUO MOTU Vs. MANAGING COMMITTEE

JUDGEMENT

(1.) By the proceedings dtd. 20/10/2021, the Registry was directed to initiate suo motu proceedings based on the letter dtd. 19/4/2021 of the 2nd respondent Administrator, Guruvayur Devaswom Managing Committee, addressed to the Registrar General of this Court, which pertains to the entry of the additional 7th respondent, a former Administrator of Guruvayur Devaswom Managing Committee, along with additional respondents 5 and 6, who are members of Guruvayur Devaswom Managing Committee, into the Nalambalam of Guruvayur Sree Krishna Temple, on 14/4/2021 at 2.30 a.m., in violation of Decision No.2 taken by the Managing Committee on 12/4/2021, imposing absolute restriction on entry of devotees.

(2.) On 9/11/2021, when this D.B.P. came up for consideration, the learned Standing Counsel for Guruvayur Devaswom Managing Committee took notice for respondents 1 and 2. The learned Senior Government Pleader took notice for respondents 3 and 4. Urgent notice by speed post was ordered to additional respondents 5 to 7. The learned Standing Counsel was directed to file affidavit of respondents 1 and 2 and the learned Senior Government Pleader was directed to file statement of respondents 3 and 4, before 7/12/2021.

(3.) On 7/12/2021, the learned Standing Counsel for Guruvayur Devaswom Managing Committee sought further time to file the affidavit of the 2nd respondent Administrator. The learned counsel for additional respondents 5 and 6 and also the learned Senior Counsel for the additional 7th respondent sought one week's time to file affidavits. The learned Senior Counsel submitted that, on 14/4/2021, the additional 7th respondent entered into the Nalambalam of Guruvayur Sree Krishna Temple for Vishukani darshan, without knowing the decision taken by the Managing Committee, imposing restriction on entry of devotees.