STATE OF KERALA Vs. BIJESH KUMAR M.

JUDGEMENT

(1.) A devotee/worshipper of Lord Gurvayurappan preferred a Writ Petition as W.P(C)No.20495 of 2019 challenging the correctness and legality of certain administrative decisions of the Guruvayur Devaswom Managing Committee (for short 'G.D.M.C'). Some other writ petitions were also filed by different persons seeking similar reliefs. Taking note of the conflicting views in W.P(C)No.19035 of 2019 and in C.K Rajan's case (AIR 1994 Kerala 179) an order of reference was made by the Division Bench on 24/9/2019 for consideration by a Full Bench. The Full Bench treating as the leading case considered all the other writ petitions also seeking similar reliefs and answered the reference by a common order dtd. 18/12/2020. Feeling aggrieved and dissatisfied with the common order of the Full Bench in the writ petitions, the above review petitions are filed.

(2.) Heard Adv.M.R.Sreelatha, Spl.Government Pleader, for the review petitioners, Adv.T.K.Vipindas, Adv.M.A Abdul Hakkim, Adv.S.Sanal Kumar and Adv.R.Krishnaraj, the learned counsel for the respondents.

(3.) W.P(C) No.20495 of 2019 was filed by a devotee of Guruvayoor temple challenging certain administrative orders with a prayer to set aside the decision of 'G.D.M.C' to donate Rs.5.00 crores to the Chief Minister's Distress Relief Fund (C.M.D.R.F for short).