SHILPA NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, claiming to be a social activist, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of mandamus commanding the State of Kerala to pay the pending dues of annuity since 2017 for the properties of Sree Padmanabhaswamy Temple, Thiruvananthapuram, which were vested with the Government under the provisions of the Kerala Land Reforms Act, 1963 or as per similar enactments, giving effect to the revision as directed in the judgment of this Court. The petitioner has also sought for a writ of mandamus commanding the State of Kerala to disburse the annuity, effecting revision thereof upwards by 25% every four years to meet the increase in the expenses due to inflation, with 12% per annum on delayed payment, within a time limit to be fixed by the Court.

(2.) On 9/12/2020, when this writ petition came up for consideration before the Division Bench of the Hon'ble the Chief Justice, Registry was directed to place the matter before the Division Bench dealing with Devaswom matters.

(3.) The petitioner has filed this writ petition with State of Kerala, Rep. by the Secretary, Parliamentary Affairs and Revenue (Devaswom) Department; State of Kerala, Rep. by the Principal Secretary, Revenue Department; State of Kerala, Rep. by the Chief Secretary; and Travancore Devaswom Board, Rep. by its Secretary as Respondents 1 to 4 in the party array.