SATHYAN K. Vs. COCHIN DEVASWOM BOARD

JUDGEMENT

(1.) The petitioners have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to convene a fresh general body meeting of the devotees of Puranattukara Maha Vishnu Temple managed by Poonkunnam Devaswom under Cochin Devaswom Board and constitute a proper Temple Advisory Committee as per Ext.P1 by-law. The petitioners have also sought for a writ of mandamus commanding the respondents to stay Ext.P5 order No.A5.11035/2022 dtd. 10/11/2022.

(2.) The document marked as Ext.P5 is a copy of the order dtd. 10/11/2022 of the 1st respondent Cochin Devaswom Board, whereby the Temple Advisory Committee of Puranattukara Maha Vishnu Temple, Poonkunnam Devaswom, Thrissur is reconstituted by nomination. Ext.P5 order is not under challenge in this writ petition by seeking appropriate relief. None of the members of the re-constituted Temple Advisory Committee are not made parties.

(3.) The learned Standing Counsel for Cochin Devaswom Board would submit that the document marked as Ext.P5 order is incomplete. The said order consists of two pages. The learned Standing Counsel would fairly submit that he shall hand over a copy of that order to the learned counsel for the petitioners.