C.P.GOVINDANKUTTY Vs. MALABAR DEVASWOM BOARD

JUDGEMENT

(1.) PETITIONERS are devotees of Pallikkunnu Sree Mookambika Temple, Kannur and members of a Welfare Committee. Their main grievance is the alleged non convening of a meeting of devotees to form a Welfare Committee inspite of the directions issued by this Court in Ext.P2 judgment and forming a Committee in violation of the directions. According to the petitioners, Ext.P5 alone is the intimation, which was published in a news paper, and that too, only two days before the proposed meeting of devotees to form the Committee.

(2.) THE 3rd respondent Executive Officer has filed a counter affidavit, wherein the stand taken is that the Committee, which was formed after the judgment of this Court, has been selected by the devotees in a meeting. It is the stand of the Executive Officer that proper notices have been given for the convening of the meeting including to the members of the earlier Welfare Committee. Various documents have been produced in support of the above argument.

(3.) IT is vehemently argued by the learned counsel for the petitioners that the directions issued in Ext.P2 judgment have been grossly violated in regard to the various steps taken for forming a Committee. Learned counsel for the petitioners, referring to various documents, submits that proper notices have not been given to the devotees and the 3rd respondent has taken initiative for including interested parties for forming the new Welfare Committee. These arguments are supported by Sri.N.Nagaresh. These are denied by Sri.Mahesh V. Ramakrishnan, who submitted that the Executive Officer, being an officer of the Board, there was no interest for him with regard to the personalities, who have been elected to the Welfare Committee and he has only convened a proper meeting of the devotees who have selected the Committee.