P. SREEDHARAN NAMBISAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is the hereditary trustee of Thripuranthaka Devaswom in Malappuram District. The 4th respondent as per Ext.P7 order dtd. 28/12/2020 appointed four non-hereditary trustees; respondents No.6 and 7 are two among them. The petitioner is aggrieved of appointing non-hereditary trustees, especially respondents No. 6 and 7 and hence he submitted Ext.P8 objection to the 4th respondent. Alleging that respondent Nos.2 to 4 did not take any remedial measures, the petitioner filed this Writ Petition seeking the following reliefs.

(2.) This Writ Petition was admitted on 22/1/2021. The learned Senior Government Pleader took notice for respondent No.1 and the learned Standing Counsel for the Malabar Devaswom Board took notice for respondents No. 2 and 3. Notice was directed to be served on respondent Nos.5 to 7.

(3.) The learned Standing Counsel for the Malabar Devaswom Board submitted a statement for the 2nd respondent. Respondents No. 6 and 7 filed a counter affidavit.