COCHIN DEVASWOM BOARD Vs. DISTRICT POLICE CHIEF

JUDGEMENT

(1.) W.P.(C) No.19921 of 2021:- Kuthapady Sastha Temple (hereinafter referred to as the Temple) is administered and managed by the 1st petitioner, Cochin Devaswom Board. The Temple has 3.87 acres of land comprised in Survey Nos.265 and 404 of Poonithura Village in Kanayannur Taluk. The petitioners alleging that the local residents pose resistance when the petitioners attempted to put up fence around the said property and despite request the 2nd respondent did not render adequate assistance and police protection, filed this Writ Petition seeking the following reliefs:

(2.) W.P.(C) No.26610 of 2021:- The petitioners claiming to be devotees of Kuthapady Sree Dharma Sastha Narasimha Murthi filed this Writ Petition seeking the following reliefs:

(3.) Heard the learned Standing Counsel for the Cochin Devaswom Board for the petitioners in W.P.(C) No.19921 of 2021 and respondent Nos.1 to 3 in W.P.(C) No.26610 of 2021, the learned Senior Government Pleader, the learned Standing Counsel for the Kerala Water Authority, the Kerala State Electricity Board Ltd., Corporation of Kochi and the respective learned counsel appearing for the petitioners in W.P.(C) No.26610 of 2021 and the party respondents.