MANJUNATHA SHETTY Vs. MALABAR DEVASWOM BOARD

JUDGEMENT

(1.) The issue raised in W.P.(C)No.34739 of 2023 and W.P.(C)No.12007 of 2024 relates to an order dtd. 25/9/2023 of the 2nd respondent Commissioner, Malabar Devaswom Board, whereby an Executive Officer has been appointed for Sree Salathur Malaraya Daivasthanam.

(2.) W.P.(C)No.34739 of 2023:- The petitioner in this writ petition, who belongs to Bakrabail family, which is one among the 18 families, having hereditary rights in the management of Sree Salathur Malaraya Daivasthanam, which is a controlled institution under the 1st respondent Malabar Devaswom Board. The petitioner has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P2 order dtd. 25/9/2023 of the 2nd respondent Commissioner, Malabar Devaswom Board, whereby, an Executive Officer has been appointed for Sree Salathur Malaraya Daivasthanam.

(3.) W.P.(C)No.12007 of 2024:- During the pendency of W.P.(C)No.34739 of 2023, the petitioner, who claims to be a member of one among the 18 families having hereditary rights in Sree Salathur Malaraya Daivasthanam, has filed this writ petition seeking a writ of mandamus commanding the 1st respondent Malabar Devaswom Board to implement Ext.P10 order dtd. 25/9/2023 [Ext.P2 order in W.P.(C)No.34739 of 2023], by directing the Executive Officer to take charge and to manage the affairs of Sree Salathur Malaraya Daivasthanam; a writ of mandamus commanding the 1st respondent Board to appoint an alternative person in the place of D.C. Krishnavaarmaraj as Executive Officer and to take charge to maintain the affairs of Sree Salathur Malaraya Daivasthanam; and a writ of mandamus commanding respondents 2 to 4 to take appropriate action on Ext.P13 representation dtd. 16/3/2024, within a stipulated time for the peaceful conduct of the temple festival under the vigilance of the Executive Officer appointed by the Malabar Devaswom Board.