SUO MOTU Vs. STATE OF KERALA

JUDGEMENT

(1.) This DBP is registered suo motu vide proceedings dtd. 6/1/2024, based on a complaint dated nil received from a devotee by name Anilkumar M., pointing out the functioning of a Temple Development Committee (Kshethra Vikasana Samithi) in Thiruvallam Sree Parasurama Swamy Temple, a temple under the management of the 2ndrespondent Travancore Devaswom Board. In the complaint, it is stated that the Temple Development Committee is going to conduct 'Sapthaham' by collecting huge amounts from the devotees. The complainant has also enclosed the information received from the State Public Information Officer, in the office of the District Registrar (General), in order to show that the registration of the Temple Development Committee has not been renewed from the year 2015 onwards.

(2.) On 10/1/2024, when this matter came up for consideration, the learned Standing Counsel for Travancore Devaswom Board sought time to get instructions as to the activities undertaken by the Temple Development Committee (Kshethra Vikasana Samithi) in Thiruvallam Sree Parasurama Swamy Temple and whether there is an elected Temple Advisory Committee in that temple, constituted under Sec. 31A of the Travancore-Cochin Hindu Religious Institutions Act, 1950.

(3.) On 12/1/2024, when this matter came up for further consideration, Registry was directed to list this matter on 17/1/2024, along with the judges' papers in DBP No.111 of 2023.