COCHIN DEVASWOM BAORD Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) This DBA is filed by the Cochin Devaswom Board seeking an order to issue appropriate directions to the respondents regarding solid waste management in Thekkinkadu Maidan (Sree Vadakkunnathan Kshethra Maidan) during Thrissur Pooram of the year 1199 ME (2024) and to issue necessary directions to the respondents to implement the directions contained in Annexure A3 report dtd. 10/10/2023 issued by the Internal Vigilance Wing of the Local Self Government Department. This DBA is filed in terms of the directions contained in Annexure A1 order dtd. 4/1/2024 of a Division Bench of this Court, in which one among us [Anil K. Narendran, J.] was a party, in DBP No.3 of 2023, which was registered based on Report No.39 of the learned Ombudsman in Complaint No.52 of 2022 made by a devotee regarding disposal of the waste accumulated in Thekkinkadu Maidan (Sree Vadakkunnathan Kshethra Maidan) in connection with Thrissur Pooram.

(2.) On 5/4/2024, when this DBA came up for consideration, the learned Standing Counsel for the 4th respondent Thrissur Municipal Corporation, the learned Senior Counsel for 5th respondent Paramekkavu Devaswom, the learned counsel for the 6th respondent Thiruvambady Devaswom and the learned Senior Counsel for the 7th respondent Thrissur Pooram Exhibition Committee entered appearance and the matter was adjourned for getting instructions.

(3.) Heard the learned Standing Counsel for Cochin Devaswom Board for the applicant, the learned Senior Government Pleader for respondents 2 and 3, the learned Standing Counsel the 4th respondent Thrissur Municipal Corporation, the learned Senior Counsel for 5th respondent Paramekkavu Devaswom, the learned counsel for the 6th respondent Thiruvambady Devaswom and the learned counsel for the 7th respondent Thrissur Pooram Exhibition Committee.