N. PRAKASH Vs. S BINDU

JUDGEMENT

(1.) The petitioner has filed this contempt case, invoking the provisions under Sec. 12 of the Contempt of Courts Act, 1971, alleging willful disobedience of the directions contained in Annexure A1 judgment of this Court dtd. 14/2/2023 in W.P.(C)No.4729 of 2023 - Major Vellayani Devi Temple Advisory Committee v. State of Kerala [2023 (2) KHC 290], by not taking sufficient measures to ensure that politics has no role to play in the conduct of daily worship, ceremonies and festivals in temples. The instance pointed out in this contempt case in connection with the annual festival of Kadakkal Devi Temple, which is a temple under the management of the Travancore Devaswom Board, is regarding a programme conducted on 10/3/2025, in which one singer named Aloshi performed political songs and displayed flags of a political party in the background.

(2.) The said incident is the subject matter of W.P.(C)No.10893 of 2025 filed before this Court on 17/3/2025, in which this Court has passed a detailed order on 18/3/2025. The said order reads thus;

(3.) The said writ petition is listed today as item No.13, in which this Court has passed another order and the matter now stands posted to tomorrow (28/3/2025).