MANGALADEVI KANNAGI TRUST Vs. STATE OF KERALA

JUDGEMENT

(1.) The 1st petitioner, namely, Mangaladevi Kannagi Trust, represented by its Secretary, and the 2 nd petitioner, who is its Treasurer, have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding respondents 1 to 4 to chalk out a plan for restoration, preservation and conservation of the ancient monument in consultation with respondents 7 and 8 and carry out and complete the works within a time frame to be specified by this Court.

(2.) However, the learned Counsel for the petitioner points out that respondents 9 and 10 would not allow to carry out the maintenance of the monument, as the monument is surrounded by forest land.

(3.) It is to be noted that what is required is the protection of an existing monument. Therefore, the forest officials shall render all assistance to the 4th respondent to carryout the maintenance of the monument. It is further submitted by the learned Counsel for the petitioner that the festival of the temple is scheduled to 24/4/2016.