C. GOPINATHAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is a devotee of Lord Siva of Sree Karippamanna Siva Temple, which is a controlled institution under the Malabar Devaswom Board, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P4 order dtd. 21/10/2024 of the 3rd respondent Commissioner, Malabar Devaswom Board in R.P.No.17 of 2024; a declaration that respondents 8 to 10 are not entitled to continue as non-hereditary trustees of Sree Karippamanna Siva Temple and has no right to manage the day to day affairs of the temple; and a writ of mandamus commanding the 3rd respondent to remove respondents 8 to 10 from acting as non-hereditary trustees of Sree Karippamanna Siva Temple.

(2.) On 4/3/2025, when this writ petition came up for consideration, learned counsel for the petitioner sought time to address the arguments, taking note of the law laid down by this Court in Muraleedharan M. and another v. Malabar Devaswom Board and others [2024 (6) KHC SN 20].

(3.) Heard the learned counsel for the petitioner, the learned Senior Government Pleader for the 1st respondent and also the learned Standing Counsel for Malabar Devaswom Board for respondents 2 to 6.