ANIL KUMAR Vs. COCHIN DEVASWOM BOARD

JUDGEMENT

(1.) The petitioner, who is a devotee of Thalakottukara Bhagavathy Temple, which is a temple under the management of the 1st respondent Cochin Devaswom Board, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding respondents 1 and 2 to ensure that the direction contained in Ext.P3 order dtd. 16/11/2024 of the 1st respondent Board, whereby the application made by the 3rd respondent Thathwamasy Desa Vilakku Committee stands rejected, is complied with in letter and spirit, by permitting the Temple Advisory Committee of that temple to conduct Desavilakku in terms of that permission. The petitioner has also sought for a writ of mandamus commanding respondents 1 and

(2.) to ensure that the 3rd respondent Thathwamasy Desa Vilakku Committee and the 4th respondent, who is its President, do not collect contributions in the name of Thalakottukara Bhagavathy Temple and do not conduct Thathwamasy Desa Vilakku on 30/11/2024 in the temple property or its vicinity; and a writ of mandamus commanding the 6th respondent Station House Officer, Kunnamkulam Police Station, to take strict action against the 3rd and 4th respondents and its members in case there are attempts to conduct Desa Vilakku on 30/11/2024. 2. On 28/11/2024, when this writ petition came up for admission, the learned Standing Counsel for Cochin Devaswom Board took notice on admission for respondents 1 and 2 and the learned Senior Government Pleader for the 6th respondent Station House Officer. Urgent notice on admission by special messenger was ordered to respondents 3 to 5, returnable by 29/11/2024 at 10.15 a.m. Paragraph 4 of the order of this Court dtd. 28/11/2024 reads thus;

(3.) On 29/11/2024, when this writ petition came up for consideration, this Court passed a detailed order, which reads thus;