P. SUDHAKARAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The common issue raised in these writ petitions is regarding the conduct of Thrissur Pooram at Vadakkumnatha Kshethramaidanam of Sree Vadakkumnathan Devaswom, which is under the management of Cochin Devaswom Board. The writ petitions, i.e., W.P.(C)Nos.16440 of 2024, 16599 of 2024 and 16753 of 2024 are filed by the devotees of Lord Vadakumnathan of Sree Vadakkumnathan Devaswom. The reliefs sought for in W.P.(C)No.16440 of 2024 read thus:

(2.) The reliefs sought for in W.P.(C)No.16753 of 2024 read thus:

(3.) The reliefs sought for in W.P.(C)No.16599 of 2024 read thus: