BABILU SANKAR Vs. SREE PADMANABHASWAMY TEMPLE

JUDGEMENT

(1.) These writ appeals are filed under Sec. 5(i) of the Kerala High Court Act, 1958 by the petitioner in W.P.(C)No.5229 of 2023 and 17504 of 2023.

(2.) W.P.(C)No.5229 of 2023 is filed by the appellant under Article 226 of the Constitution of India seeking the following reliefs:

(3.) W.P.(C)No.17504 of 2023 is also filed by the appellant under Article 226 of the Constitution of India seeking the following reliefs: