K. K. RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is a devotee of Sree Vayathur Kaliyar Temple, which is a controlled institution under the 2nd respondent Malabar Devaswom Board, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the 3rd respondent Commissioner, Malabar Devaswom Board to consider and pass orders on Ext.P4 representation dtd. 28/1/2025, pointing out the ineligibility/disqualification of respondents 7 to 9 for being appointed as non-hereditary trustees of the said temple in the process of selection pursuant to Ext.P2 notification dtd. 9/10/2024. The document marked as Ext.P3 is a copy of the relevant pages of audit report of the temple for the period between 1996-2017.

(2.) On 13/2/2025, when this writ petition came up for admission, after arguing for some time, the learned counsel for the petitioner sought adjournment.

(3.) Heard the learned counsel for the petitioner, the learned Senior Government Pleader for the 1st respondent State and the learned Standing Counsel for Malabar Devaswom Board for respondents 3 to 5. Considering the nature of relief proposed to be granted, service of notice on respondents 6 to 9 is dispensed with.