LAWS(KER)-2025-3-244

SUO MOTU Vs. STATE OF KERALA

Decided On March 17, 2025
SUO MOTU Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The Deputy Superintendent of Police, Vaikom P.O., Kottayam-686 141 is suo motu impleaded as the additional 20th respondent.

(2.) Registry to carry out necessary corrections in the cause title.

(3.) This DBP is registered suo motu vide order dtd. 26/7/2024 in DBP No.57 of 2022 and W.P.(C)No.22489 of 2024, on the conduct of 'Kodi Archana' and 'Vadakkupurathu Pattu' in Vaikom Sree Mahadeva Temple, which are scheduled to be conducted from 17/3/2025 for 41 days and 1/4/2025 to 13/4/2025, respectively. Report No.2 of 2024 in DBP No.57 of 2022 filed by the learned Advocate Commissioner forms part of this DBP.