NARAYANA LAL Vs. MANKUZHI MADHAVAN & OTHERS

JUDGEMENT

(1.) This petition under S. 9 and 32 of the Hindu Religious Institutions Act (Travancore Cochin Act XV of 1950) hereinafter the Act is by a Hindu praying:

(2.) The prayers Nos. (2) and (3) can be disposed of easily. They are for action under S. 32 of the Act which provides for annual audit of the accounts of the Board by auditors appointed by this Court. By Proceedings No. A1-2006/58 dated October 30, 1958, this Court has appointed the Examiner of Local Fund Accounts, Trivandrum, to be the Auditor "from 1956-57 onwards "and he has since then, been submitting regular reports of his audit. Considering the volume of accounts that he has to check accounts of the Board as well as of the numerous institutions under its management it will naturally take some time for the auditor to prepare his report. Audit reports are come for the years 1961-62 and 1962-63 and they are pending consideration in this Court. The reports for later years are awaited. The consideration of audit reports under S. 32 of the Act is done by this Court at a public hearing. S. 32(12) of the Act directs a copy of the audit report to be given "to any person who duly applies for the same ".

(3.) The petitioner himself has and attested copy of the report for the year 1962-63. It is open to him to intervene when the relevant audit reports are taken for consideration in this Court and press his views and solicit the Court to pass appropriate orders thereon. It cannot be done on this application in which the Devaswom Board, whose accounts are sought to be audited, is not a party.