SANOOP V V Vs. STATE OF KERALA

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India challenging Ext. P6 order of the 2nd respondent, the District Collector, Kozhikode.

(2.) The petitioner, Sanoop V.V., states that he is a devotee of Sree Valayanadu Devi Temple and alumnus of Zamorin's Guruvayurappan College. According to him, he approached this Court to protect the sanctity and transparency of the temple and the administration of educational institutions managed by the Zamorin's Kovilakam.

(3.) The petitioner states that the 2nd respondent, District Collector, Kozhikode, by Ext.P6 order has granted Malikhana - a hereditary political pension granted by the British Government to the Zamorin Raja - to the late Sri. K. C. Ramachandran Raja. According to the petitioner, Malikhana was abolished by the 26th Amendment of the Constitution of India in 1971. The petitioner states that the 8th respondent, Sri. P.K. Kerala Varma, has staked a claim to receive Malikhana.