SHREE KUMRAMPUTHOOR BHAGAVATHY DEVASWOM Vs. MALABAR DEVASWOM BOARD

JUDGEMENT

(1.) W.P.(C) No. 25272 of 2015 is preferred by Sree Kumaramputhur Bhagavathy Devaswom Kshethra Samrakshana Samithi. The 1st petitioner is the Convener of the said Samithi and the 2nd petitioner is a member. The 1st respondent is Malabar Devaswom Board and the 2nd respondent is its Assistant Commissioner. The 3rd respondent is the Secretary to the Government. The respondents 4 to 9 and 11 are the party respondents. The 10th respondent is the Executive Officer of the Sree Kumaramputhur Bhagavathy Devaswom.

(2.) W.P.(C) No. 8572 of 2020 is preferred by one Jose P. and his wife Thressiamma. The issues of fact and law involved in these Writ Petitions are common and therefore, these Writ Petitions are disposed of by a common judgment. W.P.(C) No. 25272 of 2015 is taken as the lead case. The parties and exhibits are referred in this judgment as stated in the said Writ Petition, unless otherwise specifically indicated.

(3.) The brief facts of W.P.(C) No. 25272 of 2015 are as follows: