NEELAKANDAN K.N Vs. STATE OF KERALA

JUDGEMENT

(1.) This Writ petition is filed under Article 226 of the Constitution of India.

(2.) The 1st petitioner Sri. Neelakandan K.N., states that he is a senior citizen and a member of Kizheppattu Pushpakam, a Nambisan family. The said family is holding the hereditary right of Kazhakam in the Sree Danuvandhari Temple, Nelluvai (hereinafter referred to as "the temple'). According to the petitioner, he inherited the right of Kazhakam by his birth in the said family.

(3.) The 1st petitioner is aged 70 years and he made a request to the 3rd respondent, the Secretary Cochin Devaswom Board to permit him to hand over the hereditary/karaima service rights of the family to the 2nd petitioner, Anjali, who is the daughter-in-law of the 1st petitioner.