EDAMANA VASUDEVAN NAMBOOTHIRI Vs. MALABAR DEVASWOM BOARD

JUDGEMENT

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

(2.) The petitioner, Sri. Edamana Vasudevan Namboothiri is the Manager of Naduvilmadom group of temples, which consists of 18 temples spread over the Malabar area. Naduvilmadom is a mutt coming under the Madras Hindu Religious and Charitable Endowments Act (for the sake of brevity, 'the HR & CE Act').

(3.) Ext.P1 scheme was framed on 3/9/1936 for the administration of these 18 temples. The petitioner contends that, as per Clause (3) of the said Scheme, the Mooppil Swamiyar is the hereditary trustee and the Manager appointed by him is empowered to administer those temples. One of the temples out of the 18 temples is the Sree Annapoorneswari temple, Puthucode.