PRADEEP ANANDATH Vs. COMMISSIONER

JUDGEMENT

(1.) THE petitioner who claims to be an ardent devotee of Mangottukavu Temple, Athipatta in Palakkad District and also President of the Athipatta Desa Committee which consists of the devotees of the temple, has filed this petition under Article 226 of the Constitution of India seeking issuance of a writ in the nature of mandamus directing the first respondent to take appropriate action on Exts.P2 and P3 reports and issue necessary orders to safeguard the interest of the Devaswom and its affairs within a time frame to be fixed by this Court. THE allegations contained in Exts.P2 and P3 are with regard to appointments. On instructions Mr.M.R.Sabu, learned Government Pleader, states that Exts.P2 and P3 would indeed be examined by the first respondent and taken to its logical ends in accordance with law. THE statement of the learned Government Pleader stands recorded and in view thereof this writ petition is closed.