TRAVANCORE DEVASWOM BOARD Vs. DEPUTY EXAMINER

JUDGEMENT

(1.) HEARD the learned Government Pleader, representing the Deputy Examiner, Local Fund Audit. The learned Standing Counsel representing the Devaswom Board submits that sanction is to be given for auction in respect of the right of sale of vazhipadu items listed in the petition for the year 2007-08 in all Devaswoms in the Vaikom Group on dates which have been notified.

(2.) WE are sure that the officers will attend to such duties with utmost sense of responsibility. The programme as suggested in the application is therefore ratified, and it is to be ensured that revenue receipts should record ascending grades. Closed.