SIVAN KADHALY Vs. ADMINISTRATOR

JUDGEMENT

(1.) THIS writ petition was preferred seeking a writ of certiorari to quash Exts.P1 and P2 notifications preventing any person other than a Bhramin and a Namboodiri to be appointed as head priest in the Guruvayoor Sree Krishna Temple and Sabarimala Malikapuram Temple. We are of the view that as the notification is of the year 1993 by the lapse of time this writ petition must have become infructuous, especially when for subsequent years similar notifications were issued and appointments were effected. Original petition is dismissed as infructuous. All pending interlocutory applications would stand dismissed.