SUO MOTU Vs. THE COCHIN DEVASWOM BOARD

JUDGEMENT

(1.) This matter came to be registered because of some serious lapses/dereliction of duties on the part of the staff/officers of the Devaswom in connection with the affairs of the Sreekrishna Swamy Temple, Ravipuram. When the matter came up for consideration on 19.12.2017, this Court passed the following order :

(2.) Now the 4th respondent has filed an affidavit on behalf of the Devaswom, explaining the facts and circumstances under which the lapses had occurred and as to the remedial measures taken in this regard. Paragraphs 2 and 3 of the said affidavit will be worthwhile to be extracted, to avoid repetition and to have a clear understanding of the factual position, as noted below:

(3.) After going through the materials on record and after hearing the learned standing counsel for the Devaswom Board, we find that steps have been taken by the Devaswom to get the defects rectified. Assurance given by the learned standing counsel that utmost care and caution will be taken to see that no lapses will occur in future is recorded. The matter stands closed accordingly.