(1.) Tersely expressed, the petitioner challenges the vires of Sections 4(1) and 63 of the Travancore-Cochin Hindu Religious Institutions Act, 1950 ('the Act' for brevity).
(2.) The challenge impelled is fundamentally on the assertion that these two Sections are in violation of Article 14 of the Constitution of India and this assertion is sought to be justified on the bedrock of the various pleadings contained in the writ petition. Since it, therefore, requires a glance of the specific pleadings before the reliefs sought for by the petitioner can be considered, we deem it appropriate to make a brief narration of the averments of the petitioner to begin with.
(3.) The petitioner says that he is a devout Hindu and a believer of temple worship. He adds that he is a retired Electronics Engineer and 'a public worker of a reasonable repute' residing at Kochi. As per his asseverations, he was the Vice President of the Bharatiya Vichara Kendram and 'a writer on various social and religious issues'. As per him, he worships regularly at the Thrichattukulam Mahadeva Temple and Pazhayannoor Bhagavathi Temple, which are respectively an incorporated Devaswom included in Schedule I of the Act and a temple governed by Section 61(5) of the Act, thereby being under the administrative control and supervision of the second and third respondent Boards, namely the Travancore Devaswom Board (TDB) and Cochin Devaswom Board (CDB) respectively.
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