A.K. RAJASREE Vs. S. JAYASREE AND OTHERS

JUDGEMENT

(1.) This Contempt of Court Case has been filed by the 7th respondent in W.P.(C)No. 4975 of 2018, alleging that the directions of this Court in the order, dated 20.02.2018, in the said writ petition has been violated by the respondents herein.

(2.) A reading of our order, against which this COC has been impelled, shows that we did not really issue any directions to any of the parties, but we had only recorded the undertaking made by the learned counsel for the petitioners that instructions had been given to all concerned to ensure that the event of 'Chooralmuriyal' does not take place in the temple.

(3.) The petitioner in the COC alleges that this undertaking has been violated and she has filed this COC, arraying the Secretary and Administrative Officer of the Devaswom Board and the District Police Chief, Alappuzha as the respondents. The allegations of the petitioner, as we can see from the pleadings on record, is that the respondents have failed in ensuring that the customary rite of "Chooralmuriyal" did not take place inside the temple .