K KRISHNA KUMAR Vs. COCHIN DEVASWOM BOARD

JUDGEMENT

(1.) What the petitioner essentially wants in this Writ Petition is a direction to be issued to the competent Authorities to audit the accounts of the Palliparambukavu Temple, Tripunithura, which is a temple under the supervisory and administrative control of the Cochin Devaswom Board.

(2.) The petitioner says that as early as on 03.06.2015, another Division Bench of this Court in DBP No. 39 of 2015, directed the Local Fund Audit [now known as the Kerala State Audit Department] to conduct audit of the accounts of the temple in question. The petitioner says that in spite of this direction, issued as early as in the year 2015, no action has been taken by the competent Authority even now.

(3.) When we considered this matter yesterday [16.07.2018], we asked the learned Government Pleader to inform us as to why no action has been taken by the Kerala State Audit Department to audit the accounts of the temple in spite of the explicit directions in Ext. P8 order.