SUO MOTU Vs. TRAVANCORE DEVASWOM BOARD

JUDGEMENT

(1.) We are considering TDB Report No. 86 of 2017, placed before this Court by the learned Ombudsman for the Travancore and Cochin Devaswoms.

(2.) One of the issues that was considered by the learned Ombudsman was the measures to be adopted to reduce the crowd of pilgrims at Sabarimala Temple during the peak season and a suggestion was made, based on his personal visit during 20th to 23rd October 2017, that the ghee offered by the devotees for abhishekam be collected in a clean vessel and that the same be deposited in a common receptacle, to conduct abhishekam and then offer the prasadham to devotees after conducting abhishekam. When the suggestion was considered by this Court on 20th November, 2017, the following order was passed :

(3.) The matter was thereafter heard on 12th of March, 2018, wherein various other suggestions and proposals made before us were recorded in the following order: