MATHEW GEORGE Vs. DISTRICT COLLECTOR COLLECTORATE

JUDGEMENT

(1.) The issues in these three proceedings relate to the properties of Adoor Sree Parthasarathy Temple. It appears that the learned Ombudsman for Travancore and Cochin Devaswom Boards was approached by a person, who claims to be the General Convener of an Association by name Sree Parthasarathy Action Council, with complaint No.198/2015, which led to TDB Report No.171/2015 being filed before this Court.

(2.) The gravamen of the allegations in the complaint was that an extent of 1.25 acres of land, originally purchased by the devotees of the Temple and handed over to the Travancore Devaswom Board as early as in the year 1958, have been substantially encroached into by certain persons.

(3.) The complaint aforementioned was thereafter made before the learned Ombudsman on the assertion that even though, pursuant to the directions of this Court, the Revenue Department had confirmed the allegation of trespass, no further action had been taken and further stating that one of the alleged trespassers had approached this Court by filing W.P.(C) No.30497/2013, which led to a clarificatory order being passed by this Court on I.A.No.11433/2014, a copy of which has been appended to the report of the learned Ombudsman as Annexure A. We notice from the said order that this Court had directed as under: