COCHIN THIRUMALA DEVASWOM Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner Devaswom has approached this Court with the following prayers:-

(2.) Heard Sri.S.R.Dayananda Prabhu, the learned counsel for the petitioner as also Sri.P.N.Santhosh, the learned Senior Government Pleader appearing for the respondents.

(3.) The issue is mainly with regard to the callous inaction and indifference shown by the Government/ Departmental Authorities, particularly the 4th respondent, in giving effect to the statutory revision of the annuity payable to the petitioner Devaswom under Section 66 of the Kerala Land Reforms Act providing 25% increase on every five years as envisaged under Section 67A of the very same enactment.