P SIVASANKARAN NAIR MANGALODAYAM Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition has been filed pro bono publico bringing to the notice of this Court certain vital information relating to the Kevelloor Sree Vamanaswamy Temple situated near Piravom Road Railway Station at Vaikom Taluk.

(2.) The crux of the allegations in this writ petition is that the Committee, which was in charge of the management of the Temple, was not acting in the manner as was expected out of them and therefore, a prayer was made that the Travancore Devaswom Board be directed to take over the administration of the Temple.

(3.) This writ petition was admitted on 06.12.2013 and by an order dated 20.06.2014, a report was called for from the learned Ombudsman for Travancore and Cochin Devaswom Boards. Pursuant to this order, the learned Ombudsman visited the temple on 05.07.2014 and filed a report before this Court on 15.07.2014. The contents of the said report is, to say the least, shocking.