KODIYERI GOPALAKRISHNA MENON Vs. COMMISSIONER

JUDGEMENT

(1.) The framing of a Scheme for Management of the Ozhur Vishnu Temple at Malappuram District has obtained the attention of this Court at least twice before ; but this time it throws up certain interesting legal issues, particularly on the statutorily provided alternate remedy against an order of the Commissioner of the Malabar Devaswom Board.

(2.) The application to frame a Scheme was, in fact, made by respondents 3 to 7 herein earlier and on the allegation that it was not being disposed of by the Deputy Commissioner of the Malabar Devaswom Board, they had approached this Court, along with two others, by filing W.P.(C) No.25914/2017, which culminated in Ext.P2 judgment, where-under another Division Bench of this Court directed the Commissioner of the Malabar Devaswom Board, who was arrayed as the second respondent therein, to take up the said application and dispose it of within a specified time frame.

(3.) In Ext.P2 judgment, the learned Division Bench had also directed that necessary orders be passed by the Commissioner, after calling for the files from the Deputy Commissioner of the Malabar Devaswom Board, who was arrayed as the first respondent and after hearing the interested parties.