KADAN KUNHIRAMAN Vs. MALABAR DEVASWAM BOARD

JUDGEMENT

(1.) The captioned writ petition carries allegations that Sree Madayi Vadukunda Shiva Temple is administered by an unauthorized committee and against its uncontrolled dealings of the temple funds without the consent of the statutory authority. In the said circumstances, the following reliefs are sought for in the writ petition.

(2.) Heard the learned counsel on both sides.

(3.) In view of Annexure-R1 order on the aforesaid lines it is evident that the Commissioner of Malabar Devaswom Board had already appointed Sri.Rajesh T as Full-time Officer to discharge the functions as mentioned hereinbefore. The party respondents also got no reason to raise grievance against it as it was made subject to the outcome of the aforesaid appeals. In the light of the aforesaid arrangement made by the Malabar Devaswom Board there could be no further grievances for the petitioner. In the said circumstances, recording the factum of Annexure-R1 and the appointment of Sri.Rajesh.T as Full-time Officer to discharge the functions mentioned hereinbefore, this writ petition is closed. If the petitioner got any subsisting grievance relating accounting/improper accounting it will be open to him to take up the matter before the authority competent.