T.N.SANKARAN NAIR Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The above writ petitions are materially connected in respect of the issues cropped up consequent to the disputes by and between a Trust and other persons regarding the management of two temples, and the conduct of the annual festival of the "Karuvan Kavu" and the "Thondasserry Kariyathan Kavu" on the 2nd Thursday and 2nd Friday of the Malayalam month of "Kumbham" every year. Therefore, I heard them together and propose to deliver this common judgment.

(2.) So far as W.P.(C) No.4434 of 2019 is concerned, the predominant relief sought for is a direction to respondents 1 to 3 to permit the petitioner to conduct the annual festival specified above, in accordance with custom and practices being followed in these temples for more than 100 years, on the dates specified above, every year, till a finality is arrived at in the civil suit, O.S.No.842/2018 pending before the Munsiff's Court, Kozhikode.

(3.) W.P.(C) No.4448 of 2019 is filed by Nedumburath Kudumba Trust, in which the relief sought for is a direction to the 1 st respondent to initiate proceedings under Sec.145 of the Code of Criminal Procedure, and to put the petitioner in possession of the temple specified above, and for a direction to the 1st respondent to take all necessary measures to enable the petitioner to conduct the festivals of the temples and for other related reliefs.