N S S KARAYOGAM Vs. STATE OF KERALA

JUDGEMENT

(1.) D.B.P.No.63 of 2012 comes up in relation to certain items of land near Sreekanteswaram Temple in Thiruvananthapuram. The suggestion of the learned Ombudsman is that those lands are necessary for the proper utility of the temple premises.

(2.) THE Nair Service Society Karayogam of the locality has some parallel proceedings with the Government. It appears that there was a suit. Ultimately, it is said that an application for assignment is pending with the Government at the instance of the Karayogam. The Government appears to have initiated proceedings under the Land Conservancy Act against N.S.S.Karayogam.

(3.) THE writ petition and the D.B.P. are ordered accordingly.