BALU KENATH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners, who are the devotees of Sree Manappulli Bhagavathi of Sree Manappullikkavu Bhagavathi Temple, Kizhakke Yakkara in Palakkad District, which is a controlled institution under the 6th respondent Malabar Devaswom Board, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of certiorari to quash Ext.P11 notification dtd. 19/11/2022 issued by the 3rd respondent Assistant Commissioner, Malabar Devaswom Board, Palakkad Division, whereby a meeting has been scheduled on 24/11/2022 to form a Vela Committee to conduct Vela festival in Sree Manappullikkavu Bhagavathi Temple for the year 2023. The petitioners have also sought for other consequential reliefs.

(2.) On 22/11/2022, when this writ petition came up for admission, we have issued notice on admission by special messenger to the 5th respondent. The learned Senior Government Pleader took notice for the 1st respondent and the learned Standing Counsel for Malabar Devaswom Board took notice for respondents 2 to 4 and 6.

(3.) Heard the learned counsel for the petitioner, the learned Senior Government Pleader for the 1st respondent and additional 7th respondent, learned Standing Counsel for Malabar Devaswom Board for respondents 2 to 4 and 6 and Adv.Sri.K.Mohanakannan, learned counsel for the 5th respondent Executive Officer.