S.Sivakumar R.Chokkamadom vs. The Devaswom Commissioner

DBP/34/2023HC KeralaGSTCNR KLHC01037569202313 June 2023Bench: HONOURABLE MR. JUSTICE ANIL K.NARENDRAN,HONOURABLE MR.JUSTICE P.G. AJITHKUMAR7 pages

AI SummaryAllowed

Held

The Court directed the Travancore Devaswom Board to grant administrative sanction for the repair work, estimated at Rs. 5,57,000/- (including 18% GST), within two weeks. The Executive Engineer was ordered to invite tenders and complete the work within six months, while also implementing immediate preventive measures against leakage.

Facts

A complaint was filed regarding the dilapidated roof of the Sreekovil of Karunattukavu Sree Bhagavathi Temple, which was leaking and causing difficulties for the Melsanthi. The condition was confirmed by reports and photographs, and revised estimates for repair had already been prepared by the Travancore Devaswom Board's engineers.

Key Issues

Whether the Travancore Devaswom Board was fulfilling its statutory duty as a trustee to maintain temple structures, specifically addressing the dilapidated Sreekovil roof, and ensuring proper facilities for devotees and performance of rituals.

Sections Cited

None

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE ANIL K. NARENDRAN & THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945 DBP NO.34 OF 2023 IN THE MATTER OF TRAVANCORE DEVASWOM BOARD - REPORT NO. 12 OF 2023 IN COMPLAINT NO. 139 OF 2022 - DILAPIDATED CONDITION OF THE ROOF OF THE SREEKOVIL OF KARUNATTUKAVU SREE BHAGAVATHI TEMPLE – SUO MOTU PROCEEDINGS INITIATED - REG. ------------ COMPLAINANT: S.SIVAKUMAR R.CHOKKAMADOM CHOKKAMADOM, KAVUMBHAGAM P.O., THIRUVALLA - 689 102 RESPONDENTS: 1 THE DEVASWOM COMMISSIONER TRAVANCORE DEVASWOM BOARD, NANTHANCODE, KAWDIAR POST, THIRUVANANTHAPURAM 695 003 2 EXECUTIVE ENGINEER THE TRAVANCORE DEVASWOM BOARD, THIRUVALLA 3 THE DEVASWOM OFFICER SREE KARUNATTUKAVU BHAGAVATHI TEMPLE, THIRUVALLA R BY SRI G.BIJU – SC - TRAVANCORE DEVASWOM BOARD SRI P.RAMACHANDRAN- AMICUS CURIAE THIS DEVASWOM BOARD PETITION HAVING COME UP FOR ADMISSION ON 13.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: 2 DBP No.34 of 2023

Anil K. Narendran, J.

This DBP is registered based on Report No.12 of 2023 of the learned Ombudsman in Compl

The judgment continues below.

Read the full judgment

A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.

Create a free account Sign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.