Hindu Seva Kendram vs. State Of Kerala
Held
The High Court directed the Commissioner to consider the Guruvayur Devaswom Managing Committee's request for sanction to sell the jeep. The Commissioner must take a decision strictly in accordance with the Guruvayur Devaswom Act and Rules, after inviting and considering objections from interested parties and conducting a personal hearing.
Facts
The petitioner challenged the auction of a Mahindra Thar Jeep offered to Lord Guruvayurappan by Anand Mahindra, alleging procedural irregularities and violation of the Guruvayur Devaswom Act and Rules. The Guruvayur Devaswom Managing Committee conducted the auction, but the Commissioner's sanction for the sale was still awaited.
Key Issues
The key legal issue was whether the auction conducted by the Guruvayur Devaswom Managing Committee for the sale of the offered jeep was in accordance with the Guruvayur Devaswom Act and Rules, particularly regarding the necessity of the Commissioner's sanction and the procedure for alienation of properties.
Sections Cited
Section 11 of the Guruvayur Devaswom Act, 1978, Rule 12 of the Guruvayur Devaswom Rules, 1980
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN & THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR WEDNESDAY, THE 23RD DAY OF MARCH 2022 / 2ND CHAITHRA, 1944 W.P.(C)NO.284 OF 2022 PETITIONER: HINDU SEVA KENDRAM REG.NO.563/IV/2019 68/991, 2ND FLOOR, THARAKANS COMPLEX, K.K.PADMANABHAN ROAD, ERNAKULAM NORTH P.O., KOCHI-682018, REPRESENTED BY ITS TREASURER, SREEKUMAR MANKUZHY. BY ADVS. R.KRISHNA RAJ K.R.PRATHISH E.S.SONI KUMARI SANGEETHA S.NAIR RESMI.K.R RAJEESH.V.R RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY ITS SECRETARY TO GOVERNMENT, DEPARTMENT OF DEVASWOM, KERALA GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695001. 2 GURUVAYOOR DEVASWOM MANAGING COMMITTEE, REPRESENTED BY ITS ADMINISTRATOR, GURUVAYOOR, THRISSUR-680101. 3 COMMISSIONER, GURUVAYOOR DEVASWOM, GURUVAYOOR, THRISSUR-680101. 4 ANAND MAHINDRA, CHAIRMAN, MAHINDRA & MAHINDRA LTD., GATEWAY BUILDING, APOLLO BUNDER, MUMBAI-400001 5 AMAL MUHAMMED ALI,(CORRECTED)** C/O.ADMINISTRATOR, GURUVAYOOR DEVASWOM MANAGING COMMITTEE, GURUVAYOOR, THRISSUR-680101. AMAL MOHAMMED ALI, S/O.MOHAMMED ALI VAKIALTHODI, VAKIAALTHODI HOUSE, PERU
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