Saju Thuruthikunnel vs. State Of Kerala
Held
The High Court held that since the charges fixed by the Cochin Devaswom Board were specifically for the Thrissur Pooram Exhibition 2018, and that period had already passed, nothing survived for further adjudication.
Facts
A Public Interest Litigation was filed seeking a writ of mandamus to direct the Cochin Devaswom Board to fix a reasonable ground rent for allotting land for the Thrissur Pooram Exhibition 2018. The Board had fixed a rate of 12 paise per sq.ft, totaling Rs. 2,00,000/- plus GST for the exhibition.
Key Issues
The key legal issue was the reasonableness and fairness of the ground rent fixed by the Cochin Devaswom Board for the allotment of land for the Thrissur Pooram Exhibition 2018.
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Heard together (2 matters)
Read from the judgment's own cause title. This page is filed under one of them.
W.P.(C).No.11871of 2018 1 IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR & THE HONOURABLE MR. JUSTICE SHAJI P.CHALY THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943 WP(C) NO. 11871 OF 2018 PETITIONER: SAJU THURUTHIKUNNEL AGED 47 YEARS, S/O. THANKAPPAN, THURUTHIKUNNEL HOUSE, VADAYAMPADY P.O., PUTHENCRUZ. BY ADV SRI.RAJESH KUMAR T.K RESPONDENTS: 1 STATE OF KERALA REPRESENTED BY THE SECRETARY TO GOVERNMENT,DEVASWOM DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM - 695 001. 2 COCHIN DEVASWOM BOARD OFFICE OF THE COCHIN DEVASWOM BOARD,ROUND NORTH, THRISSUR - 680 001,REPRESENTED BY ITS COMMISSIONER. 3 THRISSUR POORAM EXHBITION COMMITTEE II FLOOR, THIRUVAMBADY DEVASWOM BUILDING, ROUND WEST, THRISSUR - 680 001,REPRESENTED BY ITS SECRETARY. BY ADVS. SRI.K.P.SHDHEER, STANDING COUNSEL FOR R2 SRI.BONNY BENNY FOR R3 SRI.M.RAMESH CHANDER SR. FOR R3 SMT.K.A.SANJEETHA THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 26.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.A. No.11871 of 2018 : 2 :
JUDGMENT Dated this the 26th day of August, 2021 S. MANIKUMAR,
CJ. Instant Public Interest writ petiti
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