E. Sakthibhadran Pandarathil, E. Lakshmidasan Pandarathil and Parameswaran Pandarathil vs Mannadi Mudippura Devi Temple and Others

Thomas P. Joseph, J.—Respondent Nos. 1 to 3 in A.S. No. 25 of 2010 of the court of learned District Judge, Pathanamthitta are the petitioners before me aggrieved by Exts.P5 and P6, orders. Until disposal of the suit there was a Receiver for administration of the Temple. When respondents filed the appeal, they filed I.A. No. 78 of 2010 for stay of operation of the decree. On that application learned District Judge passed Ext.P5, order dated 19.02.2010 that till I.A. No. 78 of 2010 is disposed of interim stay granted on 10.02.2010 and extended thereafter will remain in force and that Receiver now functioning shall continue to function until further orders. I.A.No. 78 of 2010 was posted for detailed hearing. While so petitioners filed I.A. No. 179 of 2010 to remove the Receiver. That application was disposed of by the learned District Judge as per Ext.P6, order dated 05.03.2010 issuing certain directions as to the manner in which Receiver has to conduct the festival. Challenge in this petition is against Exts.P5 and P6. Learned Counsel for petitioners seeks a direction to the learned District Judge to dispose of the appeal at the earliest. I make it clear that it will be open to the petitioners to make such a request before the learned District Judge.

Original Petition is closed with the above observation.