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Judgment
C.T. Ravikumar, J
The petitioner who is a devotee of Sree Vyramkode Bhagavathy Temple in Tirur taluk of Malappuram District, filed the writ petition mainly seeking
issuance of writ of mandamus commanding the 1st respondent to consider Exhibit P3 and pass appropriate orders thereon. Evidently he is also
aggrieved by the inaction on the part of the 1st respondent to take up and pass appropriate orders on Exhibit P2, which is a report submitted by the
Commissioner of Malabar Devaswom Board. Presently, the temple is under the control of the 2nd respondent, the Malabar Devaswom Board and it is
an “A†grade temple.
It is the contention that the average monthly income of the temple is about Rs.15,00,000/-. The pleadings in the writ petition and Exhibit P3 would
reveal that he is alleging malpractices and corruption in the administration of the temple, including illegal appointment of the manager and further
appointments effected by that illegally appointed manager. It is evident from Exhibit P2, which is a report submitted by the Commissioner of Malabar
Devaswom Board dated 22-04-2017, that he had also noticed certain serious irregularities in the matter of administration of the temple.
We are of the considered view that when such irregularities were already brought to the notice of the Government by the Commissioner of Malabar
Devaswom Board and when no further action was seen taken thereon, Ext.P3 representation requires a serious consideration.
In the said circumstances, taking into account the pendency of Exhibit P3 representation before the 1st respondent, we dispose of this writ petition
with a direction to the 1st respondent to consider Exhibit P3, as expeditiously as possible, with notice to persons/persons likely to be affected by an
order thereon. Needless to say that while considering Exhibit P3, the 1st respondent shall also take up Exhibit P2, if it is received and pending, and
pass appropriate orders, after giving due attention to the irregularities noted in Exhibit P2 as well. Such considerations shall be done within two months
from the date of receipt of copy of this judgment.
The writ petition is disposed as above.