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Judgment
Anil K. Narendran, J
The petitioner, who is the Secretary of the Temple Advisory Committee of Arayoor Major Sree Mahadeva Temple in Thiruvananthapuram District, under the Management of the Travancore Devaswom Board, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of certiorari to quash Ext.P4 communication dated 28.02.2022 of the 3rd respondent Assistant Devaswom Commissioner to the extent of refusing to allot 'Vallabhan Elephant' for Kumba Thiruvathira Maholsavam at Arayoor Major Sree Mahadeva Temple. The petitioner has also sought for a writ of mandamus commanding respondents 1 to 4 to allot 'Vallabhan Elephant' for parading in Kumba Thiruvathira Maholsavam at Arayoor Major Sree Mahadeva Temple.
On 04.03.2022, when this writ petition came up for admission, after arguing for some time, the learned counsel for the petitioner sought time to file an application to implead the affected parties.
Today when this matter is taken up for consideration, the learned counsel for the petitioner would submit that the 2nd respondent Deputy Devaswom Commissioner has allotted another elephant by name “Saraswathi” to Arayoor Major Sree Mahadeva Temple for Kumba Thiruvathira Maholsavam.
The learned counsel for the petitioner would submit that recording the aforesaid fact, this writ petition may be closed.
Accordingly, recording the aforesaid submission made by the learned counsel for the petitioner, this writ petition is closed.