Sajith Kumar T Vs Travancore Devaswom Board
.... and Vice President respectively of the Temple Advisory Committee of Thaliyadichapuram Sree Mahadeva Temple, which is constituted as per the Bye-laws (Rules) framed under sub-section (3) of Section 31A of the Travancore-Cochin Hindu Religious Institutions Act, 1950. Paragraph 8 of the writ peti ...
High Court Of Kerala
O.N.Krishna Kumar Vs Travancore Devaswom Board
.... he Travancore Devaswom Board, Guruvayur Devaswom, Malabar Devaswom Board, etc., including the posts of Nadaswaram-cum-Watcher and Thakil-cum-Watcher in the temples under the management of Travancore Devaswom Board. Along with I.A.No.3 of 2023, the petitioners have placed on record Ext.P11 notifi ...
High Court Of Kerala
Reeja R Vs Travancore Devaswom Board Represented By Its Secretary
.... or members of the Karanma family, the Board shall give due notice of the charge to the head of the family and the next senior member, and also to such other members of the Karanma family as the said Board may deem necessary, and if after hearing their objections, if any, the Board is satisfied ...
High Court Of Kerala
Kshetra Upadeshaka Samithi Kunnathuserry/Kootholikavu Sree Bhagavathy Kshetram Vs State Of Kerala
.... property is being paid. Now, these properties are included in re-survey No.117/5 and settled as per the revenue records in the name of the 13th respondent. Accordingly, these respondents maintain that without any reason or basis, the petitioners are staking claim over the said properties. Ext.P1 ...
High Court Of Kerala
Suo Motu Vs State Of Kerala
.... ge number of devotees from Thiruvairanikulam Temple also visited Chottanikkara Bhagavathy Temple. As stated in the statement filed by the 2nd respondent, the unexpected arrival of devotees from Thiruvairanikulam Temple, mainly in buses, caused traffic congestion at Chottanikkara, on 08.01.2023. ...
High Court Of Kerala
Rajaneesh Kumar R Vs Travancore Devaswom Board, Devaswom Headquarters, Nanthancode, Thiruvananthapuram 695003, Represented By Its Secretary
.... dministration of day-to-day affairs of the temple are by an elected body of representatives from the four Karayogams, viz. Naduvattom (NSS Karayogam No. 98), Thekkekkara Kizhakk (NSS Karayogam No. 109), Thekkum Muri (NSS Karayogam No. 112) and Kottakkakam (NSS Karayogam No. 113). The administrati ...
High Court Of Kerala
Shilpa Nair Vs State Of Kerala
.... of an annuity in perpetuity by the Government or whether it should be paid such annuity by the Government instead of purchase price in case the holding is purchased by the cultivating tenant under the provisions of the Act. These provisions also indicate that the land owned by a religious instit ...
High Court Of Kerala
Suo Motu Vs State Of Kerala
.... നടന വന ര ന കർമ വച നമസ # ര മ തല യവ കഴ യ օ വവഗ ത ടങ കയ ...
High Court Of Kerala
Thirumani Venkitapuram Sreeramaswamy Temple Advisory Committee Vs State Of Kerala Travancore Devaswom Board, Devasom Headquarters, Nanthancode, Thiruvananthapuram
.... he condition that they have to procure elephant, after complying with the statutory requirements and that, the entire expenses in this regard shall be borne by them. The learned Standing Counsel pointed out that Sri.M.K.Muraleedharan Nair, the President of the Thirumani Venkitapuram Sree Ramaswa ...
High Court Of Kerala
Sri Marthanda Varma (D) Thr. Lrs. & Anr Vs State Of Kerala & Ors
.... Vishnu in Anananthasayanam posture (in eternal sleep of yognidra) lying on Sri Anantha, the hooded snake. The city of Thiruvananthapuram is named after the Lord. The word Thiruvananthapuram literally means “The land of Sree Anantha Padmanabhaswamy”. As per the available literature the temple was ...
Supreme Court Of India
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