AI Structured Summary
Not yet generated for this judgment
Judgment
K. V. Jayakumar, J.
The issue involved in these Writ Petitions and the Devaswom Board Application pertains to the uses to which the Thekkinkadu Maidan/ Vadakkumnatha Kshethra Maidan may be put.
Brief facts necessary for the disposal of these matters are as follows:
WP(C) No. 24435 of 2025
The petitioner Sri. Madhu V. B., states that he is a devotee of Sree Thrisivaperur Vadakumnatha Temple. The temple is a very ancient temple which is recognized as a world heritage structure by UNESCO. According to the petitioner, this Court has issued various judgments and orders restricting the use of Vadakkunatha Kshethra Maidan for public purposes. The petitioner further contends that the respondents, Cochin Devaswom Board and its officers, have flouted the orders by granting the Kshethra Maidan to political and non-political organisations.
The petitioner further points out that music concerts, dances, and other programs are being conducted in violation of the directions issued by this Court from time to time. It is with these assertions that the petitioner in W.P.(C) No. 24435 of 2025 seeks the following reliefs:
(1)To issue a writ of mandamus, orders or directions, directing the respondents 1 to 4 to forthwith stop granting permissions to conduct any programs in any area of the Vadakkumnatha Shetra Maidan to any political and non-political organization, business establishments or other entrepreneurs to perform their functions in the sacred premises of Shri Vadakkumnatha Shetra Maidan.
(2)To declare that the Vadakkumnatha Shetra Maidan can be used only for the Temple related activities.
WP(C) No. 34749 of 2025
The petitioner, Sri. K.B. Sumod, states that he is a devotee of Sree Vadakkumnatha Temple, Thrissur, which is managed by the Cochin Devaswom Board (for the sake of brevity, ‘the Board’). The petitioner contends that the official respondents, including the District Collector, City Police Commissioner, the Cochin Devaswom Board and its officers, have intentionally violated the directives issued by this Court and permitted the Thekkinkadu Kshethra Maidan for uses other than those permitted by this Court in DBP No. 48 of 2010, WP(C) No. 4617 of 2022 and WP(C) 26499 of 2018. The petitioner has produced a copy of the common judgment in WP(C) No. 4617/2022 and WP(C) No. 26499/2018 dated 11.04.2023. According to the petitioner, the 1st respondent, District Collector, is permitting the conduct of events in the Thekkinkadu maidan without obtaining prior approval from this Court. The petitioner has lodged various complaints before the 1st and 2nd respondents, alleging that the official respondents have failed to strictly comply with the orders of this Court.
The petitioner further states that the District Collector has granted consent to organise a program ‘Ente Keralam - Vipanana Mela’ (എന്െറ േകരളം വിപണന േമള) on 12.05.2025 at the Thekkinkadu Maidan without any authorisation from this Court. He has produced a copy of the order of the 1st respondent dated 12.05.2025, marked as Ext.P4. The petitioner further contends that the Thekkinkadu maidan is also used for the events conducted by political parties. It is in the said backdrop that the petitioner approached this Court seeking the following reliefs:
(1)Direct 1st respondent to strictly comply with the directions in the Ext.P1 judgment in WP(C) 26499/2018 and WP(C) 4617/2022 dated 12.04.2023, by the issue of a writ of mandamus or such other writ or order or direction:
(2)direct the 2nd respondent to ensure that no programs or events are conducted in Thekkinkadu Maidan, without the prior permissions from this Hon’ble Court; by the issue of a writ of mandamus or such other writ or order or direction;
DBA No.9 of 2025
The Cochin Devaswom Board has filed DBA No.9 of 2025 seeking a declaration that the Board is not required to obtain permission from this Court for letting out the Maidan other than for beautification/construction activities as ordered in Annexure A2 order.
Thekkinkadu Maidan is an open ground located in the centre of Thrissur City. The Maidan surrounds Sree Vadakkumnatha Temple, one of the most significant Siva Temples in Kerala. It is stated in the DBA that the Maidan is a circular ground, encircled by the Swaraj round, which is the main ring road of Thrissur City. The petitioner has placed on record Annexure A1, a topographic sketch showing the entire Maidan, including the Temple.
It is further stated in the DBA that Sree Vadakkumnatha Temple is situated in 9.5 Acres of property. The total extent of the Maidan is 59 Acres, out of which the Temple is situated in 9.5 acres, which is demarcated by a compound wall.
Sri. K. R. Sunil, the learned counsel for the petitioner in W.P.(C) No.24435 of 2025, submitted that a direction may be issued from this Court stopping the grant of permission to conduct any programs in the Maidan to any political and non-political organisations, business establishments, or other entrepreneurs to perform their functions in the sacred premises of the Maidan. The learned counsel would further submit that the Kshethra Maidan be permitted to be used only for temple related activities.
Smt. Anupama Subramanian, the learned counsel for the petitioner in W.P.(C) No.34749/2025 submitted that a direction may be issued to the Cochin Devaswom Board to ensure the strict compliance of the common judgment in W.P.(C) Nos.26649/2018 and 4617/2022 dated 11.04.2023 and to ensure that no programs or events are to be conducted in the Maidan without the prior permission from this Court. Profuse reliance was placed by the learned counsel in A. A. Gopalakrishnan v. Cochin Devaswom Board1
Sri. K. P. Sudheer, the learned Standing Counsel for the Cochin Devaswom Board, would submit that this Court had issued various directives from time to time with regard to the purposes for which the Maidan can be used. Directions were also issued to seek permission of this Court for the conduct of programs and events in the Maidan.
The learned counsel further submitted that the requirement of obtaining prior permission of this Court for the conduct of events in the Kshethra Maidan, even for activities related to the temple, is causing many hardships to the Board and the said prerequisite would result in the loss of revenue to the Board. Therefore, the learned Standing Counsel seeks an order from this Court permitting the Board to more effectively utilise the Maidan without any prior permission from this Court.
The learned Standing Counsel has invited the attention of this Court to numerous orders/judgments passed by this Court from 1990 onwards.
Annexure A2 order was passed by a Coordinate Bench of this Court on 16.03.1990 while considering a petition submitted by Sri. Vijayaraghava Menon. Paragraph 2 of the order reads as follows :
“2.While passing orders in the Petition, this Court on 22.02.1990 interdicted the Board to deal in any manner with Thekkinkadu maidan and appurtenant properties by way of grant of licence, or lease or in any other manner. Even so, for the conduct of seasonal business during ‘pooram’ festival, this court granted permission in two instances: one, for a vendor of water, melons, and the other, to conduct exhibitions. We reiterate that the interdiction contained in the order dated 22.2.1990 will stand. However, we make it clear that the said order shall not deter the Cochin Devaswom Board from granting temporary licenses for proper and adequate consideration, for conducting seasonal business during ‘pooram’ festival or such other festivals and during the period of exhibition. The temporary licences are for vendors and hawkers to conduct business only. The Board should see that no person erects any permanent or semi-permanent structure in the said Thekkinkadu Maidan. The petition is closed.”
On 28.03.2003, by Annexure A3 judgment, this Court permitted the Board to use the Thekkinkad Maidan for the purposes mentioned in Annexure R2(a) in O.P. No.8521 of 2003. In that matter, a Coordinate Bench of this Court has considered the question whether the Maidan could be used for religious purposes alone or not. The Bench, after considering the rival submissions, held that the Thekkinkad Maidan can be put to any use which will not affect the sentiments of the Hindu community. Paragraphs 4, 5, and 6 of Annexure A3 order are extracted hereunder for easy reference :
“4.In the order referred to above, we have stated that the Thekkinkad Maithanam should not be used for any non-religious purposes. The argument of the petitioners and the Devaswom Board was that the term “non-religious purposes” had to be changed as the Thekkinkad Maithanam could not be put to any other uses except the religious purposes. According to them, the Court should grant permission to use the Thekkinkad Maithanam for the uses cataloged by the Devaswom Board in its statement, which are as follows :-
(1)തൃശൂർ പുരം എക്സിബിഷൻ
(2)ഓണത്തിനോടനുബന്ധിച്ച് സിവിൽ സപ്ലൈ കോർപ്പറേഷൻ ഓണച്ചന്ത നടത്തുന്നതിന്
(3)ഓണത്തിനോടനുബന്ധിച്ച് കൈത്തറി വസ്ത്ര പ്രദർശനവും വില്പനയും നടത്തുന്നതിന് തൃശൂർ ജില്ലാ സഹകരണ ബാങ്കിന് നൽകി വരുന്നു.
(4)ഓണത്തിനോടനുബന്ധിച്ച് സഹകരണ സംഘങ്ങളുടെ ആഭിമുഖ്യത്തിൽ പഴം, പച്ചക്കറി കച്ചവടത്തിന്
(5)വിഷുവിന് സഹകരണ സംഘങ്ങളുടെ ആഭിമുഖ്യത്തിൽ പടക്ക കച്ചവടത്തിന്
(6)ക്രിസ്തുമസ് സിവിൽ സപ്ലൈ കോർപ്പറേഷൻ വക ക്രിസ്തുമസ് ചന്തയ്ക്ക്
(7)വേനൽക്കാലത്ത് പരിമിതമായ തോതിൽ തണ്ണിമത്തൻ കച്ചവടം നടത്തുന്നതിന്
(8)വേനൽക്കാലത്ത് വടക്കു ഭാഗത്ത് പരിമിതമായ തോതിൽ കരിക്ക് കച്ചവടം നടത്തുന്നതിന്
(9)പുസ്തകങ്ങളുടെ ചെറിയ തോതിലുള്ള കുറച്ച് ദിവസത്തേക്കുള്ള പുസ്തകപ്രദർശനവും, വിൽപ്പനയും നടത്തുന്നതിന്
(10)ഇരുചക്രവാഹനങ്ങളുടെ പരിമിതമായ തോതിലുള്ള പ്രദർശനവും സർവീസിനും കുറച്ച് ദിവസത്തേക്ക് മാത്രം
(11)സ്കൂൾ തുറക്കുന്ന സമയത്ത് സഹകരണ സ്ഥാപനത്തിന്റെ കുറച്ചു ദിവസത്തേക്കുള്ള പഠന ഉപകരണ വില്പനയ്ക്ക്
(12)നെഹ്റു മണ്ഡലം, വിദ്യാർത്ഥി കോർണർ, വിവേകാനന്ദ സ്ക്വയർ എന്നിവയ്ക്ക് പൊതു യോഗങ്ങൾക്കും റാലികൾക്കും, ധർണകൾക്കും പ്രത്യേകം ചില സാംസ്കാരിക പരിപാടികൾക്കും മതപരമായ ചില നേതാക്കളുടെ പ്രഭാഷണങ്ങൾക്കും മറ്റും സി.എം.എസ് സ്കൂളിന്റെ മുൻവശവും നൽകി വരുന്നു. According to them, these uses cannot be said to be against the beliefs of the Hindus. Further, it is stated that the meeting, etc. are being conducted far away from the Temple and it will in no way obstruct the devotees from going to the Temple or obstruct any activity of the Temple.
5.On the other hand, Sri. Govindh K. Bharathan submitted that premises of the Temple which is a sanctuary should not be used for any secular purposes, but can only be used for religious purposes. We are told that the entire Thekkinkad Maithanam will be about nearly 80 acres. According to us, the Thekkinkad Maithanam can be put to any use, which will not affect the sentiments of the Hindu religion. Of course, earlier there was an order preventing any semi-permanent or permanent constructions there. After going through the list submitted by the Devaswom Board, which is produced as Annexure R2(a), along with the statement, we are satisfied that these purposes do not in any way affect the sentiments of the Hindus. But we want to make it clear that even if the meeting can be conducted, no "jatha" or anything like that can be conducted on the premises.
6.After hearing the parties, we allow the Cochin Devaswom Board to use the Thekkinkad Maithanam for the purposes which are mentioned in Annexure R2(a). Annexure R2(a) will be appended as Annexure to this order. Hence we allow C.M.P. No.1975 of 2003, C.M.P. No.1977 of 2003, C.M.P. No.1808 of 2003 and O.P. No.8521 of 2003."
In Annexure A4 order dated 08.06.2011 in DBP No.48 of 2010, this Court has passed a detailed interim order with regard to the afforestation activities in the Maidan and prohibiting construction activity by the Cochin Devaswom Board in the Maidan without specific orders from this Court. However, the prohibition was not applicable to temporary structures of the Poorams and rituals. Relevant paragraphs of the interim order read thus :
“7.In the light of the above and taking into consideration the report of the learned Ombudsman, it is directed that henceforth there shall be no construction, beautification or other activities in the Thekkinkadu Maidan by the Government or the Corporation of Thrissur or any other authority without obtaining specific orders from this Court. The Cochin Devaswom Board will protect the said Maidan appropriately since it is the property of the Cochin Devaswom Board. We also direct that the District Collector will ensure that the directions in this order regarding preservation of the Thekkinkadu Maidan is appropriately supported by the District Administration. Insofar as the ‘Jaladhara’ which has become defunct and has turned out to be the hub of antisocial elements is concerned, the Secretary, Cochin Devaswom Board is directed to ensure that the same is demolished and removed within a period of one month from now without fail. A report in that regard shall be placed on record within a period of forty five days from today.
8.In consonance of the above, we further direct the Secretary of the Board to file an affidavit within a period of forty five days from today identifying the location in the Thekkinkadu Maidan where afforestation activity can be taken up. The views of the forest officials having jurisdiction over the area will also be specifically obtained as regards the type of saplings and other aspects.
9.Having regard to the fact that the Thekkinkadu Maidan is vested with the Cochin Devaswom Board, we are of the view that the Government or the Corporation cannot independently decide on its beautification and therefore we direct that all proposals in that regard which have been taken up without the clearance of the Cochin Devaswom Board will stand stayed until further orders. It is further directed that there shall be no construction activity by the Cochin Devaswom Board in the Thekkinkadu Maidan without obtaining specific orders from this Court. This inhibition will not cover such temporary structures which are necessary such as festival, Pooram and rituals in connection therewith as is held hitherto, exhibition etc.
10.We are also told that there are no hoardings and advertisement boards inside the Thekkinkadu Maidan. We also further direct that the Secretary, Cochin Devaswom Board will ensure that the entire Thekkinkadu Maidan is kept plastic free. The Secretary of the Thrissur Corporation is also directed to ensure that the environment safety levels are maintained in connection with plastic and non-biodegradable and also biodegradable substances insofar as Thekkinkadu Maidan is concerned, particularly because it is an area which attracts the public.” The aforesaid DBP was finally disposed of by this Court by order dated 08.07.2013. A copy of the order was produced as Annexure A5, whereby the interim order passed by this Court was made absolute.
The Cochin Devaswom Board has approached this Court and preferred O.P. No.8521 of 2003 and connected cases seeking permission to use the Maidan for other purposes, which were not approved by this Court in Annexure A3 judgment dated 28.03.2003. However, this Court has turned down the request of the Cochin Devaswom Board vide Annexure A6 order dated 30.09.2013 in DBP No.78 of 2013. Paragraph 6 of the said order reads as follows :
“6.We are of the view that if any other unrestricted activities are permitted, it will have an adverse impact on the property which is one of the important locations as far as the entire town is concerned. Therefore, the order passed by this Court in DBP 48 of 2010 will take care of all matters which may arise in future. We further clarify that whenever fresh applications or proposals are received from interested parties, Devaswom Board will place the matter before this Court for consideration and only after sanction by this Court any such activity can be permitted.”
Later, based on the report of the Board, DBP No.31 of 2022 was filed stating that due to the COVID-19 pandemic and other reasons, the temples under the management of the Cochin Devaswom Board were facing an acute financial crisis and seeking permission of this Court to conduct an exhibition/trade fair in the Thrissur Pooram Exhibition ground. The said DBP was disposed of by this Court vide order dated 29.07.2022 (Annexure A8). The Devaswom Bench of this Court, after a detailed consideration of the submissions and the report of the learned Ombudsman, has disposed of the petition with the following directions :
“29.Considering the fact that Cochin Devaswom Board is facing acute financial crisis due to Covid-19 pandemic and other reasons, which is not in serious dispute, we deem it appropriate to grant permission to the Board to conduct Onam exhibition/trade fair in Thrissur Pooram exhibition ground in Thekkinkad Maidan, for the current year, i.e., 2022, subject to the condition that the conduct of exhibition/trade fair shall be confined to the exhibition ground in Thekkinkad Maidan where there is no afforestation activity by planting teak or such other trees.
29.1.There shall be no semi or permanent construction in the exhibition ground in connection with the Onam exhibition/trade fair. Only temporary structures shall be erected in the exhibition ground, as per the layout in Annexure A8 of the proposed exhibition stalls and pavilions produced along with the memo filed by the learned Standing Counsel for the Board dated 19.07.2022. The Board shall obtain necessary licence/ permission/consent from the statutory authorities for the conduct of Onam exhibition/trade fair in the exhibition ground. The traders shall obtain necessary licence/permission/ consent from the statutory authorities, for the respective stalls/pavilions. The activities in connection with Onam exhibition/trade fair shall in no manner affect the afforestation activity in Thekkinkad Maidan.
29.2.The Board shall conduct an auction of the right to conduct stalls/pavilions in the Onam exhibition/trade fair, strictly in accordance with law, and the layout of the stalls/pavilions shall be published in its official website, along with other particulars. The Board shall publish notices inviting tenders in leading dailies, in order to ensure wide publicity. In the said notice it shall be specified that the layout of the stalls/pavilions and other particulars are available in its official website. The Board shall also consider the feasibility of conducting e-tender, giving option to the traders to quote the amount for individual stalls/pavilions.
29.3.The Board shall ensure that proper income is generated by conducting auction of the right to conduct stalls/pavilions in the Onam exhibition/trade fair. In such transactions, the Board and its officials have to show due diligence in the manner of an ordinary prudent man of business to conduct his own affairs, since the Board is essentially a trustee of Devaswom land which vests in the deity. Since Thekkinkad Maidan is a Devaswom property no sale/trade of any objectionable substances shall be permitted in Onam exhibition/trade fair in the exhibition ground.
29.4.The terms and conditions and other matters relating to the conduct of Onam exhibition/trade fair shall be placed before the learned Ombudsman for approval. The expenditure incurred by the Board in connection with the conduct of Onam exhibition/trade fair and also the income generated therefrom, by auctioning the right to conduct stalls/pavilions, shall be subjected to audit by the State Audit Department, immediately after the exhibition/trade fair is over.”
This Court has again intervened in the matter pertaining to the Maidan by Annexure A9 judgment dated 11.04.2023 in the Writ Petitions filed by Sri. K. B. Sumod, as W.P.(C) Nos.26499/2018 and 4617 of 2022. In that judgment, this Court has issued various directives restricting the use of the Maidan. The relevant paragraphs of the said judgment are as follows :
“49.In view of the law laid down by this Court in Satheesh [2022 (1) KLT 940] the roads constructed as per the specifications and standards prescribed by the Indian Roads Congress are for vehicular traffic, which cannot be converted as a parking space for commercial or other establishments, religious institutions, etc., or even for putting up temporary structures in connection with festivals in temples, churches, mosque, etc., or for putting up temporary structures as resting place for headload workers, etc., or for putting up bus shelters by political parties or by any other organisations.
50.Since the State holds public roads as a trustee on behalf of the public, the inaction on the part of the State and the Local Self Government Institutions in preventing such encroachments upon footpaths or right of way of public roads will amount to breach of trust. Any failure on the part of the designated authorities, contractor, consultant or concessionaire in maintaining the safety standards of public roads will attract the penal consequences provided under Section 198A of the Motor Vehicles Act, 1988.
51.The Cochin Devaswom Board and its officials shall ensure strict compliance of the law laid down by this Court in Satheesh [2022 (1) KLT 940] in respect of all temples under its management, by ensuring that no hoardings, advertisement boards, etc., or any temporary structures are erected on the right of way or pedestrian facilities of public roads around the premises of the temples under its management, in connection with annual festival and other religious ceremonies. The additional 6th respondent in W.P.(C)No.26499 of 2018, i.e., the Secretary of Thrissur Municipal Corporation shall ensure strict compliance of the law laid down by this Court in Satheesh [2022 (1) KLT 940] by ensuring that no hoardings, advertisement boards, etc., or any temporary structures are erected on the right of way or pedestrian facilities of public roads within the area of Thrissur Municipal Corporation, forcing pedestrians including those with disabilities and reduced mobility to walk in unsafe circumstances.”
While disposing of the Contempt Case No.2824 of 2023 filed by Sri. K. A. Sumod, this Court observed in paragraph 6 of Annexure A10 judgment dated 25.07.2025 as follows :
“6.During the pendency of this contempt case, another devotee of Lord Vadakkumnathan has filed W.P.(C)No.24435 of 2025 seeking a writ of mandamus commanding respondents 1 to 4 to stop granting permission to conduct any programs in any area of the Vadakkumnatha Kshethra Maidan to any political and nonpolitical organisations, business establishments or other entrepreneurs to perform their functions in the sacred premises of Sree Vadakkumnatha Kshethra Maidan and to declare that the Vadakkumnatha Kshethra Maidan can be used only for temple related activities. The said writ petition is pending consideration.’’
Sri. K. P. Sudheer, the learned Standing Counsel for the Cochin Devaswom Board, submitted that in view of the various directives issued by this Court in the orders and judgments referred to above, the Thekkinkadu Maidan cannot be effectively used by the Cochin Devaswom Board. At present, the Board has to obtain prior permission from this Court for letting out a portion of the property for religious, cultural and commercial purposes. The procedural delay in making applications to this Court and getting permission from this Court would practically persuade the prospective lessees to opt for other venues for conducting programs and events.
The learned Standing Counsel has pointed out that several queries and enquiries are received from the prospective lessees who would like to conduct events in the Maidan. However, the Board officials are unable to give a specific reply and to fix a date for the conduct of the events.
The learned Standing Counsel submitted that the Board is facing an acute financial crisis and is unable to manage all 409 temples under its control effectively. The learned counsel has urged that if a declaration is made to the effect that no permission need be obtained from this Court for letting out the Maidan for religious, cultural or other events, it would be a great solace and the Board can thereby augment its income by letting out some portions of the Maidan to the prospective lessees.
The learned Standing Counsel further pointed out that the exhibition ground is let out only for the Thrissur Pooram exhibition from February to June. The income generated by the letting out of the exhibition ground is meagre. The exhibition ground is kept unused during the rest of the year. The learned counsel has pointed out that the exhibition ground situated on the north-eastern portion of the Maidan could be more effectively utilised by letting it out for the conduct of some events from July to January.
The learned Standing Counsel has pointed out that DBP Nos. 9 of 2023 and 72 of 2025 are pending before this Court with respect to the restoration and conservation of Vadakkumnatha Temple and its premises and the implementation of the master plan prepared by the Indian National Trust for Art and Cultural Heritage (INTACH), which includes the beautification of the Vadakkumnatha Kshethra Maidan. A detailed plan has been prepared by Indian National Trust for Art and Cultural Heritage (INTACH), a non-profit charitable organisation registered under the Societies Registration Act, 1860, founded for pioneering the conservation and protection of India's natural and cultural heritage. By order dated 02.07.2026, this Court had granted permission to proceed with the master plan. The learned Standing Counsel submitted that the additional income which might have accrued by letting out the various portions of the Maidan may be utilised for the implementation of the master plan and the beautification of the Maidan/restoration and conservation of Vadakkumnatha Temple and its premises.
The submissions of the learned counsel for the petitioner in W.P.(C) No.24435/2025
Sri. K. R. Sunil, the learned counsel, has submitted that the Kshethra Maidan could be permitted to be used only for religious activities, exhibitions, and allied activities in terms of the directives issued by this Court from time to time. According to the learned counsel, the Cochin Devaswom Board and its officials have flouted the orders of this Court by granting the Kshethra Maidan to political and non-political organisations. Moreover, it is pointed out that musical concerts, dances, etc., are being performed in the Maidan, affecting the religious sentiments of the Hindu community. The learned counsel further submitted that the Government or the Heads of various departments have no authority to permit the Maidan for other purposes. In other words, no programs shall be organised or conducted without the consent of the Cochin Devaswom Board and without obtaining permission from this Court.
The submissions of the learned counsel for the petitioner in W.P.(C) No.34749/2025
Smt. Anupama Subramanian, the learned counsel, submitted that the District Collector, the 1st respondent in the said Writ Petition, has flouted the directions issued by this Court with regard to the use of the Kshethra Maidan in the common judgment in W.P.(C) No.26499/2018 and W.P.(C) No.4617/2022 dated 11.04.2023. According to the learned counsel, the Cochin Devaswom Board is duty-bound to ensure that no programs or events are conducted in the Maidan without prior permission from this Court.
We have heard the submissions of Sri. K. R. Sunil, the learned counsel for the petitioner in W.P.(C) No.24435/2025, Smt. Anupama Subramanian, the learned counsel for the petitioner in W.P.(C) No.34749/2025 and Sri. K. P. Sudheer, learned Standing Counsel for the Cochin Devaswom Board.
Judicial Evaluation
Sree Vadakkumnatha Temple is situated in the heart of Thrissur City. Annexure A17 is the topographic plan of the temple and the Maidan surrounding it. The learned Standing Counsel has also placed on record Annexure A18, a pendrive showing the topographic plan. From the records and the submissions of the learned counsels, we find that the temple is situated on the top of a small hill. The ‘Nalambalam’ and ‘Chuttambalam’ of the temple are located in an inner square, well demarcated by a compound wall on all four sides having a height of about 12 feet. Four Gopurams are also built on all four sides of the inner square. The extent of the inner square wherein the temple, the main deity, and the sub-deities are located is having an extent of 9.5 Acres.
The daily poojas and rituals of the said temple are conducted in the inner square of the temple. However, during the Pooram festival, which is organised during April - May and during Sivarathri and other festival seasons, the entire Kshethra Maidan is also used for various religious activities. The outer circle, which surrounds the temple, has an extent of 59 Acres. Above the outer circle, there is another circle, which is called ‘Swaraj Round’, which is one of the most important roads in Thrissur City.
We have carefully considered the pleadings, materials placed on record, and the submissions made in the court.
The crucial question involved in this case is whether the Vadakkumnatha Kshethra Maidan can be put to any use other than religious purposes and for the performance of the customary rites and rituals?
The learned Standing Counsel for the Cochin Devaswom Board would submit that if the outer circle of the Kshethra Maidan is put to some other uses, such as for the conduct of cultural events, sports events, and political events, the Board may be able to enhance its income to a great extent. The additional income so generated could very well be used for the development of the temple and the welfare of the devotees.
However, the learned counsels appearing for the writ petitioners would submit that the Kshethra Maidan could be permitted to be used only for religious activities.
We have carefully gone through the orders and judgments passed by this Court from time to time.
By Annexure A2 order dated 16.03.1990, this Court permitted the Cochin Devaswom Board to grant a temporary licence or lease for the conduct of seasonal business like the sale of watermelons and to conduct exhibitions during the Pooram festival.
As per Annexure A3 judgment dated 28.03.2003, this Court permitted the Board to use the Maidan for the purposes mentioned in Annexure R2(a) in O.P. No.8521 of 2003. In that judgment, this Court made it clear that the Maidan could be put to any use which will not affect the sentiments of Hindu devotees. The uses for which the Maidan could be let out are extracted in the foregoing paragraphs of this judgment. As many as twelve purposes were stated in Annexure R2(a).
In Annexure A4 and in Annexure A5 orders in DBP No.48 of 2010, this Court has interdicted permanent construction in the Maidan. Furthermore, this Court issued directions for the afforestation activities in the Maidan.
In Annexure A6 order dated 30.09.2013 in DBP No.78 of 2013, this Court reiterated the directives issued in DBP No.48 of 2010. This Court has turned down the request of the Board to use the Maidan for purposes other than those stated in the Annexure A3 judgment.
However, vide Annexure A8 order in DBP No.31 of 2022, a Coordinate Bench of this Court permitted the Board to conduct exhibitions/trade fairs in the Pooram Exhibition ground for that particular year to support the Board, which was facing an acute financial crisis during the COVID-19 pandemic period.
By Annexure A9 judgment, this Court interdicted the installation of hoardings, advertisement boards, etc., in the Maidan and also the erection of temporary structures so as to block the right of the pedestrians.
The learned Standing Counsel has placed on record two additional documents along with I.A. No.1/2026 as Annexures A19 and A20. Annexure A19 is an office note of the Cochin Devaswom Board dated 03.12.2025. The relevant portion of Annexure A19 reads thus :-
“1.ശ്രീ വടക്കുനാഥൻ ക്ഷേത്ര മൈതാനം വിവിധ പരിപാടികൾക്ക് അനുവദിക്കുന്നതുമായി ബന്ധപ്പെട്ട ബഹു. കേരള ഹൈക്കോടതി മുൻപാകെ കൊച്ചിൻ ദേവസ്വം ബോർഡ് ഫയൽ ചെയ്ത കേസിലേക്ക് വിശദവിവരം താഴെ ചേർക്കുന്നു.
സ്കെച്ചിൽ മാർക്ക് ചെയ്ത പ്രകാരമുള്ള നമ്പർ ബഹു. കേരള ഹൈക്കോടതിയുടെ 8521/2003 ഉത്തരവ് പ്രകാരം നിലവിൽ അനുവദിച്ചു വരുന്നത് പ്രൊപ്പോസൽ 1. വിവേകാനന്ദ സകയർ പ്രത്യേകം ചില സാംസ്കാരിക പരിപാടികൾക്കും, മതപരമായ പ്രഭാഷണങ്ങൾക്കും എവർ ഷോ പോലുള്ള എക്സിബിഷനുകൾക്കും, എല്ലാവിധ സാംസ്കാരിക പരിപാടികൾക്കും, മതപരമായും ആത്മീയമായ പ്രഭാഷണങ്ങൾക്കും, പരിപാടികൾക്കും 2. സി. എം.എസ്. സ്കൂളിന് മുൻവശം പ്രത്യേകം ചില സാംസ്കാരിക പരിപാടികൾക്കും, മതപരമായ പ്രഭാഷണങ്ങൾക്കും എല്ലാവിധ സാംസ്കാരിക പരിപാടികൾക്കും, വിവിധ സർക്കാർ വകുപ്പുകളുടെ ആഭിമുഖ്യത്തിൽ നടക്കുന്ന പരിപാടികൾക്ക് അനുവദിക്കുന്നതിനും, പാർക്കിംഗിനും, എക്സിബിഷനുകൾക്കും 3. നെഹ്റു മണ്ഡപം (പടിഞ്ഞാറു വശം) പൊതുയോഗങ്ങൾ, റാലികൾ, ധർണ്ണകൾ, ഇരുചക്ര വാഹനങ്ങളുടെ പ്രദർശനം പൊതുയോഗങ്ങൾ, റാലികൾ, പാർക്കിംഗ്, എല്ലാവിധ വാഹനങ്ങളുടെയും പ്രദർശനം 4. നെഹ്റു മണ്ഡപം പൊതുയോഗങ്ങൾ, റാലികൾ, ധർണ്ണകൾ, സ്വാതന്ത്ര്യ ദിനാഘോഷം, റിപ്പബ്ലിക്ക് ദിനാഘോഷം വിവിധ രാഷ്ട്രീയ പാർട്ടികളുടെയും സംഘടനകളുടെയും പൊതുയോഗങ്ങൾ, റാലികൾ, എന്നിവ നടത്തുന്നതിനും,
സ്വാതന്ത്ര്യ ദിനാഘോഷം, റിപ്പബ്ലിക് ദിനാഘോഷം എന്നിവ നടത്തുന്നതിനും 5. വിദ്യാർത്ഥി കോർണർ പൊതുയോഗങ്ങൾ, റാലികൾ, ധർമ്മകൾ, സ്വാതന്ത്ര്യ ദിനാഘോഷം, റിപ്പബ്ലിക് ദിനാഘോഷം, ഓണം, ക്രിസ്തുമസ്, ആഘോഷങ്ങളോടനുബന്ധിച്ച സഹകരണ സംഘങ്ങൾക്കും സപ്ലൈക്കോ പോലുള്ള സ്ഥാപനങ്ങൾക്കും കച്ചവടങ്ങൾ നടത്തുന്നതിന്, എക്സിബിഷനുകൾ വിവിധ രാഷ്ട്രീയ പാർട്ടികളുടെയും സംഘടനകളുടെയും പൊതുയോഗങ്ങൾ, റാലികൾ, എന്നിവ നടത്തുന്നതിനും, സ്വാതന്ത്ര്യ ദിനാഘോഷം, റിപ്പബ്ലിക് ദിനാഘോഷം എന്നിവ നടത്തുന്നതിനും, എല്ലാവിധ സാംസ്കാരിക പരിപാടികൾ നടത്തുന്നതിനും, എക്സിബിഷനുകൾക്കും, വിവിധ സർക്കാർ വകുപ്പുകളുടെ ആഭിമുഖ്യത്തിൽ പരിപാടികൾ നടത്തുന്നതിനും, ഓണം, ക്രിസ്തുമസ്, വിഷു ആഘോഷങ്ങളോടനുബന്ധിച്ച സഹകരണ സംഘങ്ങൾക്കും സപ്ലൈക്കോ പോലുള്ള സ്ഥാപനങ്ങൾക്കും കച്ചവടങ്ങൾ നടത്തുന്നതിനും 6. നെഹ്റു മണ്ഡപം ഏരിയ പൊതുയോഗങ്ങൾ, റാലികൾ, ധർമ്മകൾ, സ്വാതന്ത്ര്യ ദിനാഘോഷം, റിപ്പബ്ലിക് ദിനാഘോഷം, ഓണം, ക്രിസ്തുമസ്, ആഘോഷങ്ങളോടനുബന്ധിച്ച സഹകരണ സംഘങ്ങൾക്കും സപ്ലൈക്കോ പോലുള്ള വിവിധ രാഷ്ട്രീയ പാർട്ടികളുടെയും സംഘടനകളുടെയും പൊതുയോഗങ്ങൾ, റാലികൾ, എന്നിവ നടത്തുന്നതിനും, സ്വാതന്ത്ര്യ ദിനാഘോഷം, റിപ്പബ്ലിക് ദിനാഘോഷം എന്നിവ നടത്തുന്നതിനും, എക്സിബിഷനുകൾ നടത്തുന്നതിനും, ഓണം, ക്രിസ്തുമസ്,
സ്ഥാപനങ്ങൾക്കും കച്ചവടങ്ങൾ നടത്തുന്നതിന്, ഇരുചക്ര വാഹനങ്ങളുടെ പ്രദർശനം ആഘോഷങ്ങളോടനുബന്ധിച്ച് സഹകരണ സംഘങ്ങൾക്കും സപ്ലൈക്കോ പോലുള്ള സ്ഥാപനങ്ങൾക്കും കച്ചവടങ്ങൾ നടത്തുന്നതിനും, എല്ലാവിധ വാഹനങ്ങളുടെയും പ്രദർശനത്തിനും നെഹ്റു മണ്ഡപം ഏരിയ തെക്കേ ഗോപുര നടയുടെ കിഴക്കു ഭാഗം തൃശൂർ പുരത്തോടനുബന്ധിച്ചും ഓണത്തോടനുബന്ധിച്ചും ശിവരാത്രിക്കും കച്ചവടങ്ങൾ നടത്തുന്നതിന് തൃശൂർ പുരത്തോടനുബന്ധിച്ചും ഓണത്തോടനുബന്ധിച്ചും ശിവരാത്രിക്കും കച്ചവടങ്ങൾ നടത്തുന്നതിന് 7.ലേബർ കോർണർ പുരം പ്രദർശനത്തിനോടനുബന്ധിച്ചുള്ള പാർക്കിംഗ് പാർക്കിംഗിനും, യോഗാദിനം പോലുള്ള പരിപാടികൾക്ക് അനുവദിക്കുന്നതിനും, ഓണത്തോടനുബന്ധിച്ചും പുക്കച്ചവടവും മറ്റു കച്ചവടവും നടത്തുന്നതിനും, രാഷ്ട്രീയ പാർട്ടികളുടെ പൊതുയോഗങ്ങൾ, റാലികൾ, എന്നിവ നടത്തുന്നതിനും 8.എക്സിബിഷൻ ഗ്രൗണ്ട് തൃശൂർ പുരം എക്സിബിഷൻ മാത്രം തൃശൂർ പുര പ്രദർശന കാലയളവായ ഫെബ്രുവരി മുതൽ ജൂൺ കൂടിയ കാലയളവിനു ശേഷം മറ്റു സമയങ്ങളിൽ വിവിധ എക്സിബിഷനുകൾ, ട്രേഡ് ഫെയറുകൾ, എക്സ്പോകൾ, മോട്ടോർ ഷോ, എന്നിവ നടത്തുന്നതിന്
9. വിവേകാനന്ദ സ്ക്വയർ (ബാനർജി ക്ലബ്ബിന് മുൻവശം) ബാസ്റ്റ് ബോൾ കോർട്ട് ബാസ്റ്റ് ബോൾ കോർട്ടും, ടി സ്ഥലത്തു സ്പോർട്ട് ഇവെന്റ്സ് നടത്തുന്നതിനും 2.കൂടാതെ ഓണത്തോടനുബന്ധിച്ചു തെക്കേ ഗോപുരനടയിൽ അത്തപ്പുക്കളം നടത്തുന്നതിനും, നെഹ്റു പാർക്കിനു മുൻവശത്തും മൈതാനത്തിന്റെ വിവിധ ഭാഗങ്ങളിൽ താൽക്കാലിക കച്ചവടം നടത്തുന്നതിനും."
Pursuant to Annexure A19 office note, the Board has issued an order dated 28.02.2026, which is produced as Annexure A20. The relevant portion of Annexure A20 reads thus :
"ശ്രീ വടക്കുനാഥൻ ക്ഷേത്രമൈതാനത്തു എക്സിബിഷൻ ഗ്രൗണ്ട് പൂരം പ്രദർശനത്തിന് ശേഷം വിവിധ പരിപാടികൾക്ക് നൽകുന്നതിനും ക്ഷേത്രമൈതാനത്തെ മറ്റു സ്ഥലങ്ങൾ വിവിധ പരിപാടികൾക്ക് അനുവദിക്കുന്നതിനുമായി ബഹു : കേരള ഹൈക്കോടതി മുമ്പാകെയുള്ള പരാമർശം (1) പ്രകാരമുള്ള കേസിൽ പരാമർശം (2) പ്രകാരം പ്രൊപ്പോസൽ സമർപ്പിച്ചിട്ടുള്ളതാണ്. മേൽ സംഗതിയിൽ ഏതെല്ലാം ഭാഗങ്ങൾ ഏതെല്ലാം പരിപാടികൾക്കാണ് അനുവദിക്കേണ്ടതെന്നും സാംസ്കാരിക പരിപാടികൾ എന്തെല്ലാമെന്നും വ്യക്തമാക്കി പ്രൊപ്പോസൽ സമർപ്പിക്കുന്നതിന് പരാമർശം (3) പ്രകാരം വക്കീൽ നിർദ്ദേശിച്ചിട്ടുള്ളതാണ് . ആയതു പ്രകാരം തയ്യാറാക്കിയ പ്രൊപ്പോസൽ താഴെ പറയുന്നു.
1) വിവേകാനന്ദ സ്ക്വയർ
ഫ്ളവർ ഷോ പോലുള്ള പ്രദർശനങ്ങൾക്കും സാംസ്കാരിക പരിപാടികൾക്കും (ബഹു. കേരള ഹൈക്കോടതിയുടെ WPC 26499/18 തീയതി 11/04/2023 ലെ ഉത്തരവിൽ പ്രതിപാദിച്ചിട്ടുള്ള റോക്ക്ബാൻ, ഫ്ളാഷ്മോബ് എന്നിവ ഒഴികെ വിവിധ സംഘടനകളും സ്ഥാപനങ്ങളും സംഘടിപ്പിക്കുന്ന കലാപരിപാടികൾ ക്ഷേത്രാചാരാനുഷ്ഠാനങ്ങൾക്ക് അനുയോജ്യമായ നാടകങ്ങൾ - ഉദാ: ബാല, പുരാണ നാടകങ്ങൾ, ക്ലാസിക് സംഗീതനൃത്ത പരിപാടികൾ, കഥാപ്രസംഗം, ക്ഷേത്രകലകൾ, നാടൻകലകൾ, ഓണം, വിഷു ആഘോഷങ്ങളിലെ കലാപരിപാടികൾ ക്ഷേത്രാചാരങ്ങൾക്ക് അനുയോജ്യമായ/വിരുദ്ധമല്ലാത്ത ഹിന്ദുമതപരമായ ആത്മീയപ്രഭാഷണങ്ങൾ നടത്തുന്നതിനും, സ്കൂൾ കലോത്സവം പോലുള്ള പരിപാടികൾക്കും) വിവേകാനന്ദ സ്കൂൾ, ബാനർജി ക്ലബ്ബിന് എതിർവശത്തുള്ള ബാസ്കറ്റ് ബോൾ കോർട്ട്-ടി സ്ഥലത്ത് സ്പോർട്സ് ഇവന്റ് നടത്തുന്നതിനും.
2) സി.എം.എസ്. സ്കൂളിനു മുൻവശം
ക്ഷേത്രാചാരാനുഷ്ഠാനങ്ങൾക്ക് അനുയോജ്യമായ വിവിധ പ്രദർശനങ്ങൾ, സാംസ്കാരിക പരിപാടികൾക്കും (ബഹു. കേരള ഹൈക്കോടതിയുടെ WPC 26499/18 തീയതി 11/04/2023 ലെ ഉത്തരവിൽ പ്രതിപാദിച്ചിട്ടുള്ള റോക്ക്ബാൻ, ഫ്ളാഷ്മോബ് എന്നിവ ഒഴികെ വിവിധ സംഘടനകളും സ്ഥാപനങ്ങളും സംഘടിപ്പിക്കുന്ന കലാപരിപാടികൾ ക്ഷേത്രാചാരാനുഷ്ഠാനങ്ങൾക്ക് അനുയോജ്യമായ നാടകങ്ങൾ - ഉദാ: ബാല, പുരാണ നാടകങ്ങൾ, ക്ലാസിക് സംഗീത, നൃത്ത പരിപാടികൾ, കഥാപ്രസംഗം, ക്ഷേത്രകലകൾ, നാടൻകലകൾ, ഓണം, വിഷു ആഘോഷങ്ങളിലെ കലാപരിപാടികൾ ക്ഷേത്രാചാരങ്ങൾക്ക് അനുയോജ്യമായ/വിരുദ്ധമല്ലാത്ത ഹിന്ദുമതപരമായ ആത്മീയപ്രഭാഷണങ്ങൾ നടത്തുന്നതിനും, സ്കൂൾ കലോത്സവം പോലുള്ള പരിപാടികൾക്കും), വിവിധ സർക്കാർ വകുപ്പുകൾ സംഘടിപ്പിക്കുന്ന പരിപാടികൾക്കും, ട്രേഡ്ഫെയറുകൾക്കും, ജില്ലാ വ്യവസായ വകുപ്പിന്റെ ആഭിമുഖ്യത്തിൽ നടത്തുന്ന വിപണനമേളകൾക്കും, സപ്ലൈകോയുടെ ആഭിമുഖ്യത്തിൽ നടത്തുന്ന ഓണം, ക്രിസ്തുമസ് എന്നിവയോടനുബന്ധിച്ചുള്ള വിപണനമേളകൾക്കും, സർക്കാർ സമ്മേളനങ്ങൾക്കും മറ്റ് സമയങ്ങളിൽ പാർക്കിംഗിനും.
3) നെഹ്റു മണ്ഡപം പടിഞ്ഞാറ് വശം
വിവിധ രാഷ്ട്രീയ പാർട്ടികളുടെ റാലികൾ, പൊതുയോഗങ്ങൾ, പാർക്കിംഗ്, എല്ലാവിധ വാഹനങ്ങളുടെയും പ്രദർശനം.
4) നെഹ്റു മണ്ഡപം
വിവിധ രാഷ്ട്രീയ പാർട്ടികളുടെയും സംഘടനകളുടെയും റാലികൾ, പൊതുയോഗങ്ങൾ എന്നിവ നടത്തുന്നതിന് സ്വാതന്ത്ര്യദിനാഘോഷം, റിപ്പബ്ലിക് ദിനാഘോഷം എന്നിവ നടത്തുന്നതിന്.
5) വിദ്യാർത്ഥി കോർണർ ഏരിയ
വിവിധ രാഷ്ട്രീയ പാർട്ടികളുടെയും സംഘടനകളുടെയും റാലികൾ, പൊതുയോഗങ്ങൾ എന്നിവ നടത്തുന്നതിനും സ്വാതന്ത്ര്യദിനാഘോഷം, റിപ്പബ്ലിക് ദിനാഘോഷം എന്നിവ നടത്തുന്നതിനും, എക്സിബിഷനുകൾക്കും, വിവിധ സർക്കാർ വകുപ്പുകളുടെ ആഭിമുഖ്യത്തിൽ പരിപാടികൾ നടത്തുന്നതിനും, സാംസ്കാരിക പരിപാടികൾക്കും (ബഹു. കേരള ഹൈക്കോടതിയുടെ WPC 26499/18 തീയതി 11/04/2023 ലെ ഉത്തരവിൽ പ്രതിപാദിച്ചിട്ടുള്ള റോക്ക്ബാൻ, ഫ്ലാഷ്മോബ് എന്നിവ ഒഴികെ വിവിധ സംഘടനകളും സ്ഥാപനങ്ങളും സംഘടിപ്പിക്കുന്ന കലാപരിപാടികൾ ക്ഷേത്രാചാരാനുഷ്ഠാനങ്ങൾക്ക് അനുയോജ്യമായ നാടകങ്ങൾ - ഉദാ: ബാല, പുരാണ നാടകങ്ങൾ, ക്ലാസിക് സംഗീത, നൃത്ത പരിപാടികൾ, കഥാപ്രസംഗം, ക്ഷേത്രകലകൾ, നാടകകലകൾ, ഓണം, വിഷു ആഘോഷങ്ങളിലെ കലാപരിപാടികൾ ക്ഷേത്രാചാരങ്ങൾക്ക് അനുയോജ്യമായ/വിരുദ്ധമല്ലാത്ത ഹിന്ദുമതപരമായ ആത്മീയപ്രഭാഷണങ്ങൾ നടത്തുന്നതിനും, സ്കൂൾ കലോത്സവം പോലുള്ള പരിപാടികൾക്കും), ഓണം, ക്രിസ്തുമസ്, വിഷു ആഘോഷങ്ങളോടനുബന്ധിച്ച് സഹകരണ സംഘങ്ങൾക്കും, സപ്ലൈകോ, ഖാദി പോലുള്ള സ്ഥാപനങ്ങൾക്ക് കച്ചവടം നടത്തുന്നതിനും
6) നെഹ്റുമണ്ഡപം ഏരിയ
വിവിധ രാഷ്ട്രീയ പാർട്ടികളുടെയും സംഘടനകളുടെയും റാലികൾ, പൊതുയോഗങ്ങൾ എന്നിവ നടത്തുന്നതിന് സ്വാതന്ത്ര്യദിനാഘോഷം, റിപ്പബ്ലിക് ദിനാഘോഷം എന്നിവ നടത്തുന്നതിനും, എക്സിബിഷനുകൾക്കും, ഓണം, ക്രിസ്തുമസ്, വിഷു ആഘോഷങ്ങളോടനുബന്ധിച്ച് സഹകരണ സംഘങ്ങൾക്കും, സപ്ലൈകോ, ഖാദി പോലുള്ള സ്ഥാപനങ്ങൾക്ക് കച്ചവടം നടത്തുന്നതിനും, എല്ലാവിധ വാഹനങ്ങളുടെയും പ്രദർശനത്തിനും,
നെഹ്റുമണ്ഡപം ഏരിയ തെക്കെ ഗോപുരനടയുടെ കിഴക്കു വശം
തൃശ്ശൂർ പൂരം, ഓണം, ശിവരാത്രി എന്നീ ആഘോഷങ്ങളോടനുബന്ധിച്ച് കച്ചവടങ്ങൾ നടത്തുന്നതിനും, വിവിധ പരിപാടികൾക്കും.
7) ലേബർ കോർണർ
പാർക്കിംഗിനും, യോഗ ദിനം പോലുള്ള പരിപാടികൾക്ക് അനുവദിക്കുന്നതിനും, ഓണത്തോടനുബന്ധിച്ച് പൂക്കച്ചവടം നടത്തുന്നതിനും, രാഷ്ട്രീയ പാർട്ടികളുടെ പൊതുയോഗങ്ങൾ, റാലികൾ എന്നിവ നടത്തുന്നതിനും.
8)എക്സിബിഷൻ ഗ്രൗണ്ട്
തൃശ്ശൂർ പൂരം പ്രദർശന കാലയളവായ ഫെബ്രുവരി മുതൽ ജൂൺ കൂടിയ കാലയളവിനു ശേഷം മറ്റ് സമയങ്ങളിൽ വിവിധ എക്സിബിഷനുകൾ, ട്രേഡ്ഫെയറുകൾ, എക്സ്പൊ, മോട്ടോർ ഷോ എന്നിവ നടത്തുന്നതിനും.
മേൽ പ്രകാരം പാരഗ്രാഫ് (1) മുതൽ (8) വരെ അംഗീകരിച്ചും ബഹു. കേരള ഹൈക്കോടതി മുമ്പാകെ സമർപ്പിക്കുന്നതിന് ലോ ഓഫീസറെ ചുമതലപ്പെടുത്തിയും പരാമർശം (4) ബഹു. ബോർഡ് യോഗതീരുമാന പ്രകാരം ഉത്തരവ് പുറപ്പെടുവിക്കുന്നു.”
The principal contention of the learned Standing Counsel for the Board is that the Kshethra Maidan, which is located in the heart of Thrissur City, could be more effectively used by letting it out temporarily for some non-religious purposes so as to augment the income of the Board. According to the learned counsel, there is no point in keeping the huge extent of property idle in an unproductive manner, particularly when the Board is facing financial constraints.
The learned counsels for the writ petitioners had expressed the anxiety of the devotees that the commercialisation and the use of the Maidan for political and cultural activities would destroy its sanctity and purity.
Having considered the rival submissions, we are of the view that the Court has to strike a balance between the conflicting interests of the Board and the devotees. This Court cannot turn down or reject the reasonable request of the Board to augment or increase their income, as the ultimate beneficiaries are the deity and devotees themselves.
At the same time, this Court is conscious of the religious sentiments, apprehensions, and anxieties of the devotees.
From the submissions of the learned counsels, it appears that, in many cases, the immovable properties owned by the temples are kept idle and unutilised. No doubt, the landed properties and the buildings are one of the major assets of the temples under the management of the Devaswom Boards. If the whole, or at least a part of the immovable properties are let out for some events and programmes, the Board may generate or augment its income to a great extent.
We have anxiously gone through Annexures A19 and A20 documents. In Annexure A19, Column No.1 is the specific locations identified distinctly, which could be used in a more productive manner. The entries in Column No.2 are the uses permitted by this Court by Annexure A3 judgment. The entries in Column No.3 are the new proposals submitted by the Board.
On going through the new proposal, we are of the considered opinion that the temple ground shall not be permitted to be used by any political party for their protests and gatherings. This Court in N Prakash V. The Travancore Devaswom Board and others2, had occasion to consider this issue. The relevant paragraphs of N Prakash (supra) are extracted below :
“11.Before proceeding further, it would be useful to refer to various provisions of the Religious Institutions (Prevention of Misuse) Act, 1988, Act No.41 of 1988 (hereinafter referred to as ‘the Act’). The object of the Act is to prevent the misuse of religious institutions for political and other purposes.
12.Section 3 of the Act states that a religious institution or its manager shall not use or allow the use of its premises for the promotion and propagation of any political activities. Section 3 of the Act reads thus:
“3. Prohibition of use of religious institutions for certain purposes.—
No religious institution or manager thereof shall use or allow the use of any premises belonging to, or under the control of, the institution—
(a)for the promotion or propagation of any political activity; or
(b)for the harbouring of any person accused or convicted of an offence under any law for the time being in force; or
(c)for the storing of any arms or ammunition; or
(d)for keeping any goods or articles in contravention of any law for the time being in force; or
(e)for erecting or putting up of any construction or fortification, including basements, bunkers, towers or walls without a valid licence or permission under any law for the time being in force; or
(f)for the carrying on of any unlawful or subversive act prohibited under any law for the time being in force or in contravention of any order made by any court; or
(g)for the doing of any act which promotes or attempts to promote disharmony or feelings of enmity, hatred or ill-will between different religious, racial, language or regional groups or castes or communities; or
(h)for the carrying on of any activity prejudicial to the sovereignty, unity and integrity of India; or
(i)for the doing of any act in contravention of the provisions of the Prevention of Insults to National Honour Act, 1971 (69 of1971).”
13.Section 5 of the Act prohibits the use of funds of religious institutions for the benefit of any political party. Further, Section 6 of the Act prohibits that a religious institution or manager thereof shall not allow any ceremony, festival, congregation, procession etc. organised or held under its auspices to be used for any political activity. Section 7 of the Act imposes penalties for the violation of Sections 3, 4, 5 and 6.
14.Section 2 of the Act defines the term ‘political activity’, ‘political party’ and ‘religious institution’.
“ 2. xxxxxxxxx
“(d)“political activity” includes any activity promoting or propagating the aims or objects of a political party or any cause, issue or question of a political nature by organising meetings, demonstrations, processions, collection or disbursement of funds, or by the issue of directions or decrees, or by any other means, and includes also such activity by or on behalf of a person seeking election as a candidate for any election to Parliament, any State Legislature or any local authority;
(e)“political party” means an association or body of persons—
(i)which is, or is deemed to be, registered, with the Election Commission of India as a political party under the Election Symbols (Reservation and Allotment) Order, 1968, as in force for the time being; or
(ii)which has set up candidates for election to any legislature, but is not registered, or deemed to be registered, as a political party, under the Election Symbols (Reservation and Allotment) Order, 1968; or
(iii)organised to carry on any political activity or to acquire or exercise political power through election or otherwise;
(f)“religious institution” means an institution for the promotion of any religion or persuasion, and includes any place or premises used as a place of public religious worship, by whatever name or designation known.”
15.In Sinilkumar E. K. (supra), a Bench of this Court observed that the temple is the focal point in the life of a community and often represents its pride, identity and unity.
16.There cannot be any doubt that Section 3 of the Act prohibits the use of the religious institutions or its premises for propagation and promotion of political activities. Section 7 of the Act also provides the penalty for the violation of Sections 3, 4, 5, and 6 of the Act. This Court in Hindu Seva Kendram (supra) and Sinilkumar E. K. (supra), made it clear that politics has no role to play in temples. This Court reiterated the same principle in Major Vellayani Devi Temple Advisory Committee v. State of Kerala and Jayakumar J. v. State of Kerala .
17.In Vishnu Sunil (Adv.), Panthalam @ Vishnu Sunil v. Kadakkal Temple Advisory Committee Represented by its Secretary, Thiruvananthapuram , this court held that politics has no role to play in Temple worship, and cultural or social activities unconnected with Temple worship have no place in Temple festivals. This Court issued directions to the Travancore Devaswom Board and its officials to take necessary steps to ensure that no ‘political activity’ as defined in Clause (d) of Section 2 of the Religious Institutions (Prevention of Misuse) Act, 1988 takes place in any temple under the management of Travancore Devaswom Board, in connection with any religious activities, festivals, ceremonies etc., of temple, in contravention of the provisions of the Act.”
In view of the statutory provisions contained in the Religious Institutions (Prevention of Misuse) Act, 1988 and the authoritative pronouncement of the principles of law by this Court in N Prakash (supra), Sinilkumar E. K. v. Travancore Devaswom Board6, Hindu Seva Kendram v. State of Kerala and others7, Major Vellayani Devi Temple Advisory Committee v. State of Kerala8 and Vishnu Sunil (Adv.),
3 2023 (2) KHC 290
4 2023 KHC OnLine 866
5 2025 KHC OnLine 445 Panthalam @ Vishnu Sunil v. Kadakkal Temple Advisory Committee Represented by its Secretary, Thiruvananthapuram9, it is clear that politics have no role to play in temples, the request of the Board to conduct political activities in the Thekkinkadu Maidan of the temple is rejected.
Annexure A19 proposal would seek permission for the conduct of all cultural events of all the departments and the parking of the vehicles in connection with the programs.
Insofar as this request is concerned, we are of the firm view that the events and programs of all departments of the State Government cannot be permitted in the Kshethra Maidan. The Board may grant permission to the events related to the Devaswom Department and the programs of the temples under the control of various Devaswom Boards without accepting any licence fee/rent. If the Maidan is let out to the programmes/events conducted by the other Departments, the Board may ensure sufficient licence fee/rent from the other Departments. Permission was also sought by the Board to conduct cultural events in the Maidan. The term ‘cultural programs’ is too wide, elastic and capable of being interpreted in different ways. Insofar as the conduct of cultural events is concerned, it is for the Board to take an appropriate decision to exercise the discretion vested with it in a prudent manner, so as to ensure that the purity and sanctity of the temples are protected and the interests of the devotees are unaffected. On this issue, this Court cannot fix a straightjacket formula as to which events should be permitted in the Maidan.
It is made clear that the remaining part of the proposal is accepted by this Court, and the Board can give permission to the prospective organisers with stringent conditions after ensuring fair returns in the form of licence fee/rent. It is made clear that henceforth, the Board need not approach this Court seeking permission for any of the programs or events as stated in Annexures A19 and A20, other than those events to which permission is declined by this Court.
However, we reiterate that no permanent or semi-permanent constructions shall be made in the Kshethra Maidan without previous sanction from this Court. So also, no proposal for beautification be permitted to be done without previous sanction from this Court.
We, further direct that the licence agreement/lease agreement to be executed between the Board and the prospective organisers shall inter alia contain the following conditions :
strict prohibition on littering, waste accumulation, sale and consumption of non-vegetarian food and the disposal of any material within the temple premises;
mandatory installation of adequate waste bins and arrangements for prompt waste removal;
measures to prevent water pollution, soil contamination, and damage to vegetation or temple property;
stringent control of sound levels, ensuring that loudspeakers, amplifiers, or musical instruments do not cause sound pollution or disturb devotees or nearby residents, and that permissible decibel limits are adhered to;
prohibition on the use of plastics, flex boards, or any non-biodegradable materials;
restrictions on cooking, storage of combustibles, or erection of temporary structures except as permitted; and
the responsibility of the organisers to restore the area to its original clean condition immediately after the event.
Total prohibition on erecting any permanent structures.
After a careful consideration of the pleadings, materials placed on record and the submissions advanced in the Court, we deem it appropriate to dispose of these matters with the following directions :-
DBA No.9 of 2025 is disposed of permitting the Cochin Devaswom Board to let out the Kshethra Maidan for the purposes stated in Annexures-A18 and A19, subject to restrictions and limitations imposed by this Court in the foregoing paragraphs.
Subject to (1) above, no event or programme, whatsoever, shall be held/conducted in the Kshethra Maidan without prior written consent from the Cochin Devaswom Board.
It is made clear that, henceforth, the Board need not obtain prior permission from this Court for the events and programs permitted by this Court in this judgment.
In view of the above directions, no further orders are required to be passed in W.P.(C) Nos.24435 and 34749 of 2025.
Annexure A17, the topographic sketch, and Annexures A19 and A20 will form part of this judgment.
| 6. നെഹ്റു മണ്ഡപം എരിയ | പൊതുയോഗങ്ങൾ, റാലികൾ, ധർമ്മങ്ങൾ, സ്വതന്ത്ര ദിനാഘോഷം, റിപ്പബ്ലിക് ദിനാഘോഷം, ഓണം, ക്രിസ്തുമസ് ആഘോഷങ്ങളോടനുബന്ധിച്ച് സഹകരണ സംഘങ്ങൾക്കും സപ്ലൈകോ പോലുള്ള സ്ഥാപനങ്ങൾക്കും കച്ചവടങ്ങൾ നടത്തുന്നതിന്, ഇരുപതു വാഹനങ്ങളുടെ പ്രദർശനം. | വിവിധ രാഷ്ട്രീയ പാർട്ടികളുടെയും സംഘടനകളുടെയും പൊതുയോഗങ്ങൾ, റാലികൾ, എന്നിവ നടത്തുന്നതിനും, സ്വതന്ത്ര ദിനാഘോഷം, റിപ്പബ്ലിക് ദിനാഘോഷം എന്നിവ നടത്തുന്നതിനും, എക്സിബിഷനുകൾ നടത്തുന്നതിനും, ഓണം, ക്രിസ്തുമസ് ആഘോഷങ്ങളോടനുബന്ധിച്ച് സഹകരണ സംഘങ്ങൾക്കും സപ്ലൈകോ പോലുള്ള സ്ഥാപനങ്ങൾക്കും കച്ചവടങ്ങൾ നടത്തുന്നതിനും, എല്ലാവിധ വാഹനങ്ങളുടെയും പ്രദർശനത്തിനും |
| നെഹ്റു മണ്ഡപം എരിയ തെക്കേ ഗോപുര നടയുടെ കിഴക്ക് ഭാഗം | തൃശ്ശൂർ പുതത്തോടനുബന്ധിച്ചും ഓണത്തോടനുബന്ധിച്ചും ശിവരാത്രിക്കും കച്ചവടങ്ങൾ നടത്തുന്നതിന് | തൃശ്ശൂർ പുതത്തോടനുബന്ധിച്ചും ഓണത്തോടനുബന്ധിച്ചും ശിവരാത്രിക്കും കച്ചവടങ്ങൾ നടത്തുന്നതിന് |
| 7. ലേബർ കോർണർ | പുരം പ്രദർശനത്തിനോടനുബന്ധിച്ചുള്ള പാർക്കിംഗ് | പാർക്കിംഗിനും, യോഗദിനം പോലുള്ള പരിപാടികൾക്ക് അനുവദിക്കുന്നതിനും, ഓണത്തോടനുബന്ധിച്ച് പുഞ്ചുവടവും മറ്റു കച്ചവടവും നടത്തുന്നതിനും, രാഷ്ട്രീയപാർട്ടികളുടെ പൊതുയോഗങ്ങൾ, റാലികൾ എന്നിവ നടത്തുന്നതിനും |
| 8. എക്സിബിഷൻ ഗ്രൗണ്ട് | തൃശ്ശൂർ പുരം എക്സിബിഷൻ മാത്രം | തൃശ്ശൂർ പുരം പ്രദർശന കാലയളവായ ഫെബ്രുവരി മുതൽ ജൂൺ കൂടിയ കാലയളവിന് ശേഷം മറ്റു |
| സമയങ്ങളിൽ വിവിധ എക്സിബിഷനുകൾ, ട്രേഡ് ഫെയറുകൾ, എക്സ്പോകൾ, മോട്ടോർ ഷോ എന്നിവ നടത്തുന്നതിന്. | ||
| 9. വിവേകാനന്ദ സക്വയർ (ബാനർജി ക്ലബ്ബിന് മുൻവശം) | ബാസ്കറ്റ് ബോൾ കോർട്ട് | ബാസ്കറ്റ് ബോൾ കോർട്ടും, ടി സ്ഥലത്ത് സ്പോർട്സ് ഇവന്റ്സ് നടത്തുന്നതിനും |
1.കൂടാതെ ഓണത്തോടനുബന്ധിച്ച് തെക്കേ ഗോപുരനടയിൽ അത്തപ്പുക്കളും നടത്തുന്നതിനും, നെഹ്റു പാർക്കിന് മുൻവശത്തും മൈതാനത്തിന്റെ വിവിധ ഭാഗങ്ങളിൽ താൽക്കാലിക കച്ചവടം നടത്തുന്നതിനും.
2.മേൽ പ്രകാരം പരിപാടികൾക്ക് സ്ഥലം അനുവദിച്ചു നൽകുന്ന സമയം താഴെ പറയുന്ന നിബന്ധനകൾ ഉൾപ്പെടുത്തി വരുന്നു.
നിബന്ധനകൾ
1. പരിപാടികൾക്ക് സ്ഥലം അനുവദിക്കുമ്പോൾ പാലിക്കേണ്ട നിബന്ധനകൾ
1. ബഹു.കേരള ഹൈക്കോടതിയുടെ WP(C) No. 26499/2018 dt.11/04/2023 വിധിയിലെ ഖണ്ഡിക 35 അനുസരിച്ച് ക്ഷേത്ര മൈതാനത്തിനകത്ത് രാഷ്ട്രീയ സംഘടനകളുടെയോ, മറ്റൊരു സംഘടനകളുടെയോ യാതൊരുവിധ പരസ്യ ബോർഡുകളോ, ഹോർഡിംഗ്സുകളോ, ബാനറുകളോ, കൊടിതോരണങ്ങളോ സ്ഥാപിക്കുവാൻ പാടില്ലാത്തതാണ്.
2.ക്ഷേത്രപാരമ്പര്യങ്ങൾക്കോ, ക്ഷേത്രങ്ങൾക്കോ ബുദ്ധിമുട്ടില്ലാത്ത വിധം പരിപാടി നടത്തേണ്ടതാണ്.
3.ശബ്ദമലിനീകരണ നിയന്ത്രണ ബോർഡ് അനുവദിച്ച ശബ്ദത്തിൽ മാത്രമേ ഉച്ചഭാഷണികൾ ഉപയോഗിക്കാൻ പാടുള്ളൂ. ക്ഷേത്രനട തുറന്നിരിക്കുന്ന സമയങ്ങളിൽ വലിയ രീതിയിലുള്ള ശബ്ദത്തിൽ ഉച്ചഭാഷണികൾ ഉപയോഗിക്കാൻ പാടുള്ളതല്ല.
4.ഗ്രീൻ പ്രോട്ടോക്കോൾ പാലിച്ച് കൊണ്ട് മാത്രം പരിപാടികൾ നടത്തേണ്ടതാണ്. ക്ഷേത്ര മെതാനിയിൽ പന്തൽ, സ്റ്റേജ് എന്നിവ നിർമ്മിക്കുന്ന സമയം പ്ലാസ്റ്റിക് ഉൽപ്പന്നങ്ങൾ ഉപയോഗിക്കുവാൻ പാടുള്ളതല്ല.
5.ക്ഷേത്രമെതാനത്ത് സസ്യേത ക്ഷേണപദാർത്ഥങ്ങൾ ഉപയോഗിക്കാൻ പാടുള്ളതോ, ക്ഷേണാവശിഷ്ടങ്ങൾ നിക്ഷേപിക്കാനോ പാടുള്ളതല്ല.
6.ക്ഷേത്രമെതാനം പരിപൂർണ്ണമായും മാലിന്യവിമുക്തമാക്കിക്കൊണ്ട് പരിപാടി നടത്തേണ്ടതാണ്.
7.പരിപാടികളുടെ ഭാഗമായി മാലിന്യങ്ങൾ ഉണ്ടാകുന്ന പക്ഷം സംഘാടകരുടെ സ്വന്തം ചെലവിലും ഉത്തരവാദിത്വത്തിലും ആയവ നീക്കം ചെയ്യേണ്ടതാണ്. മാലിന്യങ്ങൾ നീക്കം ചെയ്യാത്ത പക്ഷം സെക്യൂരിറ്റി ഡെപ്പോസിറ്റ് ആയി അടച്ച സംഖ്യ ദേവസ്വത്തിൽ മുതൽകൂട്ടുന്നതാണ്.
8.അനുവദിച്ച പരിപാടികൾക്കല്ലാതെ മറ്റ് പരിപാടികൾക്ക് സ്ഥലം അനുവദിക്കാൻ പാടില്ലാത്തതാണ്.
9.ദേവസ്വം മാനേജരുടെ നിർദ്ദേശങ്ങൾ പാലിച്ചുകൊണ്ട് പരിപാടി നടത്തേണ്ടതും പരിപാടികൾ ശേഷം സ്ഥലം പൂർവ്വസ്ഥിതിയിലാക്കി ദേവസ്വം മാനേജരെ തിരികെ ഏൽപ്പിക്കേണ്ടതുമാണ്.
10.മാലിന്യ സംസ്കരണവുമായി ബന്ധപ്പെട്ട് 100 പേരിൽ കൂടുതൽ പേർ പങ്കെടുക്കുന്ന പരിപാടികൾ തൃശ്ശൂർ കോർപ്പറേഷനിൽ മുൻകൂട്ടി അറിയിച്ച് മാലിന്യ നിർമ്മാർജ്ജനത്തിന് ആവശ്യമായ സംഖ്യ കോർപ്പറേഷനിൽ അടവാക്കേണ്ടതാണ്.
11.(പരിപാടിയുടെ പേര്) നടത്തുന്ന സമയം ഉണ്ടാകുന്ന എല്ലാ ജൈവ/അജൈവ മാലിന്യങ്ങളും (സംഘാടകരുടെ പേര്) സ്വന്തം ചിലവിൽ നീക്കം ചെയ്യേണ്ടതാണ്.
12.5000/-രൂപയുടെ ഡി.ഡി. സെക്യൂരിറ്റി ഡെപ്പോസിറ്റ് ആയി സെക്രട്ടറി, കൊച്ചിൻ ദേവസ്വം ബോർഡ് എന്ന പേരിൽ നൽകേണ്ടതാണ്. സ്ഥലം പൂർവ്വ സ്ഥിതിയിലാക്കി ദേവസ്വം മാനേജരെ തിരിച്ചേൽപ്പിക്കുന്ന പക്ഷം സെക്യൂരിറ്റി ഡെപ്പോസിറ്റ് തിരികെ നൽകുന്നതാണ്. അല്ലാത്ത പക്ഷം സംഖ്യ ദേവസ്വത്തിൽ മുതൽ കൂട്ടുന്നതാണ്.
13.ടോയ്ലറ്റ് സ്ഥാപിക്കേണ്ട സാഹചര്യം ഉള്ള പക്ഷം പരാതിക്ക് ഇട നൽകാതെ ഇ-ടോയ്ലറ്റ് മാത്രം സ്ഥാപിക്കേണ്ടതാണെന്നും പരിപാടി കഴിഞ്ഞ ഉടനെ ഇവ മറ്റുള്ളവർക്ക് ശല്യം വരാത്ത വിധം നീക്കം ചെയ്യേണ്ടതുമാണ്.
14.വളരെ ഉച്ചത്തിലുള്ള ശബ്ദത്തിൽ ഉച്ചഭാഷിണികൾ പ്രവർത്തിപ്പിക്കുകയോ, ഗാനമേള, ബാസ്റ്റുകൾ, നാടൻപാട്ടുകൾ പോലുള്ള പരിപാടികൾ നടത്തുവാനോ പാടില്ലാത്തതാണ്.
15.തെക്കേഗോപുര നടമറച്ചുകൊണ്ട് പരിപാടികൾ ഒന്നും തന്നെ നടത്താൻ പാടില്ലാത്തതാണ്.
ബഹു.കേരള ഹൈക്കോടതിയുടെ എല്ലാ നിബന്ധനകളും പാലിച്ചുകൊണ്ട് പരിപാടി നടത്തേണ്ടതാണെന്നും, ആയതിൽ എന്തെങ്കിലും വീഴ്ച വരുത്തിയാൽ ആയതിന്റെ പൂർണ്ണ ഉത്തരവാദിത്വം സംഘാടകർക്കാണെന്നും ആയതിൽ കൊച്ചിൻ ദേവസ്വം ബോർഡിന് യാതൊരു ഉത്തരവാദിത്വം ഉണ്ടായിരിക്കുന്നതല്ലെന്നും അറിയിക്കുന്നു.
5. കച്ചവടങ്ങൾക്ക് സ്ഥലം അനുവദിക്കുമ്പോൾ പാലിക്കേണ്ട നിബന്ധനകൾ
1.തിയ്യതി മുതൽ ടി ഉത്തരവ് പ്രാബല്യത്തിൽ വരുന്നതാണ്.
2.തിയ്യതി മുതൽ തിയ്യതി കൂടി ഒരു വർഷത്തേക്കാണ് സ്ഥലം അനുവദിച്ചിട്ടുള്ളത്.
3.കാലാവധി തീരുന്ന സമയം സ്ഥലം ഒഴിഞ്ഞ് നൽകേണ്ടതാണ്.
4.കച്ചവടത്തിന്റെ ഭാഗമായി ഉണ്ടാകുന്ന മാലിന്യങ്ങൾ കച്ചവടക്കാർ സ്വന്തം ഉത്തരവാദിത്വത്തിൽ നീക്കം ചെയ്യേണ്ടതും, ക്ഷേത്രമൈതാനിയിൽ യാതൊരു കാരണവശാലും നിക്ഷേപിക്കുവാൻ പാടുള്ളതല്ല.
5.സ്ഥിരമായിട്ടുള്ള ടെൻഡുകൾ കെട്ടുകയോ, ടാർപായ തുടങ്ങിയവ ഉപയോഗിച്ച് സ്ഥലം കൂടുതൽ എടുക്കുകയോ ചെയ്യാൻ പാടുള്ളതല്ല.
6.വാടക സംഖ്യ എല്ലാ മാസവും 10-ാം തിയ്യതിക്കു മുൻപായി ശ്രീ വടക്കുനാഥൻ ദേവസ്വത്തിൽ അടച്ച് രശീതി കൈപ്പറ്റേണ്ടതാണ്.
7.ചെറുകിട കച്ചവടക്കാർ അവരവർക്ക് അനുവദിച്ച സ്ഥലത്തു മാത്രം കച്ചവടം നടത്തേണ്ടതാണ്.
8.ഉത്തരവ് കൈപ്പറ്റി ഒരു മാസത്തിനകം മേൽ കാണിച്ച നിബന്ധനകൾ ഉൾപ്പെടുത്തി ദേവസ്വം നിശ്ചയിക്കുന്ന വാടക നൽകുവാൻ ബാധ്യസ്ഥനാണെന്ന് കാണിച്ച് 200/- ക മുദ്രപത്രത്തിൽ നിബന്ധനകൾ അംഗീകരിച്ചുകൊണ്ട് ഒരു സമ്മതപത്രം ഒപ്പിട്ട് എല്ലാ കച്ചവടക്കാരും ദേവസ്വം മാനേജർക്ക് നൽകേണ്ടതാണ്.
മേൽ കാണിച്ച വ്യക്തികൾ ഒരു മാസത്തിനകം കരാർ ഒപ്പിട്ട് വാടക അടക്കാത്ത വ്യക്തികളെ കച്ചവടം നടത്തുന്നതിൽ നിന്നും ഒഴിവാക്കുന്നതാണെന്നും ഉത്തരവാകുന്നു.
വാടക അടക്കാതെ കുടിശ്ശിക വരുത്തിയപക്ഷം റവന്യൂ റിക്കവറി നടപടി വഴി കുടിശ്ശിക പിരിച്ചെടുക്കുന്നതാണ്.
8. എക്സിബിഷനുകൾക്ക് സ്ഥലം അനുവദിക്കുമ്പോൾ പാലിക്കേണ്ട നിബന്ധനകൾ
1.ബഹു.കേരള ഹൈക്കോടതിയുടെ WP(C) No. 26499/2018 dt.11/04/2023 വിധിയിലെ ഖണ്ഡിക 35 അനുസരിച്ച് ക്ഷേത്ര മൈതാനത്തിനകത്ത് രാഷ്ട്രീയ സംഘടനകളുടെയോ, മറ്റൊരു സംഘടനകളുടെയോ യാതൊരുവിധ പരസ്യ ബോർഡുകളോ, ഹോർഡിംഗ്സുകളോ, ബാനറുകളോ, കൊടിതോരണങ്ങളോ സ്ഥാപിക്കുവാൻ പാടില്ലാത്തതാണ്.
2.ക്ഷേത്രാചാരാനുഷ്ഠാനങ്ങൾക്കോ, ഭക്തജനങ്ങൾക്കോ ബുദ്ധിമുട്ടില്ലാത്ത വിധം പരിപാടി നടത്തേണ്ടതാണ്.
3.ശബ്ദമലിനീകരണ നിയന്ത്രണ ബോർഡ് അനുവദിച്ച ശബ്ദത്തിൽ മാത്രമേ ഉച്ചഭാഷിണികൾ ഉപയോഗിക്കാൻ പാടുള്ളൂ. ക്ഷേത്രനട തുറന്നിരിക്കുന്ന സമയങ്ങളിൽ വലിയ രീതിയിലുള്ള ശബ്ദത്തിൽ ഉച്ചഭാഷിണികൾ ഉപയോഗിക്കാൻ പാടുള്ളതല്ല.
4.ഗ്രീൻ പ്രോട്ടോക്കോൾ പാലിച്ച് കൊണ്ട് മാത്രം പരിപാടികൾ നടത്തേണ്ടതാണ്. ക്ഷേത്ര മൈതാനിയിൽ പന്തൽ, സ്റ്റേജ് എന്നിവ നിർമ്മിക്കുന്ന സമയം പ്ലാസ്റ്റിക് ഉൽപ്പന്നങ്ങൾ ഉപയോഗിക്കുവാൻ പാടുള്ളതല്ല.
5.ക്ഷേത്രമെത്താനത്ത് സസ്യേതര ഭക്ഷണപദാർത്ഥങ്ങൾ ഉപയോഗിക്കാൻ പാടുള്ളതോ, ഭക്ഷണാവശിഷ്ടങ്ങൾ നിക്ഷേപിക്കാനോ പാടുള്ളതല്ല.
6.ക്ഷേത്രമെത്താനം പരിപൂർണ്ണമായും മാലിന്യവിമുക്തമാക്കിക്കൊണ്ട് പരിപാടി നടത്തേണ്ടതാണ്.
7.പരിപാടികളുടെ ഭാഗമായി മാലിന്യങ്ങൾ ഉണ്ടാകുന്ന പക്ഷം സംഘാടകരുടെ സ്വന്തം ചെലവിലും ഉത്തരവാദിത്വത്തിലും ആയവ നീക്കം ചെയ്യേണ്ടതാണ്.
8.അനുവദിച്ച പരിപാടികൾക്കല്ലാതെ മറ്റ് പരിപാടികൾക്ക് സ്ഥലം അനുവദിക്കാൻ പാടില്ലാത്തതാണ്.
9.ദേവസ്വം മാനേജരുടെ നിർദ്ദേശങ്ങൾ പാലിച്ചുകൊണ്ട് പരിപാടി നടത്തേണ്ടതും പരിപാടികൾ ശേഷം സ്ഥലം പൂർവ്വസ്ഥിതിയിലാക്കി ദേവസ്വം മാനേജരെ തിരികെ ഏൽപ്പിക്കേണ്ടതുമാണ്.
10.മാലിന്യ സംസ്കരണവുമായി ബന്ധപ്പെട്ട് 100 പേരിൽ കൂടുതൽ പേർ പങ്കെടുക്കുന്ന പരിപാടികൾ തൃശ്ശൂർ കോർപ്പറേഷനിൽ മുൻകൂട്ടി അറിയിച്ച് മാലിന്യ നിർമ്മാർജ്ജനത്തിന് ആവശ്യമായ സംഖ്യ കോർപ്പറേഷനിൽ അടവാക്കേണ്ടതാണ്.
11.പ്രദർശനം നടത്തുന്ന സമയം ഉണ്ടാകുന്ന എല്ലാ ജൈവ/ അജൈവ മാലിന്യങ്ങളും സംഘാടകരുടെ സ്വന്തം ചെലവിൽ നീക്കം ചെയ്യേണ്ടതാണ്.
12.5000/-രൂപയുടെ ഡി.ഡി. സെക്യൂരിറ്റി ഡെപ്പോസിറ്റ് ആയി സെക്രട്ടറി, കൊച്ചിൻ ദേവസ്വം ബോർഡ് എന്ന പേരിൽ നൽകേണ്ടതാണ്. സ്ഥലം പൂർവ്വ സ്ഥിതിയിലാക്കി ദേവസ്വം മാനേജരെ തിരിച്ചേൽപ്പിക്കുന്ന പക്ഷം സെക്യൂരിറ്റി ഡെപ്പോസിറ്റ് തിരികെ നൽകുന്നതാണ്.
13.ടോയ്ലറ്റ് സ്ഥാപിക്കേണ്ട സാഹചര്യം ഉള്ള പക്ഷം പരാതിക്ക് ഇട നൽകാതെ ടാങ്കുള്ള ബയോ ടോയ്ലറ്റ് മാത്രം സ്ഥാപിക്കേണ്ടതാണെന്നും പരിപാടി കഴിഞ്ഞ ഉടനെ മറ്റുള്ളവർക്ക് ശല്യം വരാത്ത വിധം നീക്കം ചെയ്യേണ്ടതുമാണ്. ടോയ്ലറ്റ് ദേവസ്വം മാനേജർ നിർദ്ദേശിക്കുന്ന സ്ഥലത്ത് മാത്രം സ്ഥാപിക്കേണ്ടതും പരിപാടി കഴിയുന്ന ഉടൻ ഇവ നീക്കം ചെയ്യേണ്ടതുമാണ്.
14.വളരെ ഉച്ചത്തിലുള്ള ശബ്ദത്തിൽ ഉച്ചഭാഷിണികൾ പ്രവർത്തിപ്പിക്കുകയോ, ഫ്ളാഷിമോബ് ഗാനമേള, ബാന്റുകൾ, നാടൻപാട്ടുകൾ പോലുള്ള പരിപാടികൾ നടത്തുവാനോ പാടില്ലാത്തതാണ്.
15.തെക്കേഗോപുര നടമറച്ചുകൊണ്ട് പരിപാടികൾ ഒന്നും തന്നെ നടത്താൻ പാടില്ലാത്തതാണ്.
16.പ്രദർശനത്തിന് അനുവദിച്ച സ്ഥലത്തിൽ കൂടുതൽ ഉപയോഗിക്കാൻ പാടില്ലാത്തതും പ്രദർശനവുമായി ബന്ധപ്പെട്ട എല്ലാ വിധ സംവിധാനങ്ങളും അനുവദിച്ച സ്ഥലത്ത് മാത്രം ഏർപ്പെടുത്തേണ്ടതാണ്. കൂടുതലായി ഉപയോഗിച്ച സ്ഥലത്തിന് അധികമായി സ്ഥലം ഉപയോഗിക്കുന്ന പക്ഷം അധികമായി ഉപയോഗിച്ച സ്ഥലത്തിന് അനുവദിച്ച അതേ നിരക്കിലുള്ള സ്ഥലവാടകയും ജി.എസ്.ടി.യും അടയ്ക്കേണ്ടതാണ്.
17.ക്ഷേത്ര മൈതാനിയിൽ ഭക്ഷണം പാചകം ചെയ്യുക, കുളിക്കുക തുടങ്ങിയ പ്രവൃത്തികൾ ചെയ്യുവാൻ പാടുള്ളതല്ല.
മേൽ പ്രകാരം പ്രദർശനത്തിന് പന്തൽ നിർമ്മിക്കുന്ന സമയം നിർബന്ധമായും ദേവസ്വം മരാമത്ത് വിഭാഗത്തിനെ അറിയിക്കേണ്ടതും പന്തൽ സംയുക്തമായി അളന്ന് വിവരം ആർ സെക്ഷനിലേക്ക് മരാമത്ത് വിഭാഗം റിപ്പോർട്ട് നൽകേണ്ടതുമാണ്.
ബഹു.കേരള ഹൈക്കോടതിയുടെ എല്ലാ നിബന്ധനകളും പാലിച്ചുകൊണ്ട് പരിപാടി നടത്തേണ്ടതാണെന്നും, ആയതിൽ ഏതെങ്കിലും വീഴ്ച വരുത്തിയാൽ ആയതിന്റെ പൂർണ്ണ ഉത്തരവാദിത്വം സംഘാടകർക്കാണെന്നും ആയതിൽ കൊച്ചിൻ ദേവസ്വം ബോർഡിന് യാതൊരു ഉത്തരവാദിത്വം ഉണ്ടായിരിക്കുന്നതല്ലെന്നും അറിയിക്കുന്നു.
PROCEEDINGS OF THE COCHIN DEVASWOM BOARD
സംഗ്രഹം
ശ്രീവടക്കുനാഥൻ ക്ഷേത്രമേതനാം വിവിധ പരിപാടികൾക്ക് അനുവദിക്കുന്നവർ സംബന്ധിച്ച്.
പരാമർശം : (1) ബഹു.കേരള ഹൈക്കോടതി മുമ്പാകെ കൊച്ചിൻ ദേവസ്വം ബോർഡ് ഫയൽ ചെയ്ത DBA 9/2025 നമ്പർ കേസ്സ്.
(2)03/12/2025 ലെ ഇതേ നമ്പർ ഉത്തരവ്
(3)അഡ്വ.കെ.പി.സുധീറിന്റെ 17/12/2025 ലെ ഇ-മെയിൽ സന്ദേശം
(4)ബഹു.ബോർഡിന്റെ 25/02/2026 ലെ 12-ാം നമ്പർ യോഗ തീരുമാനം
ഉത്തരവ് നമ്പർ ആർ.7848/2024 തീയതി-28/02/2026
ശ്രീ വടക്കുനാഥൻ ക്ഷേത്രമേതനത്ത് എക്സിബിഷൻ ഗ്രൗണ്ട് പൂരം പ്രദർശനത്തിനു ശേഷം വിവിധ പരിപാടികൾക്ക് നൽകുന്നതിനും ക്ഷേത്രമേതനത്തെ മറ്റ് സ്ഥലങ്ങൾ വിവിധ പരിപാടികൾക്ക് അനുവദിക്കുന്നതിനുമായി ബഹു. കേരള ഹൈക്കോടതി മുമ്പാകെയുള്ള പരാമർശം (1) പ്രകാരമുള്ള കേസിൽ പരാമർശം (2) പ്രകാരം പ്രൊപ്പോസൽ സമർപ്പിച്ചിട്ടുള്ളതാണ്. മേൽ സംഗതിയിൽ ഏതെല്ലാം ഭാഗങ്ങൾ ഏതെല്ലാം പരിപാടികൾക്കാണ് അനുവദിക്കേണ്ടതെന്നും സാംസ്കാരിക പരിപാടികൾ എന്തെല്ലാമെന്നും വ്യക്തമാക്കി പ്രൊപ്പോസൽ സമർപ്പിക്കുന്നതിന് പരാമർശം (3) പ്രകാരം വക്കിൽ നിർദ്ദേശിച്ചിട്ടുള്ളതാണ്.
ആയത് പ്രകാരം തയ്യാറാക്കിയ പ്രൊപ്പോസൽ താഴെ പറയുന്നു.
1) വിവേകാനന്ദ സകല
പ്ലവർഷോ പോലുള്ള പ്രദർശനങ്ങൾക്കും സാംസ്കാരിക പരിപാടികൾക്കും (ബഹു. കേരള ഹൈക്കോടതിയുടെ WPC 26499/18 തീയതി 11/04/2023 ലെ ഉത്തരവിൽ പ്രതിപാദിച്ചിട്ടുള്ള റോക്ക്ബാൻഡ്, പ്ലാഷ്മോബ് എന്നിവ ഒഴികെ വിവിധ സംഘടനകളും സ്ഥാപനങ്ങളും സംഘടിപ്പിക്കുന്ന കലാപരിപാടികൾ (ക്ഷേത്രം, നാരായണങ്ങൾക്ക് അനുയോജ്യമായ നാടകങ്ങൾ - ഈ: ബാല, പുരാണ നാടകങ്ങൾ, ക്ലാസ്സ് സംഗീതനൃത്ത പരിപാടികൾ, കലാപ്രസംഗം, ക്ഷേത്രകലകൾ, നാടൻകലകൾ, ഓണം, വിഷു ആഘോഷങ്ങളിലെ കലാപരിപാടികൾ ക്ഷേത്രപാരമ്പര്യങ്ങൾ അനുയോജ്യമായ/വിരുദ്ധമല്ലാത്ത ഹിന്ദുമതപരമായ ആത്മീയപ്രഭാഷണങ്ങൾ നടത്തുന്നതിനും, സ്കൂൾ കലോത്സവം പോലുള്ള പരിപാടികൾക്കും) വിവേകാനന്ദ സ്കൂൾ, ബാനർജി ക്ലബ്ബിന് എതിർവശത്തുള്ള ബാസ്കറ്റ് ബോൾ കോർട്ട്-ടി സ്ഥലത്ത് സ്പോർട്സ് ഇവന്റ് നടത്തുന്നതിനും .
2)സി.എം.എസ്. സ്കൂളിനു മുൻവശം ക്ഷേത്രപാരമ്പര്യങ്ങൾക്ക് അനുയോജ്യമായ വിവിധ പ്രദർശനങ്ങൾ, സാംസ്കാരിക പരിപാടികൾക്കും (ബഹു. കേരള ഹൈക്കോടതിയുടെ WPC 26499/18 തീയതി 11/04/2023 ലെ ഉത്തരവിൽ പ്രതിപാദിച്ചിട്ടുള്ള റോക്ക്ബാൻഡ്, ഫ്ളാഷ്മോബ് എന്നിവ ഒഴികെ വിവിധ സംഘടനകളും സ്ഥാപനങ്ങളും സംഘടിപ്പിക്കുന്ന കലാപരിപാടികൾ ക്ഷേത്രപാരമ്പര്യങ്ങൾക്ക് അനുയോജ്യമായ നാടകങ്ങൾ - ഉദാ: ബാല, പുരാണ നാടകങ്ങൾ, ക്ലാസിക് സംഗീത, നൃത്ത പരിപാടികൾ, കഥാപ്രസംഗം, ക്ഷേത്രകലകൾ, നാടൻകലകൾ, ഓണം, വിഷു ആഘോഷങ്ങളിലെ കലാപരിപാടികൾ ക്ഷേത്രപാരമ്പര്യങ്ങൾ അനുയോജ്യമായ/വിരുദ്ധമല്ലാത്ത ഹിന്ദുമതപരമായ ആത്മീയപ്രഭാഷണങ്ങൾ നടത്തുന്നതിനും, സ്കൂൾ കലോത്സവം പോലുള്ള പരിപാടികൾക്കും), വിവിധ സർക്കാർ വകുപ്പുകൾ സംഘടിപ്പിക്കുന്ന പരിപാടികൾക്കും, ട്രേഡിഫയറുകൾക്കും, ജില്ലാ വ്യവസായ വകുപ്പിന്റെ ആഭിമുഖ്യത്തിൽ നടത്തുന്ന വിപണനമേളകൾക്കും, സപ്ലൈകോയുടെ ആഭിമുഖ്യത്തിൽ നടത്തുന്ന ഓണം, ക്രിസ്തുമസ് എന്നിവയോടനുബന്ധിച്ചുള്ള വിപണനമേളകൾക്കും, സർക്കാർ സമ്മേളനങ്ങൾക്കും മറ്റ് സമയങ്ങളിൽ പാർക്കിംഗിനും.
3)നെഹ്റു മൺഡപം പടിഞ്ഞാറ് വശം വിവിധ രാഷ്ട്രീയ പാർട്ടികളുടെ റാലികൾ, പൊതുയോഗങ്ങൾ, പാർക്കിംഗ്, എല്ലാവിധ വാഹനങ്ങളുടെയും പ്രദർശനം.
4)നെഹ്റു മൺഡപം വിവിധ രാഷ്ട്രീയ പാർട്ടികളുടെയും സംഘടനകളുടെയും റാലികൾ, പൊതുയോഗങ്ങൾ എന്നിവ നടത്തുന്നതിന് സ്വാതന്ത്ര്യദിനാഘോഷം, റിപ്പബ്ലിക് ദിനാഘോഷം എന്നിവ നടത്തുന്നതിന്.
5)വിദ്യാർത്ഥി കോർണർ ഏരിയ വിവിധ രാഷ്ട്രീയ പാർട്ടികളുടെയും സംഘടനകളുടെയും റാലികൾ, പൊതുയോഗങ്ങൾ എന്നിവ നടത്തുന്നതിനും സ്വാതന്ത്ര്യദിനാഘോഷം, റിപ്പബ്ലിക് ദിനാഘോഷം എന്നിവ നടത്തുന്നതിനും, എക്സിബിഷനുകൾക്കും, വിവിധ സർക്കാർ വകുപ്പുകളുടെ ആഭിമുഖ്യത്തിൽ പരിപാടികൾ നടത്തുന്നതിനും, സാംസ്കാരിക പരിപാടികൾക്കും (ബഹു. കേരള ഹൈക്കോടതിയുടെ WPC 26499/18 തീയതി 11/04/2023 ലെ ഉത്തരവിൽ പ്രതിപാദിച്ചിട്ടുള്ള റോക്ക്ബാന്റ്, ഫ്ളാഷ്മോബ് എന്നിവ ഒഴികെ വിവിധ സംഘടനകളും സ്ഥാപനങ്ങളും സംഘടിപ്പിക്കുന്ന കലാപരിപാടികൾ ക്ഷേത്രപാരമ്പര്യങ്ങൾക്ക് അനുയോജ്യമായ നാടകങ്ങൾ - ഉദാ: ബാല, പുരാണ നാടകങ്ങൾ, ക്ലാസിക് സംഗീത, നൃത്ത പരിപാടികൾ, കഥാപ്രസംഗം, ക്ഷേത്രകലകൾ, നാടകങ്ങൾ, ഓണം, വിഷു ആഘോഷങ്ങളിലെ കലാപരിപാടികൾ ക്ഷേത്രപാരമ്പര്യങ്ങൾക്ക് അനുയോജ്യമായ/വിരുദ്ധമല്ലാത്ത ഹിന്ദുമതപരമായ ആത്മീയപ്രഭാഷണങ്ങൾ നടത്തുന്നതിനും, സ്കൂൾ കലോത്സവം പോലുള്ള പരിപാടികൾക്കും), ഓണം, ക്രിസ്തുമസ്, വിഷു ആഘോഷങ്ങളോടനുബന്ധിച്ച് സഹകരണ സംഘങ്ങൾക്കും, സപ്ലൈകോ, ഖാദി പോലുള്ള സ്ഥാപനങ്ങൾക്ക് കച്ചവടം നടത്തുന്നതിനും .
6)നെഹ്റുമൺഡപം ഏരിയ വിവിധ രാഷ്ട്രീയ പാർട്ടികളുടെയും സംഘടനകളുടെയും റാലികൾ, പൊതുയോഗങ്ങൾ എന്നിവ നടത്തുന്നതിന് സ്വാതന്ത്ര്യദിനാഘോഷം, റിപ്പബ്ലിക് ദിനാഘോഷം എന്നിവ നടത്തുന്നതിനും, എക്സിബിഷനുകൾക്കും, ഓണം, ക്രിസ്തുമസ്, വിഷു ആഘോഷങ്ങളോടനുബന്ധിച്ച് സഹകരണ സംഘങ്ങൾക്കും, സപ്ലൈകോ, ഖാദി പോലുള്ള സ്ഥാപനങ്ങൾക്ക് കച്ചവടം നടത്തുന്നതിനും, എല്ലാവിധ വാഹനങ്ങളുടെയും പ്രദർശനത്തിനും, നെഹ്റുമൺഡപം ഏരിയ തെക്കെ ഗോപുരനടയുടെ കിഴക്കു വശം തൃശ്ശൂർ പുരം, ഓണം, ശിവരാത്രി എന്നീ ആഘോഷങ്ങളോടനുബന്ധിച്ച് കച്ചവടങ്ങൾ നടത്തുന്നതിനും, വിവിധ പരിപാടികൾക്കും.
7)ലേബർ കോർണർ പാർക്കിംഗിനും, യോഗ ദിനം പോലുള്ള പരിപാടികൾക്ക് അനുവദിക്കുന്നതിനും, ഓണത്തോടനുബന്ധിച്ച് പുകച്ചവടം നടത്തുന്നതിനും, മാക്സ്ടീൻ പാർട്ടികളുടെ പൊതുയോഗങ്ങൾ, റാലികൾ എന്നിവ നടത്തുന്നതിനും.
8)എക്സിബിഷൻ ഗ്രൗണ്ട് തൃശ്ശൂർ പുരം പ്രദർശന കാലയളവായ ഫെബ്രുവരി മുതൽ ജൂൺ കൂടിയ കാലയളവിനു ശേഷം മറ്റ് സമയങ്ങളിൽ വിവിധ എക്സിബിഷനുകൾ, ട്രേഡ്ഫെയറുകൾ, എക്സ്പോ, മോട്ടോർ ഷോ എന്നിവ നടത്തുന്നതിനും.
മേൽ പ്രകാരം പാഠഗ്രാഫ് (1) മുതൽ (8) വരെ അംഗീകരിച്ചും ബഹു. കേരള ഹൈക്കോടതി മുമ്പാകെ സമർപ്പിക്കുന്നതിന് ലോ ഓഫീസറെ ചുമതലപ്പെടുത്തിയും പരാമർശം (4) ബഹു. ബോർഡ് യോഗതീരുമാന പ്രകാരം ഉത്തരവ് പുറപ്പെടുവിക്കുന്നു.