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Kerala HC Enquires Over Power of State and Police to Manage Affairs of Sabarimala Temple - (22 Oct 2021)

CIVIL

Kerala High Court has questioned the State and its Police Force if they are empowered to manage the affairs of the Sabarimala temple, overriding the powers of the Travancore Devaswom Board that acts as a trustee of the deity in a PIL challenging the legality of the Sabarimala Pilgrim Management System (SPMS) implemented by the Kerala Police, alleging that it restricts Darshan in Sabarimala to only those who avail the Virtual Queue Services.

Tags : KERALA HIGH COURT   SABARIMALA TEMPLE  

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