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Guruvayur Devaswom Managing Committee v. Sathyan - (High Court of Kerala) (16 Feb 2016)

District Court has jurisdiction over area in which temple is situated

MANU/KE/0312/2016

Miscellaneous

The Kerala High Court dismissed a review petition suggesting that an incident that occurred at a temple in Vadanappalli - when an elephant ran amok - was to be brought before the District Court in Thrissur.

Delving in the Guruvayoor Devaswom Act of 1978, the court opined that the same was enacted for the management and administration of Guruvayoor temple. As the incident happened “very far away from the Guruvayoor Temple and had occurred at the premises of another temple”, it could not be claimed that the 1978 Act was applicable in the instance.

Relevant : Vasudevan Namboodiri vs. A.M. Parameswaran Namboodirippad MANU/KE/0864/2014 S.K. Pandit and Ors. vs. Sreekrishna Swamy Devaswom and Ors. MANU/KE/0909/2015

Tags : TEMPLE   DISTRICT COURT   JURISDICTION    

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