Sri Marthanda Varma v. T.P. Sundara Rajan (SC)
BS1873913
SUPREME COURT OF INDIA
Before:-R.M. Lodha and A.K. Patnaik, JJ.
Petition(s) for Special Leave to Appeal (Civil) No.11295 of 2011 with SLP(C) No.12361 of 2011, SLP(C) Nos.17081-17082 of 2011. D/d.
5.1.2012.
Sri Marthanda Varma And Anr. - Petitioners
Versus
T.P. Sundara Rajan And Ors. - Respondents
For the Petitioners :- Mr. K.K. Venugopal, Sr. Adv., Mr. Parameswaran Nair, Mr. Gopal Sankaranarayanan, Mr. Shyam Mohan, Mr. B.V. Deepak for M/S. T.T.K. Deepak & Co., Mr. M.K.S. Menon, Mr. Robin V.S. Adv. Ms. Asha Gopalan Nair, Advocates.
For the Respondents :- Mr. Dhruv Mehta, Sr. Adv., Mr. T. Kanandpadmanaban, Mr. Vipin Nair, Mr. P.B. Suresh, Mr. Vivek Sharma for M/s. Temple Law Firm, Ms. Indira Jaising, ASG, Ms. Sonem Anand, Mr. M. Khairati, Mr. Ashwani Garg for Mr. D.S. Mahra, Ms. Liz Mathew, Mr. R. Sathish, Mr. V. Ramasubramanian, Mr. C.K. Sasi, Mr. Nishe Rajen Shonker, Mr. Balaji Srinivasan, Mr. Sivan Madathil, Ms. Usha Nandini, Mr. Biju P. Raman, Mr. Sanad Ramakrishnan, Mr. Rajeev Mishra, Advocates, Mr. S. Thanuskodi, Applicant in Person.
ORDER
I.A. No. 10 of 2011:
By this application made by the State of Kerala, it is prayed that nomination of Secretary (Devaswoms) as the Nodal Officer may be approved.
2. We record the statement of Ms. Liz Mathew, learned counsel for the State of Kerala that Mr. Jai Kumar, Additional Chief Secretary has been appointed as the Nodal Officer. The nomination made by the State Government is approved by this order.
3. We are informed that Dr. Anand Bose, who was earlier appointed as Co-ordinator has also retired.
4. Having regard to this fact, we direct that Dr. M.V. Nair shall now act as Co-ordinator of the Expert Committee.
5. I.A. No. 10 stands disposed of accordingly.
I.A. No. 11 of 2011:
6. Heard Mr. S. Thanuskodi, applicant in person.
7. Application for intervention is rejected.
S.L.P. (C) Nos. 11295/11, 12361/11 and 17081-17082/2011:
8. Let copy of the Interim Report-II dated December 30, 2011 submitted by the Expert Committee be provided to all the parties.
9. We expect the parties to take necessary action required to be taken by them as per the earlier orders of this Court without any delay.
10. Let the Special Leave Petitions come up for consideration of the Interim Report-II on February 15, 2012 at 3.30 P.M.
.