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The Supreme Court refused to accord an urgent hearing to the Kerala Government’s plea challenging the High Court order to appoint a three-member monitoring committee to oversee security and other activities at the Sabarimala temple. A bench, headed by Chief Justice of India Ranjan Gogoi, said the plea will be taken up in regular court rather than on an urgent basis.
The Kerala Government, which had beefed up security in Sabarimala to implement the Apex Court order, had argued that the high court order amounted to “interference with the executive function of the state”. It added that the “High Court appears to have entered the domain of pure administrative functions, including maintaining of law and order in a sensitive zone”.
The High Court had formed a committee to oversee security arrangements at the Sabarimala temple on 27th of November this year. The order came in the wake of protests at the hill shrine, after the Supreme Court lifted the ban on women of all ages entering the temple on 28th of September. The government had also sought transfer of petitions pending in the High Court on the issue to the Supreme Court. The Supreme Court is scheduled to hear the petitions seeking a review of its judgment allowing all women inside the historic temple on January 22 in Open court.
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