FR PAULOSE CHITTAYATH Vs. DISTRICT COLLECTOR AND DISTRICT

JUDGEMENT

(1.) THE issue raised in this Writ Petition is in relation to an on going dispute regarding rights over the St.Mary's Jacobite Syrian Church, Vazhathope, Idukki District. It would appear that rival groups are fighting for rights over the church and that respondents 1 and 2 have made certain interim directions, one of which is reflected in Exhibit P3. THE petitioner states that even now Exhibit P3 is not implemented and therefore he has made Exhibit P8 representation to the 1st respondent seeking the benefit of Exhibit P3.

(2.) NOW that Exhibit P8 representation is pending, it is for the District Collector to consider the same, with notice to the rival parties, and take appropriate action in the matter. Therefore, without expressing anything on the merits of the rival claims of either of the parties and leaving it entirely open to the 1st respondent to decide the matter, the Writ Petition is disposed of directing that Exhibit P3 shall be considered and orders shall be passed on Exhibit P8 with notice to the parties as expeditiously as possible, at any rate, on production of a copy of this judgment along with a copy of the Writ Petition.