P. ASHOK KUMAR Vs. THIRUVANANTHAPURAM CORPORATION

JUDGEMENT

(1.) The petitioner approached this Court aggrieved by the inaction on the part of the authorities in restraining the 5 th and 6th respondents using a residential building as a place of worship.

(2.) Admittedly, the 5th and 6th respondents are the owners of a residential house.

(3.) As of now, there is an order passed by the District Collector restraining the respondents 5 and 6 from using the residential house as a place of worship.