PETER S Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed for police protection.

(2.) The dispute between two factions of a church led to the filing of this writ petition. The first petitioner, St.Peter's and St.Paul's Orthodox Syrian Church (Chalissery Palli) is one of the Parish Churches of the Malankara Orthodox Syrian Church. In the light of the dictum laid down by the Apex Court in K.S.Varghese & Ors. v. St.Peter 's & St.Paul's Syrian Orthodox Church & Ors. [(2017) 15 SCC 333], Parish Churches under the Malankara Orthodox Syrian Church are governed by the 1934 Constitution.

(3.) The case of the second petitioner is that he is the Vicar appointed by Yuhanon Mar Meletius Metropolitan, Diocesan of Thrissur Diocese. Ext.P1 is the kalpana issued by the Yuhanon Mar Meletius Metropolitan, Diocesan of Thrissur, Malankara Orthodox Syrian Church.