BHASKARAN P.P. Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner has approached this Court seeking to direct the 2nd respondent to consider and pass orders on Ext.P6 petition expeditiously, after affording an opportunity of hearing to the petitioner.

(2.) The petitioner states that adjacent to the house of the petitioner, the petitioner has constructed a Madappura for worshipping his favourite deity Sree Muthappan. The Prathishta of Sree Muthappan which was existing in the property was accordingly shifted to the Madappura. For construction and functioning of a Madappura, which is a place of worship, consent from the District Authority is necessary in view of the Manual of Guidelines to Prevent and Control Communal Disturbances and to Promote Communal Harmony. Therefore, the petitioner has submitted Ext.P6 application on 15/9/2021. The petitioner seeks expeditious decision on Ext.P6.

(3.) I have heard the learned counsel for the petitioner and the learned Government Pleader representing respondents 1 and 2. In view of the nature of the order to be pronounced in this writ petition, notice to the 3rd respondent is dispensed with.