EMPEROR EMMANUVEL CHURCH Vs. STATE OF KERALA REPRESENTED BY ITS SECRETARY HOME DEPARTMENT GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) HEARD learned counsel for the petitioners, learned counsel for party respondents as well as the learned Government Pleader.

(2.) ACCORDING to the petitioners, at the instance of party respondents 6 to 13, the activities of the petitioners are being disturbed and even the party respondents went to the extent of man handling the members of the petitioners. ACCORDING to the party respondents, none of the local residents are allowed to enter the premises of the petitioners and the villagers had expressed certain doubts about the activities of the petitioners. They further submit that during certain festivals conducted in the petitioners premises, huge gatherings practically blocks every road in the village causing lot of hardships and inconveniences to the villagers. Though this was brought to the notice of the police, no action was taken.

(3.) ACCORDINGLY we dispose of the writ petition directing the respondents police to interfere only if law and order breakdown arises as complained in the writ petition.