HINDU AIKYAVEDI Vs. STATE OF KERALA

JUDGEMENT

(1.) BOTH these writ petitions are filed by the same petitioners seeking for various reliefs. In fact, in W.P.(C) No.17229/2012, various prayers have been made including the one to declare that the functioning of the 'Heavenly Feast' by the 7th respondent at Nagapadaom, Kottayam, without approval from District Collector is liable to be stopped forthwith. Therein the petitioners are relying upon Ext.P4 namely, a copy of G.O.(P) No.217/05/Home dated 25.07.2005. The same is a revised manual published by the Government in the matter and the petitioners contend that permission from the District Collector is required even for conducing prayers in a temporary shelter and in a permanent building.

(2.) IN W.P.(C) No.18605/2012, the challenge is against Ext.P1 order dated 04.08.2012 passed by the District Collector wherein sanction has been granted to conduct religious gathering in the temporary shed, to the 7th respondent as per the description of the sanction letter of the Secretary of the Kottayam Municipality and also on the basis of the condition of mike permit for conducting the religious gathering.

(3.) LEARNED counsel for the 7th respondent submits that even though the 7th respondent has filed a fresh application, the same is not being entertained as evident from Ext.R7(p) stating that the writ petition is pending and therefore, the judgment is awaited.