ABDUL JALEEL P.M. Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the President of Salafi Masjid a Mosque situated at Alamthuruth, Vadakkekara , Paravur Taluk, Ernakulam District, seeking to quash Exhibit P6 order passed by the District Collector, Ernakulam dtd. 2/6/2016 prohibiting use of building bearing door No.XI/194/B for religious purposes, and consequential direction issued to the Revenue Divisional Officer, Fort Kochi - the 3rd respondent and the District Police Chief, Ernakulam Rural, to ensure that the building is not used for any religious purposes.

(2.) Brief material facts for the disposal of the writ petition are as follows:

(3.) According to the petitioner, the petitioner has constructed the building in question after securing Exhibit P3 building permit for construction of a prayer hall from the Secretary of Chittattukara Grama Panchayat - the 4th respondent. After completion of the construction, prayer was being conducted allowing ladies to attend the prayer. Some objections happened to be raised from the community regarding Friday prayer permitting ladies to participate and there upon complaints were filed before the Revenue Divisional Officer and ultimately it reached before the District Collector, Ernakulam on the basis of a petition filed by the petitioner herein. Later, petitioner approached this Court and secured Exhibit P2 judgment in W.P.(C) No.1526/2016 dtd. 15/1/2016, whereby the District Collector - the 2nd respondent was directed to consider the petition in accordance with law.