LAWS(KER)-2014-8-2

THOMAS VARGHESE Vs. DISTRICT COLLECTOR

Decided On August 05, 2014
THOMAS VARGHESE Appellant
V/S
DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) Heard the learned counsel for the appellants.

(2.) This Writ Appeal has been filed by the appellants against the judgment dated 19th June, 2014 in Writ Petition No. 3391/2014 by which order the Writ Petition filed by the appellants has been dismissed. The appellants, who are the petitioners in the Writ Petition, have filed the Writ Petition seeking the following reliefs:

(3.) Ext. P4 which was sought to be quashed was the proceedings of the District collector dated 27th July 2013, by which in reference to the letter written by Grama Panchayath as well as the District Police Chief and the Revenue Divisional Officer, he accorded permission for re-construction of the place of worship by name Malankara Orthodox Syrian Church Orthodox Center. The said order was challenged in the Writ Petition.