RAJESH Vs. SUB DIVISIONAL MAGISTRATE

JUDGEMENT

(1.) The not so pleasant facts emerging from these writ petitions are as under;

(2.) Heard Adv.Sherry J. Thomas, learned Counsel appearing for the petitioner in W.P.(C) No.37339 of 2022, Adv.Imam Grigorios Karat, learned Government Pleader and Adv.T.K.Ajithkumar (Valath), learned Standing Counsel for the Panchayat. The learned Counsel for the petitioner in W.P.(C) No. 33292 of 2022 was absent on the last few posting dates.

(3.) Adv.Sherry J. Thomas contended that no person has the right to bury a dead body in another person's property without express consent. It is argued that the buried body is liable to be removed forthwith, since the faith and custom of his client does not permit such burial.