FR. ELDHOSE MOLEKUDIYIL Vs. REV. FR. TIJO KURIAKOSE

JUDGEMENT

(1.) This appeal came before us along with another writ appeal No.945/2023. However, the learned Counsel for the appellant in writ appeal No.945/2023 sought an adjournment. In fact, the case was initially posted on 22/7/2024, but it was advanced today to take up with W.A.No.552/2024. Any way since the learned Counsel appearing in writ appeal No.945/2023 sought an adjournment, we adjourn it to 22/7/2024.

(2.) Therefore, we have taken up W.A.No.552/2024 for hearing and disposal. The matter being related to police protection, we find no difficulty in having a separate hearing for both these cases.

(3.) The Respondents 1 to 5 approached the writ court seeking police protection to administer the St.Thomas Orthodox Syrian Church, Mazhuvannoor, Ernakulam District and also seeking direction to stop the parallel administration and service in the above church by respondents 8 to 15 or any one acting under them. This appeal was preferred by respondents 8 and 9 in W.P. (C)27081/2019. The respondents 1 to 5 in this appeal are the petitioners in the aforementioned writ petition. The parties in this appeal are herein refererred based on the status in the writ petition.