MARY THOMAS ATTULLIL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) These writ petitioners are filed by the same person.

(2.) Petitioner's husband died on 27-3-1996. It is her case that his mortal remains were buried in the burial ground of the thrikkakkara Grama Panchayat.

(3.) Petitioner filed O. P. No. 5311 /97 seeking a direction to keep the burial ground open between 8 a. m. and 1 p. m. on 26-3-1997 for offering prayers. It was then submitted before this Court that the Panchayat had given one hour time. Accordingly, that writ petition was disposed of on 24-3-1997 directing that the petitioner may be allowed to conduct religious prayers for one hour from 11 a. m. to 12 noon.