ST. JOSEPHS CHURCH, POONKUNNAM Vs. VELU

JUDGEMENT

(1.) BURIAL grounds have posed burning problems in this State.One might be tempted to think:Are such contests necessary when one's mortal remains(the flame of life having already flickered and gone out not to be relumed)are on the last lap of its earthly journey?

(2.) TENSIONS ,however,have been there.Some such are the well known Thykal case in 1960 ˜s &rsquo ;, Rev.Fr "Antony v.Health Inspector 1964 K.L.T 15 a comparatively recent one,Manager, Samajam School v.State of Kerala 1980 K.L.T.947 and the latest,the Divison Bench decision unreported thus far,in M) K.M.Narayanan Nampoodiri v.District Collector O.P.No.2036/82.

(3.) MAN 's craze for immortality made him think of living through massive pyramids "˜the finger posts pointing the soul to the sky ™"that wedgelike cleave the desertairs.( See ˜In Quest of Civilisation ™by Laitham page 74 ).Cenotaphs,some of them indeed beautiful and real treasures of art,have attempted in modest measures,such,a feat in the Indian soil.