ST SEBASTIANS CHURCH Vs. SECRETARY, ELAKUNNAPUZHA GRAMA PANCHAYATH

JUDGEMENT

(1.) This writ petition is filed by the petitioner Church, seeking the following reliefs:

(2.) Brief material facts for the disposal of the writ petition are as follows:

(3.) Petitioner is a Roman Catholic Church under the Archdiocese of Verapoly, which, according to the petitioner, was established in a thatched shed in the year 1952, in an extent of 37 Ares of property. A building was constructed in the year 1984 and the new church now in existence has been built and blessed on 20.01.2010.