CHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) These matters are concerned to the change of user of the Community Hall as a place of worship.

(2.) St. John Nepumcian Forane Church, Parappur, Thrissur constructed a Community Hall coming within the Tholur Grama Panchayath based on a permission granted by the said Panchayath. The Church now wants to convert this Community Hall as a place of worship. The Church also wants to start a burial ground in the landed property near to the Community Hall.

(3.) The Church approached the District Collector, Thrissur. The District Collector, Thrissur granted permission to use the place for religious purposes as a place of worship. Sri.Chandran and others who are writ petitioners in W.P.(C) Nos.24153/2015 and 14329/2015 are objecting to this order. They are the neighboring owners. The Church and other parishioners filed W.P.(C) Nos.9527/2018 and 9294/2016. Since the matters are related to each other, all these cases are being disposed of by a common judgment.