R.RAVI Vs. S.JEYAPRAKASH

JUDGEMENT

(1.) The fifth respondent in the Writ Petition is the appellant. The first respondent / writ petitioner filed W.P.(MD)No.22863 of 2017 challenging the order of rejection of the impugned order of the fifth respondent herein, in and by which, their request to celebrate the Christmas festival on 25.12.2017 between 4.00 p.m., to 09.00 p.m., at Survey No.119/4A, Thumbakodu Village, Kalkulam Taluk, Kanyakumari District, came to be rejected.

(2.) It is the case of the first respondent / writ petitioner that his mother had annually permitted the Society namely "Zion Christhava Narpani Mandram", to use her private patta land in the said survey number to celebrate Christmas festival and on that day, there will be prayer meeting followed by cutting of cake, midday feast and distribution of prizes as well as social welfare measures such as distribution of note books to the poor students and distribution of special prizes for toppers in 10th standard as well as distribution of sewing machines etc., to the needy persons.

(3.) It is the claim of the first respondent / writ petitioner that such celebrations were going on for the past 16 years and from the year 2019 onwards, the Society came to be formed and started performing the said function.