T. WILSON Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The issue involved in the present Writ Petition pertains to the right claimed by the writ petitioner to conduct prayer meetings in the subject premises, which is asserted by the petitioner to be a right which is inherent to Christianity and consequently a right guaranteed under the Constitution for practicing his religion.

(2.) The case of the petitioner is that he and his family members are devout and pious Christians, who fervently practice their religious faith as per the scriptures. It is further stated by the petitioner that conducting prayer meetings in the premises belonging to the petitioner in communion with other fellowmen is an integral part of Christianity.

(3.) The grievance of the petitioner is that persons with communal feelings have given a false complaint against the petitioner to prevent the petitioner from conducting the prayer meetings. According to the petitioner, the respondents are acting upon those frivolous complaints and interfering with the petitioner's right to practice his religion. Aggrieved by the same, the present writ petition has been filed before this Court.