REV C. SIMON Vs. DISTRICT COLLECTOR,KANYAKUMARI DISTRICT

JUDGEMENT

(1.) This writ appeal is filed by the appellant, Rev.C.Simon, as against the order passed by this Court in W.P.(MD)No.518 of 2013, dated 04.02.2015. The said writ petition was filed by the appellant for a mandamus forbearing the respondents 1 to 3 from granting any permission to conduct poojas or festivals at Re.S.No.66/22 of Thiruvattar Village, as scheduled by the fourth respondent.

(2.) The fourth respondent, Selvaraj, has also filed a writ petition in W.P. (MD)No.20 of 2015 and the same was disposed of by this Court, on 08.01.2015, in the following terms:

(3.) Subsequently, by order dated 09.01.2015, in the said writ petition, the following clarifications were made by this Court: