LAWS(MAD)-2021-7-81

S.PRABHA FERNANDO Vs. DISTRICT COLLECTOR

Decided On July 19, 2021
S.Prabha Fernando Appellant
V/S
DISTRICT COLLECTOR Respondents

JUDGEMENT

(1.) We have heard Mr.K.Siva Balan, learned counsel appearing for the appellant and Mr.R.Baskaran, learned Government Counsel appearing for the respondents 1 to 5.

(2.) This appeal filed by the writ petitioner is directed against the order dated 11.02.2021 in W.P(MD).No.2477 of 2021. The appellant filed the writ petition for a direction upon the respondents 1 to 5 to take action against the private respondents on the allegation that he and his family members have been excommunicated from the Shrine of our Lady of Ransom Church, Kanyakumari District.

(3.) It appears that a silver article which was used for performing religious functions went missing from the jewel box. The appellant alleges that he is one of the member of the Pastorate and he is the Treasurer of the Pastorate Committee and the other members have unnecessarily blamed him for the missing silver article and directed the appellant and three other former executives to pay a sum of Rupees Two Lakhs for the missing silver article.