RUBY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS writ petition is filed by petitioner seeking to challenge the order of the third respondent - the Tahsildar, Kalkulam Taluk, dated 21.04.2012 and after setting aside the same, seeks for consequential direction to the respondents 1 to 4 to provide adequate police protection to the petitioner and her family members.

(2.) BY the impugned order, the petitioner was informed that the petitioner's house was hired by one Raj, son of Abraham and the spiritual meeting was conducted by Pentecost Mission Service. The petitioner was informed that in the light of Rule 4(3) of the Tamil Nadu Panchayats Building Rules, 1997, since the approval of the District Collector has not been obtained, the question of the petitioner using the place for conducting religious worships will not be allowed.

(3.) SINCE the respondents have referred to Tamil Nadu Panchayats Building Rules, 1997, framed under Section 242 of the Tamil Nadu Panchayats Act, 1994, it is necessary to refer to the relevant Rules as under: