STEPHEN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The present Writ Petition has been filed for issuance of a Writ of Mandamus forbearing the official respondents from granting any permission for starting a church at Door No.24/45-1 in Survey No. 391/14, Kaliakavilai Village, Vilavancode Taluk, Kanyakumari District by the 4th and 5th respondents based on the petitioner's representation dtd. 6/7/2022 within a period stipulated by the Court.

(2.) The brief facts of the case, as averred by the petitioner, is as follows:-

(3.) The learned counsel for the petitioner submitted that narrating all the above said facts, the petitioner has submitted a detailed representation to all the official respondents on 6/7/2022 and the official respondents having received the same, failed to take action against the respondents 4 and 5, hence this Writ Petition.