PAULRAJ Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) In the preamble to the Constitution of India, we the people have resolved to Constitute India as a secular Republic. Article 15(1) is as follows:

(2.) The Fundamental Rights and Duties are sacrosanct and binding on the Courts which adjudicate issues relating to the religion.

(3.) The writ petition has been filed in the nature of Certiorari calling for the records of the impugned order passed by the first respondent/District Collector, Kanyakumari District, dtd. 6/3/2020 and consequential proceedings passed by the fourth respondent/Executive officer Pacode A Town Panchayat, Vilavancode Taluk, Kanyakumari District, dtd. 7/7/2020 and to interfere with the same.