D.BRIGHT JOSEPH Vs. CHURCH OF SOUTH INDIA

JUDGEMENT

(1.) This writ petition is placed for our consideration on account of the divergent views taken by two division benches of our Court regarding the maintainability of a writ petition against the Church of South India.

(2.) The Division Bench by its order dtd. 3/4/2014 in single Judge allowing the vacate injunction petition filed by the respondents and dismissing the petitions seeking injunction and ordering restitution ante; i.e; the stage prior to the passing of the interim order. The petition to implead proposed parties was also allowed. The Division Bench had set out the question for consideration as follows:-

(3.) Another Division Bench of this Court in its judgment dtd. 30/5/2017 in W.A(MD) No.540 of 2017 has observed as follows: