R VENKATESAN; BLESSING CHURCH ESTABLISHED BY JESUS LOVES AND ORS Vs. DISTRICT COLLECTOR, THIRUVALLUR DISTRICT, THIRUVALLUR; REVENUE DIVISIONAL OFFICER, AMBATTUR REVENUE DIVISION AND ORS

JUDGEMENT

(1.) Challenging the order of the Revenue Divisional Officer, Ambattur, dated 31.08.2015, granting permission to the fourth respondent Church to conduct its prayer meeting, WP.No.1490 of 2016 came to be filed by the petitioner, who is the fourth respondent in WP.No.2372 of 2016. Thereafter, the Church/fourth respondent in WP.No.1490 of 2016 has filed WP.No.2372 of 2016 for a Certiorarified Mandamus to quash the order of the Inspector of Police, M2 Madhavaram Milk Colony Police Station, Chennai dated 09.01.2016, rejecting their request to grant permission to conduct further prayer meetings and consequently direct the respondents to permit them to conduct prayer meetings periodically in its patta land in S.No.107/1A of Manjampakkam Village, Madhavaram, Chennai - 600 051, pursuant to the order of the Revenue Divisional Officer, Ambattur in Na.Ka.No.1690/2014/A1 dated 31.08.2015.

(2.) The case of the petitioner in both the writ petitions in brief, is as follows:

(3.) A counter affidavit has been filed by the Inspector of Police, M2 Madhavaram Milk Colony Police Station, Chennai, interalia stating as follows: