GOBI RURAL ARTS AND CULTURAL EDUCATION TRUST GRACE Vs. SUB COLLECTOR GOBICHETTIPALAYAM ERODE DISTRICT

JUDGEMENT

(1.) THIS writ petition is filed for a direction forbearing the respondents from interfering with the petitioner lawful running of the Children Home, the Orphanage at Ayyan Thottam, Muthukalimadai, Vellalapalayam, Gobichettipalayam Taluk, Erode District.

(2.) THE petitioner is stated to be the Founder and Managing Director of the trust called Gobi Rural Arts and Cultural Education Trust and he is also the Manager of the Orphanage called Children Home. According to him, the trust was created and registered on 23. 03. 1998 with an object of developing arts and cultural education in rural areas and to run homes for children. It was to fulfil the said objects of the trust, he started the Orphanage Home for children and he has also obtained certificate of recognition from the Chairman, Board of Control on 16. 10. 2003 to run the orphanage. There are 30 school going children both male and female and they are provided food, clothing, sanitation and lodging etc. , The orphanage is run with service motive and the trust is also submitting its accounts to the Income Tax Department.

(3.) ACCORDING to the petitioner in the beginning of 2007, at the instigation of some persons enemically disposed of against him, the police have started interfering with the functioning of the orphanage home. On the basis of false information, the police are threatening to cancel the certificate of recognition. In view of no other alternative remedy available to the petitioner, he has filed the present writ petition for a direction as stated above.