S SOUNDARAPANDIAN Vs. SUPERINTENDENT OF POLICE, TIRUNELVELI DISTRICT

JUDGEMENT

(1.) This petition has been filed to direct the second respondent not to harass the petitioner under the guise of enquiry from conducting prayer in his house situated in S.No.42/9 in Rajagopalaperi Village, Thenkasi Taluk, Tirunelveli District.

(2.) The learned counsel for the petitioner has submitted that the petitioner is the owner of the house situated in S.No.42/9 in Rajagopalaperi Village, Thenkasi Taluk and he used to have prayer in his house. But, the second respondent is preventing the petitioner from conducting prayers in his house. He has further submitted that this Court in W.P.(MD).No.10782 of 2006 dated 14.08.2012 has clearly held that there is no need to get prior permission from any authority for assembling and conducting prayers in a dwelling house. He further submitted that in Crl.O.P(MD).No.15462 of 2011, this Court has directed the police not to interfere with the civil rights of the petitioner and harass the petitioner.

(3.) The learned Government Advocate has submitted that based on the complaint given by one Paulraj, a case has been registered in Cr.No.36 of 2018 under Section 153A and 505(1)(c) IPC against one Sakthivel Murugan @ Samuvel Raj and two others. But, no complaint has been received against the petitioner. He further submitted that the petitioner was not subjected to any harassment.