NANJIL MICHAEL Vs. DISTRICT COLLECTOR NAGERCOIL

JUDGEMENT

(1.) This writ petition has been filed to quash the proceedings in C.No./4/KKCO/2019-Dt; 28.11.2019 with regard to the point (i) of the order and to direct the respondents 1 to 3 to give permission for erecting temporary light Arches at the Kanyakumari-Nagercoil main road in 3 places on two days, viz, 14.12.2019 and 15.12.2019 on the Church festival as per representation dated 28.11.2019 to the third respondent.

(2.) Heard the learned Counsel appearing for the petitioner and the learned Government Advocate (Crl.side) appearing for the respondents.

(3.) The petitioner is the Vice President of the Parish Committee of the Shrine of Ransom Church, Kanyakumari, which is a very old Roman Catholic Church and every year, the Church festival will be conducted pompously by all section of people more colourfully. The petitioner had requested the respondents to grant permission to put up temporarily decorative light arches, flex boards etc., at the Kanyakumari - Nagercoil Highway at three places, namely, (i) the Church Junction of Kanyakumari, (ii) Vivekanandapuram Junction and (iii) nearby Kanyakumari Police Station and he had also sought for permission for lighting fire crackers at the nearby play ground on the night of 14.12.2019, the 9th day of festival and to conduct drama on the eve of the 10th day of festival being 15.12.2019 and for facilitating children, install "œMerry-go-rounds' etc., during the festival period.