R.MICHAEL RAJ Vs. SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This Writ Petition has been filed seeking a direction to the respondent Nos.1 to 3 to consider the petitioner's representation dated 07.11.2018 and to take appropriate action against the respondents 4 to 9 for excommunicating the petitioner and his family members from the membership of Church namely, "Parisutha Paraloga Matha Church" which is associated with the Tuticorin Diocesan Association, Thoothukudi, Thoothukudi District/10th respondent within the time stipulated by this Court.

(2.) Heard the learned counsel for the petitioner and learned Additional Public Prosecutor appearing for the respondents 1 to 3.

(3.) Today, when the matter came up for hearing, the learned Additional Public Prosecutor would submit that based on the representation given by the petitioner dated 07.11.2018, an enquiry has been initiated and the respondents 4 to 9 were called for enquiry and during the enquiry, the fourth respondent, who is the Parish Priest of the Punitha Punithaparaloka Annai alayam, R.C. Church Complex, Prakasapuram, Thoothukudi District, appeared and he has stated that at no point of time, the petitioner was prevented from attending church and that though the Bishop of the Thoothukudi Diocese as religious head of the Diocese, has got a right to pass religious orders, the Bishop has not passed any order preventing the petitioner from attending the church or receiving the sacraments of the church as on date and the other respondents have also stated that they have not prevented the petitioner from attending the church and that they have not refused to accept the donation from the petitioner. Recording the statement that the petitioner has not been prevented or excommunicated, the enquiry has been closed.