PENTICO JESUS MINISTRIES Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The writ petitioner is a registered religious Trust. They own the building bearing Door No.24/13 A. It is situated in R.S.No. 608/1B, 608/2A1 and 608/2A2 of Kadiapattinam Village, Kalkulam Taluk, Kanyakumari District. The petitioner claims that in the said building they are conducting prayer meetings for the last several years. The writ petitioner wants to construct a church in the said site. They had submitted an application dtd. 9/1/2018 to the first respondent seeking approval. The writ petitioner filed WP(MD) No.4954 of 2018 for directing the respondents to grant them the permission sought for. By order dtd. 8/3/2018, this Court directed the first respondent to consider the said application. Pursuant to the direction given by this Court, the first respondent considered the petitioner's application and rejected the same. This is under challenge in this writ petition.

(2.) Heard the learned counsel appearing for the writ petitioner who reiterated all the contentions set out in the affidavit filed in support of the writ petition.

(3.) It is not in dispute that the site in question belongs to the writ petitioner. Rule 6(4) of the Tamil Nadu District Municipalities Building Rules, 1972 reads as follows :