S. ASIRVATHAM DANIEL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The Petitioner claims to have constructed a prayer hall in his residential house situated at No. 1/65(2), Sami Nagar, Saraboji Agraharam Main Road, Thiruvenkadu. On objections raised from certain persons belonging to the Hindu Munnani that the conduct of prayer meetings by the Petitioner at his aforesaid residence opposite to Sakthi Nursery and Primary School, was causing hindrance to the general public of that locality, the Second Respondent, viz., the Revenue Divisional Officer, Mayiladudurai in the minutes of the Peace Committee Meeting held on 18.09.2018 recorded the following decisions that had been taken:-

(2.) Heard Mr. P. Manikkanan, Learned Counsel for the Petitioner and Mr. R. Venkatesh, Learned Government Advocate appearing on behalf of the Respondents and perused the materials placed on record, apart from the pleadings of the parties.

(3.) It is well settled that the right to freedom of religion and manage religious affairs on any denomination are undoubtedly fundamental rights under Articles 25 and 26 of the Constitution, but the same are subject to public order, morality and health, which would not prevent the State from acting in appropriate manner in larger public interest as reiterated in Adi Saiva Sivachariyargal Nala Sangam -vs- State of Tamil Nadu [(2016) 2 SCC 725].