K. ESHTER RAJATHI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Heard Mr. P. Subramanian, Learned Counsel for the Petitioner and Mr. M. Karthikeyan, Learned Additional Government Pleader appearing for the Respondents and perused the materials placed on record, apart from the pleadings of the parties.

(2.) The Petitioner, who is a Pastor practicing Christianity, has been conducting prayer meetings at his residence at S. No. 216/2C2 at No. 2/361, K Nagoor Vaika Medu, Kanjempatti - 642003, Pollachi Taluk, Coimbatore District after getting plan approval from Village Panchayat. The Respondents had called the Petitioner for a peace meeting on 15.07.2017 pursuant to the complaints received from neighbourhood. The Respondents by notice Na. Ka. No. 9248/2017/AA5 dated 30.12.2017 required the Petitioner to apply and obtain permission for conducting such prayer meetings. The Petitioner has challenged the said order contending that it is in violation of his fundamental rights.

(3.) During the earlier hearing on 19.06.2019, this Court passed the following self-explanatory order:-