Madras High Court
R.Sabinammal vs The District Collector on 31 March, 2022
Author: N. Sathish Kumar
Bench: N. Sathish Kumar
W.P(MD).No.9701 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 31.03.2022
CORAM
THE HONOURABLE MR.JUSTICE N. SATHISH KUMAR
W.P(MD).No.9701 of 2020
W.M.P(MD).Nos.8710 and 8711 of 2020
R.Sabinammal ... Petitioner
Vs.
1.The District Collector,
Kanyakumari District,
Nagercoil.
2.The Revenue Divisional Officer,
Collectorate Building,
Nagercoil.
3.The Superintendent of Police,
Kanyakumari District,
Nagercoil.
4.The Inspector of Police,
Kottar Police Station,
Kottar,
Nagercoil.
5.Fr.Joseph Raj,
Parish Priest,
St.Antonys Church,
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W.P(MD).No.9701 of 2020
Elankadai,
Kottar Post,
Nagercoil.
6.K.P.S.Francis,
Vice President,
Parish Council of Elankadai,
St.Antony's Church,
Elankadai,
Kottar Post,
Nagercoil.
7.Peter,
Secretary,
Parish Council of Elankadai,
St.Antony's Church,
Elankadai,
Kottar Post,
Nagercoil.
8.Suresh,
Treasurer,
Parish Council of Elankadai,
St.Antony's Church,
Elankadai,
Kottar Post,
Nagercoil. ... Respondents
Writ Petition filed under Article 226 of the Constitution of India
to issue a Writ of Mandamus directing the respondent Nos.1 to 4 to take
appropriate action against the respondents 5 to 8 based on the representation
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W.P(MD).No.9701 of 2020
of the petitioner dated 26.05.2020.
For Petitioner : Mr.C.T.Perumal
For Respondents : Mr.S.Manikandan
Government Advocate
for RR1 to 4
Mr.J.Senthil Kumaraiah
for RR6 to 8
No-appearance for R5
******
ORDER
This Writ Petition has been filed to direct the respondents 1 to 4 to take appropriate action against the respondents 5 to 8.
2. The main contention of the petitioner is that the family of the writ petitioner was ex-communicated from the village and nobody from the village has visited her house to mourn the death of her husband. They are not allowed to conduct prayer in the Church. Therefore, action is sought against the respondents 5 to 8.
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3. The learned counsel appearing for the respondent made a submission that during the year 2020, the petitioner's husband died. Due to lock down, the villagers have not attended the funeral function. Further, now, there is no hindrance for the family of the petitioner to conduct prayer in the Church. The said submission is recorded.
4. In such view of the matter, this Court is of the view that no further order is required. Accordingly, the Writ Petition is disposed of. No costs. Consequently, connected miscellaneous petitions are closed.
31.03.2022 ssb Index:Yes/No Internet:Yes/No _________ Page 4 of 6 https://www.mhc.tn.gov.in/judis W.P(MD).No.9701 of 2020 To
1.The District Collector, Kanyakumari District, Nagercoil.
2.The Revenue Divisional Officer, Collectorate Building, Nagercoil.
3.The Superintendent of Police, Kanyakumari District, Nagercoil.
4.The Inspector of Police, Kottar Police Station, Kottar, Nagercoil.
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ssb W.P(MD).No.9701 of 2020 31.03.2022 _________ Page 6 of 6 https://www.mhc.tn.gov.in/judis