Madras High Court
Indian Pentecostal Church Of God vs The District Collector on 5 March, 2020
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.P.(MD)No.855 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 05.03.2020
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
W.P.(MD)No.855 of 2020
and
W.M.P(MD).Nos.2944, 3101 and 638 of 2020
Indian Pentecostal Church of God
at Odakarai, Tirunelveli District,
rep., by its Pastor J.Jackson Job Sireston ... Petitioner
Vs.
1.The District Collector,
Kokkirakulam,
Tirunelveli 627 009,
Tirunelveli District.
2.The Sub-Collector/Revenue Divisional Officer,
Cheranmahadevi 627 414,
Tirunelveli District.
3.The Tahsildar,
Cheranmahadevi 627 414,
Tirunelveli District.
4.The Inspector of Police,
Cheranmahadevi Police Station,
Cheranmahadevi 627 414
Tirunelveli District.
5.Pas.J.Mathews
The President,
Tamil Nadu State Council,
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W.P.(MD)No.855 of 2020
Indian Pentecostal Church of God (IPC) Tamil Nadu,
Zionpuram, Rajapalayam Post,
Thirumanagalam, Madurai District 625 706.
6.Pas.S.Mosai
The Secretary,
Tamil Nadu State Council,
Indian Pentecostal Church of God (IPC) Tamil Nadu,
Zionpuram Rajapalayam Post,
Thirumangalam, Madurai District 625 706
7.Rev.B.Samuel Raj (terminated)
The Pastor,
IPC Prayer House,
3/314, Shalom,
Kudankulam 627 106
Tirunelveli.
8.Pas.P.Solomon Devaseervatham
The Pastor,
IPC Prayer House,
3/314, Shalom,
Kudankulam 627 106
Tirunelveli District. ... Respondents
Prayer: Writ Petition is filed under Article 226 of the
Constitution of India, to issue a Writ of Certiorarified Mandamus,
to call for the records relating to the impugned proceedings of the
third respondent vide Na.Ka.No.m4/07/2019 dated 15.11.2019
illegally authorizing the rival “A-Party” as the seventh and eighth
respondents to do administration of the first respondent's Church
Worship Centre and quash the same.
For Petitioner : Mr.N.Dilipkumar
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W.P.(MD)No.855 of 2020
For Respondents : Mr.A.Robinson
Government Advocate (Crl.side)
(for R1 to R4)
Mr.T.R.Janarthanan (for R7 & R8)
Mr.P.Ashok (for R6)
ORDER
What is under challenge in this writ petition is a proceeding issued by the Tahsildar, Cheranmahadevi on 15.11.2019. The issue concerns the affairs of Pentecostal Church at Odakarai, Tirunelveli District. It appears that there are two groups and they are at loggerheads. The grievance of the petitioner is that by the impugned proceedings, certain directions have been issued.
2.Heard the learned counsel appearing for the private respondents herein.
3.I make it clear that the impugned proceedings cannot be legally enforced and they do not have any legal consequence as such. If the issues between the parties cannot be resolved, it is for the contending parties to move either the Civil Court or any other appropriate forum.
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rmk
4.With this clarification, this Writ Petition stands disposed of. No costs. Consequently, connected Miscellaneous Petitions are closed.
05.03.2020 Index : yes/No Internet:Yes/No rmk To
1.The District Collector, Kokkirakulam, Tirunelveli 627 009, Tirunelveli District.
2.The Sub-Collector/Revenue Divisional Officer, Cheranmahadevi 627 414, Tirunelveli District.
3.The Tahsildar, Cheranmahadevi 627 414, Tirunelveli District.
4.The Inspector of Police, Cheranmahadevi Police Station, Cheranmahadevi 627 414 Tirunelveli District.
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