Christian Association And ... vs State Of Kerala
2022 Latest Caselaw 3288 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
   FRIDAY, THE 18TH DAY OF MARCH 2022/27TH PHALGUNA, 1943
                      WP(C) NO. 3774 OF 2022


PETITIONER:

         CHRISTIAN ASSOCIATION AND ALLIANCE FOR
         SOCIAL ACTION(CASA) REG NO EKM/TC/579/2019,
         NEAR RAJAJI JUNCTION, CHITTOOR ROAD,
         ERNAKULAM-682 035, REPRESENTED BY
         ITS PRESIDENT, KEVIN PETER THOMAS,
         AGED 47 YEARS, S/O THOMAS, RESIDING AT
         THAIPARAMBIL HOUSE, RAILWAY STATION ROAD,
         ALEPPEY P.O., ALAPPUZHA-688 001.

         BY ADVS.
         C.RAJENDRAN
         K.VIJAYAN
RESPONDENTS:

    1    STATE OF KERALA REPRESENTED BY
         CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM-695 001.

    2    THE PRINCIPAL SECRETARY,
         DEPARTMENT OF HEALTH & FAMILY WELFARE,
         ANNEXE 2, GOVERNMENT OF KERALA,
         THIRUVANANTHAPURAM-695 001.

    3    THE SECRETARY, HOME DEPARTMENT,
         GOVERNMENT OF KERALA,
         THIRUVANANTHAPURAM-695 001.

    4    STATE POLICE CHIEF,
         POLICE HEADQUARTERS,
         VAZHUTHACAUD,
         THIRUVANANTHAPURAM-695 010.

         SMT.PARVATHY KOTTOL, G.P.

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.03.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C) No.3774/2022

                                    2



                              JUDGMENT

Dated this the 18th day of March, 2022

This writ petition was filed seeking to direct

respondents 1 to 4 to issue necessary orders not to restrict

the members of the petitioner-Association in Kerala to

attend the Holy Mass in Churches on Sundays following

Covid-19 protocol.

The learned Government Pleader submits that

subsequent to the filing of the writ petition, there are

changes in the Covid protocol and the writ petition has

become infructuous to that extent. Accordingly, the writ

petition is dismissed as infructuous, however, granting

liberty to the petitioner to approach this Court again if the

situation warrants.

Sd/-

N. NAGARESH JUDGE ncd/19.03.2022