International Youth FellowShip in Chirst (IYFC), represented by its Founder and Managing Trustee pastor G.Nellaikumar vs The Director of Social Defence Directorate of Social Defence, & Ors.

This Writ Petition is filed seeking for direction to the first and fifth respondents to grant temporary registration period of six months to the petitioner''s home institution International Youth Fellowship in Christ (IYFC), at No.1/197, Kalvillai Road, Meignanapuram, Tuticorin District, pending disposal of the application of continuation of registration made under Section 41(1) of the Juvenile Justice (Care and Protection of Children) Act, 2015, dated 06.03.2017 along with reminder dated 19.05.2017, pending disposal of the Writ Petition.

Heard both sides.

The learned Special Government Pleader appearing for the respondents would submit that the first respondent has already issued an order of registration to the petitioner''s home institution International Youth Fellowship in Christ (IYFC), at No.1/197, Kalvillai Road, Meignanapuram, Tuticorin District, dated 06.03.2017 and 19.05.2017.

In view of the above submission made by the Special Government Pleader, no further adjudication is necessary in this Writ Petition.

The learned counsel for the petitioner would submit that the petitioner has been running the home for twenty two years and when the renewal application was pending, the respondents 5 to 8 locked the home run by the petitioner.

Considering the submissions of both side, the respondents 5 to 8 are directed to forthwith remove the lock of the petitioner''s home institution International Youth Fellowship in Christ (IYFC), at No.1/197, Kalvillai Road, Meignanapuram, Tuticorin District.

Accordingly, this Writ Petition is disposed of. No Costs. Consequently, connected miscellaneous petitions are closed.