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Judgment
Heard the Senior Counsel for the appellant and the learned Government Pleader appearing for the State.
Though the main challenge in the writ petition was against Ext.P14 order of the District Collector permitting a place to be used for Mandala
Pooja during November-December 2016, the surviving grievance of the appellant seems to be that the District Collector has not passed orders in
compliance with Ext.P9 judgment of this Court in WPC No.12402 of 2015 wherein he was also directed to consider the issue relating to the grant
of permission for using the premises as a place of worship.
A reading of Ext.P9 itself would show that the District Collector had the responsibility to pass orders regarding permission for using the
premises as a place of worship. The specific grievance of the appellant is that despite the fact that the judgment was passed way back in 12th of
November 2015 and that orders were to be passed within two months from the date of receipt of a copy of this judgment, orders have not been
passed till date.
In that view of the matter, if no orders have already been passed, the District Collector is required to pass orders. This the District Collector
shall do as expeditiously as possible, at any rate within four weeks from the date of receipt of a copy of this judgment.