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The Madras High Court quashed a direction issued to a Christian Pastor by the local police restraining him from conducting prayers in his residential premises. It was said that thequestion of requiring the Petitioner to get prior permission from any authority for assembling and conducting any prayers in his dwelling place per se, without causing nuisance or disturbance to others and without causing hindrance to the general public of the locality, does not arise at any cost. The Hindu Munnani Party raised objections relating to creating sound pollution and parking of vehicles on road restricting the free movement of public.
Citing precedent, it was clarified that,there is no need to get prior permission from any authority for assembling and conducting prayers in a dwelling place without causing nuisance or disturbance to others and without causing hindrance to the general public. However, it was added that the person conducting the prayers should ensure that it is not causing disturbance to the general public and if there is then it is open to the authorities to take necessary action under the provisions of the relevant statutes in accordance with law in the event of any nuisance being caused due to noise pollution or for violation of any statutory provisions or for any bonafide reasons.
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