Kerala High Court
Sri Varada Raja Venkata Ramana Temple vs The District Collector on 14 November, 2024
Author: Kauser Edappagath
Bench: Kauser Edappagath
W.P.(C) No. 40306/2024
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2024:KER:85191
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA, 1946
WP(C) NO. 40306 OF 2024
PETITIONER:
SRI VARADA RAJA VENKATA RAMANA TEMPLE
KASARAGOD RAILWAY STATION ROAD,
KASARAGOD, KERALA - REPRESENTED BY THE MANAGING
TRUSTEE MR. JAGADEESH KAMATH,
AGED 56 YEARS, S/O. LATE GK KAMATH,
AISHWARYA NIVAS, BEHIND TALUK OFFICE,
KASARAGOD PO, KASARAGOD, PIN - 671121
BY ADVS.
P.K.SUBHASH
SREELAKSHMI SABU
RESPONDENTS:
1 THE DISTRICT COLLECTOR
COLLECTORATE, KASARAGOD, P.O,
VIDYANANGAR, PIN - 671123
2 THE SUPERINTENDENT OF POLICE
KASARAGOD DISTRICT, KASARAGOD,
KERALA, PIN - 671314
3 STATION HOUSE OFFICER
KASARAGOD POLICE STATION,
KASARAGOD DISTRICT, PIN - 671121
B.S.SYAMANTHAK, GP
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P.(C) No. 40306/2024
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2024:KER:85191
JUDGMENT
This writ petition has been filed by the petitioner to give a direction to the respondent No.1 to consider and pass orders on Ext.P5 representation and allow it to use fire crackers on Kartika Purnima Utsav scheduled to be held on 15/11/2024.
2. I have heard both sides.
3. The learned Government Pleader produced before me a copy of the communication given by the respondent No.1 to the petitioner. In the said communication, it is stated that the petitioner has to submit an application for LE-6 licence under Rule 113 of the Explosives Rules, 2008.
Hence, this writ petition is disposed of granting liberty to the petitioner to file an application before the respondent No.1 for LE-6 licence. On receipt of the said application, the respondent No.1 shall dispose of it, in accordance with law.
Sd/-
DR. KAUSER EDAPPAGATH JUDGE APA W.P.(C) No. 40306/2024 ..3..
2024:KER:85191 APPENDIX OF WP(C) 40306/2024 PETITIONER EXHIBITS EXHIBIT P1 TRUE COPY OF THE QUOTATION DATED 12.11.2024 ISSUED BY THE CRACKERS SELLER.
EXHIBIT P2 PHOTOGRAPHS OF THE CRACKERS PURCHASED BY THE PETITIONER EVIDENCING THE HARMLESS NATURE. EXHIBIT P3 TRUE COPY OF THE REQUEST LETTER SUBMITTED BEFORE THE 2ND RESPONDENT DATED 29.10.2024 EXHIBIT P4 TRUE COPY OF THE NOTICE ISSUED BY THE 3RD RESPONDENT DATED 8.11.2024.
EXHIBIT P5 TRUE COPY OF THE REQUEST LETTER DATED 8.11.2024 SUBMITTED BEFORE THE 1ST RESPONDENT . EXHIBIT P6 TRUE COPY OF THE RECEIPT OF ACKNOWLEDGEMENT DATED 8.11.2024.