Madras High Court
Chennai Fire Works Dealers Welfare vs The Principal Secretary To on 23 September, 2025
Author: M.Dhandapani
Bench: M.Dhandapani
WP No. 35585 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 23-09-2025
CORAM
THE HONOURABLE MR JUSTICE M.DHANDAPANI
WP No. 35585 of 2025
& WMP.No.39827 of 2025
Chennai Fire Works Dealers Welfare
Association
Rep. By its Executive President,
R Natarajan, No.60/42, Bunder Street,
Chennai 600 001.
Petitioner(s)
Vs
1. The Principal Secretary to
Government
Tourism, Culture, Religious
Endowments, And Chairman,
Tamil Nadu Tourism Development
Corporation, Fort St.George,
Secretariat, Chennai 600 009.
2.District Collector
Chennai District Collector Office,
Singaravellar Maligai, Chennai 600
001.
3.The Commissioner
Corporation of Chennai, Rippon
Buildings, Chennai 600 003.
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WP No. 35585 of 2025
4.Chief Controller
Fire Explosives Department,
Rukmani Lakshmipathy Salai,
Egmore, Chennai 600 008.
5.The Commissioenr Of Police
Greater Chennai City, Vepery,
Chennai -600 007.
6.The Director
Tamilnadu Fire and Rescue Services,
No. 17 Rukmani Lakshmipathy Road,
Egmore, Chennai 600 008.
7.The Managing Director
Tamil Nadu Tourism Development
Corporation, No.2, Wallajah Salai,
Chennai 600 002.
8.The General Manager
Tamil Nadu Tourism Development
Corporation, No.2,
Wallajah Salai, Chennai 600 002.
9.The Distirct Fire Officer,
Campus of High Court of Madras,
Chennai 600 104.
Respondent(s)
PRAYER: This Writ Petition has been filed under Article 226 of the
Constitution of India, seeking for a Writ of Mandamus directing the official
respondents to consider the petitioner's representations for allocating a specific
place for selling fire crackers by the affected members of the petitioner
association and consequently direct the respondents to provide earmarked space
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WP No. 35585 of 2025
within three kilometer radius from the NSC Bose Road Chennai for petitioner
association for selling fire crackers during every Diwali Festival based on the
previous orders of this Honble Court.
For Petitioner(s): M.Vijay Anand
Dharshan Kumar S
For Respondent(s): Mrs.S.Anitha,
Special Government Pleader for
R1, R2, R4, RR6 to R9
Mr.J.Ravindran,
Additional Advocate General,
asst. by Mr.M.Habeeb Rahman,
Government Advocate for R3
Mr.M.V.Athi Seshan For R7, R8
ORDER
This Writ Petition has been filed for a direction to the respondents to consider the petitioner's representations and consequently provide earmarked space within three kilometer radius from the NSC Bose Road, Chennai to the petitioner association for selling fire crackers during Diwali festival.
2. The learned counsel for the petitioner submitted that the petitioner association was established in the year 2003 for the welfare of the wholesale dealers of fireworks who are having shops in and around the Bunder, Badrian, Malayaperumal, Anderson, Umperson, Stringer Street and NSC Bose Road, https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/09/2025 06:58:38 pm ) WP No. 35585 of 2025 Chennai which are situated near to the Island Grounds. Further that, in an public interest litigation filed in W.P.No.38180 of 2005 filed before this Court in the year 2005, this Court banned selling of fireworks in the public places and issued certain guidelines to the State Government to earmark a particular place for selling the fireworks. However, as on date, no place has been earmarked for selling the fireworks.
3.In response, the learned Additional Advocate General appearing on behalf of the respondents submitted that the places for selling the fireworks will be earmarked within a period of one (1) week from the date of receipt of a copy of this Order.
4.Recording the same, this Court directs the respondent to earmark a specific place for selling fireworks within a period of one (1) week from the date of receipt of a copy of this order.
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5. With the above direction, the writ petition stands disposed of. No costs.
Consequently, the connected miscellaneous petition is closed.
23-09-2025 Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No Note : Issue order copy on or before 24.09.2025 Tsg To
1. The Principal Secretary to Government Tourism, Culture, Religious Endowments, And Chairman, Tamil Nadu Tourism Development Corporation, Fort St.George, Secretariat, Chennai 600 009.
2.District Collector Chennai District Collector Office, Singaravellar Maligai, Chennai 600 001.
3.The Commissioner Corporation of Chennai, Rippon Buildings, Chennai 600 003.
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4.Chief Controller Fire Explosives Department, Rukmani Lakshmipathy Salai, Egmore, Chennai 600 008.
5.The Commissioenr Of Police Greater Chennai City, Vepery, Chennai -600 007.
6.The Director Tamilnadu Fire and Rescue Services, No. 17 Rukmani Lakshmipathy Road, Egmore, Chennai 600 008.
7.The Managing Director Tamil Nadu Tourism Development Corporation, No.2, Wallajah Salai, Chennai 600 002.
8.The General Manager Tamil Nadu Tourism Development Corporation, No.2, Wallajah Salai, Chennai 600 002.
9.The Distirct Fire Officer, Campus of High Court of Madras, Chennai 600 104.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/09/2025 06:58:38 pm ) WP No. 35585 of 2025 M.DHANDAPANI J.
Tsg WP No. 35585 of 2025 23-09-2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 24/09/2025 06:58:38 pm )