P A KANNAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In all these petitions, the petitioners who are dealers in fire-works, have questioned the legality of the orders made by the Commissioner of Police, City of Bangalore, and the District Magistrate of the concerned District requiring the petitioners to locate their shops for selling fire-works in temporary structures to be located at the specified open spaces.

(2.) The facts of the case, in brief, are as follow : All along both in the City of Bangalore and elsewhere, the dealers in fire-works were having their shops in their respective shops located in residential areas or in shopping centres. In the year 1979 there was a huge fire accident in the fireworks' shops located in the busiest place in the City of Bangalore near Krishnarajendra Market, which resulted in huge loss of property and life. Thereafter, on 11-4-1980 the Government addressed a letter to the Commissioner of Police and others. The relevant portion of that letter reads :

(3.) As all these petitions involve common questions of law and fact, they are being disposed of by this common order.