SREEKRISHNAN O Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Denial of the request for fireworks display in Machad Mamangam Manalithara temple constrained the petitioner, who is the Secretary of the Velagosha Committee of the said temple, to file this writ petition. Ext.P1 is the application submitted therefor. It is dated 09.12.2019. The same was rejected as per Ext.P2 order dated 22.01.2020. It is being aggrieved by the rejection of Ext.P1 application as per Ext.P2, this writ petition has been filed seeking quashment of Ext.P2 and issuance of writ of mandamus directing the respondents to permit the petitioner for exhibiting fireworks in connection with the Velaghosham of the temple at least for the limited extent.

(2.) Heard the learned counsel for the petitioner, learned Government Pleader and also the learned Assistant Solicitor General of India.

(3.) A perusal of Ext.P2 would reveal that Ext.P1 application was rejected mainly on two reasons. The first ground of rejection is absence of magazine and the second one is that LE-3 licence was not produced along with the application. It is also stated in Ext.P2 that the 1 st respondent cannot grant permission to conduct fireworks with Amittu, Gundu and Kuzhiminnal. It is submitted by the learned counsel for the petitioner that subsequently, another application was submitted on 11.02.2020 and along with the same, LE-3 licence was produced. It is further stated that portable magazine would be arranged.