C.SALGUNAN Vs. DISTRICT COLLECTOR, COLLECTORATE, KENATHUPARAMBU

JUDGEMENT

(1.) Denial of permission to conduct fireworks display in connection with festival in Thriputta Bhagavathy temple constrained the petitioner to file this writ petition seeking the following reliefs :-

(2.) Heard the learned counsel for the petitioner and the learned Government Pleader.

(3.) Earlier, the petitioner filed an application seeking permission for public fireworks display in connection with the festival in the temple in question. Ext.P1 application filed in that regard was rejected as per Ext.P10 order. In this writ petition, the petitioner seeks quashment of Ext.P10.