C. HARIDAS Vs. DISTRICT MAGISTRATE/ DISTRICT COLLECTOR

JUDGEMENT

(1.) The above writ petition is filed with the following prayers:

(2.) The learned Government Pleader takes notice for respondents 1 and 2.

(3.) The petitioner challenges Ext.P11 order passed by the 2nd respondent, whereby the permission for conducting fireworks in connection with the festival in Chittilamchery Sree Cherunetturi Bhagavathy Temple was declined. It is submitted that, the petitioner is ready and willing to produce portable magazine/magazines to the satisfaction of the Authorities and produces the risk assessment plan and undertake to satisfy all the other requisite conditions of firework display under LE-6 licence to the satisfaction of the Authorities. On the basis of the same, the petitioner would submit that in similar cases, orders have been issued, as is evident from Exts.P12 and P13 orders passed by this Court in W.P.(C) Nos.8425 of 2022 and 11486 of 2022 and therefore, on the basis of the same, the petitioner seeks for a reconsideration of Ext.P11 order passed by the 2nd respondent.