ARCHA UNNI Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner challenges the intimation dtd. 18/9/2023 rejecting her request to extend the period of licence granted to her.

(2.) Petitioner alleges that she organises exhibitions referred as 'Aqua Fest' in various parts of Kerala. The exhibition provides for a unique experience for the public with expensive and rare marine flora and fauna as prominent features of the event. According to the petitioner, within a short span, the event organised by her has attained immense popularity amongst the public.

(3.) Petitioner contends that for the period from 19/8/2023 to 17/9/2023, she was accorded sanction for conducting the Aqua Fest under the name 'Ecstacy' at Nagampadam Municipal Ground, Kottayam as per Ext.P1. After obtaining all the requisite permissions from the statutory authorities, petitioner organised the event and ten days before the expiry of the period stipulated in Ext.P1, she applied for an extension. However, after sitting over the application for almost 10 days, the 3rd respondent by an order dtd. 18/9/2023 rejected the request for extension. The order rejecting extension is impugned in this writ petition.