ANIL KUMAR Vs. STATE OF KERALA

JUDGEMENT

(1.) 'Enactment of a law, but tolerating its infringement, is worse than not enacting law at all. The continued infringement of law, over a period of time, is made possible by adoption of such means which are best known to the violators of law. Continued tolerance of such violations of law not only renders legal provisions nugatory but such tolerance by the Enforcement Authorities encourages lawlessness and adoption of means which cannot, or ought not to be tolerated in any civilized society. Law should not only be meant for law-abiding but is meant to be obeyed by all for whom it has been enacted. A law is usually enacted because the legislature feels that it is necessary."""""""".' observed the Hon'ble Supreme Court in Indian Council for Enviro-Legal Action vs. Union of India (UOI) and others [ 1996 (5) SCC 281].

(2.) The peace of the residents of Puthiyakavau - a densely populated township near Tripunithura, Ernakulam - was shattered on the morning of 12/2/2024, by a devastating explosion caused by the violators of law, resulting in the loss of two human lives, leaving numerous injured and destroying the hopes of the inhabitants of 321 households and beyond.

(3.) The enduring fascination of the people of our state for pyrotechnics is well-known. Fireworks, commonly known as 'Vedikettu', play a significant role in religious festivities and celebrations. Over the years, the scale, intensity and use of highly potent incendiary chemicals have escalated.