DINESAN C.V. Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) These writ petitions have been filed challenging the order passed by the Additional District Magistrate rejecting the applications filed by the petitioners for approval/grant of licence for public display of fireworks in connection with the festival of the temple.

(2.) WP(C) Nos.16473, 16489, 16547, 16560 and 16587/2024 pertain to the festival of Parakkottukavu Devi Temple, whereas WP(C) No.16735/2024 pertains to the festival of Moonunni Kavu Temple. The impugned order in all the writ petitions has been marked as Ext.P7. The impugned order in WP(C) Nos.16473, 16489, 16547, 16560 and 16587/2024 was passed by the Additional District Magistrate, Thrissur, whereas the impugned order in WP(C) No.16735/2024 was passed by the Additional District Magistrate, Palakkad. The public display of fire work is proposed to be conducted on various days from 5/5/2024 to 13/5/2024.

(3.) According to the petitioners, the fireworks are proposed to be conducted by licenced contractor who possesses a valid licence and they have complied with all conditions and submitted all the relevant documents along with the applications and therefore, the same ought to have been allowed. It is alleged that Ext.P7 is illegal, arbitrary and passed mechanically without considering the facts and circumstances of each case.