ARATTUPUZHA KSHETHRA UPADESAKA SAMITHY Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The alleged callous inaction on the part of the competent authority, who has been arrayed as the respondents, in considering Ext.P4 application preferred by the petitioner 'Upadesaka Samithy' in granting sanction for display of fire works in connection with the 'Arattupuzha Pooram' scheduled on 2nd, 7th and 8th of April, 2017 forms the subject matter of challenge in this writ petition.

(2.) When the matter came up for consideration before this Court on 24.03.2017, instruction was sought to be obtained and the case was listed yesterday. The case was adjourned further to this date, so as to facilitate procuring of relevant materials regarding the state of affairs as on date.

(3.) Heard Sri.K.Ramakumar, the learned senior counsel for the petitioner, Sri.T.K.Ananthakrishnan, the learned Government Pleader appearing for respondents 1 to 4 and also Sri.K.P.Sudheer, the learned standing counsel appearing for the Cochin Devaswom Board.