N.K.RAJAN Vs. DISTRICT MAGISTRATE/DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition is filed by the petitioners challenging the refusal on the part of the respondents to provide license to the petitioners to conduct temple festival displaying fire works.

(2.) An interim order was passed by this court, permitting the petitioners to conduct the fire works in a limited manner, as per the order dated 11.04.2019.

(3.) Today, when the matter is taken up, learned counsel submitted that, already temple festival is over and nothing survives to be considered in this writ petition any further.