VALAVANAD PUTHENKAVU DEVI KSETRAM Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following reliefs :-

(2.) It is submitted by the learned counsel for the petitioner that the request made by the petitioner for LE6 license for conduct of fire works display in connection with the temple festival is not been considered by the District Magistrate for the sole reason that the application is not submitted prior to three months as provided in Ext.P3 cercular.

(3.) Heard the learned counsel for the petitioner and the learned Government Pleader as well as the learned Central Government Counsel.