K.Haridas vs The District Collector
2021 Latest Caselaw 6748 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR.JUSTICE C.T.RAVIKUMAR

                                &

          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

THURSDAY, THE 25TH DAY OF FEBRUARY 2021 / 6TH PHALGUNA, 1942

                     WP(C).No.4886 OF 2021(I)

PETITIONER:

               K.HARIDAS,AGED 52 YEARS
               S/O. KRISHNAN K, CONVENOR, CHINAKKATHUR POORAM 7
               DESAM CO-ORDINATION COMMITTEE, RESIDING AT
               KARUVARATHODI HOUSE, KANJIRAKKADAVU, OTTAPALAM
               P.O, PIN - 679101, PALAKKAD DISTRICT.

               BY ADV. SMT.SHOBA ANNAMMA EAPEN

RESPONDENTS:

      1        THE DISTRICT COLLECTOR, PALAKKAD,PIN - 679101.

      2        ADDITIONAL DISTRICT MAGISTRATE,
               PALAKKAD, PIN - 678001,

      3        DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
               PETROLEUM AND EXPLOSIVES SAFETY
               ORGANISATION(PESO), KENDRIYA BHAVAN, KAKKANAD,
               KOCHI - 682030.

      4        MALABAR DEVASWOM BOARD,
               REPRESENTED BY ITS SECRETARY,
               PALAKKAD, PIN - 678001.

               R1 & R2 BY SR.G.P.SMT.K.R.DEEPA
               R3 BY ASG SRI.P.VIJAAYAKUMAR
               R5 BY SRI.R.LAKSMI NARAYAN, SC FOR MDB

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON
25.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 W.P.(C)NO.4886 of 2021             2




                              JUDGMENT

Ravikumar, J.

The learned counsel for the petitioner, after arguing for

some time, sought permission to withdraw this writ petition. Recording

the said submission this writ petition is dismissed as withdrawn.

Sd/-

C.T.RAVIKUMAR Judge

Sd/-

MURALI PURUSHOTHAMAN Judge

TKS

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION DATED 02.02.2021 FOR PERMISSION FOR DISPLAY OF FIREWORKS FILED BEFORE THE SECOND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE ORDER DATED 24.02.2021 PASSED BY THE 2ND RESPONDENT.

EXHIBIT P3 A TRUE COPY OF THE LICENSE ISSUED BY THE 3RD RESPONDENT IN FORM LE-1 TO THE LICENSEE.

EXHIBIT P4 TRUE COPY OF THE LICENSE ISSUED BY THE 3RD RESPONDENT IN FORM LE-3 TO THE LICENSEE.

EXHIBIT P5 TRUE COPY OF THE SITE PLAN SHOWING THE DISPLAY OF THE FIREWORKS FOR CHINAKKATHOOR POORAM FESTIVAL.

EXHIBIT P6 TRUE COPY OF THE INSURANCE POLICY DATED 29.01.2021 ISSUED BY THE ORIENTAL INSURANCE COMPANY LIMITED.

EXHIBIT P7 TRUE COPY OF THE RISK ASSESSMENT PLAN PREPARED BY THE PETITIONER.

EXHIBIT P8 APPLICATION DATED 22.02.2021 FILED BEFORE THE 2ND RESPONDENT SEEKING USE OF LIMITED NUMBER OF FIRE WORKS.

EXHIBIT P9 ACKNOWLEDGEMENT DATED 22.02.2021 IN RESPECT OF THE REQUEST FILED BEFORE THE 2ND RESPONDENT SEEKING USE OF LIMITED NUMBER OF FIREWORKS.

EXHIBIT P10 JUDGMENT IN WP(C) NO.4502/2020 DATED 17.02.2020 OF THE HON'BLE HIGH COURT OF KERALA.

TKS