Machamthuruthu Valiyara ... vs District Collector
2022 Latest Caselaw 4464 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     TUESDAY, THE 12TH DAY OF APRIL 2022 / 22ND CHAITHRA, 1944
                       W.P.(C) NO.13880 OF 2022
PETITIONER:

          MACHAMTHURUTHU VALIYARA BHAGAVATHY TEMPLE,
          MACHAMTHURUTH KARA, VADEKKAKARA VILLAGE,
          NORTH PARAVUR TALUK, ERNAKULAM DISTRICT
          (A TEMPLE OWNED AND MANAGED BY MACHAMTHURUTH
          VIJYANADAYINI SABHA) REPRESENTED BY ITS SECRETARY,
          BHARATHAN, AGED 48 YEARS, S/O. KUTTAPPAN,
          VALIYARAPADAM HOUSE, MACHAMTHURUTH KARA,
          VADAKKEKARA VILLAGE, NORTH PARAVUR TALUK,
          ERNAKULAM DISTRICT.

          BY ADVS.M.VIVEK
                  U.H.SUREESH


RESPONDENTS:

    1     DISTRICT COLLECTOR, ERNAKULAM,
          COLLECTORATE, KAKKANAD,
          ERNAKULAM, PIN-682 030.

    2     DEPUTY FOREST CONSERVATOR,
          SOCIAL FORESTRY DIVISION,
          MANIMALA ROAD, EDAPPALLY, PIN-682 024.

    3     DISTRICT POLICE CHIEF,
          OFFICE OF THE DISTRICT POLICE CHIEF (RURAL),
          ALUVA, ERNAKULAM, PIN-683 101.

  R1-R3   SMT. K.M. RESMI, GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                               -2-
W.P.(C) NO.13880 OF 2022




                           JUDGMENT

The petitioner has approached this Court challenging

Ext.P1 order declining sanction to parade elephant for the

annual festival scheduled to be conducted on 23.04.2022.

The petitioner submitted Ext.P2 request before the 1 st

respondent in this regard.

2. Heard the learned Government Pleader also.

The above writ petition is disposed of with a direction

to the 1st respondent to take a decision on Ext.P2 without

any delay, at any rate, wtihin a period of one week from the

date of receipt of a copy of this judgment.

Sd/-

VIJU ABRAHAM JUDGE bpr

W.P.(C) NO.13880 OF 2022

APPENDIX

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE LETTER DATED 02.04.2022 ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE APPLICATION PREFERRED BY THE PETITIONER BEFORE THE 1ST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE SANCTION GRANTED BY THE 1ST RESPONDENT DATED 16.04.2021.

EXHIBIT P4 TRUE COPY OF THE PROGRAMME NOTICE PUBLISHED IN CONNECTION WITH THE ANNUAL FESTIVAL OF THE PETITIONER FOR THE YEAR 2018.

EXHIBIT P5 TRUE COPY OF THE PROGRAMME NOTICE PUBLISHED IN CONNECTION WITH THE ANNUAL FESTIVAL OF THE PETITIONER FOR THE YEAR 2019.