St.Joseph Parish Shrine vs State Of Kerala
2022 Latest Caselaw 4873 Ker

WP(C) No.14657/2022                        1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
         Friday, the 29th day of April 2022 / 9th Vaisakha, 1944
                       WP(C) NO. 14657 OF 2022(F)
   PETITIONER:
           ST.JOSEPH PARISH SHRINE, PAVARATTY, THRISSUR DISTRICT,
           PIN-680507, REPRESENTED BY ITS MANAGING TRUSTEE, SEBY.V.S,
           AGED 58 YEARS, S/O. V D SIMON, VADAKKOOT HOUSE, PAVARATTY,
           CHAVAKKAD TALUK, THRISSUR DISTRICT-680507.
   RESPONDENTS:
      1. STATE OF KERALA REPRESENTED BY THE CHIEF SECRETARY,
           GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
      2.   THE DISTRICT COLLECTOR, CIVIL STATION, KALYAN NAGAR,
           AYYANTHOLE, THRISSUR - 680 001.
      3.   THE ADDITIONAL DISTRICT MAGISTRATE, CIVIL STATION, KALYAN
           NAGAR, AYYANTHOLE, THRISSUR 680 001.
      4.   THE DISTRICT POLICE CHIEF (CITY), OFFICE OF THE DEPUTY
           COMMANDANT, DIST. ARMED RESERVE, RAMAVARMAPURAM, THRISSUR -
           680 631.
      5.   THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES, THE DEPUTY CHIEF
           CONTROLLER OF EXPLOSIVES, KENDRIYA BHAVAN, KAKKANAD,
           ERNAKULAM, KOCHI - 682 037.
      6.   THE PAVARATTY GRAMA PANCHAYAT REPRESENTED BY THE SECRETARY,
           PAVARATTY, THRISSUR 680 507.
      7.   THE SUB INSPECTOR OF POLICE, PAVARATTY POLICE STATION,
           PAVARATTY P.O, THRISUR - 680 507.
      8.   THE ASSISTANT DIVISIONAL OFFICER (FIRE & RESCUE SERVICES),
           VIYYUR - THANIKKUDAM RD, RAMAVARMAPURAM, THRISSUR - 680010
      9.   THE TAHSILDAR, CHAVAKKAD, CHAVAKAD TALUK OFFICE, VANJIKADAV
           ROAD, THRISSUR -680 506.

        Writ petition (civil) praying inter alia that in the
   circumstances stated in the affidavit filed along with the WP(C)
   the High Court be pleased to direct the 2nd respondent to issue
   license in Form LE-6 so as to enable the petitioners to conduct
   public display of fireworks on 06.05.2022 to 15.05.2022 in
   connection with the 'thirunal' festival, subject to any
   conditions to be prescribed for the same, pending consideration
   of the writ petition, in the interest of justice.


        This petition coming on for admission upon perusing the
   petition and the affidavit filed in support of WP(C) and upon
   hearing the arguments of SRI.V.V.JOY Advocate for the
   petitioner, GOVERNMENT PLEADER for the respondents 1,2,3,4,7, 8
   & 9, and of CENTRAL GOVERNMENT COUNSEL for the respondent 5, the
 WP(C) No.14657/2022                       2/3

   court passed the following:

                                      ORDER

The learned Government Pleader takes notice for respondents 1,2,3,4,7, 8 & 9. The learned Central Government Counsel takes notice for the 5th respondent.

Issue notice by speed post to the 6th respondent.

In view of Ext.P3 judgment passed by this court, there will be an interim order as prayed for.

Post on 24.05.2022.

Hand Over.

                                            Sd/- MOHAMMED NIAS C.P. JUDGE




29-04-2022                  /True Copy/                           Assistant Registrar
 WP(C) No.14657/2022                 3/3

                       APPENDIX OF WP(C) 14657/2022
Exhibit P3            TRUE COPY OF THE JUDGMENT DATED 07.05.2019 IN WPC

NO.13108/2019 OF THIS HON'BLE COURT