Sree Dhanwanthari Mahakshethram Trust vs The Deputy Superintendent Of Police
2024 Latest Caselaw 11044 Ker

Kerala High Court

Sree Dhanwanthari Mahakshethram Trust vs The Deputy Superintendent Of Police on 12 April, 2024

Author: T.R. Ravi

Bench: T.R.Ravi

WP(C) No.14163/2024                      1/4

                      IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                        THE HONOURABLE MR. JUSTICE T.R.RAVI
             Friday, the 12th day of April 2024 / 23rd Chaithra, 1946
                           WP(C) NO. 14163 OF 2024 (U)
   PETITIONER:

          SREE DHANWANTHARI MAHAKSHETHRAM TRUST, MARUTHORVATTOM P. O,
          CHERTHALA, ALAPPUZHA. REPRESENTED BY ITS PRESIDENT SAJIKUMAR. G.,
          PIN - 688545

   RESPONDENTS:

      1. THE DEPUTY SUPERINTENDENT OF POLICE, OFFICE OF THE DEPUTY
         SUPERINTENDENT OF POLICE, ALAPPUZHA P.O, ALAPPUZHA., PIN - 688001
      2. THE STATION HOUSE OFFICER, MARARIKKULAM POLICE STATION, S. L. PURAM
         P. O, ALAPPUZHA, PIN - 688523
      3. ADDL.R3 STATE OF KERALA, REPRESENTED BY THE ADDITIONAL CHIEF
         SECRETARY, HOME DEPARTMENT, THIRUVANANTHAPURAM - 695 013. [ADDL.R3
         IS IMPLEADED AS PER ORDER DATED 12.04.2024 IN I.A-1/2024 IN WP(C)
         14163/2024]


        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 give a direction to the 1st respondent to process Ext. P-14
   representation, pending disposal of this Writ Petition (Civil).


        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
   M/S.B.PRAMOD, BIJU VIGNESWAR & ATHUL M.V. Advocates for the petitioner and
   of GOVERNMENT PLEADER for Addl.R3 (By Order), the court passed the
   following:
 WP(C) No.14163/2024                         2/4




                                       T.R. RAVI, J.
                       --------------------------------------------
                            WP(C) No.14163 of 2024
                           --------------------------------------------
                       Dated this the 12th day of April, 2024

                                         ORDER

This is an application to implead the 3rd respondent

herein as additional 3rd respondent in the writ petition.

Allowed. Registry to carry out necessary changes in the

cause title.

Government Pleader takes notice for the additional 3 rd

respondent.

The petitioner prays for permission for use of

loudspeakers to cover a 'Kathakali' recital which is to be

after 10.00 p.m.

The Government Pleader placed before me a judgment

in Forum for the Prevention of Environment and Sound

Pollution v. Union of India [2005(4) KLT 824], wherein

the Court said that the power for exemption is with the

State and the same should be exercised with caution.

In the above circumstances, if the petitioner submits an

appropriate application before the 1st respondent within

three days from today, the same shall be considered by the

1st respondent on or before 22.04.2024.

Sd/-

T.R.RAVI JUDGE mpm

12-04-2024 /True Copy/ Assistant Registrar

APPENDIX OF WP(C) 14163/2024 Exhibit P14 TRUE COPY OF THE WRITTEN REQUEST DATED 22.03.2024 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT.

12-04-2024 /True Copy/ Assistant Registrar