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Josy V J vs State Of Kerala
2024 Latest Caselaw 11140 Ker

Citation : 2024 Latest Caselaw 11140 Ker
Judgement Date : 16 April, 2024

Kerala High Court

Josy V J vs State Of Kerala on 16 April, 2024

WP(C) No.15402/2024                         1/4                         Order Date : 16-04-2024

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN


                Tuesday, the 16th day of April 2024 / 27th Chaithra, 1946


                                 WP(C) NO. 15402 OF 2024

   PETITIONER:

          JOSY V J., AGED 59 YEARS, VADAKKAN HOUSE, P.O. KAKKASSERY,
          PAVARATTY, THRISSUR, PIN - 680511

   RESPONDENTS:

      1. STATE OF KERALA, REPRESENTED BY THE CHIEF SECRETARY, GOVERNMENT
         SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
      2. THE DISTRICT COLLECTOR, THRISSUR, CIVIL STATION, KALYAN NAGAR,
         AYYANTHOLE, THRISSUR, PIN - 680001
      3. THE ADDITIONAL DISTRICT MAGISTRATE CIVIL STATION, KALYAN NAGAR,
         AYYANTHOLE, THRISSUR, PIN - 680001
      4. THE DISTRICT POLICE CHIEF (CITY), OFFICE OF THE DEPUTY COMMANDANT,
         DIST. ARMED RESERVE, RAMAVARMAPURAM, THRISSUR, PIN - 680631
      5. THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES, KENDRIYA BHAVAN,
         KAKKANAD, ERNAKULAM, KOCHI, PIN - 682037
      6. THE STATION HOUSE OFFICER, PAVARATTY POLICE STATION, PAVARATTY P.O,
         THRISUR, PIN - 680511
      7. THE ASSISTANT DIVISIONAL OFFICER FIRE & RESCUE SERVICES, VIYYUR -
         THANIKKUDAM RD, RAMAVARMAPURAM, THRISSUR, PIN - 680010
      8. THE TAHSILDAR, CHAVAKAD TALUK OFFICE, CHAVAKAD, THRISSUR KERALA, PIN
         - 680506


        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 issue an interim order commanding the 2nd respondent to permit
   the petitioner to conduct public display of fireworks from 19-04-2024 to
   28-04-2024 in connection with the thirunal festival of st josephs
   church,pavaratty subject to any conditions prescribed for the same,
   pending consideration of the writ petition in the interest of justice.


        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.SREEHARI INDUKALADHARAN, Advocate for the petitioner, the court passed
   the following:
 WP(C) No.15402/2024                                    2/4                                      Order Date : 16-04-2024




                                  SHOBA ANNAMMA EAPEN, J.
                        ....................................................................
                                      W.P.(C)No.15402 of 2024
                           ..............................................................
                            Dated this the 16th day of April, 2024

                                                 ORDER

The above writ petition is filed challenging Ext.P7 order

issued by the 3rd respondent, whereby an application

submitted for issuance of an LE-6 licence for public display of

fireworks scheduled to be conducted from 19.04.2024 to

28.04.2024 in connection with 'Thirunal' of the Church.

2. It is seen that, in Column No.8 of Ext.P1

application, the petitioner has requested for certain quantity

of fire works to be displayed. However, in the said

application, only a small quantity of fire works is requested by

the petitioner to be displayed.

In such circumstances, there will be an interim order,

permitting the petitioner to conduct fireworks on 19.04.2024,

20.04.2024, 21.04.2024 and 28.04.2024, as is stated in

Column No.8 of Ext.P1. The officials concerned in the

Revenue Department, Fire Safety Department and the Police

Department shall supervise the fireworks and shall ensure

that the fireworks display is conducted strictly in accordance

with the conditions and using the items permitted in this

interim order. The petitioner shall provide a portable WP(C) No.15402/2024 3/4 Order Date : 16-04-2024

magazine.

Needless to say that, before commencement of the

fireworks display, barricades shall be put up at a distance of

100 metres from the fireworks display point on all sides. No

one shall be permitted to enter into the prohibited area of

100 metres except the persons, who are performing

fireworks display.

Post on 24.05.2024.

sd/-

SHOBA ANNAMMA EAPEN, JUDGE

rp WP(C) No.15402/2024 4/4 Order Date : 16-04-2024

APPENDIX OF WP(C) 15402/2024 Exhibit P1 A TRUE COPY OF THE FORM AE-6 APPLICATION FOR APPROVAL OF LICENSE FOR PUBLIC DISPLAY OF FIREWORKS DATED 26.02.2024 Exhibit P2 A TRUE COPY OF THE LICENSE DATED 30.10.2018 Exhibit P3 A TRUE COPY OF THE ON SITE PLAN OF ST SEBASTIAN CHURCH Exhibit P4 A TRUE COPY OF THE DISASTER MANAGEMENT PLAN FOR FIRE WORKS DISPLAY AT ST JOSPEHS CHURCH, PAVARATTY Exhibit P5 A TRUE COPY OF THE INSURANCE DATED 12.04.2024 Exhibit P6 A TRUE COPY OF THE AFFIDAVIT GIVEN BY THE LICENSEE Exhibit P7 A TRUE COPY OF THE ORDER NO DCTSR/2385/2024/C6 DATED 02.04.2024 Exhibit P8 A TRUE COPY OF THE JUDGEMENT IN WPC 13108 OF 2019 OF THIS HON'BLE COURT DATED 07.05.2019 Exhibit P9 A TRUE COPY OF THE JUDGMENT DATED 24.02.2020 IN WPC 5261/2020 OF THIS HON'BLE COURT

 
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