Surabhil P.G vs District Collector
2024 Latest Caselaw 11835 Ker

Kerala High Court

Surabhil P.G vs District Collector on 3 May, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                  WP(C) NO. 16473 OF 2024
PETITIONER:

         DINESAN C.V,
         AGED 67 YEARS
         S/O VISWANATHAN, SREENARAYANA NILAYAM, NADAKKAVU
         PAMPADY P.O, PAMPADY WEST, THRISSUR PRESIDENT,
         THIRUVILWAMALA PARAKOTTUKAVU THALAPOLI COMMITTEE,
         PAMPADY DESAM, THIRUVILWAMALA, PIN - 680588
         BY ADV L.RAJESH NARAYAN


RESPONDENTS:

    1    DISTRICT COLLECTOR ,
         FIRST FLOOR, CIVIL STATION, CIVIL LINES RD, KALYAN
         NAGAR, AYYANTHOLE, THRISSUR, PIN - 680003
    2    REVENUE DIVISIONAL OFFICER,
         CIVIL STATION, CIVIL LINES RD, KALYAN NAGAR,
         AYYANTHOLE, THRISSUR, PIN - 680003
    3    ADDITIONAL DISTRICT MAGISTRATE,
         COLLECTORATE CIVIL STATION, THRISSUR, PIN - 680003
    4    DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
         PETROLEUM AND EXPLOSIVES SAFETY ORGANISATION(PESO)
         KENDRIYA BHAVAN, KAKKANAD, ERNAKULAM, PIN - 682037
         BY ADV ACHUTH KRISHNAN R
OTHER PRESENT:

          SMT.DEEPA NARAYANAN, SR.GP, SRI.T.C.KRISHNA,
          SENIOR PANEL COUNSEL
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 30.04.2024, ALONG WITH WP(C).16489/2024 AND CONNECTED
CASES, THE COURT ON 3.05.2024 DELIVERED THE FOLLOWING:
 WP(C) No.16473/2024 & conn.cases

                             -: 2 :-

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                     WP(C) NO. 16489 OF 2024
PETITIONER:

           VINOD.U,
           AGED 46 YEARS
           S/O UNNI, THARAYIL VEEDU, THIRUVILWAMALA, THRISSUR
           TREASURER, THIRUVILWAMALA PARAKOTTUKAVU
           KIZHAKKUMURI DESAM THALAPOLI COMMITTEE,
           THIRUVILWAMALA, PIN - 680588
           BY ADV L.RAJESH NARAYAN


RESPONDENTS:

    1      DISTRICT COLLECTOR ,
           FIRST FLOOR, CIVIL STATION, CIVIL LINES RD,
           KALYAN NAGAR, AYYANTHOLE, THRISSUR, PIN - 680003
    2      REVENUE DIVISIONAL OFFICER,
           CIVIL STATION, CIVIL LINES RD, KALYAN NAGAR,
           AYYANTHOLE, THRISSUR, PIN - 680003
    3      ADDITIONAL DISTRICT MAGISTRATE,
           COLLECTORATE CIVIL STATION, THRISSUR, PIN -
           680003
    4      DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
           PETROLEUM AND EXPLOSIVES SAFETY
           ORGANISATION(PESO) KENDRIYA BHAVAN, KAKKANAD,
           ERNAKULAM, PIN - 682037
OTHER PRESENT:

          SMT.DEEPA NARAYANAN, SR.GP, SRI.T.C.KRISHNA,
          SENIOR PANEL COUNSEL
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.04.2024, ALONG WITH WP(C).16473/2024 AND
CONNECTED CASES, THE COURT ON 3.05.2024 DELIVERED THE
FOLLOWING:
 WP(C) No.16473/2024 & conn.cases

                             -: 3 :-

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                     WP(C) NO. 16547 OF 2024
PETITIONER:

           GOPAKUMAR K,
           AGED 61 YEARS
           S/O GOVINDAN NAIR, KUTTIPURATH (H) THIRUVILWAMALA
           P.O, THIRUVILWAMALA, THRISSUR SECRETARY,
           THIRUVILWAMALA PARAKOTTUKAVU PADINJATTUMURI
           THALAPOLI COMMITTEE, THIRUVILWAMALA, PIN - 680588
           BY ADV L.RAJESH NARAYAN


RESPONDENTS:

    1      DISTRICT COLLECTOR ,
           FIRST FLOOR, CIVIL STATION, CIVIL LINES RD,
           KALYAN NAGAR, AYYANTHOLE, THRISSUR, PIN - 680003
    2      REVENUE DIVISIONAL OFFICER,
           CIVIL STATION, CIVIL LINES RD, KALYAN NAGAR,
           AYYANTHOLE, THRISSUR, PIN - 680003
    3      ADDITIONAL DISTRICT MAGISTRATE,
           COLLECTORATE CIVIL STATION, THRISSUR, PIN -
           680003
    4      DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
           PETROLEUM AND EXPLOSIVES SAFETY
           ORGANISATION(PESO) KENDRIYA BHAVAN, KAKKANAD,
           ERNAKULAM, PIN - 682037
OTHER PRESENT:

          SMT.DEEPA NARAYANAN, SR.GP, SRI.T.C.KRISHNA,
          SENIOR PANEL COUNSEL
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.04.2024, ALONG WITH WP(C).16473/2024 AND
CONNECTED CASES, THE COURT ON 3.05.2024 DELIVERED THE
FOLLOWING:
 WP(C) No.16473/2024 & conn.cases

                             -: 4 :-

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                     WP(C) NO. 16560 OF 2024
PETITIONER:

           S.RAMACHANDRAN,
           AGED 37 YEARS
           S/O C.R SUBRAMANIAN, SREEVIDYA BHAVAN MALAVATTOM,
           THIRUVILWAMALA, THRISSUR PRESIDENT, THIRUVILWAMALA
           PARAKOTTUKAVU KIZHAKKUMURI DESAM THALAPOLI
           COMMITTEE, THIRUVILWAMALA, PIN - 680588
           BY ADV L.RAJESH NARAYAN


RESPONDENTS:

    1      DISTRICT COLLECTOR ,
           FIRST FLOOR, CIVIL STATION, CIVIL LINES RD,
           KALYAN NAGAR, AYYANTHOLE, THRISSUR, PIN - 680003
    2      REVENUE DIVISIONAL OFFICER,
           CIVIL STATION, CIVIL LINES RD, KALYAN NAGAR,
           AYYANTHOLE, THRISSUR, PIN - 680003
    3      ADDITIONAL DISTRICT MAGISTRATE,
           COLLECTORATE CIVIL STATION, THRISSUR, PIN -
           680003
    4      DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
           PETROLEUM AND EXPLOSIVES SAFETY
           ORGANISATION(PESO) KENDRIYA BHAVAN, KAKKANAD,
           ERNAKULAM, PIN - 682037
OTHER PRESENT:

          SMT.DEEPA NARAYANAN, SR.GP, SRI.T.C.KRISHNA,
          SENIOR PANEL COUNSEL
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.04.2024, ALONG WITH WP(C).16473/2024 AND
CONNECTED CASES, THE COURT ON 3.05.2024 DELIVERED THE
FOLLOWING:
 WP(C) No.16473/2024 & conn.cases

                             -: 5 :-

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                     WP(C) NO. 16587 OF 2024
PETITIONER:

           SURABHIL P.G,
           AGED 45 YEARS
           S/O P.GOVINDANKUTTY, PONNATH (H) MALLICHIRA,
           THIRUVILWAMALA P.O THIRUVILWAMALA, THRISSUR CHIEF
           COORDINATOR, THIRUVILWAMALA PARAKOTTUKAVU
           THALAPOLI COORDINATION COMMITTEE, THIRUVILWAMALA,
           PIN - 680588
           BY ADV L.RAJESH NARAYAN


RESPONDENTS:

    1      DISTRICT COLLECTOR ,
           FIRST FLOOR, CIVIL STATION, CIVIL LINES RD,
           KALYAN NAGAR, AYYANTHOLE, THRISSUR, PIN - 680003
    2      REVENUE DIVISIONAL OFFICER,
           CIVIL STATION, CIVIL LINES RD, KALYAN NAGAR,
           AYYANTHOLE, THRISSUR, PIN - 680003
    3      ADDITIONAL DISTRICT MAGISTRATE,COLLECTORATE CIVIL
           STATION, THRISSUR, PIN - 680003
    4      DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
           PETROLEUM AND EXPLOSIVES SAFETY
           ORGANISATION(PESO) KENDRIYA BHAVAN, KAKKANAD,
           ERNAKULAM, PIN - 682037
OTHER PRESENT:

          SMT.DEEPA NARAYANAN, SR.GP, SRI.T.C.KRISHNA,
          SENIOR PANEL COUNSEL
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.04.2024, ALONG WITH WP(C).16473/2024 AND
CONNECTED CASES, THE COURT ON 3.05.2024 DELIVERED THE
FOLLOWING:
 WP(C) No.16473/2024 & conn.cases

                             -: 6 :-

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH
    FRIDAY, THE 3RD DAY OF MAY 2024 / 13TH VAISAKHA, 1946
                     WP(C) NO. 16735 OF 2024
PETITIONER:

           V.DIVAKARAN,AGED 57 YEARS
           S/O LATE NARAYANAN NAMBOOTHIRI , VAIKKAKKARA
           HOUSE, MANGALAM PO, TTAPALAM, PALAKKADPRESIDENT ON
           BEHALF OF MOONUNNI KAVU PRATHISHTADINA MAHOLSAVA
           COMMITTEE, OTTAPALAMTALUK,
           PALAKKAD DISTRICT, PIN - 679301
           BY ADV L.RAJESH NARAYAN


RESPONDENTS:

    1      DISTRICT COLLECTOR ,
           COLLECTORATE, KENATHUPARAMBU, KUNATHURMEDU,
           PALAKKAD, KERALA, PIN - 678013
    2      REVENUE DIVISIONAL OFFICER ,
           PARAKKUNNAM,VIDYUT NAGAR, PALAKKAD, KERALA, PIN -
           678001
    3      ADDITIONAL DISTRICT MAGISTRATE,
           COLLECTORATE, KENATHUPARAMBU, KUNATHURMEDU,
           PALAKKAD, KERALA, PIN - 678013
    4      DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
           PETROLEUM AND EXPLOSIVES SAFETY
           ORGANISATION(PESO), KENDRIYA BHAVAN, KAKKANAD,
           ERNAKULAM, PIN - 682037
OTHER PRESENT:

          SMT.DEEPA NARAYANAN, SR.GP, SRI.T.C.KRISHNA,
          SENIOR PANEL COUNSEL
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.04.2024, ALONG WITH WP(C).16473/2024 AND
CONNECTED CASES, THE COURT ON 3.05.2024 DELIVERED THE
FOLLOWING:
 WP(C) No.16473/2024 & conn.cases

                             -: 7 :-




                         J U D G M E N T

[WP(C) Nos.16473, 16489, 16547, 16560, 16587 & 16735/2024]

These writ petitions have been filed challenging the order

passed by the Additional District Magistrate rejecting the

applications filed by the petitioners for approval/grant of licence

for public display of fireworks in connection with the festival of

the temple.

2. WP(C) Nos.16473, 16489, 16547, 16560 and

16587/2024 pertain to the festival of Parakkottukavu Devi

Temple, whereas WP(C) No.16735/2024 pertains to the festival of

Moonunni Kavu Temple. The impugned order in all the writ

petitions has been marked as Ext.P7. The impugned order in

WP(C) Nos.16473, 16489, 16547, 16560 and 16587/2024 was

passed by the Additional District Magistrate, Thrissur, whereas

the impugned order in WP(C) No.16735/2024 was passed by the

Additional District Magistrate, Palakkad. The public display of fire

work is proposed to be conducted on various days from 5 th May

2024 to 13th May 2024.

WP(C) No.16473/2024 & conn.cases

3. According to the petitioners, the fireworks are

proposed to be conducted by licenced contractor who possesses

a valid licence and they have complied with all conditions and

submitted all the relevant documents along with the applications

and therefore, the same ought to have been allowed. It is alleged

that Ext.P7 is illegal, arbitrary and passed mechanically without

considering the facts and circumstances of each case.

4. I have heard the learned counsel for the petitioners

as well as the learned Government Pleader.

5. The Additional District Magistrate rejected the

applications mainly on three grounds. (i) The petitioners did not

provide the fireworks magazines as required under the Explosives

Rules. (ii) The petitioners did not produce risk assessment plan

and onsite emergency plan approved by the Petroleum and

Explosives Safety Organization (PESO). (iii) The District Police

Chief has recommended not to grant permission considering the

safety of the public.

6. So far as the first ground is concerned, the case of the

petitioners is that they do not intend to store the explosives at WP(C) No.16473/2024 & conn.cases

the site and rather the same will be brought to the site just

before the time of display and then the display will be carried out.

In such cases, there is no requirement for a permanent magazine

to be constructed by them. They have undertaken that they are

ready and willing to set up a portable magazine with all

necessary safety measures for the safe storage of the fireworks.

When the issue of permission of fireworks display came up for

consideration in respect of the very same temple as well as other

temples, this Court vide Exts.P8 to P11, P14 and P15 granted

permission with a direction to provide a portable magazine to the

satisfaction of the authorities. So far as the second ground is

concerned, according to the petitioners, as per the conditions in

LE-6 licence, there is no requirement that risk assessment plan

should be one approved by the PESO. On the other hand, what is

required is the risk assessment plan prepared properly. Exts.P4

and P5 would show that petitioners along with the applications

have submitted risk assessment plan and onsite emergency plan.

This Court as per Ext.P8 judgment has granted permission based

on risk assessment plan prepared properly. So far as the third

ground is concerned, it is up to the District Police Chief to take WP(C) No.16473/2024 & conn.cases

necessary precautionary measures to ensure the safety of the

public at large. Thus, it appears that the reasons stated for

rejection are not valid.

7. Ext.P2 would show that fireworks have been entrusted

to one who owns a valid licence to conduct the same. According

to the petitioners, the fireworks display are proposed to be held in

an open area behind the temple which is a padam with no nearby

houses or habitation. For the previous years also, permission was

accorded to conduct the fireworks and display the same. The

petitioners have expressed willingness to produce portable

magazines/magazines and risk assessment plans to the

satisfaction of the authorities and undertaken to satisfy all other

requisite conditions for fireworks display under LE-6 licence to the

satisfaction of the authorities.

For reasons state above, I am of the view that the impugned

orders are not sustainable and they are accordingly set aside. The

Additional District Magistrate, Thrissur is directed to issue licence

in Form LE-6 to the petitioners in WP(C) Nos.16473, 16489,

16547, 16560 and 16587/2024 and the Additional District WP(C) No.16473/2024 & conn.cases

Magistrate, Palakkad is directed to issue licence in Form LE-6 to

the petitioners in WP(C) No.16735/2024 to conduct public display

of fire works on the days mentioned in the respective

applications, subject to the following conditions:-

(i) The petitioners shall produce portable magazine/magazines to the satisfaction of the authorities for the storage of the fire works.

(ii) The petitioners shall produce risk assessment plan as well as onsite emergency plan prepared properly.

(iii) The petitioners shall satisfy all other requisite conditions for fireworks display under LE-6 licence to the satisfaction of the authorities.

(iv) Before commencement of the fireworks display, barricades shall be put up at a distance of 100 metres of the display point on all sides and no one except the persons who are performing fire works display shall be permitted into the prohibited area of 100 metres.

(v) The quantity of the fireworks shall be limited to 15 kilograms.

(vi) The police department and other statutory authorities shall supervise the entire fireworks display and issue necessary directions , if necessary. WP(C) No.16473/2024 & conn.cases

(vii) In case of violation of any of the conditions, it will be open to the ADM or other competent officials to take appropriate action in accordance with law.

Writ petitions are disposed of as above.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE Rp WP(C) No.16473/2024 & conn.cases

APPENDIX OF WP(C) 16473/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION FORM IN FORM AE-6 SUBMITTED BY PETITIONER BEFORE 3RD RESPONDENT DATED NIL Exhibit P2 TRUE COPY OF THE LICENSE ISSUED IN FORM LE1 DATED 26.3.2015 ISSUED BY THE 3RD RESPONDENT WITH PROCEEDINGS OF RENEWAL Exhibit P3 TRUE COPY OF THE AFFIDAVIT SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED NIL Exhibit P4 TRUE COPY OF THE SITE PLAN SUBMITTED BEFORE THE 3RD RESPONDENT Exhibit P5 TRUE COPY OF THE RISK ASSESSMENT AND ONSITE EMERGENCY PLAN SUBMITTED BEFORE THE 3RD RESPONDENT Exhibit P6 TRUE COPY OF THE INSURANCE POLICY DATED 19.4.2024 Exhibit P7 TRUE COPY OF THE ORDER NO.

DCTSR/2971/2024-C6 DATED 18.4.2024 ISSUED BY THE 3RD RESPONDENT Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 24.2.2020 IN W.P (C) NO.5261/2020 Exhibit P9 TRUE COPY OF THE ORDER DATED 28.2.2022

Exhibit P10 TRUE COPY OF THE ORDER DATED 8.4.2022 IN

Exhibit P11 TRUE COPY OF THE ORDER DATED 3.4.2023 IN

Exhibit P12 TRUE COPY OF THE JUDGMENT DATED 14.3.2024 IN WPC NO.10135/2024 Exhibit P13 TRUE COPY OF THE ORDER DATED 26.3.2024

Exhibit P14 TRUE COPY OF THE INTERIM ORDER DATED 16.4.2024 IN WPC NO. 15960/2024 Exhibit P15 TRUE COPY OF THE ORDER DATED 5.5.2023 IN

WP(C) No.16473/2024 & conn.cases

APPENDIX OF WP(C) 16489/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION FORM IN FORM AE-6 SUBMITTED BY PETITIONER BEFORE 3RD RESPONDENT DATED 11.3.2024 Exhibit P2 TRUE COPY OF THE LICENSE ISSUED IN FORM LE1 DATED 17.8.1998 ISSUED BY THE 3RD RESPONDENT Exhibit P3 TRUE COPY OF THE AFFIDAVIT SUBMITTED BY THE LICENSEE BEFORE THE 3RD RESPONDENT DATED NIL Exhibit P4 TRUE COPY OF THE SITE PLAN SUBMITTED BEFORE THE 3RD RESPONDENT Exhibit P5 TRUE COPY OF THE RISK ASSESSMENT AND ONSITE EMERGENCY PLAN SUBMITTED BEFORE THE 3RD RESPONDENT Exhibit P6 TRUE COPY OF THE INSURANCE POLICY DATED 19.4.2024 Exhibit P7 TRUE COPY OF THE ORDER NO.

DCTSR/2971/2024-C6 DATED 18.4.2024 ISSUED BY THE 3RD RESPONDENT Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 24.2.2020 IN W.P (C) NO.5261/2020 Exhibit P9 TRUE COPY OF THE ORDER DATED 28.2.2022

Exhibit P10 TRUE COPY OF THE ORDER DATED 8.4.2022 IN

Exhibit P11 TRUE COPY OF THE ORDER DATED 3.4.2023 IN

Exhibit P12 TRUE COPY OF THE JUDGMENT DATED 14.3.2024 IN WPC NO.10135/2024 Exhibit P13 TRUE COPY OF THE ORDER DATED 26.3.2024

Exhibit P14 TRUE COPY OF THE INTERIM ORDER DATED 16.4.2024 IN WPC NO. 15960/2024 Exhibit P15 TRUE COPY OF THE ORDER DATED 5.5.2023 IN

WP(C) No.16473/2024 & conn.cases

APPENDIX OF WP(C) 16547/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION FORM IN FORM AE-6 SUBMITTED BY PETITIONER BEFORE 3RD RESPONDENT DATED NIL Exhibit P2 TRUE COPY OF THE LICENSE ISSUED IN FORM LE1 DATED 31.3.2015 ISSUED BY THE 3RD RESPONDENT WITH PROCEEDINGS OF RENEWAL Exhibit P3 TRUE COPY OF THE REPORT SUBMITTED BY THE VILLAGE OFFICER, KANIYARKODE TO THE TAHSILDAR, THALAPPILLY DATED 2.4.24 Exhibit P4 TRUE COPY OF THE SITE PLAN SUBMITTED BEFORE THE 3RD RESPONDENT Exhibit P5 TRUE COPY OF THE RISK ASSESSMENT AND ONSITE EMERGENCY PLAN SUBMITTED BEFORE THE 3RD RESPONDENT Exhibit P6 TRUE COPY OF THE INSURANCE POLICY DATED 19.4.2024 Exhibit P7 TRUE COPY OF THE ORDER NO.

DCTSR/2971/2024-C6 DATED 18.4.2024 ISSUED BY THE 3RD RESPONDENT Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 24.2.2020 IN W.P (C) NO.5261/2020 Exhibit P9 TRUE COPY OF THE ORDER DATED 28.2.2022

Exhibit P10 TRUE COPY OF THE ORDER DATED 8.4.2022 IN

Exhibit P11 TRUE COPY OF THE ORDER DATED 3.4.2023 IN

Exhibit P12 TRUE COPY OF THE JUDGMENT DATED 14.3.2024 IN WPC NO.10135/2024 Exhibit P13 TRUE COPY OF THE ORDER DATED 26.3.2024

Exhibit P14 TRUE COPY OF THE INTERIM ORDER DATED 16.4.2024 IN WPC NO. 15960/2024 Exhibit P15 TRUE COPY OF THE ORDER DATED 5.5.2023 IN

WP(C) No.16473/2024 & conn.cases

APPENDIX OF WP(C) 16560/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION FORM IN FORM AE-6 SUBMITTED BY PETITIONER BEFORE 3RD RESPONDENT DATED NIL Exhibit P2 TRUE COPY OF THE LICENSE ISSUED IN FORM LE1 DATED 17.8.1998 ISSUED BY THE 3RD RESPONDENT Exhibit P3 TRUE COPY OF THE AFFIDAVIT SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT DATED NIL Exhibit P4 TRUE COPY OF THE SITE PLAN SUBMITTED BEFORE THE 3RD RESPONDENT Exhibit P5 TRUE COPY OF THE RISK ASSESSMENT AND ONSITE EMERGENCY PLAN SUBMITTED BEFORE THE 3RD RESPONDENT Exhibit P6 TRUE COPY OF THE INSURANCE POLICY DATED 19.4.2024 Exhibit P7 TRUE COPY OF THE ORDER NO.

DCTSR/2971/2024-C6 DATED 18.4.2024 ISSUED BY THE 3RD RESPONDENT Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 24.2.2020 IN W.P (C) NO.5261/2020 Exhibit P9 TRUE COPY OF THE ORDER DATED 28.2.2022

Exhibit P10 TRUE COPY OF THE ORDER DATED 8.4.2022 IN

Exhibit P11 TRUE COPY OF THE ORDER DATED 3.4.2023 IN

Exhibit P12 TRUE COPY OF THE JUDGMENT DATED 14.3.2024 IN WPC NO.10135/2024 Exhibit P13 TRUE COPY OF THE ORDER DATED 26.3.2024

Exhibit P14 TRUE COPY OF THE INTERIM ORDER DATED 16.4.2024 IN WPC NO. 15960/2024 Exhibit P15 TRUE COPY OF THE ORDER DATED 5.5.2023 IN

WP(C) No.16473/2024 & conn.cases

APPENDIX OF WP(C) 16587/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION FORM IN FORM AE-6 SUBMITTED BY PETITIONER BEFORE 3RD RESPONDENT DATED NIL Exhibit P2 TRUE COPY OF THE LICENSE ISSUED IN FORM LE1 DATED 31.3.2015 ISSUED BY THE 3RD RESPONDENT WITH PROCEEDINGS OF RENEWAL Exhibit P3 TRUE COPY OF THE REPORT SUBMITTED BY THE VILLAGE OFFICER, KANIYARKODE TO THE TAHSILDAR, THALAPPILLY DATED 2.4.24 Exhibit P4 TRUE COPY OF THE SITE PLAN SUBMITTED BEFORE THE 3RD RESPONDENT Exhibit P5 TRUE COPY OF THE RISK ASSESSMENT AND ONSITE EMERGENCY PLAN SUBMITTED BEFORE THE 3RD RESPONDENT Exhibit P6 TRUE COPY OF THE INSURANCE POLICY DATED 19.4.2024 Exhibit P7 TRUE COPY OF THE ORDER NO.

DCTSR/2971/2024-C6 DATED 18.4.2024 ISSUED BY THE 3RD RESPONDENT Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 24.2.2020 IN W.P (C) NO.5261/2020 Exhibit P9 TRUE COPY OF THE ORDER DATED 28.2.2022

Exhibit P10 TRUE COPY OF THE ORDER DATED 8.4.2022 IN

Exhibit P11 TRUE COPY OF THE ORDER DATED 3.4.2023 IN

Exhibit P12 TRUE COPY OF THE JUDGMENT DATED 14.3.2024 IN WPC NO.10135/2024 Exhibit P13 TRUE COPY OF THE ORDER DATED 26.3.2024

Exhibit P14 TRUE COPY OF THE INTERIM ORDER DATED 16.4.2024 IN WPC NO. 15960/2024 Exhibit P15 TRUE COPY OF THE ORDER DATED 5.5.2023 IN

WP(C) No.16473/2024 & conn.cases

APPENDIX OF WP(C) 16735/2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION FORM IN FORM AE-6 SUBMITTED BY PETITIONER BEFORE 3RD RESPONDENT DATED NIL Exhibit P2 TRUE COPY OF THE LICENSE ISSUED IN FORM LE1 DATED 5.1.2018 ISSUED BY THE ADM, MALAPPURAM WITH PROCEEDINGS OF RENEWAL Exhibit P3 TRUE COPY OF THE AFFIDAVIT SUBMITTED BY THE LICENSEE BEFORE THE 3RD RESPONDENT DATED NIL Exhibit P4 TRUE COPY OF THE ONSITE EMERGENCY PLAN SUBMITTED BEFORE THE 3RD RESPONDENT Exhibit P5 TRUE COPY OF THE RISK ASSESSMENT PLAN SUBMITTED BEFORE THE 3RD RESPONDENT Exhibit P6 TRUE COPY OF THE INSURANCE POLICY DATED 11.4.2024 Exhibit P7 TRUE COPY OF THE ORDER NO.

DCPKD/4527/2024-D3 DATED 24.4.2024 ISSUED BY THE 3RD RESPONDENT Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 24.2.2020 IN W.P (C) NO.5261/2020 Exhibit P9 TRUE COPY OF THE ORDER DATED 28.2.2022

Exhibit P10 TRUE COPY OF THE ORDER DATED 8.4.2022 IN

Exhibit P11 TRUE COPY OF THE ORDER DATED 3.4.2023 IN

Exhibit P12 TRUE COPY OF THE JUDGMENT DATED 14.3.2024 IN WPC NO.10135/2024 Exhibit P13 TRUE COPY OF THE ORDER DATED 26.3.2024

Exhibit P14 TRUE COPY OF THE INTERIM ORDER DATED 16.4.2024 IN WPC NO. 15960/2024 Exhibit P15 TRUE COPY OF THE ORDER DATED 5.5.2023 IN