Sri Varada Raja Venkata Ramana Temple vs The District Collector
2024 Latest Caselaw 32988 Ker

Kerala High Court

Sri Varada Raja Venkata Ramana Temple vs The District Collector on 14 November, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

W.P.(C) No. 40306/2024

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               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

           THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

  THURSDAY, THE 14TH DAY OF NOVEMBER 2024 / 23RD KARTHIKA, 1946

                         WP(C) NO. 40306 OF 2024

PETITIONER:

           SRI VARADA RAJA VENKATA RAMANA TEMPLE
           KASARAGOD RAILWAY STATION ROAD,
           KASARAGOD, KERALA - REPRESENTED BY THE MANAGING
           TRUSTEE MR. JAGADEESH KAMATH,
           AGED 56 YEARS, S/O. LATE GK KAMATH,
           AISHWARYA NIVAS, BEHIND TALUK OFFICE,
           KASARAGOD PO, KASARAGOD, PIN - 671121

           BY ADVS.
           P.K.SUBHASH
           SREELAKSHMI SABU
RESPONDENTS:

     1     THE DISTRICT COLLECTOR
           COLLECTORATE, KASARAGOD, P.O,
           VIDYANANGAR, PIN - 671123
     2     THE SUPERINTENDENT OF POLICE
           KASARAGOD DISTRICT, KASARAGOD,
           KERALA, PIN - 671314
     3     STATION HOUSE OFFICER
           KASARAGOD POLICE STATION,
           KASARAGOD DISTRICT, PIN - 671121
           B.S.SYAMANTHAK, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.11.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 40306/2024

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                          JUDGMENT

This writ petition has been filed by the petitioner to give a

direction to the respondent No.1 to consider and pass orders on

Ext.P5 representation and allow it to use fire crackers on Kartika

Purnima Utsav scheduled to be held on 15/11/2024.

2. I have heard both sides.

3. The learned Government Pleader produced before me a

copy of the communication given by the respondent No.1 to the

petitioner. In the said communication, it is stated that the petitioner

has to submit an application for LE-6 licence under Rule 113 of the

Explosives Rules, 2008.

Hence, this writ petition is disposed of granting liberty to the

petitioner to file an application before the respondent No.1 for LE-6

licence. On receipt of the said application, the respondent No.1 shall

dispose of it, in accordance with law.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE APA

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2024:KER:85191

APPENDIX OF WP(C) 40306/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE QUOTATION DATED 12.11.2024 ISSUED BY THE CRACKERS SELLER.

EXHIBIT P2 PHOTOGRAPHS OF THE CRACKERS PURCHASED BY THE PETITIONER EVIDENCING THE HARMLESS NATURE.

EXHIBIT P3 TRUE COPY OF THE REQUEST LETTER SUBMITTED BEFORE THE 2ND RESPONDENT DATED 29.10.2024

EXHIBIT P4 TRUE COPY OF THE NOTICE ISSUED BY THE 3RD RESPONDENT DATED 8.11.2024.

EXHIBIT P5 TRUE COPY OF THE REQUEST LETTER DATED 8.11.2024 SUBMITTED BEFORE THE 1ST RESPONDENT .

EXHIBIT P6 TRUE COPY OF THE RECEIPT OF ACKNOWLEDGEMENT DATED 8.11.2024.