Citation : 2025 Latest Caselaw 6023 Ker
Judgement Date : 20 May, 2025
2025:KER:34631
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 20TH DAY OF MAY 2025 / 30TH VAISAKHA, 1947
WP(C) NO. 17817 OF 2025
PETITIONER:
1 SREE KURUMBA BHAGAVATHY TEMPLE RISHINARADHA MANGALAM
DESOM VELA COMMITTEE,
KANNAMBRA, ALATHUR, PALAKKAD, PIN - 678686
REP BY ITS CHAIRMAN, SOMASUNDARAN.P.
BY ADV V.A.JOHNSON (VARIKKAPPALLIL)
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
COLLECTORATE, CIVIL STATION,
PALAKKAD, PIN - 678001
2 ADDITIONAL DISTRICT MAGISTRATE,
COLLECTORATE, CIVIL STATION,
PALAKKAD, PIN - 678001
3 THE REVENUE DIVISIONAL OFFICER,
COLLECTORATE, CIVIL STATION,
PALAKKAD, PIN - 678001
4 THE DISTRICT POLICE CHIEF,
OFFICE OF THE DISTRICT POLICE CHIEF, YAKKARA,
PALAKKAD, PIN - 678014
5 THE ASSISTANT DIVISIONAL OFFICER,
FIRE AND RESCUE SERVICES, CIVIL STATION,
PALAKKAD, PIN - 678001
6 THE TAHSILDAR,
OFFICE OF THE TAHSILDAR, ALATHUR,
PALAKKAD, PIN - 678541
7 THE VILLAGE OFFICER,
W.P.(C.) Nos.17817 & 17815 of 2025 2025:KER:34631
-2-
KANNAMBRA-I VILLAGE, KANNAMBRA, ALATHUR,
PALAKKAD, PIN - 678686
8 THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
PETROLIUM & EXPLOSIVES SAFTY ORGANISATION,(PESO)
KENDRIYA BHAVAN, KAKKANAD, ERNAKULAM, PIN - 682037
9 SECRETARY,
DEPARTMENT OF INDUSTRIAL POLICY AND PROMOTION,
MINISTRY OF COMMERCE AND INDUSTRY, UDYOG BHAVAN,
NEW DELHI, PIN - 110011
BY ADVS.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SMT.DEEPA NARAYANAN, SENIOR GOVERNMENT PLEADER
CHANDINI G NAIR, CGC
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.05.2025, ALONG WITH WP(C).17815/2025, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
W.P.(C.) Nos.17817 & 17815 of 2025 2025:KER:34631
-3-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
TUESDAY, THE 20TH DAY OF MAY 2025 / 30TH VAISAKHA, 1947
WP(C) NO. 17815 OF 2025
PETITIONER:
1 SREE KURUMBA BHAGAVATHY TEMPLE KANNAMBRA DESOM VELA
COMMITTEE
KANNAMBRA, ALATHUR, PALAKKAD, PIN - 678686
REP BY ITS VICE PRESIDENT, K.MANOJ
BY ADV V.A.JOHNSON (VARIKKAPPALLIL)
RESPONDENTS:
1 THE DISTRICT COLLECTOR
COLLECTORATE, CIVIL STATION,
PALAKKAD, PIN - 678001
2 ADDITIONAL DISTRICT MAGISTRATE
COLLECTORATE, CIVIL STATION,
PALAKKAD, PIN - 678001
3 THE DISTRICT POLICE CHIEF
OFFICE OF THE DISTRICT POLICE CHIEF,
YAKKARA, PALAKKAD, PIN - 678014
4 THE ASSISTANT DIVISIONAL OFFICER
FIRE AND RESCUE SERVICES, CIVIL STATION,
PALAKKAD, PIN - 678001
5 THE TAHSILDAR
OFFICE OF THE TAHSILDAR, ALATHUR,
PALAKKAD, PIN - 678541
6 .THE VILLAGE OFFICER
KANNAMBRA-I VILLAGE, KANNAMBRA, ALATHUR,
PALAKKAD, PIN - 678686
W.P.(C.) Nos.17817 & 17815 of 2025 2025:KER:34631
-4-
7 THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES
PETROLIUM & EXPLOSIVES SAFTY ORGANISATION,
(PESO)KENDRIYA BHAVAN, KAKKANAD,
ERNAKULAM, PIN - 682037
8 SECRETARY
DEPARTMENT OF INDUSTRIAL POLICY AND PROMOTION,
MINISTRY OF COMMERCE AND INDUSTRY,
UDYOG BHAVAN, NEW DELHI, PIN - 110011
BY ADVS.
SMT.O.M.SHALINA, DEPUTY SOLICITOR GENERAL OF INDIA
SMT.DEEPA NARAYANAN, SENIOR GOVERNMENT PLEADER
M. JAYAKRISHNAN VAZHOOR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.05.2025, ALONG WITH WP(C).17817/2025, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
W.P.(C.) Nos.17817 & 17815 of 2025 2025:KER:34631
-5-
C. JAYACHANDRAN, J.
------------------------------------
W.P.(C.) Nos.17817 & 17815 of 2025
------------------------------------
Dated, this the 20th day of May, 2025
JUDGMENT
Learned Counsel for the petitioner in these writ petitions
submits that the festival has already been conducted on the
strength of the interim order passed by this Court and
there was display of fireworks. As such, no further relief
is being pressed.
These writ petitions will stand closed.
Sd/-
C. JAYACHANDRAN
JUDGE SKP/20-05 W.P.(C.) Nos.17817 & 17815 of 2025 2025:KER:34631
APPENDIX OF WP(C) 17815/2025
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE APPLICATION ALONG WITH ALL NECESSARY DOCUMENTS DATED 04.03.2025 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT
EXHIBIT P2 TRUE COPY OF THE JUDGEMENT DATED 24.02.2020 IN W.P.(C) NO.5261/2020 PASSED BY THIS HON'BLE COURT
EXHIBIT P3 TRUE COPY OF THE ORDER IN W.P. (C).NO.17589/2024 OF THIS HON'BLE COURT DATED 17.05.2024
EXHIBIT P4 TRUE COPY OF THE ORDER FILE NO.DCPKD/3396/2025/D3 DATED 05.05.2025 ISSUED BY THE 2ND RESPONDENT
EXHIBIT P5 TRUE COPY OF THE ORDER IN W.P.(C) NO.8703/2025 OF THIS HON'BLE COURT DATED 06.03.2025
EXHIBIT P6 TRUE COPY OF THE ORDER IN W.P (C) NO. 8334 OF 2025 OF THIS HON'BLE COURT DATED 06.03.2025
EXHIBIT P7 TRUE COPY OF THE ORDER IN W.P (C) NO. 17234 OF 2025 OF THIS HON'BLE COURT DATED
02.05.2025
EXHIBIT P8 TRUE COPY OF THE ORDER IN W.P (C) NO. 16742 OF 2025 OF THIS HON'BLE COURT DATED 25.04.2025
RESPONDENTS' EXHIBITS: NIL W.P.(C.) Nos.17817 & 17815 of 2025 2025:KER:34631
APPENDIX OF WP(C) 17817/2025
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE APPLICATION DATED 13.03.2025 ALONG WITH ALL NECESSARY DOCUMENTS SUBMITTED BEFORE THE 2ND RESPONDENT
EXHIBIT P2 TRUE COPY OF THE JUDGEMENT DATED 24.02.2020 IN W.P.(C) NO. 5261/2020 PASSED BY THIS HON'BLE COURT
EXHIBIT P3 TRUE COPY OF THE ORDER IN W.P. (C).NO.17580/2024 OF THIS HON'BLE COURT DATED 17.05.2024
EXHIBIT P4 TRUE COPY OF THE ORDER FILE NO.DCPKD/3870/2025-D3 DATED 03.05.2025 ISSUED BY THE 2ND RESPONDENT
EXHIBIT P5 TRUE COPY OF THE ORDER IN W.P.(C) NO.8703/2025 OF THIS HON'BLE COURT DATED 06.03.2025
EXHIBIT P6 TRUE COPY OF THE ORDER IN W.P (C) NO. 8334 OF 2025 OF THIS HON'BLE COURT DATED 06.03.2025
EXHIBIT P7 TRUE COPY OF THE ORDER IN W.P (C) NO. 17234 OF 2025 OF THIS HON'BLE COURT DATED 02.05.2025
EXHIBIT P8 TRUE COPY OF THE ORDER IN W.P (C) NO. 16742 OF 2025 OF THIS HON'BLE COURT DATED 25.04.2025
RESPONDENTS' EXHIBITS: NIL
TRUE COPY
P.A. TO JUDGE
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