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Kerala High Court
Mohan Kumar M vs District Collector on 10 April, 2026
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-1-
2026:KER:32153
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
WP(C) NO. 13031 OF 2026
PETITIONER(S):
MANICKAN T.,
AGED 65 YEARS,
S/O. THEETHI.K, SECRETARY, CHERAMANGALAM DESA
VELA ULTSAVA COMMITTEE, CHERAMANGALAM P.O.,
ALATHUR, PALAKKAD, PIN - 678 703.
BY ADV SRI.V.A.JOHNSON (VARIKKAPPALLIL)
RESPONDENT(S):
1 THE DISTRICT COLLECTOR,
PALAKKAD COLLECTORATE,
CIVIL STATION, PALAKKAD, PIN - 678 001.
2 REVENUE DIVISIONAL OFFICER,
PARAKKUNNAM, VIDYUT NAGAR,
PALAKKAD, KERALA, PIN - 678 001.
3 ADDITIONAL DISTRICT MAGISTRATE,
COLLECTORATE, CIVIL STATION,
PALAKKAD, PIN - 678 001.
4 THE DISTRICT POLICE CHIEF,
OFFICE OF THE DISTRICT POLICE CHIEF,
YAKKARA, PALAKKAD, PIN - 678 014.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
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2026:KER:32153
5 THE ASSISTANT DIVISIONAL OFFICER,
FIRE AND RESCUE SERVICES, CIVIL STATION,
PALAKKAD, PIN - 678 001.
6 THE TAHSILDAR,
OFFICE OF THE TAHSILDAR, ALATHUR,
PALAKKAD, PIN - 678 541.
7 THE SECRETARY,
DEPARTMENT OF INDUSTRIAL POLICY AND PROMOTION
MINISTRY OF COMMERCE AND INDUSTRY,
UDYOG BHAVAN, NEW DELHI, PIN - 110 011.
8 THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
PETROLIUM & EXPLOSIVES SAFETY
ORGANISATION(PESO), KENDRIYA BHAVAN, KAKKANAD,
ERNAKULAM, PIN - 682 037.
OTHER PRESENT:
SR.GP-SMT.DEEPA MARAYANAN.
DSGI-SMT.O.M.SHALINA.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.04.2026, ALONG WITH WP(C).14387/2026,
14511/2026 AND CONNECTED CASES, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-3-
2026:KER:32153
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
WP(C) NO. 14387 OF 2026
PETITIONER(S):
MOHAN KUMAR M.,
AGED 62 YEARS,
S/O MAMPATTA VALSALYIAM HOUSE, PAZHAMBALACODE,
TARUR I VILLAGE, TARUR PANCHAYATH,
ALATHUR TALUK, PALAKKAD, PIN - 678 544.
BY ADV SRI.P.R.VENKATESH
RESPONDENT(S):
1 DISTRICT COLLECTOR,
COLLECTORATE, CIVIL STATION,
PALAKKAD, PIN - 678 001.
2 ADDITIONAL DISTRICT MAGISTRATE
COLLECTORATE, CIVIL STATION,
PALAKKAD, PIN - 678 001.
3 TAHSILDAR,
TALUK OFFICE, ALATHUR,
PALAKKAD DISTRICT, PIN - 678 541.
4 DISTRICT POLICE CHIEF,
OFFICE OF THE DISTRICT CHIEF POLICE, YAKKARA,
NEAR KSRTC BUS STAND PALAKKAD, PIN - 678 014.
5 DISTRICT OFFICER,
FIRE & RESCUE OFFICE, CIVIL STATION,
PALAKKAD, PIN - 678 001.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-4-
2026:KER:32153
6 DEPUTY CHIEF CONTROLLER OF EXPLOSIVES PETROLEUM
& EXPLOSIVES SAFETY ORGANISATION, (PESO),
KENDRIYA BHAVAN, KAKKANAD,
ERNAKULAM, PIN - 682 037.
7 VILLAGE OFFICER,
VILLAGE OFFICE, COURT ROAD THARUR P.O,
PALAKKAD DISTRICT, PIN - 678 541.
OTHER PRESENT:
SR.GP-SMT.DEEPA NARAYANAN.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.04.2026, ALONG WITH WP(C).13031/2026 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-5-
2026:KER:32153
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
WP(C) NO. 14511 OF 2026
PETITIONER(S):
PANKAJAKSHAN V.,
AGED 78 YEARS,
S/O. MADHAVAN NAIR, RESIDING AT VELLANGATHODI
VEEDU, PARUTHIPULLY P.O., PALAKKAD-678 573,
SECRETARY, BAMMANNUR CHERUMKULANGARA VISHUVELA
COMMITTEE, BAMMANNUR DESOM,
PARUTHIPPULLY P.O., PALAKKAD, PIN - 678 573.
BY ADVS.
SHRI.K.H.ASIF
SHRI.C.A.MAJEED
SMT.MOLTY MAJEED
SHRI.P.B.UNNIKRISHNAN NAIR
SMT.SHERIN BIJU
SMT.SIDHI K. KUTTY
RESPONDENT(S):
1 THE DISTRICT COLLECTOR,
COLLECTORATE, KENATHUPARAMBU, KUNATHURMEDU,
PALAKKAD, PIN - 678 001.
2 DISTRICT POLICE CHIEF,
OFFICE OF THE DISTRICT POLICE CHIEF, YAKKARA
ROAD, NEAR KSRTC BUS STAND, PALAKKAD,
KERALA, PIN - 678 014.
3 ADDITIONAL DISTRICT MAGISTRATE,
COLLECTORATE, KENATHUPARAMBU, KUNATHURMEDU,
PALAKKAD, PIN - 678 013.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
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2026:KER:32153
4 THE TAHSILDAR,
TALUK OFFICE, COURT ROAD, ALATHUR, PALAKKAD,
PIN - 678 541.
5 THE VILLAGE OFFICER,
VILLAGE OFFICE, PERUNGOTTUKURISSI,
PALAKKAD, PIN - 678 574.
6 THE SECRETARY,
DEPARTMENT OF INDUSTRIAL POLICY AND PROMOTION,
MINISTRY OF COMMERCE AND INDUSTRY,
UDYOG BHAVAN, NEW DELHI, PIN - 110 011.
7 DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
PETROLEUM AND EXPLOSIVES SAFETY ORGANISATION
(PESO), KENDRIYABHAVAN, KAKKANAD, ERNAKULAM,
PIN - 682 037.
OTHER PRESENT:
SR.GP-SMT.DEEPA NARAYANAN,
ASGI-SRI.P.SREEKUMAR.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.04.2026, ALONG WITH WP(C).13031/2026 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-7-
2026:KER:32153
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
WP(C) NO. 14677 OF 2026
PETITIONER(S):
K.P KRISHNANKUTTY,
AGED 59 YEARS,
S/O PAKAN, KOZHINJAPARAMBU (H) PARUTHIPULLI,
PERINGOTTUKURISSI, PALAKKAD, PIN - 678 573.
BY ADVS.
SRI.L.RAJESH NARAYAN
SMT.KEERTHANA SARIGA T.S.
RESPONDENT(S):
1 DISTRICT COLLECTOR
COLLECTORATE KENATHUPARAMBU, KUNATHURMEDU,
PALAKKAD, KERALA, PIN - 678 013.
2 REVENUE DIVISIONAL OFFICER,
OFFICE OF THE REVENUE DIVISIONAL OFFICER,
PARAKKUNNAM, VIDYUT NAGAR, PALAKKAD,
KERALA, PIN - 678 001.
3 ADDITIONAL DISTRICT MAGISTRATE,
COLLECTORATE CIVIL STATION,
PALAKKAD, PIN - 678 001.
4 DEPUTY CHIEF CONTROLLER OF EXPLOSIVES
PETROLEUM AND EXPLOSIVES SAFETY
ORGANISATION(PESO) KENDRIYA BHAVAN, KAKKANAD,
ERNAKULAM, PIN - 682 037.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-8-
2026:KER:32153
OTHER PRESENT:
SR.GP-SMT.DEEPA NARAYANAN.
ASGI-SRI.P.SREEKUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.04.2026, ALONG WITH WP(C).13031/2026 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-9-
2026:KER:32153
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
WP(C) NO. 14682 OF 2026
PETITIONER(S):
KRISHNADAS S.,
AGED 48 YEARS,
SON OF P. SWAMINATHAN, PRESIDENT,
SREE KALIMUTHI BHAGAVATHY THEKKE DESOM VELA
COMMITTEE, CHARAPARAMBU, CHITHALI P.O.,
KUZHALMANNAM, PALAKKAD, RESIDING AT
CHARAPARAMBU HOUSE, CHITHALI P.O.,
KUZHALMANNAM, PALAKKAD DISTRICT, PIN - 678 702.
BY ADVS.
SHRI.T.RAMPRASAD UNNI
SRI.K.RAMAKUMAR (SR.)
SRI.S.M.PRASANTH
RESPONDENT(S):
1 THE DISTRICT COLLECTOR
AND DISTRICT MAGISTRATE, COLLECTORATE,
CIVIL STATION, KENATHUPARAMBU,
KUNNATHURMEDU, PALAKKAD, PIN - 678 013.
2 THE ADDITIONAL DISTRICT
MAGISTRATE, COLLECTORATE, CIVIL STATION,
KENATHUPARAMBU, KUNNATHURMEDU,
PALAKKAD, PIN - 678 013.
3 THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
SUB CIRCLE OFFICE, ERNAKULAM, KAKKANAD,
KOCHI, PIN - 682 030.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
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2026:KER:32153
4 THE SUPERINTENDENT OF POLICE,
OFFICE OF THE SUPERINTENDENT OF POLICE,
YAKKAKARA ROAD, NEAR KSRTC BUS STAND,
PALAKKAD, PIN - 678 014.
5 THE TAHSILDAR,
TALUK OFFICE, ALATHUR, PALAKKAD, PIN - 678 541.
OTHER PRESENT:
GP-SRI.AJITH VISWANATHAN.
ASGI-SRI.P.SREEKUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.04.2026, ALONG WITH WP(C).13031/2026 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-11-
2026:KER:32153
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
WP(C) NO. 14685 OF 2026
PETITIONER(S):
R. KUTTYNARAYANAN,
AGED 73 YEARS,
S/O RAMAN EZHUTHASSAN, MELEKALAM (H) PATTOLA,
MANAPPADAM P.O, PUDUCODE ALATHUR,
PALAKKAD, PIN - 678 687.
BY ADVS.
SRI.L.RAJESH NARAYAN
SMT.KEERTHANA SARIGA T.S.
RESPONDENT(S):
1 DISTRICT COLLECTOR,
COLLECTORATE KENATHUPARAMBU, KUNATHURMEDU,
PALAKKAD, KERALA, PIN - 678 013.
2 REVENUE DIVISIONAL OFFICER,
PARAKKUNNAM, VIDYUT NAGAR, PALAKKAD, KERALA,
PIN - 678 001.
3 ADDITIONAL DISTRICT MAGISTRATE,
COLLECTORATE CIVIL STATION,
PALAKKAD, PIN - 678 001.
4 DEPUTY CHIEF CONTROLLER OF EXPLOSIVES
PETROLEUM AND EXPLOSIVES SAFETY
ORGANISATION(PESO) KENDRIYA BHAVAN, KAKKANAD,
ERNAKULAM, PIN - 682 037.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-12-
2026:KER:32153
OTHER PRESENT:
SR.GP-SMT.DEEPA NARAYANAN.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.04.2026, ALONG WITH WP(C).13031/2026 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-13-
2026:KER:32153
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
WP(C) NO. 14711 OF 2026
PETITIONER(S):
RAJAN M.,
AGED 53 YEARS,
S/O MANIKKAN, CHAMAKKAD, VANUR ALATHUR P.O,
PALAKKAD, PIN - 678 541.
BY ADVS.
SRI.L.RAJESH NARAYAN
SMT.KEERTHANA SARIGA T.S.
RESPONDENT(S):
1 DISTRICT COLLECTOR,
COLLECTORATE KENATHUPARAMBU, KUNATHURMEDU,
PALAKKAD, KERALA, PIN - 678 013.
2 REVENUE DIVISIONAL OFFICER,
PARAKKUNNAM, VIDYUT NAGAR, PALAKKAD,
KERALA, PIN - 678 001.
3 ADDITIONAL DISTRICT MAGISTRATE,
COLLECTORATE CIVIL STATION,
PALAKKAD, PIN - 678 001.
4 DEPUTY CHIEF CONTROLLER OF EXPLOSIVES
PETROLEUM AND EXPLOSIVES SAFETY
ORGANISATION(PESO) KENDRIYA BHAVAN, KAKKANAD,
ERNAKULAM, PIN - 682 037.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-14-
2026:KER:32153
OTHER PRESENT:
SR.GP-SMT.DEEPA NARAYANAN.
ASGI-P.SREEKUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.04.2026, ALONG WITH WP(C).13031/2026 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-15-
2026:KER:32153
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
WP(C) NO. 14758 OF 2026
PETITIONER(S):
DILEEPKUMAR,
AGED 39 YEARS,
S/O NARAYANAN, PLACHIKKUZHIYIL (H) CHUNANGAD
P.O, AMBALAPARA-II, PALAKKAD, PIN - 679 511.
BY ADVS.
SRI.L.RAJESH NARAYAN
SMT.KEERTHANA SARIGA T.S.
RESPONDENT(S):
1 DISTRICT COLLECTOR,
COLLECTORATE KENATHUPARAMBU, KUNATHURMEDU,
PALAKKAD, KERALA, PIN - 678 001.
2 REVENUE DIVISIONAL OFFICER,
PARAKKUNNAM, VIDYUT NAGAR,
PALAKKAD, KERALA, PIN - 678 001.
3 ADDITIONAL DISTRICT MAGISTRATE
COLLECTORATE CIVIL STATION,
PALAKKAD, PIN - 678 001.
4 DEPUTY CHIEF CONTROLLER OF EXPLOSIVES
PETROLEUM AND EXPLOSIVES SAFETY
ORGANISATION(PESO) KENDRIYA BHAVAN, KAKKANAD,
ERNAKULAM, PIN - 682 037.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-16-
2026:KER:32153
OTHER PRESENT:
GP-SRI.AJITH VISWANATHAN
ASGI-P.SREEKUMAR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.04.2026, ALONG WITH WP(C).13031/2026 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-17-
2026:KER:32153
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 10TH DAY OF APRIL 2026 / 20TH CHAITHRA, 1948
WP(C) NO. 14894 OF 2026
PETITIONER(S):
VIJEESH V.S.,
AGED 39 YEARS,
S/O. SAHADEVAN CHITHALI P.O., KUZHALMANNAM,
PALAKKAD DISTRICT, SECRETARY, KALIMUTHI
BHAGAVATHY TEMPLE VELA COMMITTEE, KULAVANMUKKU,
KUZHALMANNAM, PALAKKAD DISTRICT, PIN - 678 702.
BY ADVS.
SHRI.RAJESH SIVARAMANKUTTY
SRI.ARUL MURALIDHARAN
SMT.VIJINA K.
RESPONDENT(S):
1 THE STATE OF KERALA,
REP. BY ITS ADDITIONAL CHIEF SECRETARY,
HOME DEPARTMENT, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695 001.
2 THE DISTRICT COLLECTOR, PALAKKAD,
OFFICE OF THE DISTRICT COLLECTOR,
CIVIL STATION, PALAKKAD, PIN - 678 001.
3 THE ADDITIONAL DISTRICT MAGISTRATE,
OFFICE OF THE ADDITIONAL DISTRICT MAGISTRATE,
PALAKKAD CIVIL STATION, PALAKKAD, PIN -678 001.
4 THE DISTRICT POLICE CHIEF, PALAKKAD,
OFFICE OF THE DISTRICT POLICE CHIEF, DPO ROAD,
PALAKKAD DISTRICT, PIN - 678 001.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
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2026:KER:32153
5 KUZHALMANNAM GRAMA PANCHAYAT,
REPRESENTED BY SECRETARY, KUZHALMANNAM,
PALAKKAD DISTRICT, PIN - 678 702.
6 THE DISTRICT FIRE OFFICER, PALAKKAD,
OFFICE OF THE DISTRICT FIRE OFFICER, FIRE AND
RESCUE SERVICES, BEHIND CIVIL STATION, PALAKKAD
DISTRICT, PIN - 678 001.
7 THE TAHSILDAR, ALATHUR,
OFFICE OF THE TAHSILDAR, ALATHUR,
PALAKKAD DISTRICT, PIN - 678 541.
OTHER PRESENT:
GP-SRI.AJITH VISWANATHAN, SC-SRI.RAJEEV K.K.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.04.2026, ALONG WITH WP(C).13031/2026 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
-19-
2026:KER:32153
JUDGMENT
In all these cases, the respective petitioners are
aggrieved by the Orders issued by the District Collector,
Palakkad, refusing permission for use of fireworks in
connection with the respective events mentioned in the
separate Writ Petitions.
2. Having heard the learned counsel for the petitioners
and the learned Government Pleader on behalf of the
respondents, this Court notice that the reasons stated in
all these impugned Orders are one and the same, which are
to the following effect:
(a) The first objection is that the petitioners are
entitled to use only those fireworks authorised by the
Deputy Chief Controller of Explosives. This Court fails
to understand as to how that can be posed as an
objection, inasmuch as a finding, to the effect that the
petitioners are intend to use crackers other than those
authorised in terms of Rule 107(8) of the Explosive
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
Rules, cannot be arrived at this stage.
(b) The second objection is with respect to the fact that
the details of the crackers have not been provided. The
same can be directed to be provided by the petitioners;
and on that ground, the permission is not liable to be
refused.
(c) The third is the absence of a permanent magazine, in
respect of which aspect, this Court has penned several
judgments, stating that a temporary magazine would
suffice for a temporary event like the one mentioned in
the various Writ Petitions.
(d) The fourth is the absence of time for sampling, which
can be taken care of by giving appropriate directions.
3. This Court also notice that the subject matter of
the impugned Orders are squarely covered by the judgments
produced at Exts.P10 to P13 in W.P.(C).No.14677/2026.
4. In the circumstances, the impugned Orders will
stand set aside. There will be a direction to the
District Collector to grant permission to the respective
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
petitioners for the respective events mentioned in their
applications, subject to the following conditions:
(i) The respective petitioners shall produce
portable magazine/magazines to the
satisfaction of the authorities for the
storage of the fire works.
(ii) The petitioners shall satisfy all other
requisite conditions for fireworks display
under LE-6 license to the satisfaction of
the authorities.
(iii) 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 fireworks display shall
be permitted into the prohibited area of 100
metres.
(iv) The quantity of the fireworks shall be
limited to 15 kilograms.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
(v) The police department and other
statutory authorities shall supervise the
entire fireworks display and issue necessary
directions, if necessary.
(vi) 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.
5. As regards the inspection of the samples, the
petitioners in all cases will produce the same before the
District Collector today itself by 05.00 p.m. The
District Collector will stand directed to receive the
samples, and do the needful for testing/identification of
the same and to ascertain whether there is any
objectionable material in the crackers. The above
exercise shall be completed by 05.00 p.m. tomorrow
(11.04.2026). The license to be granted as per the
directions of this Court will be subject to the result of
testing/verification.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
6. The learned Government Pleader will inform the gist
of the judgment to the District Collector forthwith.
These Writ Petitions will stand allowed, as indicated
above.
Sd/-
C. JAYACHANDRAN, JUDGE
ak
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
APPENDIX OF WP(C) NO. 13031 OF 2026
PETITIONER EXHIBITS:-
Exhibit P1 TRUE COPY OF THE ORDER IN W.P.(C)
NO.12485 OF 2025 OF THIS HON'BLE COURT
DATED 07.04.2025.
Exhibit P2 TRUE COPY OF THE APPLICATION ALONG
WITH ALL NECESSARY DOCUMENTS DATED
05.01.2026 SUBMITTED BY THE PETITIONER
BEFORE THE 1ST RESPONDENT.
Exhibit P3 TRUE COPY OF THE ORDER IN FILE.
NO.DCPKD/402/ 2026-D3 DATED 25.03.2026
ISSUED BY THE 1ST RESPONDENT.
Exhibit P4 TRUE COPY OF THE JUDGEMENT IN W.P.(C)
NO.5261/2020 OF THIS HON'BLE COURT
DATED 24.02.2020.
Exhibit P5 TRUE COPY OF THE COMMON JUDGEMENT IN
WP(C) NOS.5284/2026, 5304/2026,
5342/2026, 5350/2026 OF THIS HON'BLE
COURT DATED 12.02.2026.
Exhibit P6 TRUE COPY OF THE COMMON JUDGEMENT IN
WP(C) NOS.10373, 10621, 10626, 10652,
11080 OF 2026 OF THIS HON'BLE COURT
DATED 19.03.2026.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
APPENDIX OF WP(C) NO. 14387 OF 2026
PETITIONER EXHIBITS:-
Exhibit P1 TRUE COPY OF THE FORM AE-6 APPLICATION
DATED 27.01.2026 FOR PERMISSION FOR
FIREWORKS ON 15TH AND 16TH APRIL 2026.
Exhibit P2 THE PAMPHLET OF THE VISHU VELA
FESTIVAL (2026).
Exhibit P3 TRUE COPY OF THE LICENCE FORM LE-1 OF
PRASAD C AND THE ORDER OF ADDITIONAL
DISTRICT MAGISTRATE PALAKKAD RENEWING
THE LICENSE UPTO 31.03.2027.
Exhibit P4 TRUE COPY OF THE REPORT OF THE VILLAGE
OFFICER ALONG WITH THE SKETCHES DATED
24.3.2026.
Exhibit P5 TRUE COPY OF THE REPORT OF THE
TAHSILDAR, ALATHUR TO THE DISTRICT
COLLECTOR DATED 1.4.2026.
Exhibit P6 TRUE COPY OF ORDER IN FILE NO.
DCPKD/1108/2026-D3 DATED 06.04.2026
REJECTING APPLICATION BY THE ADM.
Exhibit P7 TRUE COPY OF INSURANCE COVERAGE AS PER
POLICY DATED 4.3.2026 ISSUED BY
NATIONAL INSURANCE CO. LTD.
Exhibit P8 TRUE COPY OF THE SWORN AFFIDAVIT BY M.
MOHANKUMAR DATED 12.03.2026.
Exhibit P9 TRUE COPY OF THE SCHEDULE SHOWING THE
LAND AND ITS CHANGES.
Exhibit P10 TRUE COPY OF THE SITE PLAN FOR THE
DISPLAY OF FIREWORKS DATED 12.3.2026.
Exhibit P11 TRUE COPY OF THE ORDER DATED 24.2.2020
IN W.P.(C) NO. 5261/2020.
Exhibit P12 TRUE COPY OF THE JUDGMENT DATED
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
12.04.2024 IN W.A. NO. 570/2024.
Exhibit P13 TRUE COPY OF THE ORDER DATED 3.4.2023
IN W.P.(C) NO. 11948/2023 OF THIS
HON'BLE COURT.
Exhibit P14 TRUE COPY OF THE JUDGMENT DATED
01.04.2026 IN W.P.(C) NO. 12805/2026
AND CONNECTED W.P.(C) NO. 12806/2026.
Exhibit P15 TRUE COPY OF THE JUDGMENT DATED
03.02.2026 IN W.P.(C) NO. 4240/2026.
Exhibit P16 TRUE COPY OF THE INTERIM ORDER DATED
09.04.2025 IN W.P.(C) NO. 14604/2025.
Exhibit P17 TRUE COPY OF THE JUDGMENT DATED
22.05.2025 IN W.P.(C) NO. 14604/2025.
Exhibit P18 TRUE COPY OF THE JUDGMENT DATED
11.4.2024 IN W.A. NO. 563/2024 OF THIS
HON'BLE COURT.
Exhibit P19 TRUE COPY OF CERTIFICATE OF COMPETENCY
FOR FIREWORKS DISPLAY
OPERATOR/FIREWORK DISPLAY ASSISTANT IN
FORM LE-11A OF PRASAD C DATED
6.2.2025.
Exhibit P20 TRUE COPY OF CERTIFICATE OF COMPETENCY
FOR FIREWORKS DISPLAY
OPERATOR/FIREWORK DISPLAY ASSISTANT IN
FORM LE-11A OF PRAMOD. C DATED
6.2.2025.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
APPENDIX OF WP(C) NO. 14511 OF 2026
PETITIONER EXHIBITS:-
Exhibit.P-1 TRUE COPY OF THE APPLICATION FORM
DATED NIL IN FORM-AE-6.
Exhibit.P-2 A TRUE COPY OF THE LICENSE BEARING NO.
E/KL/PKD/LE1/9(E150618) ISSUED IN FORM
LE-1 WHICH IS RENEWED UP TO 31/03/2028
ISSUED TO SRI. SATHEESH KUMAR G.
Exhibit.P-3 A TRUE COPY OF THE FORM LE-11 A DATED
19/02/2025 WHICH IS RENEWED UPTO
18/02/2030 ISSUED BY THE 7TH
RESPONDENT.
Exhibit.P-4 TRUE COPY OF THE AGREEMENT DATED
19/03/2026 ENTERED INTO BETWEEN THE
PETITIONER AND THE LICENSEE.
Exhibit.P-5 A TRUE COPY OF THE LICENSE TO
TRANSPORT EXPLOSIVES IN A ROAD VAN IN
FORM LE-7 RENEWED ON 30/01/2024 WHICH
IS VALID TILL 31/03/2029.
Exhibit.P-6 TRUE COPY OF THE ONSITE EMERGENCY PLAN
OF THE FIREWORKS DISPLAY SITE.
Exhibit.P-7 TRUE COPY OF THE RISK ASSESSMENT PLAN
OF THE FIREWORKS DISPLAY SITE.
Exhibit.P-8 TRUE COPY OF THE INSURANCE POLICY
DATED 24/03/2026, WHICH IS EFFECTIVE
FROM 09/04/2026 TO 24/04/2026.
Exhibit.P-9 TRUE COPY OF THE ORDER DATED
06/04/2026 BEARING NO. NO.
DCPKD/3412/2026-D3 WHICH WAS RECEIVED
ON 07/04/2026.
Exhibit.P-10 A TRUE COPY OF THE ORDER DATED
23/03/2026 BEARING NO.
NO.DCPKD/478/2026-D3.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
Exhibit.P-11 A TRUE COPY OF THE JUDGMENT DATED
30/03/2026 IN WP(C) 12318/2026 AND
CONNECTED MATTERS.
Exhibit.P-12 A TRUE COPY OF THE JUDGMENT DATED
19/03/2026 IN WP (C) NO. 10373/2026
AND CONNECTED MATTERS.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
APPENDIX OF WP(C) NO. 14677 OF 2026
PETITIONER EXHIBITS:-
Exhibit P1 TRUE COPY OF THE APPLICATION FORM NO.
AE-6 SUBMITTED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT DATED
22.1.2026.
Exhibit P2 TRUE COPY OF THE LICENSE IN FORM LE 5
DATED 25.2.2025.
Exhibit P3 TRUE COPY OF THE FIREWORKS DISPLAY
OPERATOR LICENSE NO. IN FORM LE-11A
ISSUED BY THE 4TH RESPONDENT DATED
2.1.25 NO. E/SE/KL/FWD/AS/01.
Exhibit P4 TRUE COPY OF THE FIREWORKS DISPLAY
OPERATOR/FIREWORKS DISPLAY ASSISTANT
CERTIFICATE DATED 7.1.2025 NO.
E/SE/KL/FWD/OP/03 ISSUED BY THE 4TH
RESPONDENT.
Exhibit P5 TRUE COPY OF THE ONSITE PLAN FOR
FIREWORKS DISPLAY ON 15.4.2026.
Exhibit P6 TRUE COPY OF THE ONSITE EMERGENCY PLAN
FOR THE FIREWORKS DISPLAY ON
15.4.2026.
Exhibit P6(a) TRUE COPY OF THE REPORT OF THE
TAHSILDAR, TALUK OFFICE, ALATHUR DATED
3.4.2026.
Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE
INSURANCE POLICY DATED 30.3.2026.
Exhibit P8 TRUE COPY OF THE ORDER DATED
07.04.2026 NO. DCPKD/1070/2026-D3 OF
THE 1ST RESPONDENT.
Exhibit P9 TRUE COPY OF THE JUDGMENT DATED
24.2.2020 IN W.P (C) NO.5261/2020.
Exhibit P10 TRUE COPY OF THE JUDGMENT DATED
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
28.6.2024 IN WPC NO.22997/2024.
Exhibit P11 TRUE COPY OF THE JUDGMENT DATED
3.2.2026 IN WPC NO.4240/2026.
Exhibit P12 TRUE COPY OF THE JUDGMENT DATED
20.2.2026 IN WPC NO.6462/2026.
Exhibit P13 TRUE COPY OF THE RELEVANT PAGES OF THE
JUDGMENT DATED 19.3.2026 IN WPC
NO.10626/2026.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
APPENDIX OF WP(C) NO. 14682 OF 2026
PETITIONER EXHIBITS:-
Exhibit P1 TRUE COPY OF THE JUDGMENT DATED
24..03..2026 IN W.P. ( C ) NOS. 11418
OF 2026 AND CONNECTED CASES.
Exhibit P2 TRUE COPY OF JUDGMENT DATED
31..03..2026 IN W.A. NO. 803 OF 2026.
Exhibit P3 TRUE COPY OF THE APPLICATION DATED
25..02..2026 SUBMITTED BY THE
PETITIONER.
Exhibit P4 TRUE COPY OF ORDER NO.
DCPKD/2745/2026-D3, DATED 07TH APRIL
2026, ISSUED BY THE DISTRICT
MAGISTRATE, PALAKKAD TO THE
PETITIONER.
Exhibit P5 TRUE COPY OF JUDGMENT DATED
07..04..2025 IN W.P. ( C ) NO. 13357
OF 2025.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
APPENDIX OF WP(C) NO. 14685 OF 2026
PETITIONER EXHIBITS:-
Exhibit P1 TRUE COPY OF THE APPLICATION FORM NO.
AE-6 SUBMITTED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT DATED
14.2.2026.
Exhibit P2 TRUE COPY OF THE LICENSE IN FORM LE1
DATED 6.6.2015.
Exhibit P3 TRUE COPY OF THE FIREWORKS DISPLAY
OPERATOR LICENSE NO. IN FORM LE-11A
ISSUED BY THE 4TH RESPONDENT DATED
6.2.25 NO. E/SE/KL/FWD/OP/05.
Exhibit P4 TRUE COPY OF THE FIREWORKS DISPLAY
OPERATOR/FIREWORKS DISPLAY ASSISTANT
CERTIFICATE DATED 6.2.2025 NO.
E/SE/KL/FWD/AS/05 ISSUED BY THE 4TH
RESPONDENT.
Exhibit P5 TRUE COPY OF THE ONSITE EMERGENCY PLAN
FOR FIREWORKS DISPLAY ON 15.4.2026.
Exhibit P6 TRUE COPY OF THE RISK ASSESSMENT PLAN
FOR THE FIREWORKS DISPLAY ON
15.4.2026.
Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE
INSURANCE POLICY DATED 13.2.2026.
Exhibit P8 TRUE COPY OF THE ORDER DATED 7.4.2026
NO. DCPKD/1979/2026-D3 OF THE 1ST
RESPONDENT.
Exhibit P9 TRUE COPY OF THE JUDGMENT DATED
24.2.2020 IN W.P (C) NO.5261/2020.
Exhibit P10 TRUE COPY OF THE JUDGMENT DATED
3.2.2026 IN WPC NO.4240/2026.
Exhibit P11 TRUE COPY OF THE JUDGMENT DATED
20.2.2026 IN WPC NO.6462/2026.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
Exhibit P12 TRUE COPY OF THE RELEVANT PAGES OF THE
JUDGMENT DATED 19.3.2026 IN WPC
NO.10626/2026.
Exhibit P13 TRUE COPY OF THE ORDER DATED 7.4.2026
IN WPC NO.13641/2026.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
APPENDIX OF WP(C) NO. 14711 OF 2026
PETITIONER EXHIBITS:-
Exhibit P1 TRUE COPY OF THE APPLICATION FORM NO.
AE-6 SUBMITTED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT DATED NIL.
Exhibit P2 TRUE COPY OF THE LICENSE IN FORM LE1
DATED 21.5.2012.
Exhibit P3 TRUE COPY OF THE FIREWORKS DISPLAY
OPERATOR LICENSE NO. IN FORM LE-11A
ISSUED BY THE 4TH RESPONDENT DATED
2.1.25 NO. E/SE/KL/FWD/AS/01.
Exhibit P4 TRUE COPY OF THE FIREWORKS DISPLAY
OPERATOR/FIREWORKS DISPLAY ASSISTANT
CERTIFICATE DATED 6.2.2025 NO.
E/SE/KL/FWD/AS/05 ISSUED BY THE 4TH
RESPONDENT.
Exhibit P5 TRUE COPY OF THE ONSITE EMERGENCY PLAN
FOR FIREWORKS DISPLAY ON 15.4.2026.
Exhibit P6 TRUE COPY OF THE TOPO SKETCH FOR THE
FIREWORKS DISPLAY ON 15.4.2026.
Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE
INSURANCE POLICY DATED 6.3.2026.
Exhibit P8 TRUE COPY OF THE ORDER DATED 7.4.2026
NO. DCPKD/2147/2026-D3 OF THE 1ST
RESPONDENT.
Exhibit P9 TRUE COPY OF THE JUDGMENT DATED
24.2.2020 IN W.P (C) NO.5261/2020.
Exhibit P10 TRUE COPY OF THE JUDGMENT DATED
3.2.2026 IN WPC NO.4240/2026.
Exhibit P11 TRUE COPY OF THE JUDGMENT DATED
20.2.2026 IN WPC NO.6462/2026.
Exhibit P12 TRUE COPY OF THE RELEVANT PAGES OF THE
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
JUDGMENT DATED 19.3.2026 IN WPC
NO.10626/2026.
Exhibit P13 TRUE COPY OF THE ORDER DATED 7.4.2026
IN WPC NO.13641/2026.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
APPENDIX OF WP(C) NO. 14758 OF 2026
PETITIONER EXHIBITS:-
Exhibit P1 TRUE COPY OF THE APPLICATION FORM NO.
AE-6 SUBMITTED BY THE PETITIONER
BEFORE THE 3RD RESPONDENT DATED NIL.
Exhibit P2 TRUE COPY OF THE LICENSE IN FORM LE1
DATED 29.4.2024.
Exhibit P3 TRUE COPY OF THE FIREWORKS DISPLAY
OPERATOR LICENSE NO. IN FORM LE-11A
ISSUED BY THE 4TH RESPONDENT DATED
7.1.25 NO. E/SE/KL/FWD/AS/02.
Exhibit P4 TRUE COPY OF THE FIREWORKS DISPLAY
OPERATOR/FIREWORKS DISPLAY ASSISTANT
CERTIFICATE DATED 7.1.2025 NO.
E/SE/KL/FWD/OP/03 ISSUED BY THE 4TH
RESPONDENT.
Exhibit P5 TRUE COPY OF THE ONSITE PLAN FOR
FIREWORKS DISPLAY ON 11.4.2026.
Exhibit P6 TRUE COPY OF THE ONSITE EMERGENCY PLAN
FOR THE FIREWORKS DISPLAY ON
11.4.2026.
Exhibit P7 TRUE COPY OF THE RELEVANT PAGES OF THE
INSURANCE POLICY DATED 24.3.2026.
Exhibit P8 TRUE COPY OF THE ORDER DATED
07.04.2026 NO. DCPKD/1882/2026-D3 OF
THE 1ST RESPONDENT.
Exhibit P9 TRUE COPY OF THE JUDGMENT DATED
24.2.2020 IN W.P (C) NO.5261/2020.
Exhibit P10 TRUE COPY OF THE JUDGMENT DATED
28.6.2024 IN WPC NO.22997/2024.
Exhibit P11 TRUE COPY OF THE JUDGMENT DATED
3.2.2026 IN WPC NO.4240/2026.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
Exhibit P12 TRUE COPY OF THE JUDGMENT DATED
20.2.2026 IN WPC NO.6462/2026.
Exhibit P13 TRUE COPY OF THE RELEVANT PAGES OF THE
JUDGMENT DATED 19.3.2026 IN WPC
NO.10626/2026.
W.P.(C).Nos.13031, 14387, 14511, 14677,
14682, 14685, 14711,14758 & 14894 of 2026
2026:KER:32153
APPENDIX OF WP(C) NO. 14894 OF 2026
PETITIONER EXHIBITS:-
Exhibit P1 A TRUE COPY OF THE APPLICATION IN FORM
AE-6 DATED 20-2-2026 MADE BY
PETITIONER AND SUBMITTED BEFORE 3RD
RESPONDENT AND FORWARDED TO 2ND
RESPONDENT.
Exhibit P2 A TRUE COPY OF THE RELEVANT PAGES OF
FORM LE-11A CERTIFICATE ISSUED TO ONE
P. SASIDHARAN DATED 2-1-2025 BY 8TH
RESPONDENT.
Exhibit P3 A TRUE COPY OF THE FIRE RISK
ASSESSMENT PLAN FOR KALIMUTHI
BHAGAVATHI TEMPLE ISSUED TO PETITIONER
AND PRODUCED BEFORE 3RD RESPONDENT AND
FORWARDED TO 2ND RESPONDENT.
Exhibit P4 A TRUE COPY OF THE REPORT SUBMITTED BY
THE 7TH RESPONDENT TO THE 2ND
RESPONDENT DATED 3-4-2026.
Exhibit P5 A TRUE COPY OF THE ORDER IN FILE NO.
DCPKD/2786/2026-D3 DATED 7-4-2026
SSUED BY THE 2ND RESPONDENT TO THE
PETITIONER.
Exhibit P6 A TRUE COPY OF THE JUDGMENT DATED 12-
4-2024 IN W.P.(C) NO. 15325/2024 AT
THE INSTANCE OF THE PETITIONER PASSED
BY THIS HONOURABLE COURT.
Exhibit P7 A TRUE COPY OF THE ORDER DATED 7-4-
2025 IN W.P.(C) NO. 13856/2025 PASSED
BY THIS HONOURABLE COURT.
Exhibit P8 A TRUE COPY OF THE JUDGMENT DATED 20-
5-2025 IN W.P.(C) NO. 13856/2025
PASSED BY THIS HONOURABLE COURT.
