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Judgment
Easwaran S., J
The writ petition is filed with the following reliefs:-
(i) To issue a Writ of Mandamus or any other appropriate writ, order or direction directing the respondents to strictly supervise the entire Malayattoor Carnival from the beginning to end by conducting inspection of the rides installed at the spot by authorised Engineers and other experts;
(ii) To issue a Writ of Mandamus or any other appropriate writ, order or direction directing the 4th respondent to deploy sufficient and adequate number of Policemen in the Carnival spot from the beginning to end especially in the night of 31st December while the ritual of burning the temporary statue of Pappanji and during the disbursal of the crowd gathering at the spot;
(iii) To issue a Writ of Mandamus or any other appropriate writ, order or direction directing the respondents to take all kinds of safety measures at the spot including the erection of closed circuit cameras etc. to avoid any kind of danger to the public.
The matter pertains to the conducting of Malayattoor Carnival. Learned counsel for the petitioners submits that the appropriate direction has to be issued to the District Collector to oversee the entire Carnival by conducting regular inspections by authorised persons and experts.
The learned Government Pleader on instructions submits that the District Administration has not granted any permission for conducting the function and whether the local Authority has issued any such permission is not clear.
Be that as it may, since the petitioner only seeks a direction to the District Collector under Ext.P3 to take appropriate action for overseeing Carnival, this Court is of the considered view that the writ petition be disposed of, with a direction to the District Collector to take appropriate steps to safeguard the safety and safe conduction of the Carnival which is scheduled from 25.12.2024 to 31.12.2024.
This writ petition is ordered accordingly.