S.Manikumar, J. - (1.) Ms.V.K.Vanaja, has filed W.P.No.10223 of 2019, to quash the order passed by the District Magistrate, Government of Puducherry, in Proceeding No.1003/DM/RO/D1/2019, dated 18/3/2019, and consequently, grant a temporary Festival License to her.
(2.) Ms.S.Susi, has filed W.P.No.10467 of 2019, to quash the order passed by the District Magistrate, Office of the District Magistrate, Puducherry, in Proceeding No.1003/DM/RO/D1/2019, dated 28/3/2019, and consequently, to direct the respondent, to grant temporary licenses to the petitioners, to possess and sell manufactured crackers/fireworks, on the eve of "Vishu" celebrations.
(3.) Ms.M.M.Janu, has filed W.P.No.10979 of 2019, to quash the order by the District Magistrate, Puducherry, in Memorandum No.1003/DM/RO/D1/2019, dated 28/3/2019, and consequently, to direct the respondent, to grant temporary license to the petitioner, to possess and sell manufactured crackers/fireworks, on the eve of "Vishu" celebrations.;