- (1.) The matter has been heard through video conferencing with the consent of the learned counsel for the parties. They have not raised any complaint regarding audio and visual quality.
(2.) The instant writ petition under Article 226 of the Constitution of India by way of pro bono publico has been filed for issuance of following directions: "For issuance of a writ of mandamus directing the respondents to take appropriate action and ensure shifting of existing Firework Shops out of the crowded area of Jugsalai, Jamshedpur so as to avoid any risk to the human life and the property of the residents of Jugsalai area in case of any mis-happening."
(3.) Before proceeding with the issue, it requires to refer herein the facts as per the pleadings made in the writ petition, which read hereunder as: The concern of the writ petitioner is that in the densely populated area of Jugsalai, Jamshedpur in the district of Singhbhum East the shops of Fire Crackers are being allowed to run, which is hazardous for the life of the people residing in the locality. It has been averred that the petitioner had come across a letter dated 13.03.2020 written by In-charge, Firefighting Officer, Golmuri, Jamshedpur addressed to Sub-Divisional Officer, Dhalbhum, Jamshedpur wherein it has been brought to the notice of the concerned authority that the Fire Cracker Shops are running without fire extinguishers. It has further been pleaded about the inaction on the part of the district administration by allowing the fire cracker shops to run without following the terms and conditions of the license. In the backdrop of these factual aspects, the writ petition has been filed to pass appropriate order so that casualty may be avoided. ;