Kerala High Court
N.C.Sunil vs The District Collector on 23 February, 2016
Author: P.B. Suresh Kumar
Bench: P.B.Suresh Kumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
FRIDAY, THE 5TH DAY OF AUGUST 2016/14TH SRAVANA, 1938
WP(C).No. 26084 of 2016 (I)
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PETITIONER(S):
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1. N.C.SUNIL,
AGED 50 YEARS, S/O CHANDRAN,
NELLISSERI HOUSE, KURICHIKKARA (PO),
THRISSUR DISTRICT-680028.
2. JOY JACOB,
S/O CHACKO, INCHAKUZHIPARAYIL,
KUNDUKAD PO, MUTTICKAL,
THRISSUR DISTRICT.
3. M.B.CHANDRASEKHARAN,
MANGATTUNJALIL HOUSE,
KURICHIKKARA (PO),
THRISSUR DISTRICT-680028.
BY ADVS.SRI.K.MOHANAKANNAN
SMT.A.R.PRAVITHA
RESPONDENT(S):
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1. THE DISTRICT COLLECTOR,
CIVIL STATION, THRISSUR-680001.
2. THE ADDTIONAL DISTRICT MAGISTRATE,
THRISSUR-680012.
BY GOVERNMENT PLEADER SMT.K.R.DEEPA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05-08-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
PJ
WP(C).No. 26084 of 2016 (I)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE LICENCES IN FORM LE 3 AS PER
ARTICLE 3(A) TO (D) PART 1 OF SCHEDULE IV OF THE
EXPLOSIVES RULES 2008 TO THE 1ST PETITIONER.
EXHIBIT P2 TRUE COPY OF THE LICENCES IN FORM LE 3 AS PER
ARTICLE 3(A) TO (D) OF PART 1 OF SCHEDULE IV OF THE
EXPLOSIVES RULES 2008 TO THE 2ND PETITIONER.
EXHIBIT P3 TRUE COPY OF THE LICENCES IN FORM LE 3 AS PER
ARTICLE 3(A) TO (D) OF PART OF SCHEDULE IV OF THE
EXPLOSIVES RULES 2008 TO THE 3RD PETITIONER.
EXHIBIT P4 TRUE COPY OF THE APPLICATION FOR NENEWAL OF LICENCE
WITH RECEIPT DATED 23.2.2016.
EXHIBIT P5 TRUE COPY OF THE APPLICATION FOR RENEWAL OF LICENCE
WITH RECEIPT DATED 4.3.2016.
EXHIBIT P6 TRUE COPY OF THE APPLICATION FOR RENEWAL OF LICENCE
WITH RECEIPT DATED 23.2.2016.
EXHIBIT P7 TRUE COPY OF THE PROCEEDING OF THE DISTRICT
COLLECTOR MALAPPURAM NO.K.DIS.E7/66650/14 DATED
9.2.2016.
EXHIBIT P8 TRUE COPY OF THE ORDER PASSED BY THE CONTROLLER OF
EXPLOSIVES DATED 7.6.2013 IN FAVOUR OF ONE
SIVASANKARAN M.P.
RESPONDENT(S)' EXHIBITS
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NIL.
/ TRUE COPY /
P.S. TO JUDGE
PJ
P.B. SURESH KUMAR, J.
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W.P.(C) No. 26084 of 2016
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Dated this the 5th day of August, 2016
JUDGMENT
The limited prayer made by the learned counsel for the petitioners, when this matter was taken up for admission, is for a direction to the respondents to consider Exts.P4 to P6 applications preferred by the petitioners for renewal of Exts.P1 to P3 licences issued under the Explosives Rules, 2008.
2. Having regard to the facts and circumstances of the case, I deem it appropriate to direct the first respondent to consider and pass orders on Exts.P4 to P6 applications within four weeks from the date of receipt of a copy of this judgment, after affording the petitioners an opportunity for hearing. The petitioners are free to produce a copy of this judgment for compliance before the W.P.(C) No. 26084 of 2016 -2- first respondent.
The writ petition is disposed of as above.
Sd/-
P.B. SURESH KUMAR JUDGE bpr