Kerala High Court
K.M.Mathews vs The Chief Controller Of Explosives on 2 February, 2009
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
OP.No. 19177 of 2002(G)
1. K.M.MATHEWS, KANAYAMANICKAL HOUSE,
... Petitioner
Vs
1. THE CHIEF CONTROLLER OF EXPLOSIVES,
... Respondent
2. THE JOINT CHIEF CONTROLLER OF
3. THE DEPUTY CHIEF CONTROLLER OF
4. THE ADDITIONAL DISTRICT MAGISTRATE,
5. THE SUPERINTENDENT OF POLICE,
For Petitioner :SRI.K.P.DANDAPANI (SR.)
For Respondent :SRI.P.S.SREEDHARAN PILLAI, SCGSC
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :02/02/2009
O R D E R
KURIAN JOSEPH, J.
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O.P. No.19177 of 2002
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Dated 2nd February, 2009.
J U D G M E N T
Petitioner approached this court aggrieved by the suspension of his licence under the Explosives Act. In any case, the period of licence has already expired. Therefore, the writ petition is disposed of making it clear that this court has not considered the writ petition on merits and the contentions are left open.
C.M.P.No.32742/02 : Dismissed.
KURIAN JOSEPH, JUDGE.
tgs KURIAN JOSEPH, J
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J U D G M E N T Dated 2nd February, 2009.