Kerala High Court
Abdul Rahman vs The Deputy Chief Controller Of ... on 1 August, 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
THURSDAY, THE 8TH DAY OF SEPTEMBER 2016/17TH BHADRA, 1938
WP(C).No. 24710 of 2016 (K)
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PETITIONER :
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ABDUL RAHMAN,AGED 44 YEARS, S/O.C.H.ABDULLA,
BEDISAN MAHAL, R.D.NAGAR (P.O.),
KASARAGOD.
BY ADVS.SRI.K.MOHANAKANNAN
SMT.A.R.PRAVITHA
SRI.O.K.MURALEEDHARAN
RESPONDENT(S):
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1. THE DEPUTY CHIEF CONTROLLER OF EXPLOSIVES
KENDRIYA BHAVAN, KAKKANAD, ERNAKULAM.
2. DISTRICT COLLECTOR, COLLECTORATE,
KASARAGOD -671 121.
*ADDL.R3 IMPLEADED
*Addl.R3. SRI. BHASKARAN. S., AGED 38 YEARS,
S/O SOMAPPA POOJARI, NEAR CASHEW FACTORY,
TALIPPADAPPU, KASARGODE.
*IS SUO MOTU IMPLEADED AS PER ORDER DATED 01/08/2016.
R1 BY SRI.N.NAGARESH, ASSISTANT SOLICITOR GENERAL
ADV. SRI.P.L.VENUKUMAR, CGC
R2 BY GOVERNMENT PLEADER SMT. K.R.DEEPA
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 08-09-2016, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
sts
WP(C).No. 24710 of 2016 (K)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1 TRUE COPY OF THE ORDER PASSED BY THE 2ND RESPONDENT
DATED -3-2016
EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 31/3/2016 IN WRIT PETITION
12300/2016
EXHIBIT P3 TURE COPY OF THE ORDER IN WRIT PETITION 12300/2016
DATED 4/4/2016
EXHIBIT P4 TRUE COPY OF THE NO OBJECTION CERTIFICATE NO.D5/3487/D.DIS.
ISSUED TO THE PETITIONER ON 4/6/2016, BY THE RESPONDENT
EXHIBIT P5 TRUE COPY OF THE REQUEST DATED 15/6/2015 SUBMITTED BY THE
PETITIONER BEFORE THE 2ND RESPONDENT
EXHIBIT P6 TRUE COPY OF THE APPLICATION FOR EXPLOSIVE LICENCE
SUBMITTED BY THE PETITOINER ON 18/7/2016 WITH
REPRESENTATION DT. 18/7/2016
EXHIBIT P7 TRUE COPY OF THE COMMUNICATION SENT BY THE 1ST
RESPONDENT TO THE 2ND RESPONDENT DATED 19/7/2016 WITH A
COPY OF REPRESENTATION FILED BY ONE BHASKARAN
EXHIBIT P8 TRUE COPY OF THE JUDGMENT IN WRIT PETITION 33443/2015 DATED
3/11/2015
RESPONDENT(S)' EXHIBITS: NIL
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/TRUE COPY/
P.A.TO JUDGE
sts
P.B.SURESH KUMAR, J.
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WP(C).No.24710 of 2016-K.
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Dated this the 8th day of September, 2016.
J U D G M E N T
It is seen that the licence applied for by the petitioner under the Explosive Rules, 2008 is not being issued on account of the pendency of Contempt Case (C).No.865 of 2016 before this Court. It is seen that Contempt Case (C).No.865 of 2016 was closed on 22.8.2016. In the circumstances, the first respondent is directed to take a final decision on Ext.P6 application preferred by the petitioner within two weeks from the date of receipt of a copy of the judgment.
The writ petition is disposed of as above.
Sd/-
P.B.SURESH KUMAR, JUDGE.
Kvs/-
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