Kerala High Court
T.V.Damodaran vs District Collector & District ... on 12 January, 2016
Author: A.Muhamed Mustaque
Bench: A.Muhamed Mustaque
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
TUESDAY,THE 12TH DAY OF JANUARY 2016/22ND POUSHA, 1937
WP(C).No. 1078 of 2016 (H)
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PETITIONER(S):
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T.V.DAMODARAN, AGED 60 YEARS,
S/O. AMBADIKUNHI, PALAKKAT HOUSE, CHIVAPURAM,
NEELESWARAM, KASARAGOD - 671 314.
BY ADVS.SRI.M.RAMESH CHANDER (SR.)
SRI.ANEESH JOSEPH
SMT.DENNIS VARGHESE
RESPONDENT(S):
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1. DISTRICT COLLECTOR & DISTRICT MAGISTRATE,
KASARAGOD - 671 001.
2. DEPUTY CHIEF CONTROLLER OF EXPLOSIVES,
PETROLEUM & EXPLOSIVES SAFETY ORGANIZATION,
KAKKANAD P.O., ERNAKULAM - 682 037.
3. SUPERINTENDENT OF POLICE,
KASARAGOD - 671 001.
R2 BY ADVS. SRI.N.NAGARESH, ASSISTANT SOLICITOR GENERAL
SMT.C.G.PREETHA, CGC
R1 & R3 BY GOVERNMENT PLEADER SRI.BIJU MEENATTOOR
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
12-01-2016, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
msv/
WP(C).No. 1078 of 2016 (H)
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APPENDIX
PETITIONER(S)' EXHIBITS
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P1 - PHOTOSTAT COPY OF THE LICENSE ISSUED TO THE PETITIONER.
P2 - PHOTOSTAT COPY OF THE SHOW CAUSE NOTICE DT. 02.8.2012.
P3 - PHOTOSTAT COPY OF THE REPLY.
P4 - PHOTOSTAT COPY OF THE LETTER DT 01.10.2012.
P5 - TRUE COPY OF THE REPLY DT.12.10.2012.
P6 - TRUE COPY OF THE PRINT OUT TAKEN FROM THE WEB SITE OF PETROLEUM
AND EXPLOSIVES SAFETY ORGANIZATION.
P7 - PHOTOSTAT COPY OF THE JUDGMENT IN WPC NO. 7881/2015 DT. 12.3.2015.
P8 - PHOTOSTAT COPY OF THE JUDGMENT IN WPC NO. 7882/15 DT.12.3.2015.
P9 - PHOTOSTAT COPY OF THE ORDER OF THE 1ST RESPONDENT BEARING
NO. 10060/2014/D5 DT. 15.6.2015.
P10 - PHOTOSTAT COPY OF THE JUDMENT IN WPC 19900/2015 DT. 08.9.2015.
P11 - PHOTOSTAT COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER
UNDER THE RIGHT TO INFORMATION ACT DT. 25.11.2015.
P12 - PHOTOSTAT COPY OF THE COMMUNICATION ISSUED FROM THE OFFICE OF
THE 1ST RESPONDENT ALONG WITH THE ORDER.
P13 - PHOTOSTAT COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN
WPC NO. 4456/2015 DT.12.10.2015.
RESPONDENT(S)' EXHIBITS:
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NIL
//TRUE COPY//
P.S.TO JUDGE
Msv/
A.MUHAMED MUSTAQUE, J.
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W.P.(C)No.1078 of 2016
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Dated this the 12th day of January, 2016
JUDGMENT
The petitioner's request for renewal of explosives licence has been rejected citing involvement in a crime. It appears from Ext.P9 is that a crime is registered against the petitioner by the Nileswar Police Station under Section 286 of the Indian Penal Code and Section 9 B (1)(b) of the Explosives Act. This case is pending before the Judicial First Class Magistrate Court-II, Hosdurg.
2. This Court is of the view that in the light of Rule 118 (1)(b) of the Explosive Rules, the request for renewal can be rejected only on the ground that the petitioner has been convicted in a criminal offence.
W.P.(C) No.1078 of 2016 2
In that view of the matter, the petitioner's application for renewal shall be taken up and considered and shall be granted within a period of three weeks from the date of receipt of a copy of this judgment, if the petitioner is otherwise eligible. However, if the petitioner is ultimately convicted for the criminal offence, the respondents are free to proceed against the petitioner in accordance with law.
The writ petition is disposed of as above.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ln