Citation : 2021 Latest Caselaw 8129 Ker
Judgement Date : 9 March, 2021
WP(C) 6025/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
Tuesday,the 9th day of March 2021/18th Phalguna, 1942
WP(C) No.6025/2021(C)
For
PETITIONER
information purpose only
JOSEPH C.P.,AGED 67 YEARS
S/O.PAULOSE, CHETTUPARAMBIL HOUSE,
TRIPUNITHURA, ERNAKULAM.
RESPONDENTS
1. THE DISTRICT COLLECTOR
KOTTAYAM DISTRICT, COLLECTORATE,
KOTTAYAM - 686 002.
2. THE ADDITIONAL DISTRICT MAGISTRATE
KOTTAYAM, COLLECTORATE, KOTTAYAM - 686 002.
Writ Petition (civil) praying inter alia that in the circumstances stated in the
affidavit filed along with the WP(C) the High Court be pleased to direct the 2nd
respondent to provisionally renew the Exhibit.P1 Explosive Licence of the
petitioner, pending disposal of the writ petition.
This petition coming on for admission upon perusing the petition and the
affidavit filed in support of WP(C) and upon hearing the arguments of
M/S.K.R.VINOD, JACQUELINE, K.S.SREEREKHA, M.S.LETHA, Advocates for the
petitioner and of GOVERNMENT PLEADER for the respondents, the court
passed the following:
P.B.SURESH KUMAR, J.
-------------------------------------
W.P.(C) No.6025 of 2021
--------------------------------------
Dated this the 09th day of March, 2021
For information purpose only
ORDER
Admit.
Government Pleader takes notice for the
respondents.
There will be an interim order directing the second
respondent to comply with the directions issued by this Court
in Ext.P3 judgment without insisting renewed lease deed.
Sd/-
P.B.SURESH KUMAR
JUDGE
ds 09.03.2021
/true copy/ Sd/- ASSISTANT REGISTRAR
KLHC010162722021 3/3
EXHIBIT P1 - TRUE COPY OF THE EXPLOSIVE LICENSE NO.LE-5/4/2015, ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT. EXHIBIT P3 - THE COPY OF THE JUDGMENT DATED 22/01/2021 IN WP(C) NO.1158/2021.
For information purpose only
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