Ibrahimkutty vs State Of Kerala
2021 Latest Caselaw 9926 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

    WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                       WP(C).No.7624 OF 2021(C)


PETITIONER:

               IBRAHIMKUTTY, AGED 65 YEARS
               S/O. HASSANARKUNJU, RESIDING AT AZEENA MANZIL,
               MEENADU EAST, MEENAD, CHATHANNOOR P.O.,
               KOLLAM-691 572.

               BY ADVS.
               SRI.P.B.KRISHNAN
               SRI.P.B.SUBRAMANYAN
               SRI.SABU GEORGE
               SRI.MANU VYASAN PETER

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY ITS SECRETARY TO GOVERNMENT, REVENUE
               DEPARTMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.

      2        THE LAND REVENUE COMMISSIONER
               PUBLIC OFFICE BUILDINGS, MUSEUM JUNCTION,
               THIRUVANANTHAPURAM-695 033.

      3        THE DISTRICT MAGISTRATE
               PATHANAMTHITTA DISTRICT, COLLECTORATE, 2ND FLOOR,
               COLLECTORATE ROAD, CHITTOOR, PATHANAMTHITTA-689 645.

               BY GOVT. PLEADER SRI. RAVI KRISHNAN

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7624 OF 2021(C)

                                  2




                            JUDGMENT

Dated this the 24th day of March 2021

The petitioner's application seeking issuance of a

'No Objection Certificate' under the Explosives Rules,

2008 for storing gun powder, to be used for quarrying, was

turned down by the 3rd respondent. The order was affirmed

by the 2nd respondent in the appeal preferred by the

petitioner. Challenging the same, the petitioner has

preferred a revision petition before the 1 st respondent, a

copy of which is marked as Ext P2. All that the petitioner

seeks for is an expeditious consideration of the revision.

Without expressing anything on merits, the writ

petition is disposed of directing the 1 st respondent to

hear and dispose of the revision as expeditiously as

possible and at any rate within a period of three months

from the date of receipt of a copy of this judgment.

Sd/-

SATHISH NINAN

JUDGE vdv WP(C).No.7624 OF 2021(C)

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF ORDER NO.LR(A)2-

29446/13 DATED 12.1.2017 ISSUED BY RESPONDENT NO.2.

EXHIBIT P2 A TRUE COPY OF THE REVISION PETITION DATED 29.9.2020 FILED BEFORE RESPONDENT NO.1.

EXHIBIT P3 A TRUE COPY OF THE POSTAL RECEIPT DATED 17.10.2020.