Stephen Joseph vs The District Collector
2021 Latest Caselaw 20905 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA,
                                   1943
                        WP(C) NO. 21174 OF 2021
PETITIONER:

               STEPHEN JOSEPH
               AGED 52 YEARS
               S/O. M. A. JOSEPH EDAN, MAMALATHAZHATHU HOUSE,
               MOTHER THERESA LANE, MAIN ROAD, THRIPUNITHURA.

               BY ADVS.
               K.N.ABHILASH
               SUNIL NAIR PALAKAT



RESPONDENTS:

    1          THE DISTRICT COLLECTOR,
               ERNAKULAM DISTRICT, COLLECTORATE, KAKKANAD,
               ERNAKULAM DISTRICT - 682 030.

    2          THE TAHSILDAR
               KANAYANNUR TALUK OFFICE, KANAYANNUR,
               ERNAKULAM DISTRICT - 680 011.

    3          THE ADDITIONAL DISTRICT MAGISTRATE
               ERNAKULAM, COLLECTORATE, KAKKANAD,
               ERNAKULAM - 682 030.

    4          THE VILLAGE OFFICER
               NADAMA VILLAGE, THRIPUNITHURA P. O.,
               ERNAKULAM DISTRICT - 682 101.



               BY SRI. RIYAL DEVASSY, GOVERNMENT PLEADER




        THIS     WRIT   PETITION   (CIVIL)   HAVING    COME    UP    FOR
ADMISSION       ON   06.10.2021,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 21174 OF 2021

                                 2




                            JUDGMENT

This writ petition is filed seeking directions to the 3 rd

respondent to consider Ext.P2 application preferred by the

petitioner for renewal of his LE-5 license issued under the

provisions of the Explosives Act and Rules. It is submitted that

Ext.P1 license had a validity till 31.03.2021 and that Ext.P2

application has been submitted on 20.02.2021. It is stated that

Ext.P3 report has also been generated on the application and

the same is liable to be considered by the authorities.

2. Having heard the learned Government Pleader also,

there will be a direction to the 3rd respondent to take up Ext.P2

application preferred by the petitioner and consider and dispose

of the same, taking note of Ext.P3 representation as well, within

a period of three weeks from the date of receipt of a copy of this

judgment.

This writ petition is ordered accordingly.

Sd/-

ANU SIVARAMAN JUDGE

DK WP(C) NO. 21174 OF 2021

APPENDIX OF WP(C) 21174/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE LICENSE ISSUED ON 10.04.2015 BY THE 3RD RESPONDENT.

Exhibit P2 TRUE COPY OF THE APPLICATION DATED 20.02.2021 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT.

Exhibit P3 TRUE COPY OF THE REPORT SUBMITTED BY THE 4TH RESPONDENT ON 04.03.2021.