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S.Shaji vs The Controller Of Explosives
2023 Latest Caselaw 7845 Ker

Citation : 2023 Latest Caselaw 7845 Ker
Judgement Date : 26 July, 2023

Kerala High Court
S.Shaji vs The Controller Of Explosives on 26 July, 2023
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE AMIT RAWAL
     WEDNESDAY, THE 26TH DAY OF JULY 2023 / 4TH SRAVANA, 1945
                        WP(C) NO. 32948 OF 2014
PETITIONER/S:

          S.SHAJI
          THEKKUVILAMELATHIL VEEDU, KUDAVATTOOR P O, VELIYAM,
          KOLLAM

          BY ADV SRI.B.KRISHNA MANI



RESPONDENT/S:

    1     THE CONTROLLER OF EXPLOSIVES
          GOVERNMENT OF INDIA, MINISTRY OF COMMERCE AND INDUSTRY,
          PETROLEUM AND EXPLOSIVES SAFETY ORGANIZATION(PESO)
          (FORMERLY DEPARTMENT OF EXPLOSIVE)KENDRIYA BHAVAN,
          BLOCK C-2, 3RD FLOOR, CSEZ, KAKKANAD P O, ERNAKULAM
          DIST, PIN-682037

    2     THE DEPUTY CONTROLLER OF EXPLOSIVES
          GOVERNMENT OF INDIA, MINISTRY OF COMMERCE AND INDUSTRY,
          PETROLEUM AND EXPLOSIVES SAFETY ORGANIZATION(PESO)
          (FORMERLY DEPARTMENT OF EXPLOSIVE)KENDRIYA BHAVAN,
          BLOCK C-2, 3RD FLOOR, CSEZ, KAKKANAD P O, ERNAKULAM
          DIST, PIN-682037

    3     THE DISTRICT COLLECTOR
          KOLLAM-691001

          BY ADVS.

          GOVERNMENT PLEADER, SRI. APPU PS




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 32948 OF 2014
                               2

                          JUDGMENT

Learned counsel for the petitioner submitted that the

matter has become infructuous. Accordingly, this writ petition

is dismissed as infructuous.

Sd/-

sab                                    AMIT RAWAL
                                          JUDGE
 WP(C) NO. 32948 OF 2014


APPENDIX OF WP(C) 32948/2014

PETITIONER EXHIBITS

P1:-TRUE COPY OF THE RELEVANT PORTION OF THE PERMIT DTD 20/5/2014

P2:-TRUE COPY OF THE RELEVANT PORTION OF THE PERMIT DTD 20/5/2014

P3:-TRUE COPY OF THE LICENCE DTD 18/10/2011 ISSUED BY THE JOINT CHIEF CONTROLLER OF EXPLOSIVES, SOUTH CIRCLE, CHENNAI

P4:-TRUE COPY OF THE NECESSARY CONSENT DTD 26/11/2014 FROM THE KERALA STATE POLLUTION CONTROL BOARD

P5:-TRUE COPY OF THE NECESSARY CONSENT DTD 26/11/2014 FROM THE KERALA STATE POLLUTION CONTROL BOARD

P6:-TRUE COPY OF THE CERTIFICATE OF COMPETENCY FOR CARRYING OUT BLASTING OF EXPLOSIVES(SHOT FIRE'S CERTIFICATE)DTD 16/9/2011

P7:-TRUE COPY OF THE CRIME NO 1524/2013 BEFOR ETHE SUB INSPECTOR OF POLICE, POOYAPPALLY POLICE STATION,

P8:-TRUE COPY OF THE FINAL REPORT DTD 30/10/2013 BEFORE THE JFCM COURT, KOTTARAKKARA

P9:-TRUE COPY OF THE COMMUNICATION DTD 7/3/2014 FROM THE OFFICE OF THE IST RESPONDENT

P10:-TRUE COPY OF THE REPLY DTD 25/3/2014

P11:-TRUE COPY OF THE REPLY DD 17/7/2014

 
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