Krishnaprakash.K vs District Collector, ...
2023 Latest Caselaw 4183 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 31ST DAY OF MARCH 2023 / 10TH CHAITHRA, 1945
                        WP(C) NO. 8537 OF 2023
PETITIONER:

          KRISHNAPRAKASH.K
          AGED 54 YEARS
          S/O KRISHNANKUTTY NAIR, KRISHNA SOUDHAM, KULAPPULLY,
          CHALAVARA, KAYILAD, PALAKKAD-679122, PRESIDENT,
          THRIPPUTTA VADAKKUMURI VELA COMMITTEE, KULAPPULLY,
          SHORANUR, PIN - 679122
          BY ADV L.RAJESH NARAYAN
RESPONDENTS:

    1     DISTRICT COLLECTOR, COLLECTORATE
          KENATHUPARAMBU, KUNATHURMEDU, PALAKKAD, PIN - 678013
    2     REVENUE DIVISIONAL OFFICER
          PARAKKUNNAM, VIDYUT NAGAR, PALAKKAD, PIN - 678001
    3     ADDITIONAL DISTRICT MAGISTRATE
          COLLECTORATE CIVIL STATION, PALAKKAD, PIN - 678001
    4     SECRETARY,
          DEPARTMENT OF INDUSTRIAL POLICY AND PROMOTION
          MINISTRY OF COMMERCE AND INDUSTRY, UDYOG BHAVAN,
          NEW DELHI, PIN - 110011
    5     DEPUTY CHIEF CONTROLLER OF EXPLOSIVES
          PETROLEUM AND EXPLOSIVES SAFETY ORGANISATION(PESO)
          KENDRIYA BHAVAN, KAKKANAD, ERNAKULAM, PIN - 682037
          SRI.APPU P.S, GP
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 8537 OF 2023

                                     2




                               JUDGMENT

Dated this the 31st day of March, 2023

In the light of the interim order passed by this Court on

10.03.2023, this writ petition is closed. However, the contentions of the

petitioner with regard to the legality of the circular under challenge are

left open to be decided in appropriate proceedings.

Sd/-

ANU SIVARAMAN JUDGE NP WP(C) NO. 8537 OF 2023

APPENDIX OF WP(C) 8537/2023

PETITIONER'S EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION FORM NO. AE-6 SUBMITTED BY THE PETITIONER DATED 18.1.2023 Exhibit P2 TRUE COPY OF THE LICENSE IN FORM 20 DATED 17.8.98 Exhibit P3 TRUE COPY OF THE ON SITE PLAN FOR THE CONDUCT OF FIRE WORKS DISPLAY ON 12.3.2023 Exhibit P4 TRUE COPY OF THE AGREEMENT BETWEEN THE PETITIONER AND THE LICENSEE Exhibit P5 TRUE COPY OF THE INSURANCE POLICY DATED 7.2.2023 Exhibit P6 TRUE COPY OF THE ORDER DATED 9.03.2023 NO.

DCPKD/1252/2023/D3 Exhibit P7 TRUE COPY OF THE JUDGMENT DATED 24.2.2020 IN W.P (C) NO.5261/2020 Exhibit P8 TRUE COPY OF THE ORDER DATED 28.2.2022 IN WPC NO.6673/2022 Exhibit P9 TRUE COPY OF THE ORDER DATED 8.4.2022 IN WPC NO.13313/2022 Exhibit P10 TRUE COPY OF THE INTERIM ORDER IN WPC NO.3670/2023 DATED 9.2.2023 Exhibit P11 TRUE COPY OF THE INTERIM ORDER DATED 21.2.2023 IN WPC NO.5795/2023 Exhibit P12 TRUE COPY OF THE REVISED DIRECTIVES ISSUED UNDER RULE 126 OF THE EXPLOSIVES RULES, 2008 ISSUED BY THE 4TH RESPONDENT Exhibit P13 TRUE COPY OF THE COMMUNICATION NO.M-42/D1 DATED 1.2.2023 Exhibit P14 TRUE COPY OF THE ORDER DATED 8.3.2023 IN WPC NO.8036/2023 RESPONDENTS' EXHIBITS: NIL