Subin K.S vs District Collector
2024 Latest Caselaw 12178 Ker

Kerala High Court

Subin K.S vs District Collector on 14 May, 2024

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                        THE HONOURABLE MR.JUSTICE VIJU ABRAHAM

            TUESDAY, THE 14TH DAY OF MAY 2024 / 24TH VAISAKHA, 1946

                               WP(C) NO. 17118 OF 2024

PETITIONER/S:

                SUBIN K.S
                AGED 37 YEARS
                S/O SUBRAMANIAN, KANNALATH (H), ATHIKUZHI, CHITTUR P.O CHITTUR,
                PALAKKAD PRESIDENT, VADATHODE ATHIKUZHI SREE MARIAMMAN POOJA
                MAHOTSAVA COMMITTEE, VADATHODE, ATHIKUZHI CHITTUR P.O, PALAKKAD,
                PIN - 678101
                BY ADV L.RAJESH NARAYAN


RESPONDENT/S:

     1          DISTRICT COLLECTOR
                COLLECTORATE, KENATHUPARAMBU, KUNATHURMEDU, PALAKKAD, KERALA, PIN
                - 678013
     2          REVENUE DIVISIONAL OFFICER
                PARAKKUNNAM, VIDYUT NAGAR, PALAKKAD, KERALA, PIN - 678001
     3          ADDITIONAL DISTRICT MAGISTRATE
                COLLECTORATE, KENATHUPARAMBU, KUNATHURMEDU, PALAKKAD, KERALA, PIN
                - 678013
     4          DEPUTY CHIEF CONTROLLER OF EXPLOSIVES
                PETROLEUM AND EXPLOSIVES SAFETY ORGANISATION(PESO) KENDRIYA
                BHAVAN, KAKKANAD, ERNAKULAM, PIN - 682037
                BY ADV ACHUTH KRISHNAN R


OTHER PRESENT:

            DSGI IN CHARGE.ADV.T.C.KRISHNA



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP (C) No. 17118 of 2024
                                      2




                           VIJU ABRAHAM, J.

                  =====================

                       W.P (C) No. 17118 of 2024

               ========================

                   Dated this the 14th day of May, 2024
                        J U D G M E N T

In view of the interim order, no further orders are required.

Therefore, this writ petition stands closed.

Sd/-

VIJU ABRAHAM JUDGE RMV

APPENDIX OF WP(C) 17118/2024

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION FORM IN FORM AE-6 SUBMITTED BY PETITIONER BEFORE 3RD RESPONDENT DATED NIL Exhibit P2 TRUE COPY OF THE LICENSE ISSUED IN FORM LE1 DATED 6.6.2015 ISSUED BY THE 3RD RESPONDENT Exhibit P3 TRUE COPY OF THE ONSITE EMERGENCY PLAN SUBMITTED BEFORE THE 3RD RESPONDENT Exhibit P4 TRUE COPY OF THE INSURANCE POLICY DATED 11.4.2024 Exhibit P5 TRUE COPY OF THE ORDER NO. DCPKD/4704/2024-D3 DATED 2.5.2024 ISSUED BY THE 3RD RESPONDENT Exhibit P6 TRUE COPY OF THE JUDGMENT DATED 24.2.2020 IN W.P (C)

Exhibit P7 TRUE COPY OF THE ORDER DATED 28.2.2022 IN WPC

Exhibit P8 TRUE COPY OF THE ORDER DATED 8.4.2022 IN WPC

Exhibit P9 TRUE COPY OF THE ORDER DATED 3.4.2023 IN WPC

Exhibit P10 TRUE COPY OF THE JUDGMENT DATED 14.3.2024 IN WPC

Exhibit P11 TRUE COPY OF THE ORDER DATED 26.3.2024 IN W.A

Exhibit P12 TRUE COPY OF THE INTERIM ORDER DATED 16.4.2024 IN