Minimol K.R vs District Collector
2024 Latest Caselaw 27271 Ker

Kerala High Court

Minimol K.R vs District Collector on 11 September, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

                                                          2024:KER:69491

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

        THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946


                          WP(C) NO. 30539 OF 2024

PETITIONER:

            MINIMOL K.R
            AGED 46 YEARS
            W/O SHAJI, KUNNUMPARAMBIL PUTHANCHANTHA,
            VAKATHANAM, KOTTAYAM, PIN - 686538


            BY ADV.
            L. RAJESH NARAYAN


RESPONDENT:

    1       DISTRICT COLLECTOR
            COLLECTORATE CIVIL STATION, KUDAPPANAKKUNNU
            THIRUVANANTHAPURAM, PIN - 695043

    2       DEPUTY COLLECTOR (GENERAL) & ADDITIONAL DISTRICT
            MAGISTRATE, COLLECTORATE, CIVIL STATION,
            KUDAPPANAKKUNNU THIRUVANANTHAPURAM, PIN - 695043

    3       POLICE SUB INSPECTOR
            PALODE POLICE STATION NEAR GOVERNMENT COMMUNITY
            HEALTH CENTER, PALODE, THIRUVANANTHAPURAM,
            PIN - 695562


            BY ADV.
            SMT. VIDYA KURIAKOSE - GOVERNMENT PLEADER


        THIS       WRIT    PETITION    (CIVIL)   HAVING    COME   UP   FOR
ADMISSION     ON    11.09.2024,       THE   COURT   ON    THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                                    2024:KER:69491
WP(C) NO.30539 OF 2024
                                   2



                           JUDGMENT

Ext.P5 order passed by the 2nd respondent is under

challenge in this Writ Petition.

Ext.P5 is appealable under Rule 121 of the Explosives

Rules. Hence, this Writ Petition is disposed of with liberty to

the petitioner to prefer appeal before the appellate

authority. If the petitioner prefers appeal within ten days

from today, the same shall be heard and disposed of by the

appellate authority within a period of one month thereafter.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE BR 2024:KER:69491 WP(C) NO.30539 OF 2024

APPENDIX OF WP(C) 30539/2024

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE LICENSE NO. 3/2018/LE1 DATED 6.12.23 ISSUED BY THE ADDITIONAL DISTRICT MAGISTRATE, THIRUVANANTHAPURAM, WHICH IS VALID TILL 31.3.2027

Exhibit P2 TRUE COPY OF THE FIR NO.242/2024 DATED 1.3.2024 WITH MAHAZAR OF THE PALODE POLICE STATION

Exhibit P3 TRUE COPY OF THE CLARIFICATION DATED 9.9.2008 NO.M-42 ISSUED BY THE DY CHIEF CONTROLLER OF EXPLOSIVES, ERNAKULAM

Exhibit P4 TRUE COPY OF THE ORDER DATED 5.7.2024 IN

Exhibit P5 TRUE COPY OF THE PROCEEDINGS DATED 24.6.2024 OF THE 2ND RESPONDENT

RESPONDENTS' EXHIBITS: NIL