KALAVATHI Vs. DIRECTOR GENERAL AND INSPECTOR

JUDGEMENT

(1.) The petitioner - proprietor of a business is before this Court seeking quashment of an order dtd. 25/10/2023 passed by respondent No.5 - Deputy Commissioner and a direction by issuance of the writ in the nature of mandamus restraining the respondents - authorities from interfering with the petitioner's business of sale of fire crackers, during the subsistence of valid license at the schedule premises.

(2.) Heard Sri Sharath S. Gowda, learned counsel for petitioner, Sri K.S.Harish, learned Additional Government Advocate for respondent Nos.1 to 7 and Sri H. Shanthi Bhushan, learned Deputy Solicitor General of India representing respondent No.8.

(3.) The petitioner claims to be a recipient of license of a premises in survey Nos.44/1 and 44/2 in Veerenahalli Main Road, Bidarahalli Hobli, Bengaluru East Taluk. It is her further claim that he has secured No Objection from all quarters in terms of Rules 101 and 102 of the Explosives Rules, 2008 (for short 'the Rules'). The petitioner later applies for license under Sec. 105 of the Rules for a changed premises. The Deputy Commissioner appears to have directed securing No Objection from all the concerned departments. After conducting spot inspection, the license was granted in favour of the petitioner. An untoward incident takes place on 7/10/2023 in a fire cracker godown at Attibele village, Anekal Taluk, Bengaluru. Based upon the said incident, several licenses come to be cancelled, one of which is that of the petitioner. It is this action that has driven the petitioner to this Court in the subject petition.