RAFI Vs. ADDITIONAL DISTRICT MAGISTRATE

JUDGEMENT

(1.) Aggrieved by a judgment dated 17th June, 2010 in W.P. (C). No. 18876 of 2010, the unsuccessful petitioner therein preferred the present appeal.

(2.) It appears from the judgment under appeal that the appellant along with two others are the joint owners of a particular piece of property. In the said piece of property a granite quarry exists. One of the co-owners, Mr. Paulson, allegedly transferred his interest in the said property in favour of the appellant herein. For the purpose of quarrying, it appears that explosives were being used and initially a licence under the provisions of the Explosives Act, 1884, hereafter referred to as "the Act" read with the Explosives Rules, 1983 was issued in favour of the abovementioned Paulson.

(3.) Consequent to the alleged transfer of interest in the property, the appellant herein made an application seeking transfer of the above mentioned licence in favour of the appellant herein. Along with the said application, the appellant also produced a letter (Ext.P3) allegedly from the original licensee, i.e., Paulson, to the effect that the original licensee does not have any objection to the transfer of the licence.