ANVAR SADIK Vs. ADDITIONAL DISTRICT MAGISTRATE

JUDGEMENT

(1.) The captioned writ appeal is filed by the petitioner in the writ petition challenging the judgment dated 10.11.2020 of the learned single Judge in W.P.(C) No. 8927 of 2020, whereby the writ petition was dismissed holding that Ext.P17 order dated 02.03.2020 of the Additional District Magistrate, Kollam declining licence for storing and selling fancy fire works as per the provisions of Rule 83 of the Explosives Rules, 2008 ('Rules, 2008' for short) does not suffer from any illegality or vice of arbitrariness liable to be interfered with by the writ court. It is, thus, challenging the correctness and legality of the said judgment of the learned single Judge, this writ petition is filed.

(2.) The subject issue relates to the rejection of an application submitted by the appellant seeking licence for the storage and sale of 450 kgs. of fancy fireworks items and Chinese crackers in the building in which the petitioner's father was granted licence to carry on the said business.

(3.) Brief material facts for the disposal of the appeal are as follows: