ANVAR SADIK Vs. ADDITIONAL DISTRICT MAGISTRATE

JUDGEMENT

(1.) The petitioner is aggrieved by the order of the 1 st respondent-Additional District Magistrate rejecting the application for licence for the storage and sale of 450 Kg. of fancy fireworks items and Chinese crackers in the building in which the petitioner's father was granted licence.

(2.) The petitioner states that his father was a licensee for the storage and sale of fancy fireworks items in the building number MC/XVII/3030 (now No.KMC/46/3428) of Kollam Corporation. Thirty five years ago, the petitioner's father was issued with licence to conduct business in fireworks in the very same shop room. The petitioner has been managing the shop for the last 25 years. The licence was last renewed with effect from 31.03.2015 for a period of five years next.

(3.) The petitioner states that the licence was granted under the Explosives Act and Rules after following all the procedural requirements. Ext.P2 is the 'No Objection' issued by the District Police Chief. Ext.P3 communication of the Assistant Commissioner of Police would show that no criminal case is pending against the applicant and the shop has sufficient place for storing the explosives and further that there is no adverse remarks from the general public.