M G VINODAN Vs. ADDITIONAL DISTRICT MAGISTRATE THRISSUR

JUDGEMENT

(1.) THE only prayer in the writ petition is for a direction to consider the application for renewal of Explosives licence. Ext.P3 is the application alleged to have been filed by the petitioner in this regard and Ext.P5 reflects the remittance of fee.

(2.) WITHOUT expressing anything on merits, I direct the first respondent to consider Ext.P3 application strictly in accordance with law after notice to the petitioner and other objectors. The same shall b done within a period of two months from the date of receipt of a certified copy of this judgment. The writ petition is disposed of as above.