THIRUMALAISAMY Vs. DISTRICT COLLECTOR COIMBATORE DISTRICT

JUDGEMENT

(1.) Challenge in this writ petition to the order of the Additional District Magistrate turn District Revenue Officer, dated 6.12.2010, granting licence to the third respondent under Rule 107 of the Explosive Rules 2008.

(2.) Facts deduced from the supporting affidavit are as follows:

(3.) The second petitioner has further submitted that the 3rd respondent is their paternal uncle and he owns lands in Survey No. 344/5A of Malapalayam Village to the north of their lands. There is a well in his lands with service connection. He has sold a portion of his lands with the said well to a third party who is having lands in Kariyamapalayam Villager about seven kilometers away from the lands. According to them, the 1st respondent has also sold another portion, i.e. 30 cents of his lands to. some other individuals in Nagarakalandai, which is 4 kilometers away from their village. According to them, the Well in Survey No. 344/5A has also been sold.