HARIKUMAR VARADHARAJAN Vs. DISTRICT REVENUE OFFICER KANCHEEPURAM

JUDGEMENT

(1.) The prayer sought for herein is for a writ of certiorarified mandamus to quash the orders in Mu.Mu.11204/2022/M.3 dtd. 15/9/2022 on the file of the first respondent, confirming the order in Mu.Mu.No.180/2022/A3 dtd. 14/3/2022 of the second respondent and consequently direct the respondents herein to permit the petitioner to carry on the cracker business in the land in Survey No.104/1A, Walajabad Town and Taluk, Kancheepuram District by extending the licence issued to him under the Explosives Act.

(2.) The petitioner is running a fire cracker shop in the land at Survey No.104/1A, Walajabad Town and Taluk, Kancheepuram District. The fire cracker shop is the only source of livelihood and the cracker shop will be kept open throughout the year, where customers will purchase crackers for temple festivals, funeral events etc. However, the peak business will be during the Deepavali festival time during which the sales will be considerably high.

(3.) It is to be stated that due to Covid-19 pandemic that cause devastating in the business and the restrictions imposed by virtue of judicial order restricting the time for lighting the fire crackers and also stiff competition being endured in the present days, there is a dip in the sale of crackers. Notwithstanding the same, the petitioner is running the same to meet both ends.