OM SAKTHI FIREWORKS Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The present writ petitions have been filed by the original licence holder under LE-1 and LE-3 under Explosive Rules, 1983 challenging the two orders passed by the respondents on 27/6/2023 and the consequential order dtd. 30/10/2024 wherein the explosive licence of the writ petitioner firm has been cancelled.

(2.) Originally the explosive licence under LE-1 and LE-2 was granted in favour of the partnership firm by name M/s.Om Sakthi Fireworks in which one K.Kaliappan and K.Avudaithai were partners. The partnership firm was created in the year 1991 and the licence was granted on 11/2/1996. On 15/7/2020, two new partners were inducted into the firm who are son and daughter-in-law of the original partners. Though the induction to the partnership deed was registered before the Registrar of the firm, it was not brought to the notice of the respondents herein.

(3.) One of the partners namely Kaliappan had passed away on 24/12/2020 and the firm was reconstituted on 19/1/2021 with three partners excluding the deceased Kaliappan. Even this reconstitution was not brought to the notice of the respondent authorities.