DHEERAJ KATARIYA Vs. STATE OF U P

JUDGEMENT

(1.) WE have heard learned counsel for the parties.

(2.) THE petitioners claim to have license on Form-24 under Rule 155 of the Explosives Rules, 2008 for possession of the prescribed quantity and storage of fire crackers. By this writ petition they are aggrieved by the directions issued by the District Magistrate, Agra for sale of explosives at specified open places of which list has been published.

(3.) THE condition to sell the fire crackers during festivals from specified open place, for safety of general public, does not violate the petitioners' rights under the license given to them, in any manner. THE writ petition is dismissed.