K. V. MANIKYAMBA Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner seeks direction to the respondents 2 to 4 not to interfere with her business of fire works, pending finalization of renewal of her licence for a period from 01.04.2020 to 31.03.2025.

(2.) Heard learned counsel for the petitioner and the learned Government Pleader for Home.

(3.) The petitioner herein claims to have a licence for running the business of fire works in selling the crackers and other explosive material. It is her version that the said licence expired on 01.04.2020 and she has filed an application for renewal of the said licence from 01.04.2020 to 31.03.2025 and the same is pending with the competent authority. The same is not considered and disposed or till now. It is stated that the NOC given to her to run the said explosive business is still subsisting and as per Rule 112 of the Explosives Rules, 2008 (for short "Rules") that when an application filed for renewal of licence is pending consideration, that she is entitled to continue the business till an order is passed to that effect as per deeming provision under Rule 112 of the above rules. It is her case that as the competent authority did not dispose of her application for renewal of her licence till now, that she is entitled to continue the business as per the aforesaid deeming provision of Rule 112. Therefore, as the respondents are now not allowing her to carry on with her business in connection with the present 'Deepavali' festival, she sought a direction to the respondents not to interfere with her business activities.