P.K. Lohra, J. - (1.) Learned counsel for the parties submit that the issue involved in this matter is very short, and therefore, with the consent of the rival parties matter is heard finally at this stage.
(2.) By the instant writ petition, petitioner has prayed for quashing order dated 14th August, 2014 (Annex.3) passed by the Police Commissioner, Jodhpur, whereby his licence for sale of explosives bearing No.02/2005 is suspended. The Police Commissioner, while passing the order impugned, has observed that a case under Section 9B of the Explosives Act, 1884 (for short, Act of 1884') and Sections 286, 336 of the Indian Penal Code is pending against the petitioner. The suspension of licence was assailed by the petitioner before the appellate authority but that effort of the petitioner also proved abortive.
(3.) From the recitals of the order, it is borne out that the Commissioner, while apprehending that licence of explosives is likely to be misused by petitioner, has resorted to take such action. It appears that the Commissioner has exercised its discretionary powers with a view to curb untoward incident within the area of walled city more particularly visualising that permitting sale of explosives during Diwali festival may cause annoyance to public at large.;