K.Abdul Rahiman vs The District Collector
2021 Latest Caselaw 11142 Ker

W.P(c).No.3103/2021-K              1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

                        WP(C).No.3103 OF 2021(K)


PETITIONER:

               K.ABDUL RAHIMAN
               AGED 79 YEARS
               S/O.HAJI.M. KUNJHARU, KERALA GUN HOUSE, 257,
               CHANDRA NAGAR, PALAKKAD-678007.

               BY ADVS.
               SRI.G.P.SHINOD
               SRI.GOVIND PADMANAABHAN
               SHRI.AJIT G ANJARLEKAR


RESPONDENT:


               THE DISTRICT COLLECTOR
               COLLECTORATE, PALAKKAD-678001.


               SMT.PRINCY XAVIER, GOVERNMENT PLEADER


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P(c).No.3103/2021-K                        2




                                       P.V.ASHA, J.
                    -----------------------------------------------------
                               W.P(c) No.3103 of 2021-K
                     ----------------------------------------------------
                         Dated this the 7th day of April, 2021

                                   JUDGMENT

The petitioner has filed this Writ Petition aggrieved by the delay in

granting renewal of licence in dealing with Arms and Ammunitions.

2. The learned Government Pleader submits that already a decision

is taken for renewal of the licence of the petitioner, though the application

was not in proper form.

3. The learned counsel for the petitioner submits that on the basis of

the interim order passed on 18.03.2021, the petitioner has approached the

respondent and submitted an application in the proper form which was made

available to him.

4. According to the learned Government Pleader, the UIN number

allotted to the petitioner could not be uploaded in the portal ALIS and for the

purpose of renewal of licence, the Ministry of Home Affairs have not issued

any guidelines. It is stated that the respondent is awaiting instructions from

the Ministry of Home Affairs.

As the petitioner cannot be found fault with for the technical

difficulties faced in uploadingthe UIN allotted to him, no coercive action

shall be taken against him, during the period for which decision is taken for

renewal of licence.

The Writ petition is disposed of accordingly.

                                             Sd/-      (P.V.ASHA, JUDGE)

rtr/





                            APPENDIX

PETITIONER'S    EXHIBITS:



EXHIBIT P1              TRUE COPY OF THE ORDER NO.D2-2016/83063/9

DATED 05.07.2017 ISSUED BY THE RESPONDENT.

EXHIBIT P2 TRUE COPY OF APPLICATION DATED 21.10.2019 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE CHELLAN DATED 19.10.2019.

EXHIBIT P4 TRUE COPY OF THE RECEIPT DATED 21.10.2019 ISSUED BY THE RESPONDENT.