T.K Mohan Babu vs The District Collector
2021 Latest Caselaw 16147 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 TUESDAY, THE 3RD DAY OF AUGUST 2021 / 12TH SRAVANA, 1943
                   WP(C) NO. 15429 OF 2021
PETITIONER:

           T.K MOHAN BABU,
           AGED 60 YEARS, S/O.LATE KITTA,
           THUPPALANKAD HOUSE, KARINGARAPULLY P.O.,
           PALAKKAD DISTRICT-678 551.
           BY ADV BINOY VASUDEVAN


RESPONDENTS:

    1      THE DISTRICT COLLECTOR,
           COLLECTORATE, CIVIL STATION, PALAKKAD-678 001.
    2      THE DISTRICT MAGISTRATE,
           COLLECTORATE, CIVIL STATION, PALAKAKD-678 001.
    3      THE STATION HOUSE OFFICER,
           TOWN SOUTH POLICE STATION, PALAKKAD-678 001.


           SMT.PRINCY XAVIER GOVERNMENT PLEADER

        THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.08.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.15429 of 2021              2




                    W.P.(C) No.15429 of 2021
              -----------------------------------------------


                           JUDGMENT

Petitioner holds an arms licence, the term of which

has expired on 31.12.2020. Well in advance, the petitioner

preferred Ext.P2 application for renewal of the licence. It is

alleged by the petitioner that Ext.P2 application is not being

considered by the competent authority, the second respondent.

The petitioner, therefore, seeks appropriate directions in this

regard in the writ petition.

2. Heard the learned counsel for the petitioner as

also the learned Government Pleader.

Having regard to the facts and circumstances of the

case, especially the orders passed by this court in similar and

identical writ petitions, I deem it appropriate to dispose of the

writ petition directing the second respondent to take up and

dispose of Ext.P2 application, after affording the petitioner an

opportunity of hearing. Ordered accordingly. This shall be done

within two months. It is made clear that the hearing ordered in

terms of this judgment can be held through video conferencing

as well.

Sd/-

P.B.SURESH KUMAR, JUDGE.

YKB

APPENDIX OF WP(C) 15429/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE LICENSE BEARING NO.955/PGT/III ISSUED UNDER THE PROVISIONS OF THE ARMS ACT, 1959 AND THE RULES.

Exhibit P2 TRUE COPY OF THE APPLICATION FOR RENEWAL OF LICENSE SUBMITTED ON 30.10.2020.

Exhibit P3 TRUE COPY OF THE CHALAN EVIDENCING PAYMENT OF RS.2500/- AS THE FEE FOR RENEWAL DATED 30.10.2020.

Exhibit P4 TRUE COPY OF THE RECEIPT ISSUED TO THE OFFICE OF THE 1ST RESPONDENT DATED 30.10.2020.