Safar T.K vs The Land Revenue Commissioner
2021 Latest Caselaw 2078 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    TUESDAY, THE 19TH DAY OF JANUARY 2021 / 29TH POUSHA, 1942

                       WP(C).No.123 OF 2021(M)


PETITIONER:

               SAFAR T.K.,
               AGED 55 YEARS,
               S/O. ABOOBACKER, THUPPINIKKADAN HOUSE, PAPPINIPOYIL,
               AMBALAPPADI KARULAI, NILAMBUR TALUK, MALAPPURAM
               DISTRICT.

               BY ADVS.
               SRI.P.SAMSUDIN
               SRI.M.ANUROOP

RESPONDENTS:

      1        THE LAND REVENUE COMMISSIONER,
               THIRUVANANTHAPURAM-695 001.

      2        THE DISTRICT MAGISTRATE,
               MALAPPURAM, CIVIL STATION, MALAPPURAM-676 505.

      3        THE DISTRICT POLICE CHIEF,
               MALAPPURAM, POLICE HEAD QUARTERS,
               MALAPPURAM-676 505.

               BY ADV. SMT.PRINCY XAVIER, GOVERNMENT PLEADER

THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION           ON
19.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.123 OF 2021(M)

                                 2




                              JUDGMENT

The petitioner is aggrieved by the

delay in passing orders on the application for

renewal of arms' licence even after the 1st

respondent issued Ext.P3 order as early as on

01.09.2012.

2. As per Ext.P3 order, the Land Revenue

Commissioner - the 1st respondent had directed

the 2nd respondent to pass orders on the

application for renewal, after affording an

opportunity of hearing to petitioner and

taking note of his contentions.

3. The learned Government Pleader submits

that appropriate action would be taken for

passing the orders as directed in Ext.P3 order

without any delay.

Therefore the writ petition is

disposed of directing the 2nd respondent to WP(C).No.123 OF 2021(M)

pass orders pursuant to Ext.P3 order, after

affording an opportunity of hearing to

petitioner in accordance with law, within a

period of two months from the date of receipt

of a copy of the judgment. Sd/-

P.V.ASHA JUDGE ww WP(C).No.123 OF 2021(M)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ARMS LICENSE NO.166/NBR IN THE NAME OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE JUDGMENT DATED 30/11/2016 IN CC 188/2012 ON THE FILES OF JUDICIAL FIRST CLASS MAGISTRATE COURT, NILAMBUR.

EXHIBIT P3 TRUE COPY OF THE ORDER L.R.(A)5-2747/2012 DATED 01/09/2012 PASSED BY THE 1ST RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE IDENTITY CARD ISSUED BY THE DISTRICT RIFLE ASSOCIATION IDUKKI.

EXHIBIT P5 TRUE COPY OF THE CIRCULAR NO.16109/F1/15/ HOME DATED 09/03/2015.