Roy T.K vs The Appellate Authority Under The ...
2021 Latest Caselaw 2261 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

   WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA, 1942

                       WP(C).No.1463 OF 2021(G)


PETITIONER:

               ROY T.K.
               AGED 50 YEARS
               S/O. KOCHUNNI, NEO COTTAGE, THOTTAKKATTU NAGAR 54
               THANGASSERI P.O, KOLLAM 691 007

               BY ADVS.
               SRI.S.SANTHOSH KUMAR
               SMT.P.LISSY JOSE

RESPONDENTS:

      1        THE APPELLATE AUTHORITY UNDER THE ARMS ACT
               (COMMISSIONER OF LAND REVENUE)
               PUBLIC OFFICE COMPOUND, MUSEUM JUNCTION,
               THIRUVANANTHAPURAM 695 033

      2        THE DISTRICT MAGISTRATE,
               (THE DISTRICT COLLECTOR)
               CIVIL STATION, KOLLAM 691 033


OTHER PRESENT:

               SMT.PRINCY XAVIER ,GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.1463 OF 2021(G)

                                     2




                            J U D G M E N T

Aggrieved by Ext.P3 order rejecting the

application of the petitioner for Arms license,

petitioner submitted Ext.P4 appeal along with Ext.P5

application for condoning the delay. It is stated that

even though the appeal was filed on 19.10.2020, no

action is taken by the first respondent.

Therefore, the writ petition is disposed of

directing the first respondent to consider and pass

orders on Ext.P4 appeal as well as Ext.P5 application,

after affording an opportunity of hearing to the

petitioner, within a period of 'two months' from the

date of receipt of a copy of the judgment.

Sd/-

P.V.ASHA, JUDGE AS WP(C).No.1463 OF 2021(G)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION FOR GUN LICENSE DATED 18-02-2018 FILED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

EXHIBIT P2 TRUE COPY OF CONSENT LETTER DATED 18-

02-2018 ISSUED BY VENUS ARMOURY, KOLLAM

EXHIBIT P3 TRUE COPY OF THE ORDER FILE NO.

DCKLM/657/2019/M3 DATED 19-12-2019 PASSED BY THE 2ND RESPONDENT

EXHIBIT P4 TRUE COPY OF THE APPEAL DATED 19-10-

2020 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT APPELLATE AUTHORITY

EXHIBIT P5 TRUE COPY OF THE APPLICATION FOR CONDONING DELAY DATED 19-10-2020 ALONG WITH AFFIDAVIT.