M. Azeez vs The District Magistrate
2021 Latest Caselaw 3373 Ker

WP(C).No.835 OF 2021(D)
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            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     FRIDAY, THE 29TH DAY OF JANUARY 2021 / 9TH MAGHA, 1942

                       WP(C).No.835 OF 2021(D)


PETITIONER/S:

                M. AZEEZ
                AGED 54 YEARS
                S/O.MOIDEEN,MANJALINGAL HOUSE,
                VAZHENKADA(PO),PERINTHALMANNA,
                MALAPPURAM DISTRICT.

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

RESPONDENT/S:

      1         THE DISTRICT MAGISTRATE, MALAPPURAM
                CIVIL STATION,UP-HILL,MALAPPPURAM-676505.

      2         THE DISTRICT POLICE CHIEF,MALAPPURAM,
                POLICE HEAD QUARTERS,UP-HILL,
                MALAPPURAM-676505.

      3         THE ADDITIONAL CHIEF SECRETARY TO THE HOME
                DEPARTMENT,GOVERNMENT SECRETARIAT,
                THIRUVANANTHAPURAM-695001.


OTHER PRESENT:

                SMT.PRINCY XAVIER,GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.835 OF 2021(D)
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                                    JUDGMENT

Dated this the 29th day of January 2021

The petitioner was granted Arms License in the year 2006.

He had submitted an application for renewal in the year 2013. It

is stated that so far no orders are passed on the said

application, though as per Ext.P3 notice issued on 25.01.2018 he

was asked to appear before the Additional District Magistrate.

2. I heard the learned counsel for the petitioner as well

as the learned Government Pleader.

As the respondents have not passed any orders on the

application for renewal so far, the Writ Petition is disposed of

with a direction to the 1st respondent to pass orders on the

application stated to have been submitted by the petitioner,

based on which Ext.P3 notice was issued in 2018, 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

rkc                                                         JUDGE
 WP(C).No.835 OF 2021(D)




                           APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1           TRUE COPY OF THE ARMS LICENSE NO.764/PTM IN
                     THE NAME OF THE PETITIONER

EXHIBIT P2           TRUE COPY OF THE COMMUNICATION DATED

01.02.2013 ISSUED BY THE 1ST RESPONDENT TO THE SHO PERINTHALMANNA

EXHIBIT P3 TRUE COPY OF THE NOTICE NO.E4-55606/13 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER DATED 15.01.2018.

EXHIBIT P4 TRUE COPY OF THE CIRCULAR NO.16109/F1/15/HOME ISSUED BY THE 3RD RESPONDENT DATED 09.03.2015.