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Seby Mathew James vs The District Collector
2021 Latest Caselaw 12793 Ker

Citation : 2021 Latest Caselaw 12793 Ker
Judgement Date : 8 June, 2021

Kerala High Court
Seby Mathew James vs The District Collector on 8 June, 2021
                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
        TUESDAY, THE 8TH DAY OF JUNE 2021 / 18TH JYAISHTA, 1943
                         WP(C) NO. 10210 OF 2021
PETITIONER/S:

            SEBY   MATHEW JAMES
            AGED   48 YEARS
            S/O.   LATE JAMES, MUNDATTUCHUNDAYIL HOUSE, POOVARANI
            P.O,   KOTTAYAM DISTRICT, PIN 686 577

            BY ADV SERGI JOSEPH THOMAS



RESPONDENT/S:

    1       THE DISTRICT COLLECTOR
            KOTTAYAM, COLLECTORATE, KOTTAYAM, CIVIL STATION P.O,
            KOTTAYAM 686 002

    2       THE DISTRICT POLICE CHIEF,
            KOTTAYAM, OFFICE OF THE DISTRICT POLICE CHIEF,
            KOTTAYAM, CIVIL STATION P.O, KOTTAYAM 686 502

    3       THE STATION HOUSE OFFICER,
            (CIRCLE INSPECTOR OF POLICE) PALA POLICE STATION, PALA
            P.O, KOTTAYAM DISTRICT, PIN 686 575

    4       THE STATE ELECTION COMMISSION,
            ELECTION DEPARTMENT, KERALA LEGISLATIVE COMPLEX, VIKAS
            BHAVAN P.O, THIRUVANANTHAPURAM 695 033
            REPRESENTED BY ITS SECRETARY.

            BY ADV SHRI.DEEPU LAL MOHAN, SC, STATE ELECTION
            COMMISSION, KERALA



THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 10210 OF 2021
                                   -2-



                                 JUDGMENT

Learned Counsel for the petitioner submits that the licensed Firearm has been

handed back to the petitioner.

In the said circumstances, the writ petition has become infructuous and

accordingly closed.

Sd/-

BECHU KURIAN THOMAS JUDGE

uu 08.06.2021 WP(C) NO. 10210 OF 2021

APPENDIX OF WP(C) 10210/2021

PETITIONER ANNEXURE

EXHIBIT P1 TRUE COPY OF THE ARMS LICENSE OF THE PETITIONER.

EXHIBIT P2 TRUE COPY OF THE RELEVANT PORTION OF THE INSTRUCTION BEARING NO. 464/INST/2009/EPS DATED 01-09-2009 ISSUED BY THE ELECTION COMMISSION OF INDIA.

EXHIBIT P3 TRUE COPY OF THE JUDGMENT DATED 17-2-2021 IN W.P(C) NO. 3682/2021 OF THIS HONOURABLE COURT.

EXHIBIT P4 TRUE COPY OF THE JUDGMENT DATED 26-03-2021 IN W.P(C) NO. 7275 OF 2021 OF THIS HONOURABLE COURT.

EXHIBIT P5 TRUE COPY OF THE REPRESENTATION DATED 19-04-

2021 SUBMITTED BY THE PETITIONER BEFORE THE 3RD RESPONDENT.

 
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