Sebastian Joseph vs State Of Kerala
2021 Latest Caselaw 10907 Ker

WP(C) 7979/2021                                 1/1



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
                      THE HONOURABLE MR.JUSTICE N.NAGARESH

                  Wednesday, the 31st day of March 2021/10th Chaithra, 1943
                                    WP(C) No.7979/2021

           For information purpose only
PETITIONERS:
1. SEBASTIAN JOSEPH, AGED 54,
     S/O.JOSEPH,CHEMMANNUR HOUSE,
     NEAR CHERUMUKKU TEMPLE, CHEMBUKKAVU,
     THRISSUR DISTRICT, KERALA-680020.
AND ANOTHER.
RESPONDENTS:
1. STATE OF KERALA
     REPRESENTED BY THE CHIEF SECRETARY,
     SECRETARIAT,THIRUVANANTHAPURAM-695036.
AND OTHERS

   Writ Petition (civil) praying inter alia that in the circumstances stated in the affidavit filed
along with the WP(C) the High Court be pleased to direct the 5th respondent not to compel the
petitioners to deposit their licences weapon in violation of Ext.P1 Circular and P4 judgment of
this Hon'ble Court.


  This petition again coming on for admission upon perusing the petition and the affidavit filed
in support of WP(C) and this court's order dated 26-03-2021 and upon hearing the arguments
of M/S.SAJI KURIACHAN & M.R.NANDAKUMAR, Advocates for the petitioners, the
court passed the following:
                                            ORDER

Status quo is extended by two months.

Hand over.

31-03-2021 Sd/-

N.NAGARESH,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR