A.P.Kunji Bappu vs State Of Kerala
2021 Latest Caselaw 7108 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     MONDAY, THE 01ST DAY OF MARCH 2021 / 10TH PHALGUNA, 1942

                       WP(C).No.2511 OF 2021(L)


PETITIONER:

               A.P.KUNJI BAPPU
               AGED 67 YEARS
               S/O.MAMMY, CHOZHIYATTIL HOUSE, ERAMANGALAM, PONNANI,
               MALAPPURAM DISTRICT-679 587.

               BY ADVS.
               SRI.JAMSHEED HAFIZ
               SMT.K.K.NESNA

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY SECRETARY, HOME DEPARTMENT,
               SECRETARIAT, THIRUVANANTHAURAM-695 001.

      2        THE DISTRICT COLLECTOR, MALAPPURAM,
               COLLECTORATE, CIVIL STATION, MALAPPURAM DISTRICT-676
               504.

      3        THE TAHSILDAR, PONNANI,
               TALUK OFFICE, PONNANI NAGARAM P.O., MALAPPURAM
               DISTRICT-679 577.

      4        THE DISTRICT POLICE CHIEF,
               MALAPPURAM, DISTRICT POLICE CHIEF BUILDING, UP HILL,
               MALAPPURAM DISTRICT-676 505.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.2511 OF 2021(L)

                                       2



                                  JUDGMENT

Dated this the 1st day of March 2021

The grievance of the petitioner is over the delay

in passing orders on the application for renewal of arms

license. Producing Ext.P1 challan receipt dated

29.10.2015, the petitioner submits that, though

application for renewal of license was submitted on

29.10.2015, no orders are passed thereafter, though the

respondents got reports for the same.

2. The learned Government Pleader on instructions

submits that the respondents have already received the

reports on the application for renewal of arms license

and orders would be passed at the earliest.

3. Therefore, the writ petition is disposed of

with a direction to the 2nd respondent to consider the

application for renewal of arms license submitted by the

petitioner, after affording an opportunity of hearing to

the petitioner and pass orders within a period of two

months from the date of receipt of a copy of the

judgment.

Sd/-

P.V.ASHA JUDGE DM WP(C).No.2511 OF 2021(L)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 A TRUE COPY OF THE CHALAN NO.213 DATED 29.10.2015.

EXHIBIT P2 A TRUE COPY OF THE REPLY DATED 06.04.2017 ISSUED BY THE PUBLIC INFORMATION OFFICER AND SENIOR SUPERINTENDENT, COLLECTORATE, MALAPPURAM.

RESPONDENTS EXHIBITS: NIL

//TRUE COPY//

PA TO JUDGE