N.K.Abdul Jaleel vs The District Magistrate
2021 Latest Caselaw 7580 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

                       WP(C).No.3999 OF 2021(Y)


PETITIONER:

               N.K.ABDUL JALEEL
               AGED 53 YEARS
               S/O.MUHAMMAD ALI HAJEE, NADUVILEKALATHIL HOUSE,
               INDUSTRIAL ESTATE ROAD, MAJERI.P.O,
               MALAPPURAM DISTRICT, PIN-676121.

               BY ADVS.
               SRI.SAJI KURIACHAN
               SRI.M.R.NANDAKUMAR

RESPONDENTS:

      1        THE DISTRICT MAGISTRATE
               MALAPPURAM,PIN-676505.

      2        DISTRICT POLICE CHIEF,
               MALAPPURAM,PIN-676505.


OTHER PRESENT:

               SMT.PRINCY XAVIER, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.3999 OF 2021(Y)

                                        2




                              J U D G M E N T

Petitioner is aggrieved by the delay in passing

orders on the application for renewal of arms

licence. It is stated that Ext.P1 application was

submitted on 26.08.2019 remitting the prescribed fee

and so far orders are not passed on the same.

Petitioner points out that this Court had as per

Ext.P3 judgment dated 05.07.2018 in W.P.(C).No.10507

of 2018 directed the Police authorities to ensure

protection of the life of petitioner and his family

members and therefore renewal of licence is

absolutely necessary.

2. Learned Government Pleader submitted that

hearing is already over on the application submitted

by the petitioner for renewal and orders would be

passed at the earliest.

The writ petition is therefore disposed of

directing the first respondent to pass orders on WP(C).No.3999 OF 2021(Y)

Ext.P1 application for renewal, taking note of the

judgment of this Court in Jose Kuttiyany v. Land

Revenue Commissioner [2015 (3) KLT 780] 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.3999 OF 2021(Y)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE APPLICATION DATED 26.08.2019

EXHIBIT P2 TRUE COPY OF THE RECEIPT ISSUED BY THE 1ST RESPONDENT DATED 26.08.2019

EXHIBIT P3 TRUE COPY OF THE JUDGMENT IN W.P(C)NO.10507 OF 2018 DATED 05.07.2018

EXHIBIT P4 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P.(C)NO.4603 OF 2014 OF THIS REPORTED IN 2015(3)KLT 780 DATED 28.05.2015.