Wednesday vs Jerry J.Vettikatu
2021 Latest Caselaw 8249 Ker

WP(C) 6012/2021                          1/2




                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      Present:
                    THE HONOURABLE SMT. JUSTICE P.V.ASHA

             Wednesday,the 10th day of March 2021/19th Phalguna, 1942
    For information       purpose only
              WP(C) No.6012/2021(B)
PETITIONER
      JERRY J.VETTIKATU, AGED 35,
      S/O.V.J.JOSE, THURUTHIKATTEL HOUSE, EZHAKKARANADU SOUTH P.O.,
      PUTHENCRUZ, ERNAKULAM (DIST), PIN 682 308
RESPONDENTS
1. STATE OF KERALA,
    REP.BY THE CHIEF SECRETARY, SECRETARIAT,
    THIRUVANANTHAPURAM 695 036
2. THE CHEIF ELECTORAL OFFICER,
    VIKAS BHAVAN, LEGISLATIVE COMPLEX, THIRUVANANTHAPURAM
    DISTRICT KERALA 695 033
3. THE DISTRICT COLLECTOR
    CIVIL STATION P.O., ERNAKULAM 682 030
4. THE SUPERINTENDENT OF POLICE
    ALUVA RURAL, 683 101
5. THE STATION HOUSE OFFICER
    RAMAMANGALAM, ERANAKULAM 686 663

  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 4th
respondent and his subordinates not to compel the petitioner to deposit his
licensed arms in violation of Exhibit P1 circular and P2 judgment of this Court, till
the disposal of the case.


  This petition coming on for admission upon perusing the petition and the
affidavit filed in support of WP(C) and upon hearing the arguments of M/S.SAJI
KURIACHAN & M.R.NANDAKUMAR, Advocates for the petitioner and of
GOVERNMENT PLEADER for respondents, the court passed the following:-
 WP(C) 6012/2021                             2/2




    For information purpose only
                 ORDER

The learned Government Pleader on instructions submits that the 5th respondent has not issued any direction to the petitioner to deposit the licensed arm.

The 5th respondent to file an affidavit.

Post on 25-03-2021.

10-03-2021 Sd/-

P.V.ASHA, JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR

EXHIBIT P1 - A TRUE COPY OF THE CIRCULAR DATED 01.09.2009 FROM THE ELECTION COMMISSION

EXHIBIT P2 - TRUE COPY OF THE JUDGMENT DATED 20.11.2020 IN W.P.(c) NO.24926 OF 2020