Kerala High Court
Anil Kumar vs State Of Kerala on 16 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942
WP(C).No.2463 OF 2021(G)
PETITIONER:
ANIL KUMAR,
AGED 54 YEARS,
S/O. RAMAKRISHNAN, RESIDING AT VALLOM PARAMBATH,
PANIKKASSERY HOUSE, NEAR THIRUVANANTHAPURAM TEMPLE,
KODUNGALLUR, THRISSUR, PIN-680 664.
BY ADVS.
SRI.K.C.ELDHO
SRI.MALLENATHAN.M.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, THRISSUR COLLECTORATE, AYYANTHOLE,
THRISSUR-680 003.
3 THE SUPERINTENDENT OF POLICE (THRISSUR RURAL),
OFFICE OF THE SUPERINTENDENT OF POLICE,
THRISSUR DISTRICT-680 003.
4 THE STATION HOUSE OFFICER,
KODUNGALLUR POLICE STATION, KODUNGALLUR-680 307.
5 THE STATE ELECTION COMMISSION,
REPRESENTED BY STATE ELECTION COMMISSIONER,
'JANAHITHAM' VIKAS BHAVAN,
THIRUVANANTHAPURAM-695 033.
6 THE ELECTION COMMISSION OF INDIA,
REPRESENTED BY CHIEF ELECTION COMMISSION,
NIRVACHAN SADAN, ASHOKA ROAD, NEW DELHI - 110 001.
BY ADVS. SRI.KODOTH SREEDHARAN, SC,
STATE ELECTION COMMISSION, KERALA
SMT.VINITHA.B, GOVERNMENT PLEADER
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
2
SRI.KODOTH SREEDHARAN, SC,
STATE ELECTION COMMISSION
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2021, ALONG WITH WP(C).2467/2021(G), WP(C).2470/2021(G),
WP(C).6394/2021(Y), WP(C).6432/2021(D), WP(C).6675/2021(H), THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942
WP(C).No.2467 OF 2021(G)
PETITIONER:
MOHAMMED HAZEEM,
AGED 56 YEARS,
S/O.ABDUL SALAM, RESIDING AT MANAPAT HOUSE,
MADAVANA POST, KODUNGALLUR, THRISSUR, PIN-680 666.
BY ADVS.
SRI.K.C.ELDHO
SRI.MALLENATHAN.M.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION,
THRISSUR COLLECTORATE, AYYANTHOLE,
THRISSUR-680 003.
3 THE SUPERINTENDENT OF POLICE(THRISSUR RURAL),
OFFICE OF THE SUPERINTENDENT OF POLICE,
THRISSUR-680 003.
4 THE STATION HOUSE OFFICER,
KODUNGALLUR POLICE STATION, KODUNGALLUR-680 307.
5 THE STATE ELECTION COMMISSION,
REPRESENTED BY STATE ELECTION COMMISSIONER,
VANAHITHAM' VIKAS BHAVAN,
THIRUVANANTHAPURAM-695 033.
6 THE ELECTION COMMISSION OF INDIA,
REPRESENTED BY CHIEF ELECTION COMMISSIONER,
NIRVACHAN SADAN, ASHOKA ROAD, NEW DELHI-110 001.
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
4
BY ADVS. SRI.KODOTH SREEDHARAN, SC,
STATE ELECTION COMMISSION, KERALA
SMT.VINITHA.B, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2021, ALONG WITH WP(C).2463/2021(G), WP(C).2470/2021(G),
WP(C).6394/2021(Y), WP(C).6432/2021(D), WP(C).6675/2021(H), THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942
WP(C).No.2470 OF 2021(G)
PETITIONER:
P.A.SUDHI,
AGED 50 YEARS,
S/O.P.K ABDUL SALAM,
RESIDING AT PADIYATH MANAPAT HOUSE,
EDAVILANGU POST, KODUNGALLUR,
THRISSUR, PIN - 680 671.
BY ADVS.
SRI.K.C.ELDHO
SRI.MALLENATHAN.M.
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM -695 001.
2 THE DISTRICT COLLECTOR,
CIVIL STATION, THRISSUR COLLECTORATE, AYYANTHOLE,
THRISSUR -680 003.
3 THE SUPERINTENDENT OF POLICE (THRISSUR RURAL),
OFFICE OF THE SUPERINTENDIENT OF POLICE,
THRISSUR - 680 003.
4 THE STATION HOUSE OFFICER,
KODUNGALLUR POLICE STATION, KODUNGALLUR - 680 307.
5 THE STATE ELECTION COMMISSION,
REPRESENTED BY STATE ELECTION COMMISSIONER,
'JANAHITHAM' VIKAS BHAVAN,
THIRUVANANTHAPURAM - 695 033.
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
6
6 THE ELECTION COMMISSION OF INDIA
REPRESENTED BY CHIEF ELECTION COMMISSIONER,
NIRVACHAN SADAN, ASHOKA ROAD, NEW DELHI - 110 001.
BY ADVS. SRI.KODOTH SREEDHARAN, SC,
STATE ELECTION COMMISSION, KERALA
SMT.VINITHA.B, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2021, ALONG WITH WP(C).2463/2021(G), WP(C).2467/2021(G),
WP(C).6394/2021(Y), WP(C).6432/2021(D), WP(C).6675/2021(H), THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
7
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942
WP(C).No.6394 OF 2021(Y)
PETITIONERS:
1 MOHAMMED SHEREEF P.V.,
AGED 51 YEARS,
S/O.HASSAN KOYA, PUTHEN VEETTIL HOUSE,
KOTTAPPUZHAPALAM, CHOKKAD P.O, MALAPPURAM DISTRICT,
KERALA-679 332.
2 ABDUL SAMAD THACHANGODAN,
AGED 46 YEARS,
S/O.ABU THACHANGODAN, THACHANGODAN HOUSE,
ASHOKA ROAD, MAMPAD P.O, MALAPPURAM DISTRICT,
KERALA-676 542.
3 MOHAMMED HASSAN KODITHODI,
AGED 46 YEARS,
S/O.UNNIMOHAMMED K, MORAYUR P.O,
MALAPPURAM DISTRICT, KERALA-673 642.
BY ADVS.
SRI.SAJI KURIACHAN
SRI.M.R.NANDAKUMAR
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE CHIEF SECRETARY,
THIRUVANANTHAPURAM-695 036.
2 THE CHIEF ELECTORAL OFFICER,
VIKAS BHAVAN, LEGISLATIVE COMPLEX,
THIRUVANANTHAPURAM DISTRICT, KERALA-695 033.
3 THE DISTRICT COLLECTOR,
MALAPPURAM P.O, MALAPPURAM-676 505.
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
8
4 THE SUPERINTENDENT OF POLICE,
MALAPPURAM-676 521.
5 THE STATION HOUSE OFFICER,
POOKOTTUMPADAM POLICE STATION, POOKOTTUMPADAM P.O,
MALAPPURAM-679 332.
6 THE STATION HOUSE OFFICER,
NILAMBUR POLICE STATION, NILAMBUR P.O,
MALAPPURAM-679 329.
7 THE STATION HOUSE OFFICER,
KONDOTTY POLICE STATION, KONDOTTY P.O,
MALAPPURAM-673 638.
*ADDL. R8 THE LAND REVENUE COMMISSIONER,
THIRUVANANTHAPURAM.
*ADDL. R9 STATE POLICE CHIEF,
STATE OF KERALA, THIRUVANANTHAPURAM.
(*ADDL.R8 AND R9 ARE SUO MOTU IMPLEADED AS PER
ORDER DATED 12.03.2021 IN WP(C)6394/2021)
BY ADVS. SRI.KODOTH SREEDHARAN, SC,
STATE ELECTION COMMISSION, KERALA
SMT.VINITHA.B, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2021, ALONG WITH WP(C).2463/2021(G), WP(C).2467/2021(G),
WP(C).2470/2021(G), WP(C).6432/2021(D), WP(C).6675/2021(H), THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
9
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942
WP(C).No.6432 OF 2021(D)
PETITIONER:
1 SAJI JOSEPH,
AGED 50 YEARS,
S/O.JOSEPH AUGUSTINE EEZHAKUNNEL HOUSE,
NIDIYENGA VILLAGE, CHEMPANTHOTTY P.O.,
TALIPARAMBA TALUK, KANNUR DISTRICT, KERALA-670 631.
2 EDATHIL POILAN MOOSA, AGED 55 YEARS,
S/O.MAMMOTTY HAJI, AYSHA MANZIL,
PAZHASSIRAJA NAGAR P.O., MATTANNUR,
KANNUR DISTRICT, KERALA-670 702.
3 P.P.SASIKUMAR,
AGED 53 YEARS,
S/O.KUNHI RAMAN, C.K.HOUSE, PANALAT PATTANNUR P.O.,
KANNUR DISTRICT, KERALA-670 593.
4 C.V. MOHANAN,
AGED 74 YEARS,
S/O.GOVINDAN GURUKKAL RATHI SADAMA (INDIRA NIVAS),
THANDODE, IRITTY P.O. KANNUR DISTRICT,
KERALA-670 703.
BY ADVS.
SRI.SAJI KURIACHAN
SRI.M.R.NANDAKUMAR
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY THE CHIEF SECRETARY, SECRETARIAT,
THIRUVANANTHAPURAM-695 036.
2 THE CHIEF ELECTORAL OFFICER,
VIKAS BHAVAN, LEGISLATIVE COMPLEX,
THIRUVANANTHAPURAM DISTRICT, KERALA-695 033.
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
10
3 THE DISTRICT COLLECTOR,
KANNUR P.O. KANNUR-670 001.
4 THE SUPERINTENDENT OF POLICE,
KANNUR P.O., KANNUR-670 001.
5 THE STATION HOUSE OFFICER,
SREEKANDAPURAM P.O., KANNUR-670 631.
6 THE STATION HOUSE OFFICER,
MATTANNUR P.O. KANNUR-670 702.
7 THE STATION HOUSE OFFICER,
IRITTY P.O. KANNUR-670 703.
BY ADVS. SRI.KODOTH SREEDHARAN, SC,
STATE ELECTION COMMISSION, KERALA
SMT.VINITHA.B, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2021, ALONG WITH WP(C).2463/2021(G), WP(C).2467/2021(G),
WP(C).2470/2021(G), WP(C).6394/2021(Y), WP(C).6675/2021(H), THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
11
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE SMT. JUSTICE P.V.ASHA
TUESDAY, THE 16TH DAY OF MARCH 2021 / 25TH PHALGUNA, 1942
WP(C).No.6675 OF 2021(H)
PETITIONERS:
1 ABUN NAZER,
AGED 55 YEARS,
ADVOCATE, S/O.C.H.MOHAMMEDKUNHI, R/AT 'FAZA',
NEAR T.B.ROAD JUNCTION, KANHANGAD, HOSDURG VILLAGE,
HOSDURG TALUK, KASARAGOD DISTRICT.
2 C.IBRAHIM,
AGED 80 YEARS,
S/O.LATE B.AHAMMED HAJI, R/AT CHERAKADATH HOUSE,
MANKOTH.P.O, AJANUR VILLAGE, HOSDURG TALUK,
KASARAGOD DISTRICT.
3 A.HAMEED HAJI,
AGED 67 YEARS,
S/O.BAVA MAISTRY, R/AT MAISTRY MAHAL,
AJANUR KADAPPURAM, AJANUR VILLAGE,
HOSDURG TALUK, KASARAGOD DISTRICT.
BY ADV. SRI.A.ARUNKUMAR
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY ITS SECRETARY,
DEPARTMENT OF HOME DEPARTMENT,
SECRETARIAT,THIRUVANANTHAPURAM-695 001.
2 THE DISTRICT COLLECTOR,
KASARAGOD, CIVIL STATION, VIDYANAGAR.P.O,
KASARAGOD DISTRICT-671 123.
3 THE ADDITIONAL DISTRICT MAGISTRATE,
KASARAGOD, VIDYANAGAR.P.O,
KASARAGOD DISTRICT-671 123.
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
12
4 THE STATION HOUSE OFFICER,
HOSDURG POLICE STATION,
KASARAGOD DISTRICT-671 315.
5 THE ELECTION COMMISSION OF INDIA,
NIRVACHAN SADAN, ASOKA ROAD,
PANDIT PANT MARG AREA, SANSAD MARG AREA,
NEW DELHI-110 001,
REPRESENTED BY ITS SECRETARY.
6 THE STATE ELECTION COMMISSION,
ELECTION DEPARTMENT, KERALA LEGISLATIVE COMPLEX,
VIKAS BHAVAN.P.O, THIRUVANANTHAPURAM-695 033,
REPRESENTED BY ITS SECRETARY.
BY ADVS. SRI.KODOTH SREEDHARAN, SC,
STATE ELECTION COMMISSION, KERALA
SMT.VINITHA.B, GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.03.2021, ALONG WITH WP(C).2463/2021(G), WP(C).2467/2021(G),
WP(C).2470/2021(G), WP(C).6394/2021(Y), WP(C).6432/2021(D), THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
13
JUDGMENT
Petitioners in all these cases are
holders of licensed fire arms. Their
grievance is that the respective Station
House Officers are directing them to
surrender the fire arms in view of the
impending election to the Legislative
Assembly. In some cases it is stated that
the fire arms, which were deposited on the
basis of the directions issued just before
the election to the local body are not
returned so far and the police officers are
retaining the same stating that it has to
remain deposited till the election to the
Legislative Assembly is over.
2. In certain districts, similarly
situated persons had already approached this
Court and W.P.(C) Nos.3525 and 3727 of 2021
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
was disposed of by judgment dated 18.02.2021
(Ext.P5, produced along with W.P.(C)
Nos.6432 and 6394/2021). In the judgment,
this Court had already directed the
respondents that such directions to deposit
the licensed arms shall not be issued and
the Circular issued by the Election
Commission on 01.09.2009 has to be followed
and that it is for the licensing authority
to issue notice to the licensee, in the
event of a finding arrived at by the
Screening Committee to be constituted in
accordance with the provisions contained in
clause 3.11 of the said Circular, directing
the licensee to deposit the fire arm. Seeing
that the directions to deposit the licensed
fire arms were issued to petitioners without
any notice issued to them by the licensing
authority and that not even a Screening
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
Committee was constituted in accordance with
clause 3.11 of the Circular dated 01.09.2009
issued by the Election Commission of India,
this Court directed the respective Station
House Officers to release the fire arms
deposited with them.
3. Seeing that such instances are
recurring in even in the districts from
which writ petitions were already filed,
and judgment was rendered, the learned
Government Pleader was directed to get
instruction from the State Police Chief and
the Commissioner for Land Revenue, as to why
the police officers are collecting the
licensed arms, despite the directions in a
series of judgments of this Court in Saji
Kuriachan v. District Collector, Ernakulam
[2011 (1) KLT 484], Binesh G. Vadath v.
District Collector [2011 (1) KHC 214],
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
Joseph v. District Collector [2019 (1) KLT
1034], etc.
4. The learned Government Pleader
submits that the State Police Chief has
thereupon issued letter dated 15.03.2021
directing all the District Police Chief
across the State to instruct the respective
officers under them to desist from requiring
deposit of fire arms and to strictly abide
by the Circular issued on 01.09.2009 of the
Election Commission of India.
5. In the light of the aforesaid
directions issued by the State Police Chief,
all these writ petitions are disposed of. In
case any of the petitioners have already
deposited their fire arms with the
respective police stations or the armories,
petitioners would be free to get those fire
arms released and the respective Station
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
House Officers shall see that the same is
released to the petitioners, within a period
of three days from the date of receipt of a
copy of the judgment.
The learned Government Pleader points
out that in several of the cases, the
licensees are depositing their fire arms on
their own, even in the absence of any orders
from the Station House Officers. In case,
any such deposit is made even in the absence
of such directions, those petitioners will
also be free to get their licensed arms
back. Sd/-
P.V.ASHA
JUDGE
ww
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
APPENDIX OF WP(C) 2463/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE LICENSE OF THE REVOLVER
A 96569.
EXHIBIT P2 A TRUE COPY OF THE CIRCULAR VIDE LETTER NO.
464/INST/2009/EPS DATED 01.09.2009.
EXHIBIT P3 A TRUE COPY OF THE JUDGMENT IN W.P.(C) NO.
9933 OF 2009 DATED 10.01.2011.
EXHIBIT P4 A TRUE COPY OF THE INTERIM ORDER IN W.P.(C)
NO.27085 OF 2020 DATED 11.12.2020.
EXHIBIT P5 A TRUE COPY OF THE NOTICE DATED NIL SERVED
ON THE PETITIONER ON 5.3.2021.
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
APPENDIX OF WP(C) 2467/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE LICENSE OF THE RIFLE
1927.
EXHIBIT P2 A TRUE COPY OF THE CIRCULAR VIDE LETTER
NO.434/INST/2009/EPS DATED 01/09/2009.
EXHIBIT P3 A TRUE COPY OF THE JUDGMENT IN WP(C)
NO.9933 OF 2009 DATED 10.01.2011.
EXHIBIT P4 A TRUE COPY OF THE INTERIM ORDER IN WP(C)
NO. 27085 OF 2020 DATED 11/12/2020.
EXHIBIT P5 A TRUE COPY OF THE NOTICE DATED NIL ON THE
PETITIONER ON 05/03/2021
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
APPENDIX OF WP(C) 2470/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE LICENSE OF THE RIFLE
39402.
EXHIBIT P2 A TRUE COPY OF THE CIRCULAR VIDE LETTER NO.
464/INST/2009/EPS DATED 01/09/2009.
EXHIBIT P3 A TRUE COPY OF THE JUDGMENT IN WP(C) NO.
9933 OF 2009 DATED 10/1/2011.
EXHIBIT P4 A TRUE COPY OF THE INTERIM ORDER IN WP(C)
NO.27085 OF 2020 DATED 11/12/2020.
EXHIBIT P5 A TRUE COPY OF THE NOTICE DATED NIL SERVED
ON THE PETITIONER ON 05.03.2021.
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
APPENDIX OF WP(C) 6394/2021
PETITIONERS' EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE CIRCULAR DATED
01.09.2009 FROM THE ELECTION COMMISSION.
EXHIBIT P2 TRUE COPY OF THE DEPOSIT RECEIPT ISSUED BY
THE 5TH RESPONDENT TO THE 1ST PETITIONER
DATED 28.02.2021.
EXHIBIT P3 TRUE COPY OF THE DEPOSIT RECEIPT ISSUED BY
THE 6TH RESPONDENT TO THE 2ND PETITIONER
DATED 28.02.2021.
EXHIBIT P4 TRUE COPY OF THE DEPOSIT RECEIPT ISSUED BY
THE 7TH RESPONDENT TO THE 3RD PETITIONER
DATED 28.02.2021.
EXHIBIT P5 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE
COURT IN W.P.(C) NO.3525 OF 2021 DATED
18.02.2021.
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
APPENDIX OF WP(C) 6432/2021
PETITIONERS' EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE CIRCULAR DATED
01.09.2009 FROM THE ELECTION COMMISSION.
EXHIBIT P2 TRUE COPY OF THE DEPOSIT RECEIPT ISSUED BY
THE 5TH RESPONDENT DATED 18.01.2021 TO THE
1ST PETITIONER.
EXHIBIT P3 TRUE COPY OF THE DEPOSIT RECEIPT ISSUED BY
THE 6TH RESPONDENT TO THE 2ND PETITIONER
DATED 07.03.2021.
EXHIBIT P4 TRUE COPY OF THE DEPOSIT RECEIPT ISSUED BY
THE 6TH RESPONDENT TO THE 3RD PETITIONER
DATED 17.03.2020.
EXHIBIT P5 TRUE COPY OF THE DEPOSIT RECEIPT ISSUED BY
THE 7TH RESPONDENT TO THE 4TH PETITIONER
DATED 12.03.2019.
EXHIBIT P6 TRUE COPY OF THE JUDGMENT OF THIS HON'BLE
COURT IN W.P.(C) NO.3525 OF 2021 DATED
18.02.2021.
WP(C).Nos.2463, 2467, 2470,
6394, 6432 & 6675 of 2021
APPENDIX OF WP(C) 6675/2021
PETITIONERS' EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE RENEWED ARMS LICENCE OF
THE 1ST PETITIONER.
EXHIBIT P2 A TRUE COPY OF THE ARMS LICENCE OF THE 2ND
PETITIONER.
EXHIBIT P3 THE TRUE COPY OF THE PROCEEDINGS DATED
10.11.2020 OF THE ADDITIONAL DISTRICT
MAGISTRATE, KASARAGOD RENEWING THE ARMS
LICENCE OF THE 2ND PETITIONER.
EXHIBIT P4 A TRUE COPY OF THE ARMS LICENCE OF THE 3RD
PETITIONER.
EXHIBIT P5 THE TRUE COPY OF THE JUDGMENT DATED
30/07/2009 IN CRIMINAL WRIT PETITION
NO.835/2009 ON THE FILES OF THE HONOURABLE
BOMBAY HIGH COURT DOWNLOADED THROUGH
INTERNET.
EXHIBIT P6 THE TRUE COPY OF THE INSTRUCTION BEARING
NO.464/INST/2009/EPS, DATED 1/9/2009 ISSUED
BY THE ELECTION COMMISSION OF INDIA.
EXHIBIT P7 THE TRUE COPY OF THE JUDGMENT DATED
17/2/2021 IN W.P(C)NO.3682/2021 ON THE
FILES OF THIS HONOURABLE COURT.
