Bhadranandaji @ Himaval ... vs State Of Kerala
2021 Latest Caselaw 9962 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

    WEDNESDAY, THE 24TH DAY OF MARCH 2021 / 3RD CHAITHRA, 1943

                       WP(C).No.7664 OF 2021(G)


PETITIONER:

               BHADRANANDAJI @ HIMAVAL MAHESWARA BHADRANANDA
               AGED 36 YEARS
               S/O HEMACHANDRAN,
               500B, KUNNUMPURAM LANE,
               BAPPUJI NAGAR,
               PONGUMOODU, SREEKARIYAM P.O,
               THIRUVANANTHAPURAM-695011.

               BY ADVS.
               SRI.S.CHANDRASEKHARAN NAIR
               SRI.RAJU GEORGE (KARUVATTA)
               SRI.S.GOKUL BABU
               SMT.AMALA.J.RAJ
               SHRI.JEREES J.

RESPONDENTS:

      1        STATE OF KERALA
               REPRESENTED BY DISTRICT COLLECTOR,
               2ND FLOOR CIVIL STATION BUILDING,
               THIRUVANANTHAPURAM,
               KERALA-695043.

      2        LAND REVENUE COMMISSIONER
               OFFICE OF THE LAND REVENUE COMMISSIONER,
               PUBLIC OFFICE COMPOUND, MUSEUM JUNCTION,
               THIRUVANANTHAPURAM.


OTHER PRESENT:

               SMT.VINITHA.B, GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.7664 OF 2021(G)

                                      2


                           J U D G M E N T

The grievance of the petitioner is Ext.P3

complaint has not been looked into by the first

respondent though it was submitted as early as on

22.06.2020. Ext.P4 would also show that Ext.P3

complaint has been received on the very same day in

the office of the first respondent.

Therefore there shall be a direction to the first

respondent to consider and pass orders on Ext.P3

complaint in accordance with law, within a period of

'three months' from the date of receipt of a copy of

the judgment, after affording an opportunity of

hearing to the parties, who are likely to be affected,

in case it is not disposed of so far.

The writ petition is disposed of accordingly.

Sd/-

P.V.ASHA, JUDGE

AS WP(C).No.7664 OF 2021(G)

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE ORDER DATED 5.8.2020 WHICH WAS RECEIVED BY THE COUNSEL FOR THE PETITIONER ON 5.11.2020

EXHIBIT P2 TRUE COPY OF THE APPEAL NO.LRA2-

31909/2020 DATED 16.11.2020

EXHIBIT P3 TRUE COPY OF THE NOTICE BEARING NO.LRA2-31909/2020 DATED 15.11.2020 RECEIVED BY THE PETITIONER'S COUNSEL

EXHIBIT P4 TRUE COPY OF THE ARMS LICENCE BEARING NO.1351/KNR ISSUED BY ADDITIONAL DISTRICT MAGISTRATE ERNAKULAM, KOCHI 30 DATED 30.4.2008 HAVING VALIDITY FROM 30.4.2008 TO 31.3.2011 FOR CARRYING ORE 32 BORE PISTOL NO.101290

EXHIBIT P5 TRUE COPY OF THE JUDGMENT IN SC NO.169/2014 DATED 12.1.2017 PASSED BY ADDITIONAL SESSIONS COURT, NORTH PARAVOOR.