Thomas Jose vs Land Revenue Commissioner
2021 Latest Caselaw 20528 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                       WP(C) NO. 20838 OF 2021
PETITIONER/S:
         THOMAS JOSE,
         AGED 45 YEARS, S/O. JOSE THOMAS,
         KALARICKAL, THODUPUZHA P.O.,
         NEAR PRIVATE BUS STAND, THODUPUZHA,
         IDUKKI, KERALA - 685 584.
               BY ADVS.
               R.V.SREEJITH
               G.MAHESWARY

RESPONDENTS:
    1    LAND REVENUE COMMISSIONER,
         OFFICE OF THE COMMISSIONER OF LAND REVENUE,
         PUBLIC OFFICE BUILDING, MUSEUM ROAD,
         OPPOSITE ZOO, VIKHAS BHAVAN P.O.,
         THIRUVANANTHAPURAM , KERALA - 695 033.,
    2          THE DISTRICT COLLECTOTR,
               DISTRICT COLLECTORATE,
               KUYILIMALA, IDUKKI - 685 603.
    3          DISTRICT POLICE CHIEF,
               DISTRICT POLICE OFFICE,
               IDUKKI - 685 612.
    4          THE ADDITIONAL DISTRICT MAGISTRATE,
               COLLECTORATE, IDUKKI - 685 603.
    5          THE DEPUTY POLICE SUPERINTENDENT,
               THODUPUZHA - 685 584.
    6          THE DEPUTY POLICE SUPERINTENDENT,
               DISTRICT SPECIAL BRANCH, IDUKKI - 685 603.
               BY SMT.B. VINITHA, SR.GOVERNMENT PLEADER

        THIS    WRIT   PETITION    (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   01.10.2021,   THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.20838 of 2021              ..2..




                     W.P.(C)No.20838 of 2021
          -------------------------------------------------------


                           JUDGMENT

Challenging Ext.P5 order rejecting an application

for arms licence, the petitioner preferred Ext.P7 appeal

before the first respondent. The grievance of the petitioner

in the writ petition concerns the delay on the part of the first

respondent in disposing of Ext.P7 appeal.

2. Heard the learned counsel for the petitioner

as also the learned Government Pleader.

Having regard to the facts and circumstances of

the case, especially the orders passed by this court in similar

and identical writ petitions and the fact that Ext.P7 appeal is

statutory in nature, I deem it appropriate to dispose of the

writ petition directing the first respondent to consider and W.P.(C) No.20838 of 2021 ..3..

pass orders on Ext.P7 appeal, if the same is otherwise in

order, after affording the petitioner an opportunity of

hearing, within six weeks. Ordered accordingly. The hearing

ordered in terms of this judgment can be held through video

conferencing as well.

Sd/-

P.B.SURESH KUMAR, JUDGE rkj W.P.(C) No.20838 of 2021 ..4..

APPENDIX OF WP(C) 20838/2021

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE PART C OF APPLICATION DATED 30.07.2014.

Exhibit P2 THE TRUE COPY OF THE COMMUNICATION ISSUED BY STATION HOUSE OFFICER, THODUPUZHA TO THE IST RESPONDENT DATED 08.01.2020.

Exhibit P3 THE TRUE COPY OF COMMUNICATION DATED 13.01.2020 ISSUED BY THE 4TH RESPONDENT TO THE 2ND RESPONDENT. Exhibit P4 THE TRUE COPY OF THE COMMUNICATION DATED 23.12.2019 ISSUED BY THE 5TH RESPONDENT TO THE 2ND RESPONDENT. Exhibit P5 THE TRUE COPY OF THE ORDER NO.

DCIDK/4020/2018/E2 ISSUED BY THE 3RD RESPONDENT ON BEHALF OF THE 2ND RESPONDENT.

Exhibit P6 THE TRUE COPY OF THE JUDGMENT IN WPC NO. 1432 OF 2021 DATED 18.02.2021. Exhibit P7 THE TRUE COPY OF THE MEMORANDUM OF APPEAL ALONG WITH DELAY CONDONATION PETITION BEFORE THE IST RESPONDENT ON 17.03.2021.

Exhibit P8 THE TRUE COPY OF THE RECEIPT ISSUED BY THE IST RESPONDENT'S OFFICE, EVIDENCING THE RECEIPT OF EXHIBIT P7.