Ramachandran U vs The Land Revenue Commission
2021 Latest Caselaw 18760 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
THURSDAY, THE 9TH DAY OF SEPTEMBER 2021 / 18TH BHADRA, 1943
                  WP(C) NO. 18396 OF 2021
PETITIONER:

         RAMACHANDRAN U
         WHITE ROSE HOUSE, KOTTOOR P.O., NADUVANNOOR ROAD,
         KOZHIKODE-673 614
         BY ADV.
         SRI.ABRAHAM MATHEW (VETTOOR)


RESPONDENTS:

    1    THE LAND REVENUE COMMISSION
         (APPELLATE AUTHORITY UNDER ARMS ACT 1959), PUBLIC
         OFFICE BUILDINGS, MUSEUM JUNCTION ,
         THIRUVANANTHAPURAM,PIN-695 033
    2    ADDITIONAL DISTRICT MAGISTRATE,
         KOZHIKODE COLLECTORATE, CIVIL STATION P.O.,
         KOZHIKODE-673 020
         BY ADV.
         SMT.VINITHA B, GP
     THIS WRIT PETITION      (CIVIL) HAVING COME UP     FOR
ADMISSION ON 09.09.2021,     THE COURT ON THE SAME      DAY
DELIVERED THE FOLLOWING:
 W.P.(C) No.18396 of 2021              2




                    W.P.(C) No.18396 of 2021
              -----------------------------------------------

                           JUDGMENT

The limited relief claimed for by the petitioner in the

writ petition is for a direction to the first respondent to consider

and pass orders on Ext.P2 appeal preferred by the petitioner

against Ext.P1 order rejecting an application for renewal of an

arms licence issued to the petitioner.

2. Heard the learned counsel for the petitioner as

also the learned Government Pleader.

3. It is seen that Ext.P2 is an appeal preferred by

the petitioner on 28.07.2021. In the circumstances, having

regard to the facts and circumstances of the case, especially

the orders passed by this court in similar and identical writ

petitions, I deem it appropriate to dispose of the writ petition

directing the first respondent to consider and pass orders on

Ext.P2 appeal within four weeks from the date of receipt of a

copy of the judgment, after affording the petitioner an

opportunity of hearing. Ordered accordingly. The hearing

ordered in terms of this judgment can be conducted through

video conferencing.

Sd/-

P.B.SURESH KUMAR, JUDGE.

PV

APPENDIX OF WP(C) 18396/2021

PETITIONER'S EXHIBITS Exhibit P1 A TRUE COPY OF THE ORDER NO.

DCKKD/15689/2018-D4 PASSED BY THE 2ND RESPONDENT DATED 09.07.2021 Exhibit P2 A TRUE COPY OF THE STATUTORY APPEAL FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 28.07.2021