Aby Kuriakose vs Land Revenue Commissioner
2022 Latest Caselaw 11845 Ker

W.P.(C) No.37981 of 2022                       1




                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
  WEDNESDAY, THE 21ST DAY OF DECEMBER 2022 / 30TH AGRAHAYANA, 1944
                                 WP(C) NO. 37981 OF 2022
PETITIONER:

              ABY KURIAKOSE
              AGED 65 YEARS
              RESIDING AT MECHERIL, MANARCADU P.O, KOTTAYAM, KERALA.
              BY ADVS.
              K.JAJU BABU (SR.)(K/116/1981)
              M.U.VIJAYALAKSHMI
              BRIJESH MOHAN
              K.M.FATHIMA


RESPONDENTS:

      1       LAND REVENUE COMMISSIONER
              PUBLIC OFFICE BUILDING, VIKHAS BHAVAN P.O,
              THIRUVANANTHAPURAM - 695033.
      2       THE DISTRICT COLLECTOR AND DISTRICT MAGISTRATE,
              COLLECTORATE, KOTTAYAM - 686002.

OTHER PRESENT:

              GP AMMINIKUTTY K



       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   21.12.2022,           THE    COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.37981 of 2022              2




                                 V.G.ARUN J.
                      -------------------------------------
                        W.P.(C) No.37981 of 2022
                       ---------------------------------
                Dated this the 21st day of December 2022

                                JUDGMENT

The petitioner applied for gun license under the Arms Act and

Rules. The application was rejected by the second respondent as per

Ext.P1 order. Aggrieved, the petitioner has preferred Ext.P2 before the

first respondent. The petitioner is aggrieved by the delay in passing

orders on the appeal.

2. Heard learned counsel for the petitioner and the learned

Government Pleader.

3. Considering the limited relief sought, the writ petition is disposed

of directing the first respondent to consider and pass appropriate orders

on Ext.P2 appeal within two months of receipt of a copy of this

judgment.

Sd/-

V.G.ARUN JUDGE dpk

APPENDIX OF WP(C) 37981/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT VIDE NO.DCKTM/3559/2022-H2 DATED 23.8.2022 REJECTING THE APPLICATION OF THE PETITIONER. Exhibit P2 TRUE COPY OF THE APPEAL PREFERRED AND THE ACCOMPANYING AFFIDAVIT DATED 20.9.2022 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT, ALONG WITH RECEIPT.