A D Sebastian vs The Land Revenue Commissioner
2022 Latest Caselaw 11851 Ker

                     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. 39853 OF 2022
PETITIONER:

              A D SEBASTIAN
              AGED 63 YEARS
              SON OF DEVASIA, ATHRASHERIYIL HOUSE, ULIKKAL P.O., IRITTY
              TALUK, KANNUR DISTRICT KERALA, PIN - 670705
              BY ADVS.
              LUKE J CHIRAYIL
              M.G.SREEJITH
              ELSA MARY THOMAS
              AMAL JOSE

RESPONDENTS:

     1        THE LAND REVENUE COMMISSIONER
              OFFICE OF THE COMMISSIONER OF LAND REVENUE
              MUSEUM ROAD, VIKAS BHAVAN P.O.
              THIRUVANANTHAPURAM, KERALA, PIN - 695033
     2        DISTRICT COLLECTOR, KANNUR DISTRICT
              THAVAKKARA, KANNUR
              KERALA, PIN - 670002

              BY ADV. AMMINIKUTTY K, GOVERNMENT PLEADER

     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.39853 OF 2022
                                       2


                               JUDGMENT

Dated this the 21st day of December, 2022

The petitioner preferred an application for gun

license in accordance with the provisions of the Arms

Acts and Rules. The 2nd respondent having rejected the

application, the petitioner has preferred an appeal

before the 1st respondent. The petitioner's grievance is

regarding the delay in disposing the appeal.

2. Learned Government Pleader submitted that an

appropriate decision in the appeal will be taken without

much delay.

The writ petition is accordingly disposed of,

directing the 1st respondent to consider Ext.P2 appeal

and pass appropriate orders thereon within three

months, after affording an opportunity of hearing to the

petitioner.

Sd/-

V.G.ARUN JUDGE NB/21-12 W.P.(C)NO.39853 OF 2022

APPENDIX OF WP(C) 39853/2022

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE ORDER NUMBERED AS DCKNR/7991/2021-D1 14-06-2022 DATED 14.06.2022 ISSUED BY THE 2ND RESPONDENT TO THE PETITIONER EXHIBIT P2 THE TRUE COPY OF THE APPEAL DATED 06.07.2022 FILED BEFORE THE 1ST RESPONDENT BY THE PETITIONER HEREIN

RESPONDENTS' EXHIBITS: NIL TRUE COPY P.A. TO JUDGE