Issac Varghese vs The District Collector
2022 Latest Caselaw 2063 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
               THE HONOURABLE MR.JUSTICE N.NAGARESH
 WEDNESDAY, THE 23RD DAY OF FEBRUARY 2022/4TH PHALGUNA, 1943
                      WP(C) NO. 6002 OF 2022


PETITIONER:

         ISSAC VARGHESE, S/O VARGHESE,
         AGED 60 YEARS, ERUMALA HOUSE,
         PANNIPRA P.O., THRIKARIYOOR,
         KOTHAMANGALAM,
         ERNAKULAM DISTRICT 686 692.

         BY ADVS.
         P.V.BABY
         A.N.SANTHOSH


RESPONDENTS:

    1    THE DISTRICT COLLECTOR,
         COLLECTORATE, KAKKANAD,
         ERNAKULAAM-682 030.

    2    SUPERINTENDENT OF POLICE,
         ERNAKULAM RURAL, ALUVA-683 101 .

         SMT.PARVATHY KOTTOL GP

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 23.02.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C)No.6002/ 2022

                                   2




                            JUDGMENT

Dated this the 23rd day of February, 2022

The petitioner states that he is the holder of Arms

Licence bearing No.160/KLM issued by the District Collector.

He holds two guns for which the licence is granted. The

licence is periodically renewed and it was valid upto

31.12.2021. The petitioner is holding the gun licence since

1992.

2. The petitioner submitted an application for

renewal of Arms Licence to the 1st respondent. Ext.P2 is the

copy of the challan in proof. Ext.P3 covering letter is by

which the application was forwarded. Ext.P4 is the

acknowledgment in proof of receipt of application. The

learned counsel for the petitioner submitted that inspite of

submission of the application in the month of October, 2021,

no orders have been passed. The delay in considering the WP(C)No.6002/ 2022

application will cause difficulties to the petitioner.

3. I have heard the learned counsel for the petitioner

and the learned Government Pleader representing the

respondents.

4. The application submitted by the petitioner for

renewal of Arms Licence is a statutory application. Hence, it

should be considered by the competent authority within a

reasonable time. Therefore, this Court is of the view that the

1st respondent is compellable to consider the application and

pass appropriate orders thereon within a reasonable time.

In the circumstances, the writ petition is disposed of

directing the 1st respondent to consider the application for

renewal of Arms Licence forwarded by the petitioner under

Ext.P3 within a period of two months.

Sd/-

N. NAGARESH JUDGE ncd/23.02.2022 WP(C)No.6002/ 2022

APPENDIX OF WP(C) 6002/2022

PETITIONER'S EXHIBITS

Exhibit P1 A TRUE PHOTOCOPY OF THE ARMS LICENSE ISSUED TO THE PETITIONER BY THE 1ST RESPONDENT VALID UP TO 31.12.2021 Exhibit P2 A TRUE PHOTOCOPY OF THE CHALAN RECEIPT DATED 15.9.2021 Exhibit P3 A TRUE PHOTOCOPY OF THE COVERING LETTER DATED 29.10.2021 SUBMITTED BY THE PETITIONER TO THE 1ST RESPONDENT Exhibit P4 A TRUE PHOTOCOPY OF THE RECEIPT ISSUED FROM THE OFFICE OF THE 1ST RESPONDENT FOR HAVING REVIVED RENEWAL ALLOCATION ALONG WITH EXTS P2 AND P3 Exhibit P5 A TRUE PHOTOCOPY OF THE JUDGMENT IN WPC NO 21576/2017 DATED 30.6.2017 Exhibit P6 A TRUE PHOTOCOPY OF THE JUDGMENT IN WPC NO 41042/2018 DATED 18.12.2018 Exhibit P7 A TRUE PHOTOCOPY OF THE RECEIPT DATED 29.12.2021 ISSUED BY T.JACOB ARMOURY KOCHI TO THE PETITIONER