Saju Varghese vs The District Collector, ...
2022 Latest Caselaw 8267 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
        FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                        WP(C) NO. 20646 OF 2022
PETITIONER/S:

           SAJU VARGHESE,
           AGED 43 YEARS
           S/O.VALIYAKALAYIL GEORGE RAJU, VALIYAKALAYIL HOUSE,
           ATHUMPUMKULAM P.O., KONNI, PATHANAMTHITTA DISTRICT,
           PIN-689 691.
           BY ADV P.K.SUBHASH


RESPONDENT/S:

    1      THE DISTRICT COLLECTOR, PATHANAMTHITTA DISTRICT,
           COLLECTORATE ROAD, CHITTOOR, PATHANAMTHITTA DISTRICT,
           PIN-689 645.
    2      THE DISTRICT POLICE CHIEF, PATHANAMTHITTA,
           OFFICE OF THE DISTRICT POLICE CHIEF, PATHANAMTHITTA
           DISTRICT, PIN-689 645.
    3      DIVISIONAL FOREST OFFICER,
           OFFICE OF THE DIVISIONAL FOREST OFFICER, KONNI,
           PATHANAMTHITTA DISTRICT, PIN-689 691.
    4      TAHASILDAR, KONNI,
           OFFICE OF THE TAHASILDAR, MINI CIVIL STATION, KONNI,
           PATHANAMTHITTA DISTRICT, PIN-689 691.
OTHER PRESENT:

           GP P.S.APPU; SPL.GP.(FORESTS) T.P.SAJAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20646 OF 2022
                                 2

                     JUDGMENT

Dated this the 1st day of July, 2022

The petitioner has submitted Ext.P1 application

seeking issuance of arms licence for a .32 Bore 10F pistol.

The petitioner's grievance is regarding the inordinate delay

in considering the application, despite expiry of the time

limit of 60 days prescribed under Rule 13 of the Arms

Rules.

2. Learned Government Pleader submits, on

instructions, that the police report as well as report from

the forest department is received by the 1st respondent and

the petitioner's application will therefore be considered

without further delay.

The Writ Petition is hence disposed of, directing the

first respondent to take up Ext.P1 and pass appropriate

orders thereon within one month.

Sd/-

V.G.ARUN JUDGE RK WP(C) NO. 20646 OF 2022

APPENDIX OF WP(C) 20646/2022

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE APPLICATION FOR ARMS LICENSE DATED 16.01.2022 SUBMITTED BY THE PETITIONER.

Exhibit P2 A TRUE COPY OF THE COMMUNICATION DATED 28.01.2022 ISSUED BY THE 1ST RESPONDENT.