Manu K.M vs The District Collector
2022 Latest Caselaw 8671 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                        WP(C) NO. 16625 OF 2022
PETITIONER/S:

          MANU K.M
          AGED 37 YEARS, KOTHARATHU (H), IRUMPOOZHIKKARA,
          UDAYANAPURAM P.O., VAIKOM, KOTTAYAM, PIN - 686143
          BY ADVS.
          MANU GOVIND
          PRAFUL SURENDRAN


RESPONDENT/S:

          THE DISTRICT COLLECTOR
          KOTTAYAM, COLLECTORATE, KOTTAYAM, PIN - 686001
OTHER PRESENT:

          GP AMMINIKUTTY K


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 16625 OF 2022
                                 2

                      JUDGMENT

Dated this the 6th day of July, 2022

The writ petition is filed aggrieved by the delay in

considering petitioner's application for Arms licence.

2. Learned Government Pleader submits, on

instructions, that, the first respondent has received

necessary reports from the other authorities and a decision

on the application will be taken within one month.

The Writ Petition is hence disposed of, directing the

first respondent to pass orders on petitioner's application

within one month.

Sd/-

V.G.ARUN JUDGE RK WP(C) NO. 16625 OF 2022

APPENDIX OF WP(C) 16625/2022

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TRAINING CERTIFICATE DATED 30.01.2022 CERTIFYING THE PETITIONER HAVING COMPLETED TRAINING AS STIPULATED UNDER RULE 10(1) OF THE ARMS RULES, 2016 Exhibit P2 TRUE COPY OF THE LETTER UIN NO -

1833DELR522362021 DATED 05.02.2022 SENT BY M/S. MALABAR ARMOURY TO THE DISTRICT MAGISTRATE, KOTTAYAM DISTRICT INTIMATING WILLINGNESS FOR SALE Exhibit P3 TRUE COPY OF THE APPLICATION DATED 19.02.2022 SUBMITTED BY THE PETITIONER TO THE RESPONDENT FOR OBTAINING AN ARMS LICENCE AS PER RULE 11 OF THE ARMS RULES, 2016