Basil Madappilly vs The Land Revenue Commissioner
2022 Latest Caselaw 7557 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR.JUSTICE V.G.ARUN
     FRIDAY, THE 24TH DAY OF JUNE 2022 / 3RD ASHADHA, 1944
                      WP(C) NO. 17590 OF 2022
PETITIONER/S:

              BASIL MADAPPILLY
              AGED 39 YEARS
              S/O M.D.GEORGE, MADAPPILLY HOUSE, EDATHALA P.
              O., PUKKATTUPADY, ERNAKULAM DISTRICT, PIN -
              683561.
              BY ADV N.D.DIPINGHOSH

RESPONDENT/S:

      1       THE LAND REVENUE COMMISSIONER
              PUBLIC OFFICE BUILDING, MUSEUM ROAD, VIKHAS
              BHAVAN P. O., THIRUVANANTHAPURAM- 695 033.
      2       THE DISTRICT COLLECTOR
              ERNAKULAM DISTRICT, COLLECTORATE, CIVIL
              STATION, KAKKANADU, ERNAKULAM- 682 030.
      3       THE TAHASILDAR
              KUNNATHUNADU TALUK, ERNAKULAM DISTRICT, PIN
              682011.
      4       THE STATION HOUSE OFFICER
              THADIYITTAPARAMBA POLICE STATION, AM ROAD,
              VAZHAKKULAM, ERNAKULAM- 683 105.
OTHER PRESENT:

              GP P.S.APPU


          THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON    24.06.2022,   THE   COURT    ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P.(C) No.17590 of 2022

                                     -2-



                               JUDGMENT

Dated this the 24th day of June, 2022

The petitioner's application for gun licence

was rejected under Ext.P7. Aggrieved, he

preferred an appeal before the Land Revenue

Commission. As certain defects were noted in the

appeal memorandum, the petitioner was called upon

to cure the defects. Accordingly, petitioner

cured the defects as per Ext.P10. The writ

petition is filed, aggrieved by the delay in

deciding the appeal.

2. Learned Government Pleader pointed out

that a large number of appeals are pending before

the Land Revenue Commissioner and at least three

months ought to be granted for deciding the

appeal.

Accordingly, the writ petition is disposed

of, directing the first respondent to take up

Ext.P8, as corrected by Ext.P10, and pass W.P.(C) No.17590 of 2022

appropriate orders thereon within three months of

receipt of a copy of this judgment.

Sd/-

V.G.ARUN JUDGE

Scl/24.06.2022.

W.P.(C) No.17590 of 2022

APPENDIX OF WP(C) 17590/2022

PETITIONER EXHIBITS Exhibit P1 TRUE PHOTOCOPY OF THE PROCEEDINGS OF THE 2ND RESPONDENT WITH NO. M3- 88498/2016 DATED 24.10.2018. Exhibit P2 TRUE PHOTOCOPY OF THE ARMS LICENSE ISSUED BY THE 2ND RESPONDENT DATED 19.09.2018.

Exhibit P3 TRUE PHOTOCOPY OF THE APPLICATION FOR RENEWAL OF ARMS LICENSE DATED 12.07.2021 SUBMITTED BEFORE THE 2ND RESPONDENT.

Exhibit P4 TRUE PHOTOCOPY OF THE LETTER ISSUED BY THE 2ND RESPONDENT TO THE 3RD RESPONDENT AND 4TH RESPONDENT DATED 18.07.2021.

Exhibit P5 TRUE PHOTOCOPY OF THE RECEIPT FOR DEPOSIT UNDER SECTION 21(1) OF THE ARMS ACT DATED 18.10.2021 Exhibit P6 TRUE PHOTOCOPY OF THE NOTICE ISSUED FROM THE COLLECTORATE ERNAKULAM DATED 01.04.2022.

Exhibit P7 TRUE PHOTOCOPY OF THE ORDER PASSED BY THE 2ND RESPONDENT WITH NO.

DCEKM/5675/2021-M3 DATED 24.04.2022. Exhibit P8 TRUE PHOTOCOPY OF THE APPEAL SUBMITTED BEFORE THE 1ST RESPONDENT DATED 09.05.2022.

Exhibit P9 TRUE PHOTOCOPY LETTER ISSUED BY THE IST RESPONDENT DATED 3.6.2022 Exhibit P10 TRUE PHOTOCOPY OF THE APPEAL PETITION SUBMITTED BEFORE THE IST RESPONDENT DATED 8.6.2022 Exhibit P11 TRUE PHOTOCOPY OF THE CHALLAN RECEIPT DATED 8.6.2022 Exhibit P12 TRUE PHOTOCOPY OF THE NOTICE ISSUED BY THE IST RESPONDENT DATED 15.6.2022