M.L. Babu vs The District Collector And ...
2023 Latest Caselaw 8653 Ker

WP(C) NO. 26139 OF 2023            1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    WEDNESDAY, THE 9TH DAY OF AUGUST 2023 / 18TH SRAVANA, 1945
                          WP(C) NO. 26139 OF 2023
PETITIONER/S:

               M.L. BABU
               AGED 56 YEARS
               S/O. LATE LONAPPAN, MUNJELI HOUSE, NANDANAM,
               VEMBALLOOR P.O., PALAKKAD, PIN - 678502

               BY ADVS.
               D.KISHORE
               MEERA GOPINATH
               R.MURALEEKRISHNAN (MALAKKARA)


RESPONDENT/S:
     1    THE DISTRICT COLLECTOR AND DISTRICT MAGISTRATE
          OFFICE OF THE DISTRICT COLLECTOR, PALAKKAD, PIN -
          678001

      2        THE DISTRICT SUPERINTENDENT OF POLICE
               PALAKKAD, PIN - 678010

      3        THE STATION HOUSE OFFICER
               PUDUNAGARAM POLICE STATION, PALAKKAD, PIN - 678503


OTHER PRESENT:
          SMT. VIDYA KURIAKOSE, GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26139 OF 2023             2




                        P.V.KUNHIKRISHNAN, J
                    ---------------------------------------
                      W.P.(C.) No. 26139 of 2023
                     --------------------------------------
                Dated this the 9th day of August, 2023


                                JUDGMENT

The above writ petition is filed with following prayers :

"(a) Issue a writ of mandamus or any other appropriate writ, direction or order directing the 1st respondent to consider and pass final orders of the application submitted by the petitioner in Form No.III of the Arms Rules, 2016 as evidenced from Exhibit P1 for the grant of Arms Licence expeditiously and to grant the same, if otherwise eligible.

(b) To dispense with the filing of English translation of vernacular documents produced along with the Writ petition.

(c) grant such other reliefs which this Honourable Court may deem fit and proper in the interest of justice. " [SIC]

2. The petitioner submitted an application for Arms

Licence as evident by Ext.P1 receipt. The grievance of the

petitioner is that the same is not considered by the 1 st

respondent. Hence, this writ petition is filed.

3. Heard the learned counsel for the petitioner and the

learned Government Pleader.

4. After hearing both sides, I think this writ petition

itself can be disposed of directing the 1 st respondent to consider

the application as evident by Ext.P1 receipt and dispose the

same within a time frame.

Therefore, this writ petition is disposed of with the

following directions :

1) The 1st respondent is directed to consider and pass

appropriate orders in the Arms Licence application

submitted by the petitioner as evident by Ext.P1 receipt,

as expeditiously as possible, at any rate, within six weeks

from the date of receipt of a certified copy of this

judgment.

2) The petitioner will produce a certified copy of this

judgment along with a copy of this writ petition before the

1st respondent for compliance.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF WP(C) 26139/2023

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT ISSUED BY THE 1ST RESPONDENT EVIDENCING THE ACCEPTANCE OF APPLICATION SUBMITTED BY THE PETITIONER FOR THE GRANT OF ARMS LICENCE