Sinoy P. Joy vs Land Revenue Commissioner
2023 Latest Caselaw 7647 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
        FRIDAY, THE 14TH DAY OF JULY 2023 / 23RD ASHADHA, 1945
                        WP(C) NO. 22876 OF 2023
PETITIONER:

            SINOY P. JOY
            AGED 45 YEARS
            S/O LATE JOY JOSEPH, PALLICKAMYALIL (H), THOTTUMUKKAM,
            AREEKODE, KOZHIKODE, PIN - 673639

            BY ADVS.
            ALEX ABRAHAM
            C.C.ABRAHAM
            NIKHIL RAJ


RESPONDENTS:
     1     LAND REVENUE COMMISSIONER
           PUBLIC OFFICE BUILDING, MUSEUM ROAD,
           VIKHAS BHAVAN P.O, THIRUVANANTHAPURAM,
           KERALA, PIN - 695033

    2       ADDITIONAL DISTRICT MAGISTRATE
            WAYANAD RD, CIVIL STATION, ERANHIPPALAM,
            KOZHIKODE, KERALA, PIN - 673020


OTHER PRESENT:

            SRI.B.S.SYAMANTAK, GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.07.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P (C) No.22876 of 2023

                                     2

                  P.V.KUNHIKRISHNAN
              ---------------------
                 W.P (C) No.22876 of 2023
           ---------------------------
             Dated this the 14th day of July, 2023

                              JUDGMENT

This writ petition is filed with the following prayers:-

"i. Issue a writ of Mandamus or any other appropriate writ order or direction directing the 1st respondent to consider and dispose of Exhibit-P3 appeal preferred by the petitioner herein within a time frame stipulated by this Hon'ble Court.

ii. Grant such other reliefs as are deem just and necessary in the facts and circumstances of the case. AND

iii. To issue such directions dispensing production of English translation of documents in vernacular languages unless otherwise directed by this Hon'ble Court " (SIC)

2. The petitioner filed Ext.P3 appeal against Ext.P2

order by which a gun licence application is rejected. The

grievance of the petitioner is that the appeal is not

considered by the 1st respondent.

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 W.P (C) No.22876 of 2023

consider Ext.P3 appeal 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 Ext.P3 appeal, after giving an opportunity of hearing to the petitioner, as expeditiously as possible, at any rate within three months 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 the writ petition with exhibits before the 1st respondent for compliance.

Sd/-

P.V.KUNHIKRISHNAN JUDGE bng W.P (C) No.22876 of 2023

APPENDIX OF WP(C) 22876/2023

PETITIONER EXHIBITS

Exhibit-P1 TRUE COPY OF THE APPLICATION FORM DATED 18.11.2021, SUBMITTED BEFORE THE 2ND RESPONDENT

Exhibit-P2 TRUE COPY OF THE ORDER DATED 13/03/2023, BY THE 2ND RESPONDENT REJECTING THE APPLICATION FILED BY THE PETITIONER

Exhibit-P3 TRUE COPY OF THE APPEAL SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 03.04.2023 WITHOUT ANNEXURES