Sathyan.T.V vs The District Collector
2023 Latest Caselaw 3980 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
         THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                         WP(C) NO. 11485 OF 2023
PETITIONER/S:

              SATHYAN.T.V, AGED 49 YEARS
              S/O T.K.VELAYUDHAN, THURUTHUMMAL HOUSE,
              KOTTANALLOOR.P.O KOTTANALLOOR VILLAGE,
              THRISSUR DISTRICT, PIN-680683, PIN - 680683
              BY ADV K.K.SETHUKUMAR


RESPONDENT/S:

     1        THE DISTRICT COLLECTOR
              COLLECTORATE, THRISSUR DISTRICT,
              THRISSUR, AYYANTHOL.P.O - 680002,
     2        THE ADDITIONAL DISTRICT MAGISTRATE
              COLLECTORATE,THRISSUR DISTRICT , AYYANTHOL.P.O - 680002,
     3        THE DISTRICT POLICE CHIEF
              THRISSUR DISTRICT,THRISSUR.P.O - 680002,

     4        THE STATION HOUSE OFFICER ALUR POLICE STATION, ALUR,
              THRISSUR DISTRICT, ALUR PO 680 683

              R BY GP SMT. DEEPA NARAYANAN
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 11485 OF 2023         ..2..




                          JUDGMENT

The petitioner is an Ex-service man and had made

Ext.P3 application before the 2nd respondent for renewal

of his arms license, which has expired on 31.12.2022. The

grievance of the petitioner is that his application for

renewal of arms license has not yet been considered by

the 2nd respondent.

2. Heard the learned counsel for the petitioner and

the learned Government Pleader.

3. In the facts and circumstances of the case, there

will be a direction to the 2nd respondent to consider and

pass appropriate orders on Ext.P3 application for renewal

of arms license, if the same is submitted in order, within a

period of two months from the date of receipt of a copy of

this judgment. The petitioner shall produce a copy of this

writ petition along with the certified copy of the judgment WP(C) NO. 11485 OF 2023 ..3..

before the 2nd respondent, within a period of one week

from the date of receipt of a copy of this judgment.

The writ petition is disposed of with the above

direction.

Sd/-

                           MURALI PURUSHOTHAMAN
                                   JUDGE
SB
 WP(C) NO. 11485 OF 2023         ..4..

                          APPENDIX

PETITIONER EXHIBITS
Exhibit P1         TRUE PHOTOCOPY OF CERTIFICATE OF SERVICE
                   DATED 05/03/2009
Exhibit P2         TRUE COPY OF THE ARMS LICENSE NO.
                   1111/MKP
Exhibit P3         TRUE PHOTOCOPIES OF THE APPLICATION
                   DATED 17/10/2022
Exhibit P4         TRUE PHOTOCOPY OF PAYMENT CHELLAN DATED
                   17/10/2022
Exhibit P5         TRUE PHOTOCOPY OF RECEIPT NO.C5-

183360002462022014 DATED 31/10/2022 Exhibit P6 TRUE COPY OF THE STATEMENT OF THE PETITIONER RECORDED BY THE 4TH RESPONDENT DATED 17/12/2022 MAILED OBTAINED UNDER RTI ACT Exhibit P7 TRUE COPY OF THE REPRESENTATION DATED 28/03/2023 BY E-MAILED TO THE 1ST RESPONDENT