Dileep M.S vs The District Collector, Malappuram
2024 Latest Caselaw 15069 Ker

Kerala High Court

Dileep M.S vs The District Collector, Malappuram on 4 June, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
         TUESDAY, THE 4TH DAY OF JUNE 2024 / 14TH JYAISHTA, 1946
                         WP(C) NO. 17301 OF 2024
PETITIONER:

              DILEEP M.S.
              AGED 36 YEARS
              S/O. SIVADASAN, MANGATTUTHODIKA HOUSE,
              KAVALAPPARA, BHOODANAM P.O.,
              KURUMBILANGOD, NILAMBUR TALUK,
              MALAPPURAM DISTRICT, PIN - 679334

              BY ADVS.
              C.M.MOHAMMED IQUABAL
              P.ABDUL NISHAD
              T.H.RAIHANATH
              ANGEL MARY GEORGE
              MUHAMMED AMEEN
              ISTINAF ABDULLAH
RESPONDENTS:

     1        THE DISTRICT COLLECTOR,
              MALAPPURAM
              COLLECTORATE, POST MALAPPURAM,
              PIN - 676505
     2        THE ADDITIONAL DISTRICT MAGISTRATE
              COLLECTORATE, POST MALAPPURAM,
              PIN - 676505
     3        THE DISTRICT POLICE CHIEF
              OFFICE OF THE DISTRICT POLICE CHIEF,
              POST MALAPPURAM, PIN - 676505
     4        THE STATION HOUSE OFFICER
              POTHUKALLU POLICE STATION, POTHUKAL P.O.,
              MALAPPURAM DISTRICT, PIN - 679334

              SRI.S.GOPINATHAN-SR.GOVERNMENT PLEADER

     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) No.17301 Of 2024
                                2




                          JUDGMENT

Dated this the 4th day of June, 2024

The petitioner, who has applied for a Gun Licence and

whose application has not been considered, is before this

Court seeking the following reliefs:-

"a) Issue a Writ of Mandamus or any other appropriate writ, order or direction directing the respondents to issue gun license to the petitioner as per Ext. P4 application for gun license.

b) Issue a Writ of Mandamus or any other appropriate writ, order or direction directing the respondents to accept Ext.P4 application and necessary fee for gun license and consider the same within a time stipulated by this Hon'ble Court."

2. On instructions, Senior Government Pleader

submits that the petitioner has not remitted the prescribed

fee. The petitioner has to produce S1, S2 and S3 Certificates

also. If the fee is paid and relevant Certificates are made

available, his application can be considered and a decision

can be taken expeditiously in accordance with law. WP(C) No.17301 Of 2024

In view of the stand so taken by the respondents, the

writ petition is disposed of directing the petitioner to remit the

fee and make available the requisite Certificates to the 1 st

respondent-District Collector within a period of two weeks

from today. If the petitioner produces the relevant documents

and the requisite Certificates and if the application is in

order, the 1st respondent shall consider the same and take

appropriate decision thereon as expeditiously as possible

and at any rate, within a period of two months.

Sd/-

N.NAGARESH JUDGE hmh WP(C) No.17301 Of 2024

APPENDIX OF WP(C) 17301/2024

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE IDENTITY CARD OF THE PETITIONER Exhibit P2 THE TRUE COPY OF THE CERTIFICATE ISSUED BY RETURNING OFFICER OF POTHUKALLU GRAMA PANCHAYATH DATED 16.12.2020 Exhibit P3 THE TRUE COPY OF THE CONSENT LETTER ISSUED BY THE COCHIN ARMOURY DATED 15.03.2024 Exhibit P4 THE TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER FOR GUN LICENSE DATED 15.03.2024 Exhibit P5 THE TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER DATED NIL Exhibit P6 THE TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT DATED 15.04.2024 Exhibit P7 THE TRUE COPY OF THE COMMUNICATION ISSUED BY THE 1ST RESPONDENT DATED 02.05.2024 Exhibit P8 THE TRUE COPY OF THE INTERIM ORDER IN W.P.©.NO.19708/ 2022 OF THIS HON'BLE COURT DATED 29.07.2022 Exhibit P9 THE TRUE COPY OF THE ORDER ISSUED BY THE STATE POLICE CHIEF DATED 23.10.2022