Varghese K.K vs Commissioner Of Land Revenue
2024 Latest Caselaw 30156 Ker

Kerala High Court

Varghese K.K vs Commissioner Of Land Revenue on 24 October, 2024

Author: D. K. Singh

Bench: D. K. Singh

WP(C) NO. 37212 OF 2024




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                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                               PRESENT

                            THE HONOURABLE MR. JUSTICE D. K. SINGH

                 THURSDAY, THE 24TH DAY OF OCTOBER 2024 / 2ND KARTHIKA, 1946

                                        WP(C) NO. 37212 OF 2024


PETITIONER/S:

                VARGHESE K.K, AGED 63 YEARS
                S/O. KORA K.O., KEECHERIL HOUSE, MEEMPARA, CHUNDAKUZHI P.O, VENGOOR WEST,
                ERNAKULAM, PIN - 683546


                BY ADVS. R.SANJITH; C.S.SINDHU KRISHNAH; GOURI LAIJU



RESPONDENT/S:

                COMMISSIONER OF LAND REVENUE
                OFFICE OF THE COMMISSIONER OF LAND REVENUE, PUBLIC OFFICE BUILDING
                MUSEUM ROAD, OPPOSITE ZOO, VIKAS BHAVAN P.O, THIRUVANANTHAPURAM,
                KERALA, PIN - 695033



OTHER PRESENT:

                SRI, SREEJITH V.S.-GP


       THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 24.10.2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 37212 OF 2024




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                                   JUDGMENT

The petitioner's application for an Arms License was rejected by

the District Collector, Ernakulam, vide order dated 02.04.2024. Being

aggrieved by the said order of rejection of the application for an Arms

License, the petitioner preferred an appeal under Section 18 of the Arms

Act 1959 before the Land Revenue Commissioner, Thiruvananthapuram.

However, no decision has been taken on the said appeal.

2. The petitioner has now, therefore, filed this writ petition

seeking a direction to the respondent to consider and pass an order on

Ext.P1 appeal of the petitioner expeditiously.

3. Considering the limited prayer made in this petition, the writ

petition is disposed of with direction to the respondent to consider and

pass orders on Ext.P1 appeal preferred by the petitioner against the

order dated 02.04.2024 passed by the District Collector, Ernakulam,

expeditiously, preferably within two months, in accordance with the WP(C) NO. 37212 OF 2024

2024:KER:79198

law, after giving opportunity of hearing to the petitioner, if a decision

has already not been taken on the said appeal.

Sd/-

D. K. SINGH JUDGE

jjj WP(C) NO. 37212 OF 2024

2024:KER:79198

APPENDIX OF WP(C) 37212/2024

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE APPEAL MEMORANDUM DATED 20.06.2024 IN LR/7824/24/LRA2 PREFERRED BY THE PETITIONER BEFORE THE RESPONDENT