Kerala High Court
C.Chandran Nair vs The Additional District Magistrate on 1 October, 2010
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 30219 of 2010(B)
1. C.CHANDRAN NAIR,
... Petitioner
Vs
1. THE ADDITIONAL DISTRICT MAGISTRATE,
... Respondent
2. THE COMMISSIONER,
For Petitioner :SRI.SUNNY MATHEW
For Respondent : No Appearance
The Hon'ble MR. Justice ANTONY DOMINIC
Dated :01/10/2010
O R D E R
ANTONY DOMINIC, J.
--------------------------------------------------
W.P.(C) NO.30219 OF 2010(B)
--------------------------------------------------
Dated this the Ist day of October, 2010
J U D G M E N T
By Ext.P1 passed by the first respondent, renewal of the gun licence was declined to the petitioner. He filed Ext.P2 appeal before the 2nd respondent along with Ext.P3 stay petition. In this writ petition he complains of delay in the disposal of the appeal and also seeks orders on the stay petition also.
2. Having regard to the fact that renewal has been declined, I am not persuaded to direct consideration of the stay petition. However, I am satisfied that the appeal deserves to be accepted and disposed of on an early date.
Therefore, I dispose of this writ petition directing that the 2nd respondent to consider Ext.P2 appeal filed by the petitioner, at any rate within 6 weeks from the date of production of a copy of the judgment.
(ANTONY DOMINIC) JUDGE vi/ WPC.No. /09 :2 :