Kerala High Court
Naijo Jacob vs The District Magistrate on 1 December, 2003
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
WEDNESDAY, THE 8TH DAY OF FEBRUARY 2017/19TH MAGHA, 1938
WP(C).No. 38903 of 2016 (K)
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PETITIONER(S):
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NAIJO JACOB,
AGED 39 YEARS, S/O JACOB,
PARAMBY HOUSE,
KHANNA NAGAR P.O.,
THRISSUR DISTRICT.
(NOW RESIDING AT, 238 FALMERE WAY,
NE-CALGARY, ALBERLA, CANADA-T3J 2X6).
BY ADVS.SRI.P.K.VARGHESE
SRI.P.P.BIJU
RESPONDENT(S):
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THE DISTRICT MAGISTRATE,
COLLECTORATE, AYYANTHOLE,
THRISSUR DISTRICT.
BY ADV. GOVERNMENT PLEADER SRI. S. KANNAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08-02-2017, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
EL
WP(C).No. 38903 of 2016 (K)
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APPENDIX
PETITIONER(S)' EXHIBITS
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EXHIBIT P1: TRUE COPY OF THE CERTIFICATE OF MERIT ISSUED BY THE
INDIAN NAVAL RIFLE ASSOCIATION.
EXHIBIT P2: TRUE COY OF THE CERTIFICATE OF MERIT DATED 1.12.2003
ISSUED BY THE ARMY RIFLE ASSOCIATION OF INDIA.
EXHIBIT P3: TRUE COPY OF THE CERTIFICATE OF MERIT DATED NIL ISSUED
BY THE WESTERN NAVAL COMMAND.
EXHIBIT P4: TRUE COPY OF THE CERTIFICATE OF MERIT DATED 1.12.2003
ISSUED BY THE KERALA STATE RIFLE ASSOCIATION.
EXHIBIT P5: TRUE COPY OF THE LETTER DATED 17.10.2014 SENT BY THE
RESPONDENT.
EXHIBIT P6: TRUE COPY OF THE APPLICATION DATED 20.1.2016 SUBMITTED
BY THE PETITIONER BEFORE THE RESPONDENT.
EXHIBIT P7: TRUE COPY OF THE RECEIPT DATED 21.1.2016.
EXHIBIT P8: TRUE COPY OF THE NOTICE DATED 6.1.2016 ISSUED BY THE
RESPONDENT.
EXHIBIT P9: TRUE COPY OF THE JUDGMENT DATED 12.2.2016 OF THIS
HON'BLE COURT.
EXHIBIT P10: TRUE COPY OF THE NOTIFICATION NO.S.O.1988 (E) DATED
4.8.2014 OF THE MINISTRY OF HOME AFFAIRS, NEW DELHI.
EXHIBIT P11: TRUE COPY OF THE COMMUNICATION DATED 26.4.2016 SENT BY
THE SECRETARY, NATIONAL RIFLE ASSOCIATION OF INDIA
DATED 26.4.2016.
EXHIBIT P12: TRUE COPY OF THE REPRESENTATION DATED 9.10.2016 GIVEN
BY THE PETITIONER.
EXHIBIT P13: TRUE COPY OF THE REPRESENTATION DATED 15.10.2016 GIVEN
BY THE PETITIONER.
RESPONDENT(S)' EXHIBITS
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EXHIBIT R1(A) TRUE COPY OF THE ORDER DATED 28.01.2017
TRUE COPY
P.S. TO JUDGE
EL
SHAJI P. CHALY, J.
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W.P.(C). No.38903 of 2016
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Dated this the 8th day of February, 2017
JUDGMENT
This writ petition is filed by the petitioner contending that, even though Exts.P12 and P13 renewal applications were filed before the respondent seeking renewal of the Arms licence provided to the petitioner in the category of sports, the respondent has not taken any action to consider the same on an early basis.
2. During the pendency of this writ petition, an affidavit is filed by the respondent stating that, on 28.1.2017 the said applications were considered and Ext.R1(a) order is passed.
3. Therefore, the challenge made in this writ petition consequent to the inaction of the respondent fails. Accordingly writ petition is dismissed, however, leaving open the liberty of the petitioner to challenge against Ext.R1(a) order suitably and in accordance with the provisions of Arms Act, 1959.
Sd/-
SHAJI P. CHALY JUDGE smv 08.02.2017 W.P.(C). No. 2