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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 A.MUHAMED MUSTAQUE

                FRIDAY,THE 12TH DAY OF FEBRUARY 2016/23RD MAGHA, 1937

                                 WP(C).No. 5440 of 2016 (D)
                                    ---------------------------

PETITIONER :
----------------------

            NAIJO JACOB,
            AGED 39 YEARS, S/O.JACOB,
            PARAMBY HOUSE, KHANNA NAGAR P.O.,
            THRISSUR DISTRICT.

            BY ADV. SRI.P.K.VARGHESE

RESPONDENT :
-----------------------

            THE DISTRICT MAGISTRATE,
            COLLECTORATE, AYYANTHOLE,
            THRISSUR DISTRICT - 680 001.

             BY GOVT. PLEADER SRI. MANOJ P. KUNJACHAN

            THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
            ON 12-02-2016, THE COURT ON THE SAME DAY DELIVERED THE
            FOLLOWING:


Mn


                                                                        ...2/-

WP(C).No. 5440 of 2016 (D)
--------------------------------------

                                                      APPENDIX

PETITIONERS' EXHIBITS :
-------------------------------------

EXT.P1:              TRUE COPY OF THE CERTIFICATE OF MERIT ISSUED BY THE INDIAN
                     NAVAL RIFLE ASSOCIATION.

EXT.P2:              TRUE COPY OF THE CERTIFICATE OF MERIT DATED 1.12.2003 ISSUED
                     BY THE ARMY RIFLE ASSOCIATION OF INDIA.

EXT.P3:              TRUE COPY OF THE CERTIFICATE OF MERIT DATED NIL ISSUED BY
                     THE WESTERN NAVAL COMMAND.

EXT.P4:              TRUE COPY OF THE CERTIFICATE OF MERIT ISSUED BY THE KERALA
                     STATE RIFLE ASSOCIATION.

EXT.P5:              TRUE COPY OF THE LETER DATED 17.10.2014 SEND BY THE
                     RESPONDENT.

EXT.P6:              TRUE COPY OF THE APPLICATION DATED 20.01.2016 SUBMITTED BY
                     THE PETITIONER BEFORE THE RESPONDENT.

EXT.P7:              TRUE COPY OF THE RECEIPT DATED 21.01.2016.

EXT.P8:              TRUE COPY OF THE NOTICE DATED 6.1.2016.

RESPONDENT(S)' EXHIBITS                     :         NIL
-----------------------------------------------------------

                                                                    //TRUE COPY//




                                                                    P.A. TO JUDGE
Mn



                   A.MUHAMED MUSTAQUE, J.
                  ==================
                    W.P.(C).No. 5440 of 2016
                  ==================
           Dated this the 12th day of February, 2016


                          J U D G M E N T

The petitioner approached the District Magistrate for renewal of All India Sports Arms Licence. In view of the limited request, there shall be a direction to the District Magistrate to consider the application within one month from the date of receipt of the copy of this judgment.

The writ petition is disposed of, as above.

sd/-

sab                             A.MUHAMED MUSTAQUE, JUDGE