Kerala High Court
Pradeep Kumar E vs District Collector on 9 February, 2026
WP(C) NO. 47921 OF 2025 1
2026:KER:11495
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
MONDAY, THE 9TH DAY OF FEBRUARY 2026 / 20TH MAGHA, 1947
WP(C) NO. 47921 OF 2025
PETITIONER:
PRADEEP KUMAR E,
AGED 57 YEARS
S/O KRISHNAN VAIDYAR, KRISHNAPURAM HOUSE AROOR P.O,
PURAMERI, KOZHIKODE, PIN - 673507
BY ADVS.
SMT.ASWINI SANKAR R.S.
SRI.P.YADHU KUMAR
SMT.ASWATHY MENON
SMT.SIMMY JOSEPH
RESPONDENT:
DISTRICT COLLECTOR,
OFFICE OF THE DISTRICT COLLECTOR, COLLECTORATE, KOZHIKODE,
PIN - 673001
SRI. P.S. APPU, GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.02.2026, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 47921 OF 2025 2
2026:KER:11495
JUDGMENT
The petitioner challenges Ext.P1 licence, which restricted the validity of the petitioner's arms licence to one year and further seeks a direction to issue the same for a period of five years.
2. It is submitted by both sides that the issue is covered in favour of the petitioner by the judgment in W.P.(C) No.8335/2025 dated 22.05.2025.
3. Accordingly, the period of validity of the licence mentioned in Ext.P1 is quashed, and there will be a direction to the respondent to grant the petitioner a licence for five years from the date of issuance of the licence. Appropriate orders as directed above shall be passed, within one month from the date of receipt of a copy of this judgment. It is made clear that only the period mentioned in Ext.P2 is varied, and all other contentions will remain.
The writ petition is allowed as above.
Sd/-MOHAMMED NIAS C.P. JUDGE lsn WP(C) NO. 47921 OF 2025 3 2026:KER:11495 APPENDIX OF WP(C) NO. 47921 OF 2025 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ORDER ISSUED DATED 17.05.2025 BY THE RESPONDENT TO THE PETITIONER Exhibit P2 TRUE COPY OF THE JUDGEMENT DATED 22.05.2025 IN WP(C) NO. 8335/2025, MELBIN K. THOMAS V. ADDITIONAL DISTRICT MAGISTRATE BY THIS HON'BLE HIGH COURT OF KERALA