Kerala High Court
C.I.Pankajakshan vs State Of Kerala on 28 November, 1995
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
TUESDAY,THE 15TH DAY OF SEPTEMBER 2015/24TH BHADRA, 1937
WP(C).No. 21945 of 2012 (P)
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PETITIONER:
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C.I.PANKAJAKSHAN, S/O. ITTAMAN,
CHITTIATH HOUSE, MANGALAM DAM POST,
ALATHUR, PALAKKAD.
BY ADV. SRI.M.C.JOHN
RESPONDENT(S):
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1. STATE OF KERALA, REPRESENTED
BY PRINCIPAL SECRETARY(HOME) DEPARTMENT,
SECRETARIAT, THIRUVANANTHAPURAM-695 001.
2. THE DISTRICT COLLECTOR,
PALAKKAD-678 001.
3. THE ADDITIONAL DISTRICT MAGISTRATE,
CIVIL STATION, PALAKKAD-678 001.
4. THE SUPERINTENDENT OF POLICE,
(RURAL) PALAKKAD-678 001.
BY GOVERNMENT PLEADER SMT.C.K.SHERIN
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 15-09-2015, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
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WP(C).No. 21945 of 2012 (P)
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APPENDIX
PETITIONERS' EXHIBITS:
EXT. P1: TRUE COPY OF RELEVANT PAGES OF THE LICENCE NO.596/ALR/95
DATED 28.11.1995.
EXT. P2 : TRUE COPY OF THE APPLICATION DATED 18.11.2011.
EXT. P3 : TRUE COPY OF THE CLALAN RECEIPT DATED 18.11.2011.
EXT. P4 : TRUE COPY OF THE CIRCULAR NO.76689/F1/09/HOME
DATED 14.9.2010 ISSUED BY THE 1ST RESPONDENT.
RESPONDENTS' EXHIBITS: NIL.
//TRUE COPY//
P.S.TO JUDGE
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A.MUHAMED MUSTAQUE, J.
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W.P.(C).No. 21945 of 2012
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Dated this the 15th day of September, 2015
J U D G M E N T
The petitioner approached this Court on account of delay in concluding the proceedings for renewal application submitted for arms licence.
2. In view of the pendency of the application as above, there shall be a direction to the third respondent to conclude the proceedings in Ext.P2 after adverting to the judgment of this Court in Chandran Nair vs. Additional District Magistrate Kasaragod and others [2015 (1) KHC 351] and Mohammed Shafi vs. District Collector [2012 (1) KLT 427].
The writ petition is disposed of, as above.
sd/-
sab A.MUHAMED MUSTAQUE, JUDGE