Kerala High Court
M.K.Asaf Ali vs The Additional District Magistrate on 28 March, 2008
Author: Kurian Joseph
Bench: Kurian Joseph
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C) No. 28012 of 2004(I)
1. M.K.ASAF ALI, HAFSA MAHAL,
... Petitioner
Vs
1. THE ADDITIONAL DISTRICT MAGISTRATE,
... Respondent
2. THE ADDITIONAL DISTRICT MAGISTRATE,
3. THE TAHSILDAR,
4. THE SUB INSPECTOR OF POLICE,
For Petitioner :SRI.P.BHASKARAN
For Respondent : No Appearance
The Hon'ble MR. Justice KURIAN JOSEPH
Dated :28/03/2008
O R D E R
KURIAN JOSEPH, J.
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W.P.(C). No. 28012 OF 2004
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Dated this the 28th day of March, 2008.
J U D G M E N T
In the matter of re-registration of Arms licence, it is submitted that Exhibit P10 application is still pending before the second respondent. There will be a direction to the second respondent to take appropriate action on Exhibit P10 application within a period of two months from the date of production of a copy of this judgment by the petitioner.
This writ petition is disposed of as above.
KURIAN JOSEPH, JUDGE.
smp