Kerala High Court
A.R.Narayanan vs Additional District Magistrate on 27 March, 2026
Author: Murali Purushothaman
Bench: Murali Purushothaman
WP(C) NO. 19708 OF 2022
and connected cases
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2026:KER:27488
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA,
1948
WP(C) NO. 19708 OF 2022
PETITIONERS:
1 KERALA INDEPENDENT FARMERS ASSOCIATION
(KIFA),
AGED 41 YEARS
5/518, NIRANATH BUILDING, THALAYAD P.O.,
UNNIKULAM, KOZHIKODE - 673 574, REPRESENTED
BY ITS CHAIRMAN SRI. ALEX OZHUKAYIL CHANDY
FRANCIS, AGED 41 YEARS, S/O CHANDY FRANCIS,
OZHUKAYIL HOUSE,KARIYATHUMPARA, KALLANODE
P.O., KOZHIKODE
2 SHINOY GEORGE, AGED 40 YEARS
AGED 40 YEARS, S/O ANTONY GEORGE,
VETTIKKATTU, MYSORE MALA P.O. MUKKOM,
KOZHIKODE -673602
3 BRISTO BABU, AGED 24 YEARS
AGED 24 YEARS, S/O BABU A.A., AKKAL HOUSE
POVANCHIRA P.O. THRISSUR- 680652
BY ADVS.
SRI.A.J.RIYAS
SMT.M.M.GRACY
SMT.SARITHA THOMAS
SHRI.ALEN J. CHERUVIL
RESPONDENTS:
1 UNION OF INDIA,
WP(C) NO. 19708 OF 2022
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REPRESENTED BY SECRETARY, MINISTRY OF HOME
AFFAIRS, NORTH BLOCK, NEW DELHI, PIN - 110001
2 THE STATE POLICE CHIEF,
POLICE HEAD QUARTERS, VAZHUTHACAUD,
THIRUVANANTHAPURAM, KERALA- 695010
3 THE SECRETARY TO GOVERNMENT,
HOME AFFAIRS, THIRUVANANTHPAURAM - 695 001
4 THE PRINCIPAL SECRETARY TO GOVERNMENT,
DEPARTMENT OF AGRICULTURE,
THIRUVANANTHAPURAM - 695 001
5 THE PRINCIPAL SECRETARY,
DEPARTMENT OF FOREST AND WILDLIFE,
THIRUVANANTHAPURAM-695 001
6 ADDITIONAL DISTRICT MAGISTRATE,
COLLECTORATE KOZHIKODEWAYANAD RD, CIVIL
STATION, ERANHIPPALAM, KOZHIKODE, KERALA
-673020
7 ADDITIONAL DISTRICT MAGISTRATE,
DISTRICT COLLECTOR'S OFFICE THRISSUR, FIRST
FLOOR, CIVIL STATION, CIVIL LINES RD, KALYAN
NAGAR, AYYANTHOLE, THRISSUR, KERALA- 680003
8 STATE OF KERALA,
REPRESENTED BY CHIEF SECRETARY TO GOVERNMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-
695 001
*9 PRESIDENT DISTRICT GUN OWNERS WELFARE
ASSOCIATION,
OFFICE OF THE GUN OWNERS WELFARE ASSOCATION,
KOTTAYAM-686002.
10 SECRETARY,
DISTRICT GUN OWNERS WELFARE ASSOCIATION,
OFFICE OF THE DISTRICT GUN OWNERS WELFARE
ASSOCATION, KOTTAYAM-686002-
(*ADDL.R9 & R10 IMPLEADED AS PER ORDER DATED
25-07-2022IN IA 1/2022).
WP(C) NO. 19708 OF 2022
and connected cases
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BY ADVS.
SHRI.M.N.MANMADAN, CGC
SRI.LIJI.J.VADAKEDOM
SHRI.TOM E. JACOB
SMT.REXY ELIZABETH THOMAS
R BY GP SMT.DEVISHREE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 27.03.2026 ALONG WITH 24916/2023 AND OTHER
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 19708 OF 2022
and connected cases
:4:
2026:KER:27488
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA,
1948
WP(C) NO. 24916 OF 2023
PETITIONER/S:
N. KUNHIRAMAN,
AGED 62 YEARS
S/O. CHANDANKUTTY,NARANKULANGARA,
KARAYAD, PARAVOOR, PANAPUZHA P.O.,
KANNUR DISTRICT, PIN - 670306
BY ADVS.
SRI.M.ANUROOP
SRI.M.DEVESH
SHRI.MURSHID ALI M.
RESPONDENTS:
1 THE LAND REVENUE COMMISSIONER,
LAND REVENUE COMMISSIONERATE,
PUBLIC OFFICE BUILDING,
MUSEUM JUNCTION,
THIRUVANANTHAPURAM, PIN - 695033
2 THE DISTRICT MAGISTRATE KANNUR,
CIVIL STATION, KANNUR, PIN - 670002
3 THE DISTRICT POLICE CHIEF KANNUR,
POLICE HEAD QUARTERS,
KANNUR, PIN - 670002
WP(C) NO. 19708 OF 2022
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4 THE ADDITIONAL CHIEF SECRETARY,
DEPARTMENT OF HOME, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
R BY GP SMT.DEVISHREE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 27.03.2026 ALONG WITH W.P.C.NO.19708/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 19708 OF 2022
and connected cases
:6:
2026:KER:27488
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA,
1948
WP(C) NO. 13476 OF 2024
PETITIONER:
TOM SCARIA THOMAS, AGED 36 YEARS
S/O THOMAS V.S, RESIDING AT VAZHAYIL HOUSE,
MOONNILAVU P.O., PALA, KOTTAYAM,
KERALA, PIN - 686586
BY ADVS.
SHRI.LAL K.JOSEPH
SHRI.P.MURALEEDHARAN (THURAVOOR)
SMT.T.A.LUXY
SHRI.SURESH SUKUMAR
SRI.ANZIL SALIM
SHRI.SANJAY SELLEN
SMT.SONIA SHIBU
RESPONDENT/S:
1 UNION OF INDIA
MINISTRY OF HOME AFFAIRS, GOVERNMENT OF
INDIA, NEW DELHI, REPRESENTED BY THE
SECRETARY TO THE GOVERNMENT, PIN - 110001
2 STATE POLICE CHIEF
KERALA STATE POLICE HEADQUARTERS
VAZHUTHACAUD, THIRUVANANTHAPURAM,
KERALA, PIN - 695010
WP(C) NO. 19708 OF 2022
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3 LAND REVENUE COMMISSIONER
PUBLIC OFFICE BUILDING, MUSEUM ROAD,
OPPOSITE ZOO, VIKHAS BHAVAN P.O,
THIRUVANANTHAPURAM, KERALA, PIN - 695033
4 DISTRICT MAGISTRATE OR DISTRICT COLLECTOR
KOTTAYAM, KOTTAYAM - KUMILY RD, COLLECTORATE,
KOTTAYAM, KERALA, PIN - 686002
5 DISTRICT POLICE CHIEF
KOTTAYAM, DISTRICT POLICE CHIEF'S OFFICE
COLLECTORATE, KOTTAYAM, KERALA, PIN - 686002
6 DIVISIONAL FOREST OFFICER
KOTTAYAM DIVISIONAL FOREST OFFICE - KOTTAYAM
COLLECTORATE, KOTTAYAM, KERALA, PIN - 686002
7 MEENACHIL TAHASILDAR
MINI CIVIL STATION, GROUND FLOOR, 123, PALA
RAMAPURAM RD, PALA, KERALA, PIN - 686575
BY ADV GOVERNMENT PLEADER SMT.DEVISHREE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 27.03.2026 ALONG WITH W.P.C.NO.19708/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 19708 OF 2022
and connected cases
:8:
2026:KER:27488
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA,
1948
WP(C) NO. 15654 OF 2024
PETITIONER:
SINOY P. JOY
AGED 45 YEARS
S/O LATE JOY JOSEPH, PALLICKAMYALIL (H),
THOTTUMUKKAM, AREEKODE,
KOZHIKODE, PIN - 673639
BY ADVS.
SRI.ALEX ABRAHAM
SHRI.C.C.ABRAHAM
RESPONDENTS:
1 LAND REVENUE COMMISSIONER
PUBLIC OFFICE BUILDING, MUSEUM ROAD,
VIKHAS BHAVAN P.O, THIRUVANANTHAPURAM,
KERALA, PIN - 695033
2 ADDITIONAL DISTRICT MAGISTRATE
WAYANAD RD, CIVIL STATION, ERANHIPPALAM,
KOZHIKODE, KERALA, PIN - 673020
R BY GP SMT.DEVISHREE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 27.03.2026 ALONG WITH W.P.C.NO.19708/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 19708 OF 2022
and connected cases
:9:
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA,
1948
WP(C) NO. 32310 OF 2024
AGAINST THE JUDGMENT DATED 21.06.2022 IN WP(C)
NO.24700 OF 2012 OF HIGH COURT OF KERALA
PETITIONER:
A.R.NARAYANAN,AGED 65 YEARS
S/O.RAJENDRAN, ARATH HOUSE, MOSQUE ROAD,
KEEZHUR P.O., KUNNAMKULAM,
THRISSUR, PIN - 680523
BY ADVS.
SRI.C.A.ANOOP
SMT.R.KRISHNA
RESPONDENT/S:
ADDITIONAL DISTRICT MAGISTRATE,
FIRST FLOOR, CIVIL STATION,
CIVIL LINES RD, KALYAN NAGAR,
AYYANTHOLE, THRISSUR., PIN - 680003
BY ADV GOVERNMENT PLEADER SMT.DEVISHREE
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY
HEARD ON 27.03.2026 ALONG WITH W.P.C.NO.19708/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 19708 OF 2022
and connected cases
: 10 :
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA,
1948
WP(C) NO. 43684 OF 2024
PETITIONER/S:
MUNEER. V.K.
AGED 46 YEARS
S/O. KUNHALI.V.K., VELLAMKUNNAN HOUSE
KARAPARAMBA, PULPATTA.P.O. MALAPPURAM
DISTRICT, PIN - 676123
BY ADVS.
SHRI.SAJI KURIACHAN
SRI.M.R.NANDAKUMAR
SRI.JAYAPRAKASH NARAYANAN
SHRI.ARJUN ANIL
RESPONDENT/S:
1 THE LAND REVENUE COMMISSIONER
OFFICE OF THE LAND REVENUE COMMISSIONER
PUBLIC OFFICE BUILDING, VIKAS BHAVAN.P.O.
THIRUVANANTHAPURAM, PIN - 695033
2 THE DISTRICT COLLECTOR
OFFICE OF THE DISTRICT MAGISTRATE, CIVIL
STATION P.O. MALAPPURAM DISTRICT, PIN -
676505
3 THE ADDITIONAL DISTRICT COLLECTOR
OFFICE OF THE ADDITIONAL DISTRICT MAGISTRATE,
WP(C) NO. 19708 OF 2022
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CIVIL STATION P.O. MALAPPURAM DISTRICT, PIN -
676505
THIS WRIT PETITION (CIVIL) HHAVING BEEN FINALLY
HEARD ON 27.03.2026 ALONG WITH W.P.C.NO.19708/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 19708 OF 2022
and connected cases
: 12 :
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA,
1948
WP(C) NO. 23086 OF 2025
PETITIONER:
SAYED MOHAMMED A., AGED 45 YEARS
S/O. HAMSA, RESIDING AT ATTATHODI HOUSE,
MOORKKANADU P.O, MALAPPURAM, PIN - 679338
BY ADV SMT.RESMI NANDANAN
RESPONDENTS:
1 STATE OF KERALA,
REPRESENTED BY SECRETARY TO THE GOVERNMENT,
DEPARTMENT OF HOME AFFAIRS, SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001
2 THE ADDITIONAL DISTRICT MAGISTRATE,
COLLECTORATE, CIVIL STATION,
MALAPPURAM, PIN - 676505
3 THE LAND REVENUE COMMISSIONER,
OFFICE OF THE LAND REVENUE COMMISSIONER,
THIRUVANANTHAPURAM, PIN - 695001
BY ADV GOVERNMENT PLEADER SMT.DEVISHREE
THIS WRIT PETITION (CIVIL) HHAVING BEEN FINALLY
HEARD ON 27.03.2026 ALONG WITH W.P.C.NO.19708/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 19708 OF 2022
and connected cases
: 13 :
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA,
1948
WP(C) NO. 28721 OF 2025
PETITIONER:
GEORGE KURIAN, AGED 66 YEARS
S/O VARKEY, PEZHUMKATTIL HOUSE,
KOOTTICKAL P.O., WEMBLY,
IDUKKI, PIN - 683516
BY ADVS.
SHRI.BIJU K.C.
SMT.LEENA JOSEPH
RESPONDENTS:
1 STATE OF KERALA,
REP. BY ADDL. CHIEF SECRETARY, HOME
DEPARTMENT,SECRETARIAT MAIN BLOCK,
PALAYAM, THIRUVANANTHAPURAM, PIN - 695001
2 THE DISTRICT COLLECTOR,
LICENSING AUTHORITY UNDER THE ARMS ACT,
1959,COLLECTORATE, KUYILIMALA,
PAINAVU P.O., IDUKKI, PIN - 685603
3 THE ADDITIONAL DISTRICT MAGISTRATE,
COLLECTORATE, KUYILIMALA, PAINAVU
P.O.,IDUKKI, PIN - 685603
R BY GP SMT.DEVISHREE
THIS WRIT PETITION (CIVIL) HHAVING BEEN FINALLY
HEARD ON 27.03.2026 ALONG WITH W.P.C.NO.19708/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 19708 OF 2022
and connected cases
: 14 :
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA,
1948
WP(C) NO. 31900 OF 2025
PETITIONER/S:
SALIM KUMAR M.A.,AGED 55 YEARS
S/O AYYAPPAN,MANAKKAPPARAMBIL HOUSE,
MANAKKAD P.O, THODUPUZHA,
IDUKKI DISTRICT, PIN - 685608
BY ADVS.
SMT.V.H.JASMINE
SHRI.JOHIN JOHNSON
SHRI.JIBI JOHNSON
RESPONDENTS:
1 THE DISTRICT COLLECTOR,
COLLECTORATE, KUYILIMALA, PAINAV P.O, IDUKKI
DISTRICT, PIN - 685603
2 THE DISTRICT POLICE CHIEF
CIVIL STATION, KUYILIMALA, PAINAVU P.O,
IDUKKI DISTRICT, PIN - 685603
R BY GP SMT.DEVISHREE
THIS WRIT PETITION (CIVIL) HHAVING BEEN FINALLY
HEARD ON 27.03.2026 ALONG WITH W.P.C.NO.19708/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 19708 OF 2022
and connected cases
: 15 :
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA,
1948
WP(C) NO. 32288 OF 2025
PETITIONER:
BABU V.R.,AGED 58 YEARS
S/O. V.O. RAPHEL, VERAMPILAVIL VEEDU KAROOR
P.O., ALUR, THRISSUR, PIN - 680697
BY ADVS.
SHRI.SAJI KURIACHAN
SRI.M.R.NANDAKUMAR
SHRI.ARJUN ANIL
RESPONDENTS:
1 THE LAND REVENUE COMMISSIONER,
PUBLIC OFFICE BUILDING,MUSEUM JUNCTION,
THIRUVANANTHAPURAM, PIN - 695033
2 THE DISTRICT COLLECTOR,
CIVIL STATION, CIVIL LINE ROAD,KALYAN NAGAR,
AYYANTHOLE,THRISSUR DISTRICT, PIN - 680003
3 ADDITIONAL CHIEF SECRETARY TO GOVERNMENT,
HOME AFFAIRS,
THIRUVANANTHAPURAM, PIN - 695001
BY ADV GOVERNMENT PLEADER SMT.DEVISHREE
THIS WRIT PETITION (CIVIL) HHAVING BEEN FINALLY
HEARD ON 27.03.2026 ALONG WITH W.P.C.NO.19708/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 19708 OF 2022
and connected cases
: 16 :
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA,
1948
WP(C) NO. 37481 OF 2025
PETITIONER/S:
BOBBY JACOB SAM,
AGED 47 YEARS
S/O JACOB SAM, MATTACKATTU HOUSE, AYTHALA
P.O, PAZHAVANGADI VILLAGE,
RANNI ,PATHANATHITTA, PIN - 689673
BY ADVS.
SHRI.JOHNY K.GEORGE
SMT. ATHULYA MARTIN
SRI. SONY P.G.
RESPONDENT/S:
1 THE DISTRICT COLLECTOR,
PATHANATHITTA DISTRICT,
KERALA, PIN - 689645
2 THE COMMISSIONER OF POLICE,
PATHANAMTHITTA , KERALA,INDIA, PIN - 689645
3 UNION OF INDIA, REPRESENTED BY ITS SECRETARY,
MINISTRY OF HOME AFFAIRS,DEPARTMENT OF
INTERNAL SECURITY,NORTH BLOCK,
NEW DELHI, PIN - 110001
BY ADV SMT.GOWRI MENON, CGC
R BY GP SMT.DEVISHREE
THIS WRIT PETITION (CIVIL) HHAVING BEEN FINALLY
HEARD ON 27.03.2026 ALONG WITH W.P.C.NO.19708/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 19708 OF 2022
and connected cases
: 17 :
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA,
1948
WP(C) NO. 37696 OF 2025
PETITIONER:
BIJO FRANCIS, AGED 54 YEARS
SON OF N. P. FRANCIS NEELANKAVIL HOUSE,
SANTHI NAGAR, AYYANTHOLE P.O.,
THRISSUR,KERALA, PIN - 680003
BY ADVS.
SRI.JOSE KURIAKOSE (VILANGATTIL)
SRI.LUIZ GODWIN D COUTH
RESPONDENTS:
1 UNION OF INDIA,
REPRESENTED BY THE SECRETARY,
MINISTRY OF HOME AFFAIRS, NORTH BLOCK,
NEW DELHI, PIN - 110001
2 STATE OF KERALA
REPRESENTED BY ADDITIONAL CHIEF SECRETARY
(HOME), GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, KERALA, PIN - 695001
3 DISTRICT COLLECTOR
& DISTRICT MAGISTRATE, LICENSING AUTHORITY
UNDER THE ARMS ACT, 1959, CIVIL STATION,
AYYANTHOLE, THRISSUR, KERALA, PIN - 680003
WP(C) NO. 19708 OF 2022
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4 ADDITIONAL DISTRICT MAGISTRATE
THRISSUR, CIVIL STATION, AYYANTHOLE,
THRISSUR, KERALA, PIN - 680003
BY ADV SHRI.ARUN.B.VARGHESE, CGC
R BY GP SMT.DEVISHREE
THIS WRIT PETITION (CIVIL) HHAVING BEEN FINALLY
HEARD ON 27.03.2026 ALONG WITH W.P.C.NO.19708/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 19708 OF 2022
and connected cases
: 19 :
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA,
1948
WP(C) NO. 38128 OF 2025
PETITIONER:
E. KRISHNADAS, AGED 55 YEARS
S/O.LATE. P.DEVADAS, ADVOCATE,
RESIDING AT D-9, LAKSHMI KRIPA,
PUTHIYANKAM LANE, KOPPAM,
PALAKKAD, PIN - 678001
BY ADVS.
SHRI.SANTHEEP ANKARATH
SHRI.P.ANIRUDHAN
RESPONDENTS:
1 THE DISTRICT COLLECTOR, PALAKKAD,
COLLECTORATE,
PALAKKAD DISTRICT - 678001
2 THE STATE POLICE CHIEF,
POLICE HEAD QUARTERS,VAZHUTHACAUD,
THIRUVANANTHAPURAM, KERALA, PIN - 695010
3 DISTRICT POLICE CHIEF,
OFFICE OF DISTRIT POLICE CHIEF,
PALAKKAD DISTRICT, PIN - 678001
R BY GP SMT.DEVISHREE
THIS WRIT PETITION (CIVIL) HHAVING BEEN FINALLY
HEARD ON 27.03.2026 ALONG WITH W.P.C.NO.19708/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 19708 OF 2022
and connected cases
: 20 :
2026:KER:27488
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA,
1948
WP(C) NO. 43881 OF 2025
PETITIONER:
SHOUKATHALI, AGED 62 YEARS
S/O.KUTTY MUHAMMED,VALIYAPEEDIKAKKAL HOUSE ,
MARUTHA, VTC, VAZHIKKADAVU, NILAMBUR,
MALAPPURAM, PIN - 679333
BY ADVS.
SMT.ASWINI SANKAR R.S.
SRI.P.YADHU KUMAR
SMT.ASWATHY MENON
SMT.SIMMY JOSEPH
RESPONDENTS:
1 LAND REVENUE COMMISSIONER,
OFFICE OF LAND REVENUE COMMISSIONER,
PUBLIC OFFICE BUILDING, MUSEUM ROAD,
OPPOSITE ZOO, VIKHAS BHAVAN
P.O,THIRUVANANTHAPURAM, PIN - 695033
2 ADDITIONAL DISTRICT MAGISTRATE,
DISTRICT COLLECTRATE, CIVIL STATION,
MALAPPURAM, PIN - 676505
R BY GP SMT.DEVISHREE
THIS WRIT PETITION (CIVIL) HHAVING BEEN FINALLY
HEARD ON 27.03.2026 ALONG WITH W.P.C.NO.19708/2022 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
WP(C) NO. 19708 OF 2022
and connected cases
: 21 :
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JUDGMENT
The 1st petitioner in W.P.(C) No. 19708/2022 is an association of farmers, and petitioners 2 and 3 are its members. Petitioners 2 and 3 and the petitioners in other writ petitions have submitted individual applications for firearms licence. The applications were either rejected or not considered by the licensing authority, as the applicants failed to produce training certificates issued by Accredited Trainers or Master Accredited Trainers. It is stated that the Government of Kerala has not, so far, formally approved or licensed any person as an "Accredited Trainer" or "Master Accredited Trainer" under Rule 39(1) of the Arms Rules, 2016 (hereinafter referred to as 'Rules' for short) as the mandatory policy guidelines contemplated under the provisos to Rule 39(1) and (2) are yet to be issued by the Ministry of Home Affairs, WP(C) NO. 19708 OF 2022 and connected cases : 22 : 2026:KER:27488 Government of India. It is contended that, although the Government of India had issued an advisory permitting weapon handling training through State Police armourers and issuance of certificates in Form S-1 through a State established mechanism, pending guidelines under Rule 39, the Government of Kerala, despite issuing a detailed procedure outlining the syllabus and venue for such training, later suspended it. It is in these circumstances that these writ petitions are filed.
2. Section 3 of the Arms Act, 1959 (hereinafter referred to as the 'Act' for short) mandates that no person may acquire, possess, or carry any firearm or ammunition without a valid license. Section 13 of the Act deals with the grant of licence for firearms and provides that an application shall be made to the licensing authority in the prescribed form, with the required details and fees, and that the licensing WP(C) NO. 19708 OF 2022 and connected cases : 23 : 2026:KER:27488 authority, after conducting such inquiry as it considers necessary and after considering the police report, shall, subject to the other provisions of Chapter III, decide by a written order whether to grant or refuse the licence. Section 14 deals with refusal of licences and Section 15 deals with duration and renewal of licence. Rule 10 of the Rules deals with the safe use and storage of firearms and Sub- Rule (1) thereof provides that every applicant applying for a licence shall be required to complete arms and ammunition safety training course which shall include - (a) basic arms and ammunition safety practices, including safe handling and carry procedures; (b) firing techniques and procedures; (c) care of arms and ammunition; (d) safe storage and transportation of arms and ammunition; (e) reasonable working knowledge of important provisions of the Act and these rules; and
(f) responsibilities of the arms owner or user, WP(C) NO. 19708 OF 2022 and connected cases : 24 : 2026:KER:27488 particularly in relation to children. Sub-Rule (2) of Rule 10 provides that the safety training course under sub-rule (1) shall be conducted by the accredited trainer or master accredited trainer having licence under Rule 39, who shall issue a certificate in Form S-
1, to the applicant, on successful completion of the said course. Sub-Rule (3) of Rule 10 provides that the effective date and duration of the safety training course as laid down in sub-rule (1) shall be notified by the Central Government by issuing a general or special order in this regard. Rule 39 deals with licence for accredited trainers and reads as follows:
"39. Licence for accredited trainers.--
(1) Any person applying for a licence to be an accredited trainer shall be required to clear the eligibility test and undergo training before being granted a licence under this rule:
Provided that the policy guidelines containing syllabus and conduct of examination for accredited trainers may be specified by the Central Government by WP(C) NO. 19708 OF 2022 and connected cases : 25 : 2026:KER:27488 passing a general or special order in this regard.
(2) Any person applying for grant of a licence to be a master accredited trainer shall be required to possess the technical knowledge and expertise in handling various types of small arms and submit the documentary evidence to the satisfaction of the licensing authority in this regard:
Provided that the policy guidelines for grant of licences to master accredited trainers may be specified by the Central Government by passing a general or special order in this regard:
Provided further that master accredited trainers shall be entitled to impart training to the accredited trainers referred to in sub-rule (1).
(3) Master accredited trainers and accredited trainers, having been granted a licence under this rule shall be eligible to -
(i) impart training as specified in rule 10 to the applicants and licensees under these rules; and
(ii) issue training certificates to different types of trainees on the successful completion of the stipulated training programme.
WP(C) NO. 19708 OF 2022 and connected cases : 26 : 2026:KER:27488 (4) The norms for making available the shooting ranges for imparting training to accredited trainers may be specified by the Central Government by passing a general or special order in this regard.
(5) The shooting ranges as referred to in sub-rule (4) shall include the Government shooting ranges owned or operated by Defence Forces, Central Armed Police Forces, State police departments; and the private shooting ranges owned and operated by shooting clubs or associations having been granted a licence in Form V of these rules.
Explanation.- For the purposes of this rule, master accredited trainers refer to small arm experts having worked in Defence Forces, Central Armed Police Forces, State Police Forces; and international medalists and renowned shooters as defined under the Explanation to rule 40."
3. A statement dated 22.09.2025 has been placed on record in W.P.(C) No.23086/2025 by the learned Senior Government Pleader on behalf of the State of Kerala which has been adopted in other cases WP(C) NO. 19708 OF 2022 and connected cases : 27 : 2026:KER:27488 by an adoption memo. It is stated that, the guidelines containing syllabus and conduct of examination for accredited trainers and the policy guidelines for grant of licences to master accredited trainers under Rule 39 are under the consideration of Government of India. It is further stated that the Government of India, Ministry of Home Affairs as per Advisory F No: V-
11019/34/2017-Arms dated 17.01.2018 (Annexure R1(a)) decided that till guidelines are circulated, the licensing authorities (sic) are allowed to get the weapon handling training from the armour employed with the State Police Department and the certificate in prescribed proforma S-1 be issued by a committee/mechanism established by the State Government concerned for such purpose. The State Governments were further directed that no additional requirements of furnishing of documents or eligibility norms be levied on applicants apart from conditions WP(C) NO. 19708 OF 2022 and connected cases : 28 : 2026:KER:27488 and norms specified in the Arms Rules. Based on this, the State Police Chief as per order No. D6- 150760/2021/PHQ dated 23/03/2022 fixed the syllabus, schedule of classes, venue for preliminary lessons of firing training and training fees. W.P(C) No. 19708/2022 is filed seeking, inter alia, a direction not to conduct any training course as per the said order.
This Court, as per order dated 29.07.2022 therein, observed as follows:
"I find prima facie force in the submission that, on the strength of a mere communication, the applicants, cannot be compelled to have training at the venues decided by the State Police Chief, since the requirement under Rule 10(3) is that the Central Government should bring out a notification specifying the venues and syllabus for Arms training."
In the said circumstances, the training programme was suspended. It is stated that the Government of India in pursuance of Sub-rule (3) of Rule 10 of the WP(C) NO. 19708 OF 2022 and connected cases : 29 : 2026:KER:27488 Rules issued Annexure R1(c) notification dated 18.02.2025 prescribing the duration and syllabus for safety training courses.The Statement concludes by stating that the Government of Kerala is awaiting notifications under Rule 39, which are expected to resolve all issues relating to safety training.
4. A Statement on similar lines has been placed on record on behalf of the Union of India in W.P. (C) No. 37696 of 2025 by the learned Central Government Counsel.
5. It is pertinent to note that, after the training programme was suspended pursuant to the order dated 29.07.2022 in W.P.(C) No. 19708/2022, a memo dated 22.03.2023 was filed by the learned Senior Government Pleader in the said writ petition, producing a communication dated 08.03.2023 from the Additional Chief Secretary (Home) addressed to the Additional Director General of Prosecution (Ext.P6 WP(C) NO. 19708 OF 2022 and connected cases : 30 : 2026:KER:27488 in W.P. (C) No. 37696 of 2025), stating that the Government had decided to accept arms licence applications accompanied by training certificates issued by Accredited Trainers or Master Accredited Trainers.
6. As stated in the statements filed by the Union of India and the Government of Kerala, the Government of India, in pursuance of sub-rule (3) of Rule 10 of the Rules has issued Notification F. No. V-
11026/77/2023 dated 18.02.2025 (Annexure R1(c)), prescribing the duration and syllabus for safety training courses. However, the guidelines containing syllabus and conduct of examination for accredited trainers and the policy guidelines for grant of licences to master accredited trainers under Rule 39 have not yet been issued.
7. In W.P. (C) No. 37696 of 2025, the petitioner has produced a copy of the list dated 25-11-2023 WP(C) NO. 19708 OF 2022 and connected cases : 31 : 2026:KER:27488 (Ext. P7) issued by the State Police Chief, Kerala, addressed to the Additional Chief Secretary, Home Department, showing that the State Police Chief has vetted and prepared a list of Accredited Trainers/Master Accredited Trainers in the State pursuant to Ext. P6 communication dated 08.03.2023 of the Additional Chief Secretary, Home Department.
The petitioner therein has also produced Ext. P8, evidencing a list of 24 new firearms licences issued by the accredited trainers referred to in Ext. P7 list.
Accordingly, this Court on 25.11.2025, passed an order in these writ petitions which reads as follows:
"There will be a direction to the second respondent to file an affidavit as to whether the persons mentioned in Exts.P7 and P8, as accredited trainers in W.P.(C) No.37696 of 2025, can issue training certificates while considering the applications under the provisions of the Arms Act and Rules.
2. The affidavit shall be filed within three weeks from today.Post on 15.12.2025."
WP(C) NO. 19708 OF 2022 and connected cases : 32 : 2026:KER:27488 Based on the above, an affidavit was filed by the Additional Chief Secretary (Home) Department on 07.01.2026. This Court, by order dated 14.01.2026, observed that the affidavit filed does not answer the query posed by this Court in the order dated 25.11.2025, namely, whether the persons mentioned in Exts.P7 and P8, as Accredited Trainers in WP(C) No.37696 of 2025, can issue Training Certificates while considering the applications under the provisions of the Arms Act and Rules. Accordingly, this Court directed the Additional Chief Secretary to file an appropriate affidavit explaining as to how the statements were made in the affidavit filed before this Court, overlooking Ext.P6 as well as Ext.P13 dated 18.12.2023 and also the stand of the Government on the issue in question.
8. Pursuant thereto, the Additional Chief Secretary has filed an affidavit dated 02.02.2026 WP(C) NO. 19708 OF 2022 and connected cases : 33 : 2026:KER:27488 which reads as follows:
"2.....It is submitted that the Government maintains a proactive and applicant- friendly approach, as previously indicated in Ext.P6, where it was decided in principle to consider training certificates issued by accredited trainers. However, it must be strictly governed by the statutory framework of the Arms Act and Rules.
3. It is submitted that Ext.P7 is a letter from the State Police Chief which contains a list of persons merely identified or selected by the Police Department for the purpose of future accreditation. This document is a preliminary internal identification and does not amount to formal approval.
4. It is submitted that the factual position is that the Government of Kerala has not formally approved or licensed any person as an "Accredited Trainer" or "Master Accredited Trainer" under Rule 39(1) so far. This lack of formal approval is due to the fact that the mandatory policy guidelines for granting such licenses under the Proviso to Rule 39(2) are still pending issuance by the Ministry WP(C) NO. 19708 OF 2022 and connected cases : 34 : 2026:KER:27488 of Home Affairs (MHA), Government of India. Since the matter is currently under the consideration of the Government of India, the State is legally unable to finalize the status of these trainers at this moment. It is submitted that as soon as the Central Government issues the necessary orders, the State will issue the approvals. Furthermore, as per the notification issued vide File No:V- 11026/77/2023 dated 14.02.2025, in pursuance of Sub-rule (3) of Rule 10 of the Arms Rules, 2016, the Central Government has notified that the safety training course, as specified in Sub-rule (1) of Rule 10, Shall be for a duration of not less than 270 minutes, comprising six sessions as per the prescribed syllabus.
In the light of this, all identified trainers will be required to strictly follow the training syllabus yet to be notified. The State is committed to ensuring that once the Gol guidelines regarding trainers/master trainers are notified, the Government will issue valid certificates in compliance with the standards."
9. Not being satisfied with the additional affidavit, this Court, on 03.02.2026, passed an order observing WP(C) NO. 19708 OF 2022 and connected cases : 35 : 2026:KER:27488 that there was no mention in the affidavit as to whether the persons referred to in Exts. P7 and P8 as accredited trainers were authorised to issue training certificates for the purpose of considering applications under the provisions of the Arms Act and the Rules.
The said order reads thus:
".........
5. In the above circumstances, there will be an interim order in all these cases provisionally permitting the accredited trainers in Exts.P7 and P8 in W.P.(C) No.37696 of 2025 to issue training certificates, based on which the applications under the provisions of the Arms Act and Rules can be considered.
6. It is made clear that the above order is passed in the circumstances mentioned above. This order is provisional and subject to further orders to be passed in these writ petitions."
10. The time granted by this Court in the order dated 03.02.2026 was extended by one month on 26.02.2026 and this Court directed the District WP(C) NO. 19708 OF 2022 and connected cases : 36 : 2026:KER:27488 Collectors/Additional District Magistrates concerned to pass orders as directed on 03.02.2026 and report compliance by the next posting date.
11. In the meantime, the Government of Kerala, issued G.O.(Rt)No.397/2026/HOME dated 02.02.2026 (Ext. P16 in WP(C) No.37696 of 2025) to resume the training in line with Annexure R1(c) 'Arms and Ammunition Safety Training Course Syllabus' notified by the Ministry of Home Affairs, Government of India.
Arms and Ammunition Safety Training Course Syllabus has been appended to the said Government order as Annexure-I and list of individuals provisionally authorized to impart training and to issue S-1 certificate is appended as Annexure-II. The relevant portion of the Government order reads as follows:
".........
5. In compliance to the Hon'ble High Court order, the training program has been suspended. Meanwhile, as per the decision taken in the Minutes of the WP(C) NO. 19708 OF 2022 and connected cases : 37 : 2026:KER:27488 Meeting held on 06/02/2023 read as 5th paper above, it has been brought to the attention of the Hon'ble High Court that the Government is willing to accept arms licence applications with training certificates issued by Accredited Trainers/Master Accredited Trainers. The State Police Chief has also been directed to furnish a list of eligible persons to be designated as Accredited Trainers. Accordingly, as per the letters read as 6th paper above, the State Police Chief submitted a list of 11 individuals who possess the required qualifications, except for the eligibility test clearance and the training mandated under Rule 39 of the Arms Rules, for which detailed guidelines are yet to be notified by the Ministry of Home Affairs .
6. The Ministry of Home Affairs, Government of India, as per the letter referred to as the 7th paper above, and in continuation of the advisory cited as the 1st paper above, has furnished the notification issued pursuant to Sub-rule (3) of Rule 10 of the Arms Rules, 2016.
The notification prescribes the Arms and Ammunition Safety Training Course, which WP(C) NO. 19708 OF 2022 and connected cases : 38 : 2026:KER:27488 includes a syllabus comprising six sessions totaling 270 minutes. This course is mandatory and must be followed by the State Licensing Authority for issuing the certificate in Proforma S-1 to applicants for an arms licence.
7. In the above circumstances, in line with the directions of the Ministry of Home Affairs, Government of India, Government are pleased to order that, concurrently, the State Police Chief shall restart the suspended training course in alignment with the 'Arms and Ammunition Safety Training Course Syllabus' notified by the Ministry of Home Affairs, Government of India, restructuring the course and fees accordingly for the issuance of the S-1 certificate. It is also ordered that, in line with the interim mandate of the Ministry of Home Affairs, Government of India vide letter read as 1st paper above, the selected individuals who possess the required qualifications as per the report from State Police Chief (as identified in Annexure-II), are hereby provisionally authorized to impart training as per the prescribed safety training syllabus by collecting a nominal fee, for the issuance WP(C) NO. 19708 OF 2022 and connected cases : 39 : 2026:KER:27488 of the S-1 Certificate, pending the notification of detailed guidelines by the Central Government under Rule 39 of the Arms Rules, 2016. The Arms and Ammunition Safety Training Course Syllabus is appended as Annexure-I.
8. The above orders are issued in line with the directions of the Ministry of Home Affairs, Government of India, as per the letters read as 1st and 7th paper above and shall remain in effect until comprehensive policy guidelines regarding training and accreditation of trainers are issued by the Ministry of Home Affairs in this regard."
12. In the light of G.O.(Rt)No.397/2026/HOME dated 02.02.2026, and the order of this Court dated 03.02.2026, these writ petitions are disposed of permitting the accredited trainers mentioned in Exts.P7 and P8 in W.P.(C) No.37696/2025 as well as those listed in Annexure-II of the said Government Order to issue training Certificates to the petitioners.
Based on such certificates, the applications of the WP(C) NO. 19708 OF 2022 and connected cases : 40 : 2026:KER:27488 petitioners for firearms licences shall be considered, subject to other provisions of the Act and Rules. The applications for firearms licence of the petitioners already accompanied by training certificates issued by accredited trainers in Exts.P7 and P8 in W.P.(C) No.37696/2025 as well as those in Annexure-II, shall also be considered in accordance with the provisions of the Act and Rules. This direction shall also apply to all pending applications of the petitioners for firearms licence as well as the applications of petitioners that were dismissed for want of training certificates issued by accredited trainers. The District Collectors/ Additional District Magistrates concerned shall pass orders as directed above within two months from the date of receipt of a copy of this judgment.
13. All applications for firearms licences submitted after the issuance of G.O.(Rt) No. 397/2026/HOME dated 02.02.2026 shall be disposed WP(C) NO. 19708 OF 2022 and connected cases : 41 : 2026:KER:27488 of in accordance with the said Government Order, until notifications under Rule 39 of the Arms Rules are issued by the Union of India.
The writ petitions are allowed accordingly.
Sd/-
MURALI PURUSHOTHAMAN JUDGE SB WP(C) NO. 19708 OF 2022 and connected cases : 42 : 2026:KER:27488 APPENDIX OF WP(C) NO. 19708 OF 2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF W.P.(C) NO. 12496/2021 DATED 17/06/2021 WITHOUT DOCUMENTS ANNEXED THERETO FILED BEFORE THIS HON'BLE COURT.
Exhibit P2 TRUE COPY OF THE INTERIM ORDER DATED 23/07/2021 IN W.P.(C) NO. 12496/2021 OF THIS HON'BLE COURT.
Exhibit P3 TRUE COPY OF THE ONLINE NEWSPAPER REPORT DATED 19/05/2022 DOWNLOADED FROM THE ONLINE SITE OF KERALA KAUMUDI Exhibit P4 TRUE COPY OF G.O.(MS) NO. 29/2022/F&WLD DATED 28/05/2022.
Exhibit P5 TRUE COPY OF G.O. (RT.) NO.
239/2022/F&WLD DATED 31/05/2022. Exhibit P6 TRUE COPY OF THE DATA SUBMITTED BY THE MINISTER TO THE UNSTARRED QUESTION NO. 1254 ON 18/12/2018 IN THE 16TH LOKSABHA Exhibit P7 TRUE COPY OF A COMPARATIVE DATA SHOWING THE POSITION OF KERALA IS THE PENULTIMATE ONE IN RESPECT OF ISSUANCE OF GUN LICENCE IN INDIA MADE AVAILABLE FROM THE OFFICIAL WEBSITE OF HINDUSTAN TIMES DAILY DATED 03/10/2017. Exhibit P8 TRUE COPY OF ORDER DATED 09/11/2018 BEARING G.O.(P) NO. 16/2018/P&EA UNDER REBUILD KERALA SCHEME.
Exhibit P9 TRUE COPY OF THE APPLICATION FOR GUN LICENCE ALONG WITH THE ACCOMPANYING DOCUMENTS SUBMITTED BY THE 2ND PETITIONER BEFORE THE 6TH RESPONDENT DATED 20/12/2021.
Exhibit THE COPY OF THE CERTIFICATE OF P9(A) REGISTRATION NO. KTM/TC/151/ 2015 DATED 15.03.2018 ISSUED IN FAVOUR OF THE KOTTAYAM DISTRICT GUN OWNERS WELFARE ASSOCIATION.
Exhibit THE COPY OF THE MINUTES OF THE EXECUTIVE P9(B) MEETING DATED 28.06.2022 OF THE MEMBERS OF THE KOTTAYAM DISTRICT GUN OWNERS WELFARE ASSOCIATION.
Exhibit P10 TRUE COPY OF THE APPLICATION FOR GUN WP(C) NO. 19708 OF 2022 and connected cases : 43 : 2026:KER:27488 LICENCE ALONG WITH THE ACCOMPANYING DOCUMENTS SUBMITTED BY THE 3RD PETITIONER BEFORE THE 7TH RESPONDENT DATED 03/11/2020.
Exhibit P11 TRUE COPY OF THE DOCUMENT PERTAINING TO REFUSAL OF EXPLOSIVE LICENCE CITING MAOIST PRESENCE.
Exhibit P12 TRUE COPY OF THE DOCUMENT DATED 09/07/2018 PERTAINING TO REFUSAL OF GUN LICENCE CITING MAOIST PRESENCE. Exhibit P13 TRUE COPY OF G.O.(MS) NO. 386/68/HOME.
DATED 04/12/1968.
Exhibit P14 TRUE COPY OF THE RULES REGARDING THE RIFLE CLUB, KOTTAYAM.
Exhibit P15 TRUE COPY OF GOVERNMENT MEMORANDUM NO.
28258/54/CS HOME SECTION AVAILED OF FROM THE OFFICE OF THE RIFLE CLUB, KOTTAYAM. Exhibit P16 TRUE COPY OF THE PROCEEDINGS OF THE STATE POLICE CHIEF BEARING NO. D6- 150760/2021/PHQ DATED 23/03/2022. Exhibit P17 TRUE COPY OF G.O. (MS) NO.
2698/2021/HOME DATED 01/10/2021 Exhibit P18 TRUE COPY OF THE JUDGMENT DATED 14/03/2022 IN W.P.(C) NO. 16394/2021 OF THIS HON'BLE COURT.
Exhibit P19 TRUE COPY OF THE LETTER SENT BY THE HOME DEPARTMENT OF THE UNION OF INDIA TO THE HOME DEPARTMENT OF THE STATE OF KERALA Exhibit P20 TRUE COPY OF THE LETTER DATED 05/08/2019 ISSUED BY THE STATE POLICE CHIEF, KERALA TO THE ADDL.CHIEF SECRETARY TO GOVERNMENT.
Exhibit P21 TRUE COPY OF THE LETTER DATED 23/10/2022 BEARING NO.D6-182137/2022/PHQ ISSUED BY THE STATE POLICE CHIEF.
Exhibit P22 TRUE COPY OF THE REPLY LETTER BEARING NO.D3-04/2023 DATED 16/01/2023 ISSUED BY STATE PUBLIC INFORMATION OFFICER, COLLECTORATE KOZHIKODE (ALONG WITH TYPED COPY).
Exhibit P23 TRUE COPY OF THE RTI APPLICATION SENT TO THE DISTRICT COLLECTOR, KOZHIKODE DATED 26/12/2022 Exhibit P24 TRUE COPY OF THE REPLY LETTER BEARING NO.D3-14/2023 DATED 19/01/2023 ISSUED BY WP(C) NO. 19708 OF 2022 and connected cases : 44 : 2026:KER:27488 STATE PUBLIC INFORMATION OFFICER, COLLECTORATE KOZHIKODE.
Exhibit P25 TRUE COPY OF THE LETTER BEARING NO. F 1/435/2022 HOME DATED 08/03/2023 ISSUED BY THE ADDITIONAL CHIEF SECRETARY. Exhibit P26 TRUE COPY OF THE COMMUNICATION ISSUED BY THE 2ND RESPONDENT DATED 25/11/2023 CONTAINING THE LIST OF ACCREDITED TRAINER/ MASTER ACCREDITED TRAINER RECEIVED UNDER RIGHT TO INFORMATION ACT. WP(C) NO. 19708 OF 2022 and connected cases : 45 : 2026:KER:27488 APPENDIX OF WP(C) NO. 24916 OF 2023 PETITIONER EXHIBITS Exhibit-P1 THE TRUE COPY OF THE REPORT OF THE TAHASILDAR, TALUK OFFICE PAYYANUR NO. A6/1235/2019 DATED 17-09-2019 Exhibit-P2 THE TRUE COPY OF THE TESTIMONIAL REPORT OF VILLAGE OFFICER, PANAPPUZHA NO. 92/2022 DATED 12-06-2023.
Exhibit-P3 THE TRUE COPY OF THE CERTIFICATE NO.
KBKP. 51/2023 DATED 19-06-2023 OF AGRICULTURAL OFFICER, KRISHIBHAVAN, KADANAPPALLI, PANAPUZHA Exhibit-P4 THE TRUE COPY OF THE ORDER OF THE DISTRICT MAGISTRATE, KANNUR NO. DCKNR/898/2019-D3 DATED 02-08-2021 Exhibit-P5 THE TRUE COPY OF THE APPEAL DATED 16-11- 2021 FILED BY THE PETITIONER BEFORE THE 1ST RESPONDENT Exhibit-P6 THE TRUE COPY OF THE APPEAL ORDER NO.
LR/783/2022-LR(A5) OF LAND REVENUE COMMISSIONER, THIRUVANANTHAPURAM DATED 16-06-2023 Exhibit-P7 THE TRUE COPY OF THE TRAINING CERTIFICATE OF THE PETITIONER ISSUED BY YASH SHOOTING ACADEMY IN GOA NO. YSAG/OUT/TC23/009 DATED 12-02-2023 RESPONDENT EXHIBITS EXHIBIT TRUE COPY OF THE REPORT SUBMITTED BY THE R2(A) DISTRICT POLICE CHIEF , KANNUR DATED 01- 03-2019 EXHIBIT TRUE COPY OF THE REPORT SUBMITTED BY THE R2(B) DIVISIONAL FOREST OFFICER , KANNUR DATED 13-02-2019 WP(C) NO. 19708 OF 2022 and connected cases : 46 : 2026:KER:27488 APPENDIX OF WP(C) NO. 13476 OF 2024 PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE APPLICATION FORM A-
1 NO. 131148/2018/FC DCKTM DATED 07-11-2018 APPLIED BY THE PETITIONER TO THE 4TH RESPONDENT Exhibit P2 THE TRUE COPY OF THE AFFIDAVIT OF MR.
V.S. THOMAS DATED 04.09.2018 HAVING NO. 2780/308.2018 Exhibit P3 THE TRUE COPY OF THE CHALLAN DATED 05.11.2018 ISSUED BY THE KOTTYAM SUB TREASURY OFFICE IN THE NAME OF THE PETITIONER Exhibit P4 THE TRUE COPY OF THE REPORT OF THE 5TH RESPONDENT DATED 27.12.2018 Exhibit P5 THE TRUE COPY OF THE REPORT OF THE 6TH RESPONDENT DATED 02.04.2019 Exhibit P6 THE TRUE COPY OF THE REPORT SUBMITTED BY THE STATION HOUSE OFFICER, MELUKAVU POLICE STATION DATED 12.12.2018 Exhibit P7 THE TRUE COPY OF THE ORDER DATED 09.01.2023 IN NO. DCKTM/10454/2018-H2 ISSUED BY THE 4TH RESPONDENT Exhibit P8 THE TRUE COPY OF THE APPEAL DATED 30/6/2023 FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT Exhibit P9 THE TRUE COPY OF THE JUDGMENT IN WPC 28289 OF 2023 BEFORE THE HON'BLE HIGH COURT OF KERALA DATED 24.08.2023 Exhibit P10 THE TRUE COPY OF THE ORDER DATED 05.01.2024 BY THE 3RD RESPONDENT Exhibit P11 THE TRUE COPY OF THE ORDER DATED 15.02.2024 PASSED BY THE 4TH RESPONDENT Exhibit P12 THE TRUE COPY OF THE ORDER NO. D6- 150760/2021/PHQ DATED 23.03.2022 ISSUED BY THE 2ND RESPONDENT Exhibit P13 THE TRUE COPY OF THE INTERIM ORDER DATED 29.07.2022 IN W.P© NO. 19708 OF 2022 Exhibit P14 THE TRUE COPY OF THE REPLY DATED 01.03.2024 TO THE RTI APPLICATION WP(C) NO. 19708 OF 2022 and connected cases : 47 : 2026:KER:27488 RESPONDENT EXHIBITS EXHIBIT TRUE COPY OF LETTER NO. R4(A) DCKTM/10454/2018-H2 DATED 15-02-2024 ALONG WITH ITS ENGLISH TRANSLATION WP(C) NO. 19708 OF 2022 and connected cases : 48 : 2026:KER:27488 APPENDIX OF WP(C) NO. 15654 OF 2024 PETITIONER EXHIBITS Exhibit-P1 TRUE COPY OF THE APPLICATION FORM DATED 18.11.2021, SUBMITTED BEFORE THE 2ND RESPONDENT Exhibit -P2 TRUE COPY OF THE ORDER DATED 13/03/2023, BY THE 2ND RESPONDENT REJECTING THE APPLICATION FILED BY THE PETITIONER Exhibit-P 3 TRUE COPY OF THE APPEAL SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT DATED 03.04.2023 WITHOUT ANNEXURES Exhibit -P 4 TRUE COPY OF THE JUDGMENT DATED 14.07.2023 IN WP(C) 22876 OF 2023 Exhibit -P5 TRUE COPY OF THE CERTIFICATE ISSUED BY THE AGRICULTURAL OFFICER, KRISHI BHAVAN KODIYATHOUR Exhibit -P6 TRUE COPY OF THE ARMS TRAINING CERTIFICATE DATED 16.12.2021 Exhibit -P7 TRUE COPY OF THE ORDER ISSUED BY THE 1ST RESPONDENT DATED 20.12.2023 Exhibit-P 8 TRUE COPY OF THE ORDER DATED 21.12.2022 IN WP(C) 19708 OF 2022 WP(C) NO. 19708 OF 2022 and connected cases : 49 : 2026:KER:27488 APPENDIX OF WP(C) NO. 32310 OF 2024 PETITIONER EXHIBITS Exhibit P1 .' THE TRUE COPY OF THE JUDGEMENT IN WRIT PETITION (CIVIL) NO. 24700/2012 DATED 05/07/2022 Exhibit P2 THE TRUE COPY OF THE REPRESENTATION DATED 17/10/2022 ALONG WITH TRANSLATION Exhibit P3 THE TRUE COPY OF THE APPLICATION FOR RENEWAL DATED 19/06/2023 Exhibit P4 THE TRUE COPY OF THE MEDICAL FITNESS CERTIFICATE DATED 26/6/2023 Exhibit P5 THE TRUE COPY OF THE CHALLAN PAID FOR THE RENEWAL OF LICENSE DATED 19/06/2023 Exhibit P6 THE TRUE COPY OF THE ORDER OF THE RESPONDENT DATED 18/06/2024 ALONG WITH THE TRANSLATION WP(C) NO. 19708 OF 2022 and connected cases : 50 : 2026:KER:27488 APPENDIX OF WP(C) NO. 43684 OF 2024 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION DATED 14- 09-202 Exhibit P2 TRUE COPY OF THE JUDGMENT DATED 22-02- 2023 IN W.P.(C) NO. 5692/2023 Exhibit P3 TRUE COPY OF THE REJECTION ORDER DATED 06-08-2023 OF THE 3RD RESPONDENT Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 12-10- 2023 IN W.P.(C) NO.30007/2023 Exhibit P5 TRUE COPY OF THE ORDER DATED 24-09-2024 OF THE 1ST RESPONDENT Exhibit P6 TRUE COPY OF THE REJECTION ORDER DATED 11-11-2024 OF THE 2ND RESPONDENT Exhibit P7 TRUE COPY OF THE SAID JUDGMENT DATED 15-02-2022 IN W.P.(C) NO. 35111/2015 AND CONNECTED CASES OF THIS COURT REPORTED IN 2022 (2) KHC 170 (DB) Exhibit P8 TRUE COPY OF THE JUDGMENT DATED 20-10- 2022 IN W.P.(C) NO.24416 OF 2022 Exhibit P9 THE TRUE COPY OF THE CERTIFICATE OF MERIT DATED NIL Exhibit P10 THE TRUE COPY OF THE CERTIFICATE OF MERIT DATED 14-06-2023 Exhibit P11 THE TRUE COPY OF THE CERTIFICATE OF MERIT DATED 03-07-2024 Exhibit P12 TRUE COPY OF THE TRAINING CERTIFICATE DATED 23-10-2024 Exhibit P13 TRUE COPY OF THE ORDER IN W.P.(C) NOS.19708, 32315 & 36909 OF 2022 DATED 21-12-2022 RESPONDENT EXHIBITS EXHIBIT R2(C) TRUE COPY OF LETTER NO.
F1/196/2023/HOME DATED 19-06-2023 EXHIBIT R2(A) TRUE COPY OF LETTER NO.
F1/110/2022/HOME DATED 11-05-2022 EXHIBIT R2(B) TRUE COPY OF LETTER NO.
F1/432/2022/HOME DATED 24-12-2022 WP(C) NO. 19708 OF 2022 and connected cases : 51 : 2026:KER:27488 APPENDIX OF WP(C) NO. 23086 OF 2025 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE LETTER DATED 11.12.2023 ISSUED BY THE PRESIDENT OF THE MOORKKANADU PANCHAYATH Exhibit P2 A TRUE COPY OF THE ORDER DATED 21.08.2024 ISSUED BY THE 3RD RESPONDENT Exhibit P3 A TRUE COPY OF THE LETTER DATED 16.01.2025 Exhibit P4 A TRUE COPY OF THE LETTER DATED 03/02/2025 Exhibit P5 A TRUE COPY OF THE TRAINING CERTIFICATE DATED 07/12/2023 Exhibit P6 A TRUE COPY OF THE LETTER DATED 25.08.2022 TO THE DISTRICT COLLECTOR RESPONDENT EXHIBITS EXHIBIT R2(A) TRUE COPY OF GO(RT) NO.
2698/2021/HOME DATED 01-10-2021 EXHIBIT R2(B) TRUE COPY OF ORDER OF ADM DATED 01- 12-2023 EXHIBIT R2(C) TRUE COPY OF REPORT NO.
D2(B)93018/2024/MM DATED 21-11-2024 OF DPC EXHIBIT R2(D) TRUE COPY OF LETTER NO.
F1/432/2022/HOME DATED 24-12-2022 EXHIBIT R2(E) TRUE COPY OF LETTER NO.
F1/403/2022/HOME DATED 07-06-2023 EXHIBIT R2(F) TRUE COPY OF LETTER NO.
F1/196/2023/HOME DATED 19-06-2023 EXHIBIT R2(G) TRUE COPY OF LETTER NO.
F1/47/2025/HOME DATED 23-02-2025 ANNEXURE R1(A) TRUE COPY OF F.NO. V-11019/34/2017- ARMS DATED 17-01-2018 ANNEXURE R1(B) COPY OF INTERIM ORDER DATED 29-07- 2022 IN WP(C) NO. 19708/2022 ANNEXURE R1(C) TURE COPY OF NOTIFICATION F.NO.V-
11026/77/2023 DATED 18.02.2025 WP(C) NO. 19708 OF 2022 and connected cases : 52 : 2026:KER:27488 APPENDIX OF WP(C) NO. 28721 OF 2025 PETITIONER EXHIBITS Exhibit- P1 TRUE COPY OF THE APPLICATION DATED 08.06.2020 Exhibit P2 TRUE COPY OF THE LETTER DATED 11.01.2021 Exhibit P3 TRUE COPY OF THE REPORT DATED 19.01.2021 Exhibit P4 TRUE COPY OF THE REPORT DATED 29.01.2021 Exhibit P5 TRUE COPY OF THE ORDER DATED 25.07.2021 Exhibit P6 TRUE COPY OF THE LETTER DATED 08.03.2023 Exhibit P7 TRUE COPY OF THE ORDER DATED 16.05.2024 Exhibit P8 TRUE COPY OF THE NOTICE DATED 29.10.2024 Exhibit P9 TRUE COPY OF THE CERTIFICATE DATED 04.03.2022 Exhibit P10 TRUE COPY OF THE NOTICE DATED 09.06.2025 WP(C) NO. 19708 OF 2022 and connected cases : 53 : 2026:KER:27488 APPENDIX OF WP(C) NO. 31900 OF 2025 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE APPLICATION NO.
18316A186BE23 DATED 19.08.2023 Exhibit P2 TRUE COPY OF THE RECEIPT NO. E2- 509741/2023 DATED 19.08.2023 ISSUED FROM THE OFFICE OF THE 1ST RESPONDENT Exhibit P3 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED 19.08.2023 ISSUED FROM THE OFFICE OF THE 1ST RESPONDENT Exhibit P4 TRUE COPY OF THE COMMUNICATION NO.
DCIDK/5444/2023-E2 DATED 03.09.2023 Exhibit P5 TRUE COPY OF THE TRAINING CERTIFICATE DATED 08.12.2024 Exhibit P6 TRUE COPY OF THE ACKNOWLEDGEMENT RECEIPT NO. E2-763219/24 DATED 26.12.2024 Exhibit P7 TRUE COPY OF THE HEARING NOTICE NO.
DCIDK/5444/2023-E2 DATED 19.01.2025 ISSUED FROM THE OFFICE OF THE 1ST RESPONDENT RESPONDENT ANNEXURES ANNEXURE R1(B) TRUE COPY OF INTERIM ORDER DATED 29- 07-2022 IN WPC 19708/2022 ANNEXURE R1(A) TRUE COPY OF LETTER NO. F.NO. V-
11019/34/2017-ARMS DATED 17-01-2018 ANNEXURE R1(C) TRUE COPY OF NOTIFICATION F NO. V-
11026/77/2023 DATED 18-02-2025 WP(C) NO. 19708 OF 2022 and connected cases : 54 : 2026:KER:27488 APPENDIX OF WP(C) NO. 32288 OF 2025 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE ARMS LICENSE APPLICATION DATED 12-07-2022 FILED BEFORE THE 2ND RESPONDENT Exhibit P2 TRUE COPY OF THE TRAINING CERTIFICATE DATED 26-08-2022 Exhibit P3 TRUE COPY OF THE REJECTION ORDER DATED 02-08-2023 OF THE 2ND RESPONDENT Exhibit P4 TRUE COPY OF THE JUDGMENT DATED 03- 01-2024 IN W.P.(C) NO. 43942/2023 Exhibit P5 TRUE COPY OF THE ORDER DATED 15-05- 2025 OF THE 1ST RESPONDENT Exhibit P6 TRUE COPY OF THE ORDER DATED 13-08- 2025 BY THE 2ND RESPONDENT Exhibit P7 TRUE COPY OF THE ORDER DATED 21-12- 2022 IN W.P.(C) NO. 19708/2022(K) Exhibit P8 TRUE COPY OF CIRCULAR OF THE 3RD RESPONDENT Exhibit P9 TRUE COPY OF THE LETTER DATED 25-11- 2023 OF THE STATE POLICE CHIEF TO THE 3RD RESPONDENT Exhibit P10 TRUE COPY OF JUDGMENT IN W.P.(C) NO.9686/2024 DATED 14-08-2024 Exhibit P11 TRUE COPY OF THE LETTER DATED 07-05- 2025 RECEIVED FROM THE OFFICE OF THE KOZHIKODE DISTRICT LICENSING AUTHORITY RESPONDENT ANNEXURES ANNEXURE R2(A) TRUE COPY OF LETTER NO.
F1/438/2025/HOME DATED 27-08-2025 WP(C) NO. 19708 OF 2022 and connected cases : 55 : 2026:KER:27488 APPENDIX OF WP(C) NO. 37481 OF 2025 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE APPLICATION FOR AN ARMS LICENCE WITH PARTICULARS OF HIS EARLIER LICENSE ISSUED BY THE GOVERNMENT OF NAGALAND, DATED 30.11.2022 Exhibit P2 A TRUE COPY OF THE RECEIPT FOR THE ARMS LICENCE APPLICATION DATED 02.12.2022 Exhibit P3 A TRUE COPY OF THE REPORT SOUGHT BY THE DISTRICT COLLECTOR, PATHANAMTHITTA, ADDRESSED TO THE DISTRICT POLICE CHIEF, PATHANAMTHITTA, THE DIVISIONAL FOREST OFFICER, RANNI, AND THE TAHSILDAR, RANNI, ON 11.01.2023 Exhibit P4 A TRUE COPY OF THE REPLY FROM THE DISTRICT POLICE CHIEF, PATHANAMTHITTA, DATED 06.03.2023 Exhibit A TRUE COPY OF THE REPLY FROM THE P4(a) DIVISIONAL FOREST OFFICER, RANNI, DATED 07.02.2023 Exhibit A TRUE COPY OF THE REPLY FROM THE P4(b) TAHSILDAR, RANNI, DATED 08.02.2023 Exhibit P5 A TRUE COPY OF THE COMMUNICATION DATED 15.03.2023 Exhibit P6 A TRUE COPY OF THE LETTER SUBMITTED BY THOPPIL CHACKO DATED 24.04.2023 Exhibit P7 A TRUE COPY OF THE COMMUNICATION ISSUED BY THE DISTRICT COLLECTOR, PATHANAMTHITTA, TO THE DEPUTY COMMISSIONER, NAGALAND, DATED 24.05.2023 Exhibit P8 A TRUE COPY OF THE REPLY ISSUED BY THE DEPUTY COMMISSIONER, NAGALAND, DATED 23.07.2024 Exhibit P9 A TRUE COPY OF THE LETTER ISSUED BY THE DISTRICT COLLECTOR TO THE PETITIONER DATED 11.08.2025 Exhibit P10 A TRUE COPY OF THE TRAINING CERTIFICATE DATED 14.03.2023 WP(C) NO. 19708 OF 2022 and connected cases : 56 : 2026:KER:27488 APPENDIX OF WP(C) NO. 37696 OF 2025 PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE APPLICATION DATED 01-06-2024 SUBMITTED BY THE APPLICANT BEFORE THE 3RD RESPONDENT Exhibit P2 A TRUE COPY OF THE TRAINING CERTIFICATE DATED 18-09-2024 ISSUED IN FORM S-I AS PER RULE 10 (1) OF THE INDIAN ARMS RULES 2016, BY MR. CHERIYAN K. KALARICKKAL, A MASTER ACCREDITED TRAINER AND NATIONALLY RENOWNED SHOOTER Exhibit P3 A TRUE COPY OF THE JUDGEMENT OF THIS HONOURABLE COURT IN WP(C) 5268/2025 DATED 30-05-2025 Exhibit P4 A TRUE COPY OF THE ORDER DATED 02- 08-2025 ISSUED BY THE 3RD RESPONDENT Exhibit P5 A TRUE COPY OF THE REPRESENTATION DATED 26-08-2025 FILED BY THE PETITIONER TO THE 3RD RESPONDENT Exhibit P6 A TRUE COPY OF THE LETTER ISSUED BY THE 2ND RESPONDENT'S OFFICE ADDRESSED TO THE ADDITIONAL CHIEF SECRETARY, DIRECTOR GENERAL OF PROSECUTIONS DATED 08-03-2023, BEARING NUMBER F1/435/2022/HOME ALONG WITH THE MEMO DATED 22-03-2023 FILED BEFORE THIS HONOURABLE COURT IN WP (C) 19708/2022 Exhibit P7 A TRUE COPY OF THE LIST DATED 25-11- 2023 ISSUED BY THE STATE POLICE CHIEF, KERALA ADDRESSED TO THE 2ND RESPONDENT Exhibit P8 A TRUE COPY OF THE LETTER DATED 07- 05-2025 RECEIVED THROUGH AN R.T.I. APPLICATION FROM THE DISTRICT MAGISTRATE'S OFFICE, KOZHIKODE Exhibit P9 A TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 01 AUGUST 2023 IN WP (C) 32315/2022 WP(C) NO. 19708 OF 2022 and connected cases : 57 : 2026:KER:27488 Exhibit P10 A TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 05-12-2023 IN WP (C) 38309/2023 Exhibit P11 A TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN WP (C) 9686 OF 2024 DECIDED ON 14 AUGUST 2024 Exhibit P12 A TRUE COPY OF THE RIGHT TO INFORMATION REPLY BEARING NUMBER DCKNR/14244/2025-D1 DATED 31-12-2025 ISSUED BY THE STATE PULIC INFORMATION OFFICER, COLLECTORATE, KANNUR WITH THE TRANSCRIPT OF THE APPLICATION DATED 01-12-2025 Exhibit P13 A TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT DATED 18-12-2023 BEARING NUMBER F1/296/2023/HOME Exhibit P14 A TRUE COPY OF THE G.O. (RT.)NO.757/2024/HOME DATED 13-03- 2024 Exhibit P15 A TRUE COPY OF THE LETTER BEARING NUMBER D6-10438/2023/PHQ DATED 19- 04-2024 ISSUED BY THE STATE POLICE CHIEF ADDRESSED TO THE 2ND RESPONDENT EXHIBIT P16 A TRUE COPY OF THE G.O(RT)NO.397/2026/HOME DATED 02.02.2026 ISSUED BY THE 2ND RESPONDENT.
RESPONDENT EXHIBITS ANNEXURE R1(A) A TRUE COPY OF ADVISORY F NO: V-
11019/34/2017-ARMS DATED 17.01.2018 ISSUED BY THE 1ST RESPONDENT ANNEXURE R1(B) A TRUE COPY OF NOTIFICATION F NO: V-
11026/77/2023 DATED 18.02.2025 ISSUED BY THE 1ST RESPONDENT WP(C) NO. 19708 OF 2022 and connected cases : 58 : 2026:KER:27488 APPENDIX OF WP(C) NO. 38128 OF 2025 PETITIONER EXHIBITS EXHIBIT P 1 TRUE COPY OF THE FORM A-1 APPLICATION SUBMITTED BY THE PETITIONER ON 26.08.2022.
EXHIBIT P 2 TRUE COPY OF LETTER DATED 30.09.2022 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER.
EXHIBIT P 3 TRUE COPY OF THE COMMUNICATION ISSUED BY THE 2ND RESPONDENT DATED 23.10.2022 TO THE ADDITIONAL DIRECTOR GENERAL OF POLICE FORWARDED TO ALL THE DISTRICT CHIEF OF POLICE EXHIBIT P 4 TRUE COPY OF JUDGMENT DATED 11.08.2023 IN W.P.(C) 18293/2023 PASSED BY THIS HONOURABLE COURT.
EXHIBIT P 5 TRUE COPY OF QUESTIONNAIRE DATED 01.07.2025 SENT BY THE PETITIONER UNDER RIGHT TO INFORMATION ACT BY REGISTERED POST ALONG WITH ALONG WITH ITS POSTAL RECEIPT EXHIBIT P 6 TRUE COPY OF REPLY DATED 21.07.2025 ISSUED TO THE PETITIONER UNDER RIGHT TO INFORMATION ACT.
EXHIBIT P7 TRUE COPY OF ORDER DATED 29.07.2022 IN W.P.(C) 19708/2022 PASSED BY THIS HONOURABLE COURT EXHIBIT P 8 A TRUE COPY OF ORDER NO. LR(A) 5- 39603/2011 DATED 19.12.2013 ISSUED BY THE COMMISSIONER OF LAND REVENUE WP(C) NO. 19708 OF 2022 and connected cases : 59 : 2026:KER:27488 APPENDIX OF WP(C) NO. 43881 OF 2025 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE TRAINING CERTIFICATE DATED 10.12.2022 ISSUED TO THE PETITIONER FROM AN ACCREDITED TRAINER Exhibit P2 TRUE COPY OF THE ORDER NO. DCMPM/ 12927/2022-E1 DATED 11.01.2024 ISSUED BY THE SECOND RESPONDENT TO THE PETITIONER Exhibit P3 TRUE COPY OF THE APPEAL DATED 06.02.2024 Exhibit P4 TRUE COPY OF THE ORDER ISSUED BY THE FIRST RESPONDENT DATED 17.02.2025 WITH FILE NO.LR/1802/2024/LRA5 Exhibit P5 TRUE COPY OF THE ORDER NO. DCMPM/ 12927/2022-E1 DATED 28.04.2025 ISSUED BY THE SECOND RESPONDENT TO THE PETITIONER