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Judgment
Shaji P. Chaly, J
The petitioner has filed this writ petition seeking the following reliefs:
Calling for records leading to Exhibit P2 order No.DCKKD/2431/2022-D7 dated 07.03.2022 of the first respondent and quash the same by issuing a writ of certiorari or any other appropriate writ, order or direction.
Calling for the records leading to Exhibit P4 order No. LR 5462/2022-LR(A5) dated 03.06.2022 of the second respondent and quash the same by issuing a writ of certiorari or any other appropriate writ, order or direction.
Issue a writ, order or direction in the nature of mandamus directing the first respondent to allow the application for renewal of the petitioner.
In fact, the application submitted by the petitioner as per the provisions of the Arms Act, 1959 for renewal of the gun licence, was declined by the primary authority and the same was affirmed by the appellate authority as per Exhibit P4 order. It is thus, challenging the legality and correctness of the said orders, this writ petition is filed.
However, today, when the matter is taken up, realising the fact that the renewal application was filed after five years, the learned counsel for the petitioner submitted that a fresh application seeking issuance of licence would be submitted before the primary authority.
In that view of the matter, after hearing the learned counsel for the petitioner Sri. Sharan Shahier and the learned Senior Government Pleader Smt. Deepa N, this writ petition is disposed of leaving open the liberty of the petitioner to file a fresh application before the first respondent or the Additional District Magistrate. If and when such an application is filed, the same shall be considered in accordance with law at the earliest possible time.