Joemon Joseph vs The Additional District Magistrate, Ernakulam, Pin 682030, The Tahsildar, Aluva, Ernakulam District, Pin 683101 and The Station House Officer, Kalady Police Station, Ernakulam District, Pin 683 574

T.R. Ramachandran Nair, J.—The petitioner is having a licence under the Arms Act from the year 1999 for personal protection and Ext.P1 is a true copy of the licence. Seeking for renewal of the same, the petitioner filed an application as per Ext.P2 on 24.09.2009. It is submitted that so far no orders have been passed on the same. Ext.P3 is a communication from the Additional District Magistrate, Ernakulam addressed to the Station House Officer, Kalady Police Station and also to Tahsildar, Aluva to forward a report as to whether there is any objection in renewing the licence for a further period of three years from 01.01.2010.

Since the application is still pending, there will be a direction to the 1st respondent to complete the enquiry and communicate the decision to the petitioner within a period of one month from the date of production of a copy of this judgment along with a copy of the writ petition.

This writ petition is disposed of as above.