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Judgment
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P.B.Suresh Kumar, J
Petitioner holds an arms licence. Ext.P1 is the application preferred by the petitioner as early as on 18.05.2020 for renewal of the said licence. The
grievance voiced by the petitioner in the writ petition concerns the delay on the part of the first respondent in passing orders on Ext.P1 application.
Heard the learned counsel for the petitioner as also the learned Government Pleader.
The learned counsel for the petitioner points out that an identical matter has been disposed of by this court as per Ext.P3 judgment.
In so far as the first respondent is obliged to consider applications in the nature of Ext.P1 in accordance with the provisions contained in the Arms
Act, I deem it appropriate to dispose of the writ petition directing the first respondent to consider and pass orders on Ext.P1 application, after affording
the petitioner an opportunity of hearing, within six weeks.
Ordered accordingly. In the matter of complying with the direction aforesaid, the first respondent shall take note of Ext.P3 judgment as well. The
hearing ordered in terms of this judgment can be through electronic mode as well.