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Judgment
Petitioner is a holder of licence for 0.32 bore revolver. Even though petitioner submitted an application for renewal of the licence, the same was declined as per Ext.P7, which was taken in appeal before the Land Revenue Commissioner. The Land Revenue Commissioner adjudicated the issue and remanded the matter for re-consideration, which order is dated 11.8.2016. The grievance highlighted by the petitioner is, non-consideration of the application. Therefore, seeks disposal of the same on an early basis.
Having heard learned counsel for petitioner and learned Senior Government Pleader, there will be a direction to the 1st respondent to consider the application for renewal submitted by the petitioner taking into account the directions contained in Ext.P8 order of the Land Revenue Commissioner at the earliest possible time and at any rate within two months from the date of receipt of a copy of this judgment, after providing an opportunity of hearing to the petitioner. Needless to say, the judgments rendered by this court with respect to the exercise of the power under section 14 of the Arms Act shall also be taken into account while complying the directions. Writ petition is disposed of accordingly.