JOEMON JOSEPH Vs. THE ADDITIONAL DISTRICT MAGISTRATE, ERNAKULAM

JUDGEMENT

(1.) 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.