T.JACOB ARMORY Vs. STATE OF KERALA

JUDGEMENT

(1.) M/s.T. Jacob Armory is the writ petitioner. The petitioner is a Proprietary concern having licence for Arms and Ammunition dealer. The petitioner seeks to quash Exts.P14 and P15 and to direct respondents 2 and 3 to allow the petitioner to shift his Armory Shop from the present address to the new address as sought for, since the existing Armory Shop is not sufficient to keep the arms and ammunition.

(2.) The petitioner states that the Firm is a licensed dealer since 1957. The management of the Proprietary concern changed in the year 2019 and Shamon P.Y. became the Proprietor of the Firm. The Home Department gave new dealer licence to M/s. T. Jacob Armory, as per Ext.P1 order dtd. 1/1/2021. The District Collector also issued licence to the petitioner as authorised Arms and Ammunition Dealer for the period up to 22/1/2026, as per Ext.P2.

(3.) While so, the Additional District Magistrate issued Ext.P3 notice dtd. 29/1/2023 requiring the petitioner to rectify seven shortfalls noticed by him. Ext.P3 noted that the shop where arms and ammunitions are kept does not have the requisite space. The petitioner submitted a detailed reply dtd. 16/2/2023 rectifying all other defects and informing the Additional District Magistrate that the petitioner is proposing to shift his business of Armory Shop to another convenient room bearing door No.35/58A6 on getting permission.