BENNY VARGHESE PATHIYAN HOUSE Vs. STATE OF KERALA; ADDITIONAL DISTRICT MAGISTRATE; SUPERINTENDENT OF POLICE; SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) Ext.P2 order dated 9.11.2009 passed by the Additional District Magistrate, Palakkad, cancelling the Arms Licence issued to the petitioner is under challenge in this writ petition. Under Section 18 of the Arms Act, 1959, an appeal lies from Ext.P2 to the appellate authority. The period of limitation prescribed for filing an appeal is 30 days from the date of issue of the order. Ext.P2 order is dated 9.11.2009. Therefore, as on the day, the period of limitation prescribed for filing the appeal has not expired. I therefore find no reason to entertain this writ petition.

(2.) The writ petition fails and is dismissed reserving liberty with lthe petitioner to challenge Ext.P2 in other appropriate proceedings.