SHASHIDHAR R ULLAGADDIMATH Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) the petitioner claims to be a dealer in arms and ammunitions for the past several years and had been provided with licences in form Nos. 11 to 14 issued under the provisions of the Arms Act, 1959 (hereinafter referred to as 'the act', for short).

(2.) petitioner contends that such licences had been granted and renewed to him periodically and the last of such renewal enured in his favour for the period ending 31-12-2000.

(3.) the petitioner had sought for renewal of all the four licences in his favour by making suitable applications in the forms to the competent authorities. It appears, in respect of licences issued in form Nos. 11 and 12, the state government is the competent authority to consider the question of renewal and in respect of licences issued in form Nos. 13 and 14, the commissioner of police, hubli, where the petitioner carries on his business, is the competent authority.