M.GOVINDA BHAT Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) The petitioner is knocking at the doors of this Court calling in question an order dtd. 29/3/2023, which directs the petitioner to deposit the licensed arms and ammunitions in the wake of declaration of elections, by the Election Commission of India, for the Legislative Assembly of the State of Karnataka.

(2.) Heard Sri Subramanya Bhat M., learned counsel for petitioner, Sri B.V.Krishna, learned Additional Government Advocate appearing for respondent Nos.1 to 3 and Sri S.R.Dodawad, learned counsel for respondent No.4.

(3.) Brief facts of the case that leads the petitioner to this Court, as borne out from the pleadings are as follows: The petitioner claims to be the owner of certain agricultural lands and claims to be cultivating those lands for commercial crops. Owing to the problem of the animals around his farm land and for the protection of his life so also the life of the members of his family, applies and secures a fire arms license on 20/4/1995. Since then, the license and the arms are with the petitioner. The petitioner is not alleged of any misuse of those arms even to this date.