NAVEENKUMAR A. WALI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard both sides.

(2.) This petition is filed by the petitioner who is running business by securing a licence bearing No.01/1985 allotted under Form No.IX of Arms Act, to convert, shorten, repair (major, or to test (other than proof-test) or keeping for conversion, repair (major) or test (other than proof test) of firearms.

(3.) Petitioner had a licence for arms and ammunition dealers and for deposit of arms under Form No.VIII of the Arms Act, valid up to 31/12/2021. The petitioner made a representation on 13/10/2022 to the 1st respondent by paying the requisite fee. It is the case of the petitioner that representation was not considered by the respondent and due to non consideration of the representation dtd. 13/10/2022 and another representation dtd. 13/6/2022, the petitioner is before this Court.