RAJA AFROZ Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioner is a resident of Bangalore. The petitioner filed an application on 7. 8. 2000 requesting the second respondent to grant an Arms license to hold a revolver. The request of the petitioner has been rejected by the second respondent on 29. 7. 2002 which endorsement is produced as Annexure-A to the Writ Petition. Being aggrieved by the order of rejection of his application, the petitioner filed an appeal under Section 18 of the Arms Act of 1959 before the first respondent on 16. 8. 2002. Thereafter, the petitioner requested the first respondent to dispose of the appeal filed by him. Till today, the said appeal is not considered by the first respondent. Therefore, the petitioner has approached this Court to direct the respondent to issue an Arms license to acquire a revolver.

(2.) THE respondents have filed a detailed counter. In paragraph 5 of the counter, the respondents have taken a stand that the Deputy Commissioner of Police did not recommended the case of the petitioner favourably on the ground that the financial stability and income tax returns of the petitioner does not inspire the authority to grant license.

(3.) IT is also stated that there are no adverse remarks against the petitioner. Considering the report of the Deputy Commissioner of Police (East), the respondent's Counsel requests the Court to dismiss the petition.