SRI PAILI Vs. ADDL. CHIEF SECRETARY HOME DEPARTMENT

JUDGEMENT

(1.) The present writ petition is filed by the legal heir of the original licensee holding an arms licence, calling in question the endorsement bearing No. ARM(1)C.R:606/2021/E-158027/C3 dtd. 12/7/2022 issued by the second respondent Deputy Commissioner. By the said endorsement, the second respondent has rejected the petitioner's application seeking transfer of the arms licence in his favour as the legal heir of the deceased licensee. The said order is assailed in the present proceedings.

(2.) The brief facts leading to the filing of the petition are as follows:

(3.) The petitioner asserts that, upon the demise of his father, the weapon belonging to the deceased licensee was deposited in a licensed armoury in accordance with law. Thereafter, the petitioner submitted an application in Form III seeking transfer of the SBBL weapon licence standing in the name of his deceased father to his name, along with No Objection Certificates from the other family members. The petitioner further claims to have undergone the requisite arms training and has also obtained a certificate of physical fitness issued by a Government Medical Practitioner, which are produced at Annexures-G and H.