PRASHANT Vs. UNION OF INDIA

JUDGEMENT

(1.) The Petitioner has approached this Court by filing the instant writ petition under Article 226 of the Constitution of India for a direction to the Respondents to permit the Petitioner to import 0.22 and 0.32 a pardini sports pistol or in the alternative permit the Petitioner to purchase the same from Respondent No.2/Secretary General, National Rifle Association of India on the payment of the requisite charges.

(2.) The Petitioner claims to be a sportsman associated with the sport of Shooting. He states that he has been participating in various competitions in the 10M air pistol category. It is stated that during the last four years, the Petitioner has performed well at the National and the State level tournaments.

(3.) It is stated that the Petitioner was having disputes with Respondent No.2 and Respondent No.3 regarding issuance of his certificates of participation. It is the contention of the Petitioner that instead of issuing the certificates of participation, he has been served with a show cause notice dtd. 1/7/2019 by Respondent No.3 at the behest of Respondent No.2 stating that there is a discrepancy in his date of birth.