NAZAR P A Vs. ADDITIONAL DISTRICT MAGISTRATE

JUDGEMENT

(1.) THE main prayer in the writ petition is to quash Ext.P3 and to direct the first respondent to allow the prayer of the petitioner in Exts.P1 and P2 to increase his annual quota of ammunition to5000.

(2.) THE petitioner's case is that he is in the sports of Rifle shooting for the past five years and is the State champion in Pistol Shooting in the year 2008. He is a regular participant in the National Championship in the past years. His son is a a renowned shooter approved by NRAI in the junior category. He applied for an increase in his annual quota of ammunition to 5000, by Ext.P1 application. Ext.P2 is the copy of the reminder sent by the petitioner, but the application was rejected as per Ext.P3 communication. In para 7 of the writ petition, it is stated that the petitioner proposes to take part in the ensuing State championship during July-August 2009 and the pre national championship is scheduled to be held in the month of October- November. It is further stated that the petitioner is also trying to get entry in the team for the National Games 2010 in which the competition is scheduled to be held in Kochi. These are the requirements pointed out in the writ petition.

(3.) THEREFORE, on the merits of the matter, the order Ext.P3 does not call for any interference. Apart from the same, the championships mentioned in para 7 of the writ petition are long over and the requirement for the petitioner was to participate in those championships.