C. CHANDRAN NAIR Vs. ADDITIONAL DISTRICT MAGISTRATE, KASARAGOD

JUDGEMENT

(1.) Ext.P1 order by which the first respondent has rejected the application for renewal of a gun licence submitted by the petitioner and Ext.P3 order by which the second respondent has confirmed Ext.P1 order in appeal, are under challenge in this writ petition.

(2.) The case of the petitioner is that he is holding the licence sought to be renewed for the last nine years and when he applied for renewal of the licence during 2010, the application was rejected as per Ext.P1 order holding that the Superintendent of Police concerned has reported that there is no threat to the life of the petitioner and therefore, the licence cannot be renewed. The very same stand is reiterated by the second respondent in Ext.P3 order. The relevant portion of the order reads thus:

(3.) Sub sections (1), (2) and (2A) of Section 13 of the Arms Act, 1959 (for short "the Act") dealing with the grant of licences, read as follows: