TOMY MATHW Vs. STATE OF KERALA

JUDGEMENT

(1.) Ext.P9 order of the 2nd respondent-District Collector directing the petitioner to surrender one of the three Fire Arms possessed by the petitioner, is under challenge in this writ petition.

(2.) The petitioner states that he is a member of the District Rifle Association, Idukki. The petitioner is holding valid licence to possess three Arms since the year 2002. According to the petitioner, as per Sec. 3(3) of the Arms Act, 1959, a member of registered Rifle Club can hold three weapons. However, the application submitted by the petitioner for renewal of licence of three guns are not allowed. The respondents are insisting the petitioner to surrender one weapon.

(3.) The petitioner states that he is holding two weapons for his self protection. He requires a third weapon "Point 22 Rifle" for target practice in the Rifle Club. Ext.P6 information would show that another person is holding licence for three guns. As the application for renewal of licence was not considered, the petitioner filed W.P.(C) No.28221/2022 before this Court. This Court disposed of the said writ petition as per Ext.P7 judgment dtd. 23/11/2022 directing the District Collector to pass orders on the application of the petitioner.