BAVITHA BENNY Vs. DISTRICT COLLECTOR & DISTRICT MAGISTRATE

JUDGEMENT

(1.) Petitioner has approached this Court seeking the following relief:-

(2.) Heard learned counsel for the petitioner and the learned Government Pleader.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner's application for renewal of Arms licence has been rejected without any reason. It is stated that the petitioner had earlier approached this Court by filing a writ petition as W.P. (C).No.38125 of 2016 and Exhibit P4 judgment was passed directing the respondents to pass orders on the renewal application submitted by the petitioner within two weeks. It is stated that thereafter no further hearing was conducted and Exhibit P5 order has been issued rejecting application for renewal. Aggrieved by Exhibit P5 order, the petitioner again approached this Court by filing another writ petition as W.P. (C).No.6911/2017 and in the meanwhile an appeal has also been filed before the 3rd respondent. It is stated that by Exhibit P6 judgment this Court directed the 3rd respondent to consider the appeal preferred by the petitioner within one month. The learned counsel for the petitioner submits that the 3 rd respondent remanded the matter to the 1 st respondent for reconsidering the renewal application. It is stated that the 1 st respondent by Exhibit P8 order again rejected the application for renewal. The learned counsel for the petitioner submits that Exhibit P8 order is illegal, arbitrary and unconscionable as no grounds are stated for rejection as contemplated under Section 14 and 15 of the Arms Act and is liable to be quashed.