T K HARIDASAN Vs. DISTRICT COLLECTOR, ERNAKULAM

JUDGEMENT

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

(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 had been rejected by Exhibit P7 order on absolutely untenable grounds.