S SURESH Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Whether a Lawyer who has to hold law books can be allowed to hold a Revolver for his protection and whether the licensing authority's power to refuse a licence in his favour was justified? are the questions to be decided in this writ petition.

(2.) The petitioner, who is 32 years old and a resident of Puducherry as well as a member of the Puducherry Bar, has come forward with the present writ petition seeking to challenge an order passed by the District Magistrate, Puducherry, i.e., the first respondent, dated 24.11.2011 in rejecting his request for possession of Arms License.

(3.) By the impugned order, the petitioner was informed that he had claimed that he was dealing in civil cases concerning land grabbing and there is every likelihood of threat to his life. Therefore, he sought for an Arms license. But the petitioner never disclosed as to from whom he was facing threat. He had also not given any complaint in this regard to any one. It was also brought to the notice that the second respondent and the Superintendent of Police (North) had informed that there was no history of any threat being received and also the details of any land grabbing case conducted by him. It was in that view of the matter, the first respondent had informed that there was no need for issuing any Arms License to the petitioner for his self protection.