K RAMASAMY Vs. PRINCIPAL SECRETARY COMMISSIONER OF REVENUE ADMINISTRATION DISASTER MANAGER AND MITIGATION DEPARTMENT

JUDGEMENT

(1.) SEEKING to quash the order dated 25.11.2009 passed by the 1st respondent vide proceedings in R.A.5 (2)/33407/2007-AA No.81/07 confirming the order dated 02.04.2007 passed by the 2nd respondent vide proceedings in Mu.Mu.C4/8742/2005 and for a consequential direction to the 2nd respondent to re-consider his request for grant of licence to have Revolver, the petitioner has filed this Writ Petition.

(2.) FACTS of the case as put forth in the affidavit would run thus:

(3.) MR.N.Manokaran, learned counsel for the petitioner would submit that the petitioner is an Income Tax Assessee and there is no case or bad antecedents against him and that the respondents have simply rejected his application without taking note of the necessity and the circumstances prevailing in and around Sankari area. He would point out that Section 7 of the Arms Act, 1951 makes it clear that there is no absolute prohibition against giving a licence for a prohibited arms, and whenever an application is made, the concerned authorities must consider the relevant circumstances and should not act arbitrarily in disposing the same.