K MANI Vs. DISTRICT REVENUE OFFICER MADURAI

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioner against the order of the second respondent in D. Dis. RA. V (1) 27571/2000 (AA. 54/20 00)dated 14. 11. 2000 and for a direction to the first respondent to grant licence to possess SBML gun for self/crop/cattle protection.

(2.) THE facts-in-brief leading to the filing of this Writ petition are as follows:

(3.) AGGRIEVED by the dismissal of the appeal, the petitioner has come forward with this Writ Petition.