K.KAMALESH Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) This Writ Petition has been filed challenging the impugned orders passed by the first respondent in Na.Ka.No.VaNi 5(1)/20839/2025, dtd. 11/7/2025 and the second respondent in Pa.Mu.No.1771149/2024/C3, dtd. 4/6/2025, and to direct the first respondent to grant a Small-Bore Breech Loading (SBBL) gun license to the petitioner based on the petitioner's applications dtd. 9/9/2021 and 4/7/2025.

(2.) The learned counsel appearing for the petitioner would submit that, initially, the petitioner's request for gun licence was rejected by the second respondent on 22/6/2023. The said order was challenged by the petitioner before the first respondent and the first respondent, remanded the matter to the second respondent for re-consideration. Once again, on 4/6/2025, the second respondent rejected the request of the petitioner. The said rejection order was also challenged by the petitioner before the first respondent and the first respondent also, on 11/7/2025, confirmed the order passed by the second respondent. According to the learned counsel, there were elephant attacks in the petitioner's neighbourhood and hence there is a life threat to the petitioner and his neighbours. The photographs and the news releases in this regard were also produced before the respondents 1 and 2. However, none of the above aspects were considered by the respondents 1 and 2. In support of his contentions, he also relied upon the Judgment of this Court dtd. 13/11/2024 in W.P.(MD)No.2180 of 2023 and prayed for allowing this Writ Petition.

(3.) The learned counsel appearing for the respondents would submit that, till date, no untoward incident happened in the petitioner's neighbourhood. Therefore, the petitioner's application for gun licence was rejected.