V KANAGASUNDARAM Vs. DISTRICT COLLECTOR ALIAS DISTRICT MAGISTRATE

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned single Judge dated 25. 03. 2003 made in W. P. No. 11011 of 2000, in and by which the learned Judge, after finding no merit in the claim of the petitioner, dismissed the writ petition.

(2.) HEARD the learned counsel for the appellant as well as learned Government Advocate for the respondents.

(3.) THE petitioner/appellant is a practising advocate, assessed to income-tax. Admittedly he is possessing licence for SBBL gun. He applied for the grant of licence of revolver for his protection. The District Collector and District Magistrate, Nagapattinam in his proceedings dated 12. 10. 1999, after finding that the Superintendent of Police, Nagapattinam and the Revenue Divisional Officer, Myladuthurai have not accepted the reasons stated in the application, which are general in nature, rejected the request of the petitioner for the grant of licence to have a revolver. Aggrieved by the said order, the petitioner preferred an appeal before the Special Commissioner and Commissioner for Revenue Administration, Chepauk, Chennai 5. The appellate authority, after finding that the petitioner has a licence for SBBL gun issued in the year 1992 and the reasons for having revolver licence are not looking genuine, dismissed his appeal. The said order was challenged before the learned single Judge.