V P KALAIRAJAN Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) BY consent of both parties, the writ petition itself is taken up for final disposal.

(2.) PRAYER in the writ petition is to quash the order dated 11.12.2007 passed by the respondent and direct the respondent to grant revolver licence to the petitioner and award costs and damages.

(3.) THE learned counsel appearing for the petitioner submits that all the three cases against the petitioner cited above, relate to his political activities and participation in the agitations, as a Member of the Legislative Assembly belonging to the main opposition party and in no case charge sheet is filed even though the date of occurrence is stated as 13.10.2006, 20.5.2007 and 7.6.2007 respectively and therefore the said political cases registered against the petitioner cannot be a ground to deny Fire Arms Licence to possess a revolver, which the petitioner requires for his personal safety.