P . RAMESH Vs. SECRETARY GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) The instant writ petition is for a Writ of Mandamus or any other appropriate writ calling for the records pertaining to the order passed by the respondent No.1 in G.O.(D) No.134 Home (Pol-XIII) Department dated 21.02.2013 and quash the same and direct the respondents herein to renew the Arms License granted to the petitioner in License No.B1/88/2011 form-III Indian Arms Act,1959.

(2.) A license for a 0.32 pistol bearing No.RP.100417. The license was issued on 22.02.2011 was issued to the petitioner. The license expired on 28.02.2012.The petitioner filed an application for the renewal of license on 30.12.2011. The Authority i.e., Commissioner of Police, Madurai City rejected the renewal application on 02.12.2012.

(3.) The order copy was received by the petitioner on 16.10.2012. The petitioner filed an appeal before the Secretary to the Government. Since the appeal was not being disposed of , the petitioner filed writ petition No.2610 of 2012. This Court by order dated 01.10.2012 directed the Government to dispose of the appeal within 90 days from the receipt of the order passed by this Court. After hearing, the parties, State Government / first respondent herein dismissed the appeal by the order dated 21.02.2013 which is under challenge in this writ petition.