S.R. KUMAR Vs. SPECIAL COMMISSIONER

JUDGEMENT

(1.) The petitioner herein had applied for licence to possess a revolver before the second respondent herein for self protection. The Superintendent of Police, Nagercoil had reported that the request of the petitioner for revolver licence need not be considered as he is already in possession of a SBBL Gun. Based on the report of the Superintendent of Police, Nagercoil, the second respondent rejected the request of the petitioner for revolver licence through his order dated 29.02.2004. The appeal before the first respondent was also rejected on 28.02.2005. As against the said orders, the present Writ Petition has been filed.

(2.) Heard Mr.A.Kalam, learned counsel for the petitioner and Mrs.K.Bhuvaneswari, learned Additional Government Pleader appearing on behalf of the respondents.

(3.) The learned counsel for the petitioner would submit that the petitioner has a large extent of estates in Maramalai, Vazhayathuvayai and Palkulam, wherein, he is cultivating coconut, rubber and other spices. Since he was aged about 50 years, he has sought for licence for possessing a revolver for his self protection. The learned counsel would submit that there is no bar under the Arms Act, 1959, for possessing two arms and when there are no adverse remarks by the police officials against the petitioner, the orders rejecting the issuance of licence itself is bad.