JOSEPH AMAL RAJ Vs. ADDITIONAL PRINCIPAL SECRETARY

JUDGEMENT

(1.) The petitioner is aggrieved against the order of the first respondent dated 29.06.2015 in rejecting an appeal filed for renewal of Gun licence.

(2.) The case of the petitioner is as follows: The petitioner is owning agricultural land measuring an extent of 3 Acre 60 cents at Periyakottai Village. The wild animals used to come to his land and damage his crops. Therefore, the petitioner made an application before the second respondent for grant of gun licence. The second respondent, after careful consideration, granted gun licence in License No.175/I, Dgl. I. The period of licence expired on 31.12.2011. Hence, the petitioner made an application for renewal of gun licence for further period of two years from 01.01.2012 to 31.12.2014. However, the second respondent refused to renew the licence on the reason that the petitioner is having only 75 cents of lands and that there was no complaint before any authorities that the wild animals damaged his crops. The petitioner challenged the order of the second respondent before the first respondent by filing an appeal. The first respondent rejected the appeal by passing the impugned order, by reiterating the very same reasons stated by the second respondent. Hence, the present writ petition.

(3.) A counter affidavit is filed by the second respondent reiterating the reasons stated in the impugned order.