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.

(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.