LAWS(APH)-2010-5-13

SYED AFZAL MEHDI Vs. STATE OF A P

Decided On May 31, 2010
SYED AFZAL MEHDI Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) The unsuccessful applicant for grant of arms license filed this Writ Petition assailing Memo No. 20017/Arms/2006, dated 13.3.2008 issued by respondent No. 1.

(2.) The facts in brief are as under:

(3.) In the above mentioned back-ground, the petitioner made an application to the respondents for grant of arms license in order to protect his own life and property, both his personal and of the Wakf. The said application having been rejected by the impugned memo of respondent No. 1, the petitioner filed the present Writ Petition.