K. MURALIDHAR REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This writ petition is filed seeking declaration that the inaction on the part of the 2nd respondent-District Collector, YSR Kadapa District in considering the application submitted by the petitioner for renewal of his arms licence, as illegal and contrary to Arms Rules 2016.

(2.) Heard learned counsel for the petitioner and the learned Government Pleader for Home.

(3.) It is the case of the petitioner that he was earlier granted a licence by the competent authority to possess NPB Revolver bearing Weapon No.P6147-2010 for a period of three years and at the time of expiry of the said period of licence, that he has submitted an application to the 2nd respondent-District Collector, YSR Kadapa District with a request to renew the arms licence and that the 2nd respondent is not considering the said application and not passing any orders on it. Therefore, the petitioner sought declaration that the said inaction on the part of the 2nd respondent in not considering his renewal application as illegal and contrary to the Arms Rules.