RAJA REDDY Vs. DISTRICT COLLECTOR NIZAMABAD

JUDGEMENT

(1.) This is an appeal against the order of our learned brother, Seshachalapathi J. dismissing a writ petition to quash the order of the Collector, Nizamabad, rejecting the application of the appellant for licence for the sale of arms and ammunition.

(2.) The appellant is a resident of Nizamabad and carries on business in the sale of medicines and otner articles in that place. He applied to the District collector on 30-10-1952 for the grant of licence for the sale or arms and ammunition in Nizamabad. There was also another application for licence by Messrs. Supreme firms Stores, Hyderabad.

(3.) The Collector instead of deciding the matter himself referred the two applications to Government for their orders.