KOLAN NARASIMHA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) In the present writ petition challenge is to the order of the State Government issued vide G.O.Rt.No.2262, Home (ARMS) Department, dated 03.12.2012.

(2.) Petitioner herein filed application before the Commissioner of Police, Cyberabad Commissionerate/second respondent herein for grant of Arms License. Second respondent herein called for a report from the Station House Officer, Kookatpally Housing Board Police Station and after receipt of the report, the second respondent issued a Memo bearing No.79/F/M2/Arms/Cybd/2010 -11, dated 21.04.2011, rejecting the request of the petitioner. As against the said rejection, the petitioner preferred appeal on 18.08.2011 before the State Government. The State Government vide G.O.Rt.No.2262, Home (ARMS) Department, dated

(3.) 12.2012, rejected the appeal and consequently the request made therein. 3. In the above backdrop, while pleading that the rejection of the request of the petitioner is arbitrary, unwarranted and violative of Articles 14 and 21 of the Constitution of India, the present writ petition came to be filed.