T. CHANDRA MOHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed under Article 226 of the Constitution of India for issue of a writ of mandamus declaring the action of the respondents herein, particularly respondent No.2, in rejecting the petitioners request for renewal of Arms Licence No.241/Begumpet through proceedings No.HN/A2/ Arms/ 6065/2018-20 dated 13.07.2020 issued by the respondent No.2 based on a report of the respondent No.4 in a mechanical manner without independent application of mind, as being illegal, arbitrary, ultravires, against the principles of natural justice and violation of petitioners fundamental rights guaranteed by the Constitution of India with a consequential direction to the 2nd respondent to reconsider and renew the Arms Licence of the petitioner.

(2.) The present writ petition is taken up for hearing today, i.e. 04.09.2020, through Video Conferencing.

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