MASOOD SULTAN SD Vs. STATE OF TELANGANA

JUDGEMENT

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

(2.) The facts on record would disclose that the father of petitioner was granted Arms licence permitting him to hold one 12 Bore and 1.22 Miniature Rifle. After the death of father of petitioner in the year 1993, the Arms licence was transferred to his mother. On 08.07.2011 petitioner applied for transfer of said licence in his name and after due enquiry, on 19.07.2012, the Arms licence was transferred in the name of petitioner and was renewed from time to time. Before expiry of the licence period i.e., 31.12.2018, petitioner submitted application to grant renewal of licence. By order dated 12.07.2020 the Commissioner of Police rejected the application for renewal.

(3.) A reading of the order would disclose that the Commissioner asserted that petitioner has no threat perception and therefore, it is not necessary to renew the Arms licence granted to him. Against the order of Commissioner of Police, rejecting the application to grant renewal of Arms licence, remedy of appeal is provided by Section 18 of the Arms Act. Without availing the said remedy, this writ petition is filed.