SULTAN WASEEM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Writ Petition is filed assailing the action of the 1st respondent in refusing to grant fresh weapon license under 'Family Heirloom Policy ', vide Memo No.13266/Arms/2019, dt.25/11/2021, as arbitrary, illegal and against Rule 25(1)(a) of the Arms Rules, 2016, and in violation of Articles 14, 15, 19 and 21 of the Constitution of India, and consequently, to set aside the said Memo and also to direct the 1st respondent to grant the fresh weapon license under 'Family Heirloom Policy '.

(2.) Heard learned counsel for the petitioner and learned Government Pleader for Home appearing for the respondents, and perused the material available on record of this Court.

(3.) The brief facts of the case of the petitioner are that his father, by name, Mohd. Ismail, had served the Police Department for more than 30 years and retired in the capacity of Additional Commissioner of Police, in the month of April, 2005; that during his service, he was involved in resolving many important cases, including the cases relating to some of the banned organizations; that while the father of the petitioner was in service, the petitioner 's family used to get threatening calls, which continued even after he retired from the service of the Police Department; that the petitioner 's father post retirement obtained and was holding arms licence No.1497/Saifabad for one weapon, i.e. 12 Bore Sbbl Gun, valid throughout the State; that the licence holder, i.e. the petitioner 's father, met with an accident in the year 2016 and went missing for a day and returned home with a head injury and was admitted into Apollo Hospital, Hyderguda, Hyderabad, and was subjected to a major operation; and that though he survived, had suffered memory loss and could not recognize anyone in the family and it took lot of time for him to recover, even thereafter recovered only 50% of his memory.