ZEESHAN ADNAN MAHMOOD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present writ petition is filed with the following prayer:

(2.) It is submitted by the learned counsel appearing on behalf of the petitioner that petitioner father had a valid Gun License bearing Arms License No.107/Ramgopalpet for two weapons. It was initially obtained in the year 1996 and the license with regard to the arms was renewed up to 31/12/2026. It is further submitted that petitioner father expired on 8/7/2023 and subsequent to the death of the petitioner's father, petitioner made an application dtd. 5/8/2023 in Form A-1 i.e., Form for application for an arms license under Rule 11 of the Arms Rules, 2016.

(3.) It is submitted that respondent No.1 by an order dtd. 5/3/2024 has cancelled the Arms License No.107/Ramgopalpet issued to his father on the application made by the petitioner and the license book was retained with the Government. It is specific grievance of the petitioner that respondent No.3 had issued notice vide No.HCP/NZ2/1418/2023-24 dtd. 14/5/2024 stating that petitioner is permitted to sell the two weapons i.e., 12 Bore DBBL Gun No.89774, Midland Gun Co Birmingham London and .32 Bore Piston No.160407 by Mauser Germany covered under the Arms License No.107/Ramgopalpet and petitioner was directed to produce the aforesaid weapons before the respondent No.3 within 10 days from the date of receipt of the said notice.