K. RAGHAVENDRA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These writ petitions are taken up together because the common issue involved in these cases is regarding revocation of arms licences granted to them under provisions of the Arms Act, 1959 Act on the ground that there is no threat perception to the petitioners.

(2.) In WP.No.8834 of 2019, initially licence was granted to the petitioner in the year 2012 for a period of three years and the same was renewed upto 2018 and he applied for renewal. In WP.No.2673 of 2019, the petitioner also applied for renewal of arms licence after expiry of his licence, the licensing authority called for report in both the cases from the concerned authorities and after obtaining reports, show-cause notices were issued to the petitioners as to why their licenses should not be revoked by exercising powers under Section 17 of the Arms Act (for short "the Act") and the petitioners submitted explanation. But without considering the same in proper prospective, only on the ground that petitioners do not have threat perception, the impugned orders have been passed revoking the arms licences purportedly in exercise of powers under Section 17 of the act.

(3.) In WP. NO. 2673 of 2019, Counter affidavit is filed reiterating the contents of the impugned order and justifying the action on the ground that petitioner does not have threat perception and he is not entitled for renewal of arms licence and it is also asserted that the petitioner has alternative remedy against the impugned order.