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Telangana High Court
Syed Noor Mohammed Shah Quadri vs The State Of Telangana on 30 March, 2026
IN THE HIGH COURT FOR THE STATE OF TELANGANA
AT HYDERABAD
THE HONOURABLE SRI JUSTICE E.V.VENUGOPAL
WRIT PETITION No.8976 of 2026
Dated: 30.03.2026
Between:
Syed Noor Mohammed Shah Quadri ... Petitioner
And
The State of Telangana,
Rep. by its Principal Secretary,
Home Department, Secretariat,
Hyderabad, Telangana and three others
... Respondents
ORDER:
The present Writ Petition is filed under Article 226 of
Constitution of India for the following relief/s:-
''... to issue a writ, order or direction more particularly one
in the nature of writ of Mandamus declaring the action of
the Respondents No.3 and 4 in not considering the
petitioner's application dated:01-10-2024 for grant of arms
licence as illegal, arbitrary and unconstitutional and in
violation of the provisions of the Arms Act, 1959 and
Consequently, direct the respondents to consider and
dispose of the petitioner's application dated 01-10-2024
for grant of arms licence (for sports purpose) and pass
such other relief or reliefs ..."
2. Heard Mr.S.M.Saifullah, learned counsel for the
petitioner and Mr.M.Srinivas, learned Assistant Government
Pleader for Home representing learned Government Pleader
for Home appearing for respondents. Perused the record.
3. Learned counsel for the petitioner submits that the
petitioner is a Sportsman in Rifle shooting at National level
and actively participated in several competitions conducted by
the National Rifle Association of India and the Telangana Rifle
Association. The petitioner had also participated in several
State, South Zone and National Level competitions including
the 66th National Shooting Championship.
4. He further submits that the petitioner has been awarded
the Merit Certificate in National Level Shooting events which
would demonstrate his credentials; that the petitioner has
undergone mandatory arms training as per Rule 10 of the
Arms Rules, 2016 and possesses a valid training certificate;
that the petitioner was found medically fit, as certified by a
registered medical practitioner. He states that the petitioner
had submitted an application on 01.10.2024 for grant of
Arms Licence (for sports purpose) before the competent
authority under the Arms Act, 1959. Despite fulfilling all
conditions, the respondents have failed to consider the same
and pass appropriate orders, which is arbitrary and illegal.
5. He further contends that the petitioner, being a
recognized sports person, is entitled to possess the arms
licence and the authorities failed to consider his case which
amounts to dereliction of statutory duty and thereby defeats
his right to participate in competitive shooting sports. In
support of his contentions, the petitioner has enclosed copies
of various Certificates obtained by him from the Telangana
Rifle Association, National Rifle Association of India etc and
seeks indulgence of this Court to direct respondent Nos.3 and
4 to pass appropriate orders on his application dated
01.10.2024.
6. Learned Assistant Government Pleader for Home, by
filing the copy of written instructions dated 25.03.2026
addressed by the Sub-Inspector of Police, Golconda Police
Station, Hyderabad contends that on perusing the application
dated 01.10.2024, the Government had called for specific
recommendations from the Commissioner of Police,
Hyderabad for further examination vide Memo.No.12033/
Arms/2024 dated 29.04.2025. Thereafter, the Deputy
Commissioner of Police, South West Zone, Hyderabad vide
Memo bearing No.HCP/HSWZ-2/Arms/1989/2024-25 dated
12.05.2025 directed the Station House Officer, Golconda
Police Station, Hyderabad to enquire into the matter and send
the report within a week. Pursuant thereto, respondent No.4
had enquired into the matter and submitted the report vide
letter No.201/Insp/OW/PS-GC/2025 dated 24.05.2025 to
respondent No.3 and the matter is pending for consideration
before the higher authorities. Stating so, he seeks to pass
appropriate orders.
7. Having regard to the submissions of both the learned
counsel, on perusing the copy of written instructions dated
25.03.2026 addressed by the Sub-Inspector of Police,
Golconda Police Station, Hyderabad and the report vide letter
No.201/Insp/OW/PS-GC/2025 dated 24.05.2025 forwarded
by respondent No.4 to respondent No.3, this Court deems it
fit and proper to direct respondent Nos.2 and 3 to consider
the application dated 01.10.2024 submitted by the petitioner
and pass appropriate orders, as expeditiously as possible,
preferably within (30) working days from the date of receipt of
a copy of the order, strictly in accordance with law.
8. With the above direction, this Writ Petition is disposed
of. No costs.
Miscellaneous Petitions, pending if any, shall stand
closed.
____________________________
JUSTICE E.V.VENUGOPAL
30.03.2026
ESP
