K. RAFIQ AHMED Vs. RAJESH GOEL, IAS

JUDGEMENT

(1.) The breach alleged is of the order dtd. 7/10/2020 passed by the learned Single Judge in a writ petition filed by the complainant. Paragraphs 2 to 4 of the said order are material which read thus:

(2.) We may note here that on 12/3/2021, a letter was addressed by the complainant to the accused inviting their attention to the aforesaid order and the failure on their part to comply with the same.

(3.) On 17/6/2021, when the petition was listed before this Court, the learned Additional Government Advocate sought time to report compliance. On 23/6/2021, this Court recorded the statement of the learned Additional Government Advocate that the application made by the complainant for grant of arms licence has been dismissed by an order dtd. 24/4/2020. This Court directed the learned Additional Government Advocate to file an affidavit of a responsible officer to show that a copy of the order dtd. 24/4/2020 was served upon the complainant before filing this petition.