RAMDAS GUPTA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By the order impugned, the District Magistrate, Surguja, has rejected the petitioner's application for grant of Arms Licence under the provisions of the Arms Act, 1959.

(2.) After a dacoity in the house of the daughter of the petitioner in the year 2006, the petitioner moved an application for grant of Arms licence, which was rejected on 20-9-2011, however, the Commissioner, Surguja Division, passed an order on 24-6-2013 remitting the matter back to the District Magistrate for passing order afresh. The District Magistrate again rejected the application on 13-1-2014 finding that there is no threat to petitioner's life nor there is any adverse law and order condition in the village. Petitioner once again moved before the Commissioner, Surguja Division, who disposed of the appeal on 17-11-2014 against which the petitioner preferred a writ petition before this Court bearing WPC No.129 of 2015 which was disposed of with a direction to the Commissioner, Surguja Division, to pass fresh order on petitioner's appeal.

(3.) The Commissioner, in turn, passed an order on 1-2-2016 directing the District Magistrate to decide petitioner's application afresh on merits. Once again the District Magistrate rejected the petitioner's application. Petitioner preferred another WPC No.1086 of 2017 which was withdrawn to enable him to prefer appeal before the Commissioner. The Commissioner, thereafter, again decided the petitioner's appeal on 9-10-2017 directing the District Magistrate to pass fresh order.