DHARAMBIR KHATTAR Vs. GNCTD & ORS

JUDGEMENT

(1.) The petition impugns the order dated 20 th July, 2011 of the Lieutenant Governor, Delhi, dismissing the appeal preferred by the petitioner under Section 18 of The Arms Act, 1959 against the order dated 14 th February, 2011of the Licencing Authority rejecting the request of the petitioner for renewal of arms licence.

(2.) The petitioner claims that arms licence having all India validity was issued to him in the year 1974 and was renewed from time to time upto 17 th November, 2003.

(3.) The Licencing Authority (Additional Commissioner of Police) vide order dated 14 th February, 2011, after issuance of show cause notice and considering the reply of the petitioner, cancelled the arms licence of the petitioner for the reasons of the petitioner, i) being involved in four criminal cases; ii) having concealed the factum of his involvement in these cases by not informing the Licencing Authority immediately after involvement and having so mislead the Licencing Authority; and, iii) giving his wrong address. The Licencing Authority thus concluded that the petitioner is not a fit person to hold an arms licence and issuance /renewal of arms licence to/of the petitioner is not in the interest of public safety at large.