KISHORI LAL KANOO Vs. UNION OF INDIA

JUDGEMENT

(1.) -

(2.) THE petitioner, claiming to be the sole proprietor of East End Arms Company, has filed this petition under Article 226 of the Constitution seeking a writ of certiorari for issuing a direction of the respondents to transfer 240 proof tested pieces of single barrel guns of which 198 pieces were proof tested and passed by the Inspectorate of Small Arms, Ichapur, in favour of the petitioner. Petitioner says as per provisions of the Arms Act and the Rules it was he who in 1981 deposited these 240 guns with the Ordnance Factory, Ichapur, for inspection but respondents were not passing orders for transferring these guns to him.