MADAN LAL ARORA Vs. GNCT OF DELHI

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking a mandamus to the respondent no. 3 to expedite the matter of renewal of arms licence no. EDVV/80001/84 of the petitioner in accordance with the provisions of the Arms Act, 1959.

(2.) Ms. Zubeda Begum, learned standing counsel has appeared in response to advance notice and has placed a status report on record. It has been pointed out by the respondent that despite issuance of the notice to show cause under Section 17(3) of the Arms Act, 1959 in regard to the cancellation of the petitioner's arms licence, the petitioner had submitted that he was implicated in three criminal cases. It was further submitted that he stands acquitted in two of the cases while trial in the third case is still pending.

(3.) In this view of the matter, the respondents have kept the application of the petitioner for renewal of licence pending till finalization of the criminal case.