RAVINDER HOODA Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) This is a writ petition which is directed against the communication bearing No.V-11019/71/2013-ARMS, dated April 2015 addressed by respondent no.1 to the petitioner. Relevant portion of this communication is extracted hereunder:

(2.) The request of Shri Ravinder Hooda, S/o (L) Ramprakash for grant of PB arms licence for possession of .38 bore revolver on transfer under family heirloom basis has been considered carefully in this Ministry. However, it is regretted that the request has not been agreed to by the Competent Authority, as it has been observed that there is no sufficient grounds for grant of PB arms licence for possession of .38 bore revolver on transfer under family heirloom basis.

(3.) The original licence No.776/lll/R is enclosed."