D S CHAUDHARY Vs. LT GOVERNOR

JUDGEMENT

(1.) MR. D. S. Chauhan, the petitioner, has filed the present writ petition for direction to the respondents to extend the area validity of his arms licence to all India. The petitioner was initially issued an arm licence valid for Delhi. Subsequently, vide order dated 24th July, 2007 the area validity of the arms licence was extended to Assam and U. P. with carrying facility through the states of Haryana, Bihar and West Bengal.

(2.) THE petitioner, however, is not satisfied and claims that he is entitled to all India arms licence. He relies upon judgment of the Allahabad High Court in the case of Ganesh Chandra Bhatt versus district Magistrate, Almora and others, AIR 1993 ALLAHABAD 291. It is submitted that the petitioner is an advocate and has appeared in the High Courts of chandigarh and Shimla.

(3.) RESPONDENTS have placed on record the policy decisions dated 4th April, 1997 and 15th June, 1998 with regard to validity area of arms licences for non-prohibited bore arms licences. As per policy dated 4th April, 1997, the area validity of arms licence has to be considered and granted on the following parameters:-