NELSON Vs. LAND REVENUE COMMISSIONER

JUDGEMENT

(1.) SINCE the issues raised in these four writ petitions are broadly similar in nature, these writ petitions are disposed of through a common judgment. The petitioner who is a retired personnel of the Boarder of Security Force, claims that he was granted an Arms licence by the District Magistrate, Doda while serving in the State of Jammu and Kashmir. On return to his home State after retirement, the petitioner had submitted necessary application before the 2nd respondent District Collector and District Magistrate for re -registration of the above Arms licence and that the same was rejected as per Ext.P3 dated 04/08/2012 by the 2nd respondent. The petitioner had preferred an appeal to the 1st respondent, Land Revenue Commissioner who is the appellate authority and it is averred that the appellate authority had remanded the matter to the 2nd respondent and thereafter the 2nd respondent had issued impugned Ext.P11 order dated 15.02.2014 rejecting the request of the petitioner in view of provisions as in Ext.P14. Thereafter the petitioner has preferred statutory appeal as per Ext.P12 before the 1st respondent Land Revenue Commissioner who is the appellate authority to impugn the correctness of Ext.P11 order passed by the 2nd respondent District Collector. The petitioner has also filed appropriate application seeking interim stay before the appellate authority. It is in the background of these facts and circumstances that the petitioner has filed this writ petition with the following prayers :

(2.) HEARD the learned counsel for the petitioner Sri.B.Krishna mani and the learned Government Pleader appearing for the respondents.

(3.) IT is made clear that this Court has not expressed anything on merits of the matter and since it is a statutory appeal, needless to say that the entire issues are at large before the appellate authority and it is for the appellate authority to take a considered view in the matter while exercising the appellate jurisdiction.