RAKSHIT SHARMA Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) By means of present writ petition, petitioner seeks writ in the nature of certiorari quashing the impugned communication dated 05.10.2012, issued by respondent no. 1. A further prayer has been sought directing the respondents to pass an appropriate order for the renewal of the arms license of the petitioner to All Over India.

(2.) Petitioner was granted arms license (Revolver) in the year 2009 valid within the State of Uttarakhand by the District Magistrate, Dehradun. On expiry of the Arm License on 03.10.2015, the petitioner applied for the renewal of the same with request to extend the State License to All India License but the same was declined by the authorities concerned referring the G.O. dated 5th October, 2012 issued by the Government of Uttarakhand, stating therein that license could be renewed for the state level only. Feeling aggrieved, petitioner has preferred present writ petition.

(3.) I have heard learned counsel for the petitioner and learned counsel for the State and have carefully perused the record.