MOHD JAFAR Vs. DISTRICT MAGISTRATE, HARIDWAR & OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Present petition has been filed by the petitioner for a direction to the respondents to grant Arms License in favour of the petitioner under the Arms Act, 1959. Further prayer has been made for a direction to the respondents to dispose of the application dated 26.09.2013 submitted by the petitioner (Annexure No. 2 to the writ petition).

(3.) Learned counsel for the petitioner submitted that the petitioner is a contractor and takes contracts in various districts of the State of Uttarakhand. He submitted that the petitioner, due to his profession, has to face criminals and other anti social elements of the society and also has to carry cash alongwith him, therefore, he has a risk of his life and money from the criminals and other antisocial elements of the society.