HIMANSHU KUKREJA Vs. STATE OF UTTARAKHAND AND ANOTHER

JUDGEMENT

(1.) By means of present writ petition, petitioner seeks writ, order or direction 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 (gun) in the year 2009 valid within the State of Uttarakhand by the District Magistrate, Dehradun. The license was renewed from time to time. When the State of Uttarakhand came into existence, the area of license was extended from State level to All Over India to be valid upto 21.12.2016. Before the expiry of said period, petitioner once again applied for the renewal of the license which was denied by the State of Uttarakhand 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.