LAKSHIT BATTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks writ in the nature of certiorari quashing the impugned communication dated 05.10.2012, issued by respondent no. 1. A writ in the nature of mandamus has also 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 of NPB revolver on 08.04.2011 valid within the State of Uttarakhand by the District Magistrate, Dehradun. It is submitted by learned counsel for the petitioner that the arm license of the petitioner is going to expire on 08.04.2017. When the petitioner requested the authorities concerned to extend the State License to All India License, the same was denied by orally communicating the petitioner that as per the G.O. dated th 5 October, 2012 issued by the Government of Uttarakhand, 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 Standing Counsel for the State and have carefully perused the record.