REGENT COMPUTRONICS PVT. LTD.

Magudapathi Appellant

V/S

District Magistrate Cum District Collector, Respondents

Referred Judgements :-

STATE OF KARNATAKA VS. G. LAKSHMAN [REFERRED TO]
KAILASH NATH VS. STATE [REFERRED TO]
GANESH CHANDRA BHATT VS. DISTRICT MAGISTRATE ALMORA [REFERRED TO]
RANA PRATAP SINGH VS. STATE OF UTTAR PRADESH [REFERRED TO]

JUDGEMENT

(1.) Heard both sides.

(2.) The writ petitioner was issued with a gun license in the year 2021. It was also renewed. But the second renewal has been denied. Challenging the same, this writ petition has been filed.

(3.) The first respondent in his counter affidavit had submitted as follows : -

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MAGUDAPATHI Vs. DISTRICT MAGISTRATE CUM DISTRICT COLLECTOR,

Referred Judgements :-

JUDGEMENT

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