WASIM AHAMAD Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri B.K. Tripathi learned Counsel for the Petitioner and the learned Counsel for the State.

(2.) The Petitioner moved an application for grant of fire arm licence before the Respondent No. 3 who by his order dated 16.09.2005 (Annexure No. 3 to the writ petition) refused to grant fire arm licence to the Petitioner only on the ground that the Petitioner's need for licence was not genuine. Against the order of the Respondent No. 3, the Petitioner preferred an appeal before the Respondent No. 2 under Section 18 of the Arms Act which was registered as appeal No. 2/G/05 and dismissed by him by his order dated 24.01.2006 (Annexure No. 5 to the writ petition).

(3.) This writ petition has been filed by the Petitioner for quashing the above noted orders dated 16.09.2005 and 24.01.2006 passed by the Respondent Nos. 3 and 2 respectively.