ARVIND KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) With the consent of learned counsel for the parties, this Court proceeded to decide the matter at this stage under the Rules of the Court.

(2.) The petitioner Arvind Kumar, son of Kailash Nath has come to this Court aggrieved by the order dated 29th July, 2011 communicated by Officer Incharge (Arms), District Chitrakoot by letter dated 6.8.2011 that fire-arm licence granted to the petitioner by District Magistrate, Chitrakoot's order dated 18.12.2001 has been withdrawn and application for grant of fire-arm licence submitted by the petitioner on 15.3.2001 has been rejected.

(3.) The case of the petitioner is that he applied for grant of fire-arm licence on 15.3.2001 but no order passed by District Magistrate thereon was communicated to the petitioner at all. He got knowledge that licence was sanctioned by District Magistrate on 18.12.2001 but no information was given to the petitioner hence he submitted a representation dated 3.5.2011 requesting the District Magistrate to pass appropriate order so that the petitioner may purchase a weapon whereafter the impugned order has been communicated to the petitioner.