(1.) This writ petition is directed against order dated 10.08.2009 passed by District Magistrate, Allahabad cancelling firearm licence of petitioner on the ground that he has not given correct information in his application inasmuch as at Item No. 5 and 6 of the application, i.e., information relating to current and permanent address, the petitioner has disclosed same address in both columns, namely, 224/18 C Beniganj, Post G.T.B. Nagar, P.S. Kareli, Allahabad whereas his permanent address is Village Makdoompur (Doksaha), P.S. and District Kaushambi and, therefore, he is guilty of contravening Rule 51 which is punishable under Section 30 of Arms Act for giving wrong information and as such his application is liable to be rejected.
(2.) The said order has been confirmed in appeal by Commissioner vide order dated 15.02.2011.
(3.) Learned counsel for the petitioner submitted that he is presently residing at 224/18 C Beniganj, Post G.T.B. Nagar, P.S. Kareli, Allahabad and has been issued a driving licence, ration card as well as domicile certificate and, therefore, address given by him satisfies the requirement of "permanent address" and his application ought not have been rejected for this reason.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN