AJAY KUMAR VERMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel in opposition of this writ petition. In view of the order proposed to be passed herein. It is not necessary to invite a counter-affidavit.

(2.) A perusal of the impugned order demonstrates that it does not contain any reason as to why the petitioner has been found disentitled for grant of firearm's license.

(3.) In view of the Section 14 (3) of the Arms Act, 1959, which clearly provides that if the licensing authority refuses to grant license, it must record its reason. Section 14 (3) is reproduced below :