GYANENDRA SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Neelabh Srivastava, Advocate, holding brief of Mr. Om Prakash Tripathi, learned counsel for the petitioner and learned Standing Counsel for the respondent-State.

(2.) The present petition has been filed inter-alia with the prayer to quash the impugned order dtd. 11/12/2014 and order dtd. 31/1/2014 passed by Commissioner Jhansi Division Jhansi and District Magistrate Jhansi respectively. Further prayer is made to direct the respondents for grant of fire arm licence of pistol in favour of the petitioner within time bound period. By the aforesaid orders the application for grant of fire-arm license of pistol in favour of the petitioner was rejected.

(3.) The facts in brief as contained in the writ petition are that petitioner has filed an application on 10/7/2012 for granting the fire-arm license in his favour for self defence and safety. The District Government Hospital issued a medical fitness certificate dtd. 15/10/2012 after medical examination of the petitioner. He has also submitted medical fitness and domicile certificate. The Sub Divisional Magistrate, Jhansi and Superintendent of Police, Jhansi have also submitted report on 22/12/2012 and 5/4/2013 in favour of the petitioner. Since time limit prescribed in the Act for grant of fire arm licence was expired and no order was passed on the said application, the petitioner preferred a petition before this Court being Writ C No.61262 of 2013, which was disposed of by this Court vide judgement and order dtd. 8/11/2013 directing the respondent no.2 in that petition to consider and decide the petitioner's application by a reasoned and speaking order within three months. Pursuant to the same, a decision was taken by the District Magistrate, Jhansi on 31/1/2014 by which application for grant of firearm license was rejected. Aggrieved against the aforesaid appeal was filed by the petitioner before the appellate authority as provided under Sec. 18 of the Arms Act, 1959. The said appeal was also rejected by the Commissioner, Jhansi Region, Jhansi vide its order dated December 11, 2014. Aggrieved against the aforesaid petitioner has preferred present writ petition.