RAJ KUMAR GAUTAM Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing counsel appearing on behalf of the State-respondents.

(2.) Instant writ petition has been filed praying for the following main reliefs:-

(3.) The case set forth by the petitioner is that he was having an arms license which was issued to the petitioner on 17/12/2002. The arms license has been renewed from time to time the last renewal having been made upto 17/12/2025.