SHARAD PATHAK ADVOCATE Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri G.C.Verma, Advocate assisted by Sri Sanjay Mishra, Advocate for the petitioner and Sri Pankaj Patel, Addl. Chief Standing Counsel for the State.

(2.) Feeling aggrieved by the order dated 10.5.2013 passed by the District Magistrate, Sultanpur whereby the application of the petitioner for grant of license of Double Barrel Gun, which was owned by the father of the petitioner during his life time, has been rejected.

(3.) In short the facts of the case are that the petitioner is a practicing Advocate of this Court and belongs to a reputed Brahmin family of district Sultanpur. The grandfather of the petitioner,namely, Pt Mahatma Prasad Pathak owned a Double Barrel Gun, which was later on transferred to the father of the petitioner, namely, Sri Som Prakash Pathak, who was the District Government Counsel (Civil) in Sultanpur. The father of the petitioner left for heavenly abode on 12.6.2009. Petitioner is the only son of his father and the real sister of the petitioner is married and there is no dispute of succession. Therefore, after the death of his father, the petitioner deposited the gun of his father at Madras Gun House and applied for grant of license vide application dated 30.6.2009.