DHIRAJ SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition has been filed challenging the order passed by the District Magistrate dated 03.06.2015, by which the District Magistrate has rejected the application of the petitioner for grant of Fire Arm Licence on the ground of pendency of Writ Petition No. 3268 (MB) of 2012 (Jitendra Singh v. State of U.P. and others) and the interim order passed therein dated 07.10.2013 and because of the pendency of Special Appeal (Defective) No. 163 of 2014 (State of U.P. v. Chandra Raj Tripathi) and interim order granted therein on 14.02.2014 . The facts, in brief, as have come out from the writ petition and the arguments of the learned counsel for the petitioner are that the petitioner had initially made an application for grant of licence of Revolver/Pistol on 31.01.2012, and thereafter, the petitioner filed Writ Petition No. 20922 of 2012, in which this Court passed an order dated 01.05.2012 directing the District Magistrate to decide the application of the petitioner within a period of four months. The application of the petitioner was rejected on 20.06.2012 and the petitioner filed an Appeal thereafter, wherein the matter was remanded by the Commissioner, Allahabad Division.

(2.) When the District Magistrate, Allahabad was not deciding the case afresh as directed by the Commissioner in his order dated 19.09.2013, the petitioner filed Writ Petition No. 6921 of 2014, which was disposed of by this Court on 05.02.2014 directing the District Magistrate to decide the application of the petitioner. The matter remained pending and the petitioner filed a Public Interest Litigation (Civil) No. 23992 of 2014 before this Court alleging therein that the District Magistrates all over the State of U.P. were realizing illegal amounts towards alleged fees of private bodies like, Rifle Club and Zila Khelkood Protsahan Samiti and Vikas Parishad, etc. and this Court directed the Principal Secretary, (Home) to take appropriate measures thereon to prevent practice of collecting unauthorised amounts.

(3.) It is the case of the petitioner that after the order dated 28.04.2014 passed by this Court in Public Interest Litigation (Civil) No. 23992 of 2014, the District Magistrate, Allahabad became annoyed and rejected the petitioner's application on 18.06.2014.