GITIESH TANAJI BANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in this petition is to the order dated 4 th February 2019 passed by the Divisional Commissioner, Division Nashik, confirming the order passed by respondent No.3-Collector, Nashik refusing to grant a licence to the petitioner to possess a firearm for self-protection.

(2.) The facts and circumstances giving rise to the petition are as under: The petitioner applied for a firearm licence with respondent No.3. respondent No.3, on 8/1/2017, called for reports from the concerned police station. On 12/5/2017, police inspector Pimpalgaon Basvant submitted a report to respondent No.3. On 3/6/2017, Sub-Divisional Officer submitted its report to respondent No.3. respondent No.3, by order dated 10 th September 2018, refused to grant a licence to the petitioner based on the following reasons:

(3.) The petitioner filed appeal No.10 of 2018 before respondent No.2. respondent No.2 dismissed the appeal by order dated 4 th February 2019. Hence, the petitioner has filed a present writ petition.