MD ZIYA OSMAN QURESHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Pathan, learned Advocate for the petitioner for a considerable time.

(2.) Grievance of the petitioner is that by order dated 19.7.2013, the competent authority - Additional District Magistrate, Hingoli has refused to renew the Arms License, obtained by the petitioner in 2007, bearing No. HNL/5/2007. The petitioner preferred an appeal to the Divisional Commissioner, Aurangabad bearing No. 2013/Sapra -1/Kaksha -1/Pol -1/CR - 27. The same came to be rejected by the impugned judgment dated 7.12.2013.

(3.) Contention of the petitioner is that he has been operating / running a business of sale of country liquor and he also owns an agricultural field. He is an active member of Congress -I political party and in the past, he has been Vice -Chairman of the Panchayat Samiti, Hingoli. The petitioner was attacked by unknown dacoits in 2005, who robbed him of his money. It was, in those circumstances that he has obtained the Arms License and he held the license till the issue of renewal arose.