SAKINABAI Vs. STATE OF M P

JUDGEMENT

(1.) ALL these petitions have been heard as connected matters and are being disposed of by this common order.

(2.) IN all these petitions, the petitioners who are arm dealers, call in question the State Government Circular dated 4-10-99 (marked Annexure P-2 in all the petitions) whereby it is directed that before any arm is sold, by an arm dealer, he shall ask the purchaser licencee to produce 'no Objection Certificate' from the Licencing Authority certifying the genuineness of his licence.

(3.) I have heard Sarvashri A. H, Khan, S. S. Samvatsar and Smt. S. Waghmare, learned counsel for petitioners; and Prakash Verma, Government Advocate for respondents.