P. TIRUPATI SWAMI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) By the instant petition filed under Article 226 of the Constitution of India, the petitioner has questioned the validity, propriety and legality of the order dtd. 8/5/2018 (Annexure P/12) passed by the respondent No.1 whereby the application for grant of arms license has been rejected on the ground as mentioned in Sec. 14(i), Kha (ii) of the Arms Act, 1959.

(3.) Learned counsel for the petitioner has moved an application i.e. IANo.11725/2019 for disposal of this petition in the light of the order passed by this Court in WP No. 18497/2018-Kumari Amita Choudhary vs. State of Madhya Pradesh decided on 4/10/2018.