DALVEER SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.

(2.) In this petition under Article 226 of Constitution of India, the petitioner has assailed the order dtd. 22/07/2017 (Annexure P/1) with further direction to the respondents to grant N.P. Bore pistol/revolver license to the petitioner forthwith. The respondents have passed the impugned order dtd. 11/03/2015 (Annexure P/4) which is reproduced herein below for ready reference and convenience :-

(3.) Learned counsel for the petitioner has heavily placed reliance on the provisions of sec. 14 of the Arms Act, 1959 wherein, the reasons for refusal of the arms license has been specified. It is submitted that none of these reasons have been specified in the order impugned and the same is contrary to the provisions of law which is unsustainable and liable to be quashed.