AKANKSHA SINGH Vs. STATE OF M. P.

JUDGEMENT

(1.) Heard finally with the consent of both the parties.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner has assailed the validity, legality and propriety of the order dtd. 5/7/2017 (Annexure P/3) passed by the respondent No.1; whereby the application filed by the petitioner for grant of arms licence under Sec. 14 (1)(b)(ii) of the Arms Act, 1959 (hereinafter referred to as 'the Act') has been rejected without passing any speaking order.

(3.) For the purpose of convenience, the impugned order dtd. 5/7/2017 (Annexure P/3) is reproduced below:- <IMG>JUDGEMENT_140_LAWS(MPH)11_2022_1.jpg</IMG>