DEVENDRA SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) In this petition, the petitioner has challenged the rejection order dated 22.05.2013, whereby the petitioner's application for grant of arms license is rejected by the State Government. By placing reliance on order passed in WP No. 4490/2011 ( Shyam Singh Dharkar Vs. State of M.P.) dated 03.07.2013, it is contended by Shri R.B.S. Tomar that section 14(3) of the Arms Act, 1959 prescribes that Licensing Authority is obliged to assign reasons for refusal to grant arms license. In the present case no reasons are assigned, this petition deserves to be allowed.

(2.) Prayer is opposed by the other side.

(3.) Section 14(3) of the Arms Act, 1959 reads as under:-