ROHIT KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner, a practicing lawyer of Hoshangabad, has filed this petition under Article 226/227 of the Constitution of India, for quashment of the impugned order dated 10-4-2013 (Annexure P-2) passed by the respondent No. 1-Secretary, Department of Home, Bhopal whereby, his application for grant of licence by transferring the licence of pistol/revolver of his father, has been rejected. After taking me through the petition, return as well as the papers annexed with them, the petitioner's Counsel argued that so many objections have been raised in the return of the respondents to defend this matter, but mere perusal of the impugned order (Annexure P-2), it is apparent that for dismissing his application neither the merits of the matter nor the recommendations of the District Magistrate as well as of Commissioner for transferring the alleged licence in favour of the petitioner, were considered. He further said that the impugned order has not been passed by supplying the reasons in a speaking manner. While according to principle of natural justice and the settled propositions, the authorities either judicial, quasi-judicial or administrative, are bound to pass the reasoned order in a speaking manner. He further submits that there is no bar under the law to transfer the weapon of licence by one family member to another family member, if he is otherwise eligible and qualified, but such aspect was also not considered by the State Authorities in passing the impugned order. So far other objections stated in the return are concerned, he said that, such aspect could be considered by the authorities only on passing the speaking order in the matter after extending the opportunity of hearing to the petitioner in accordance with the procedure prescribed under the law, but at present, in the available circumstances the impugned order is not sustainable and prayed to quash the same by allowing this petition. In alternative he said that, in any case, in the aforesaid circumstances even on dismissing the petition, a liberty to file the fresh application for grant of such licence be given to the petitioner with a further direction to the authorities of the respondents to consider such fresh application of the petitioner without influencing from any observations, findings or directions given by the respondent Nos. 1 and 2 in the impugned order (Annexure P-2).

(2.) Responding the aforesaid arguments, by justifying the impugned order (Annexure P-2), learned State Counsel by referring the contentions of the return said that, the impugned order being passed on proper appreciation of the available circumstances is in conformity with law, it does not require any interference at this stage under the superintending jurisdiction of this Court enumerated under Article 226/227 of the Constitution of India and firstly prayed for dismissal of the petition. In continuation he said that, in case if it found that the impugned order has not been passed in a speaking manner by supplying the reasons, then in such circumstances, after quashing the impugned order, the respondent No. 1 be extended the liberty to reconsider the matter and pass the fresh order in a speaking manner.

(3.) Having heard the Counsel, keeping in view their arguments, after perusing the record along with the aforesaid impugned order (Annexure P-2), I have found that initially the application of the petitioner filed for transfer of the licence of the weapon of his father in his name was recommended by the District Magistrate as well as by the Commissioner, but the respondent No. 1 has rejected the same without assigning any reasons and in non-speaking manner.