JAI SHANKAR SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) IN this petition filed under Article 226 of the Constitution, the petitioner has challenged the rejection order dated 06.09.2013 (Annexure P/1). The petitioner's application for grant of arms license is rejected on the ground that there is no threat on the petitioner from any person / group and as per new arms policy, petitioner is not eligible.

(2.) AFTER arguing for some time, learned counsel for the parties agreed that this matter is covered by recent order of this

(3.) A bare perusal of the impugned order shows that singular reason assigned for rejection is that the petitioner has no threat from any community / group and it is not as per new arms policy of the Government. In Shyam Singh Dharkar this Court opined as under : -