LONGJAM NANDAKUMAR SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. M. Hemchandra, the learned senior counsel for the petitioner and Mr. Sh. Shyam Sharma, the learned Government Advocate for the respondents.

(2.) By consent, the main writ petition is taken up for hearing at the admission stage itself.

(3.) Challenging the impugned notice dtd. 14/2/2023 issued by the District Magistrate, Imphal West, informing all concerned who are holding the arms license to submit their arms license along with the arms registered on or before 1/3/2023 to their respective police stations as entered in the arms license, the petitioner has filed the present writ petition.