ASHOK KUMAR SINGH Vs. STATE OF ARUNACHAL PRADESH

JUDGEMENT

(1.) Heard Mr. D. Panging, learned counsel for the petitioners in WP(C) No. 420(AP)/2021, Mr. TT Tara, learned counsel for the petitioners in WP(C) No. 27(AP)/2022, WP(C) No. 28(AP)/2022, WP(C) No. 29(AP)/2022, WP(C) No. 30(AP)/2022, WP(C) No. 31(AP)/2022, WP(C) No. 32(AP)/2022, WP(C) No. 33(AP)/2022, WP(C) No. 34(AP)/2022, WP(C) No. 35(AP)/2022, WP(C) No. 36(AP)/2022, WP(C) No. 37(AP)/2022, WP(C) No. 38(AP)/2022, WP(C) No. 39(AP)/2022, Mr. N Danggen, learned counsel for the petitioners in WP(C) No. 40(AP)/2022, WP(C) No. 45(AP)/2022, Mr. B. Kamdak, learned counsel for the petitioners in WP(C) No. 44(AP)/2022 and Mr. D Tamyak, learned counsel for the petitioner in WP(C) No. 148(AP)/2022as well as Mr. RH Nabam, learned Additional Advocate General for the respondents.

(2.) For convenience, we take note of the facts involved in WP(C) No. 27(AP)/2022 on the premises that the facts involved in the other writ petitions are also on similar line.

(3.) All the petitioners herein were issued arms licenses under Sec. 3 of the Arms Act, 1959 (in short Act of 1959) and all the licenses were issued during the period or subsequent to the year 2017. It is stated by the respondents that the Principal Secretary to the Government of Arunachal Pradesh in the Home Department had issued a communication dt. 2/9/2016 addressed to all the Deputy Commissioners, Additional Deputy Commissioners, Sub Divisional Officers in the State of Arunachal Pradesh providing that the Government had decided to continue with an earlier order dt. 23/8/2013 to impose a blanket ban on issuing of fresh arms licenses in the State of Arunachal Pradesh till the licenses already issued by various authorities are completely uploaded in the NDAL and the problem arising out of permitting multiple arms licenses, multiple fire arms, generation of UIN for licenses are completed in all respect.