PREM KISHAN SHARMA Vs. COMMISSIONER PATIALA DIVISION

JUDGEMENT

(1.) PRESENT appeal is filed assailing judgement dated 16.7.2009 passed by learned Single Judge whereby dismissing writ petition challenging order dated 23.1.2009, rejecting the prayer of the petitioner appellant to renew his arms licence.

(2.) BRIEF facts of the present case are that the petitioner was granted arms licence to possess a weapon, which was valid upto 31.12.2000. On 17.8.2007, approximately after a period of six years and eight months, the petitioner moved an application for renewal of his licence, which was rejected by the District Magistrate vide order dated 23.1.2009. The order of the District Magistrate was challenged in appeal, which was also dismissed vide order dated 31.3.2009.

(3.) UNDISPUTEDLY, the petitioner submitted before the authorities that he was medically unfit during the intervening period. The petitioner- appellant produced medical certificate before the authorities showing him medically unfit. UNDISPUTEDLY, neither the District Magistrate nor the appellate authority observed that medical certificate submitted by the petitioner appellant was not genuine.