STATE OF BIHAR Vs. JAMSHED ANSARI

JUDGEMENT

(1.) Heard Mr. Saroj Kumar Sharma, learned AC to AAG -3 for the appellants/respondents.

(2.) The State has challenged the order dtd. 11/8/2015 passed in CWJC No. 18790 of 2011, whereby the decision of the respondents in rejecting the claim of the respondent to be granted arms license has been set aside and the records have been sent to the licensing authority to take a fresh decision in accordance with law within a period of three months from the date of receipt/production of a copy of that order by passing a reasoned order.

(3.) It appears that notice in this appeal was served upon the private respondent no. 5 but he has chosen not to appear.