PRANAY RANJAN Vs. STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) I.A. No. 8767 of 2015

(2.) This interlocutory application has been filed for amendment in the writ petition. The petitioner had filed the writ petition seeking direction to the licensing authority to take a final decision regarding grant of arms licence to him on remand of the matter by the Divisional Commissioner. However, during the pendency of the writ petition, the order dated 26-6-2015, as contained in Annexure 7 to the aforesaid interlocutory application has been passed by the Collector-cum-Licensing Authority, East Champaran rejecting the request of the petitioner.

(3.) In above view of the matter, since the impugned order has been passed during the pendency of this case, the petitioner is permitted to assail the same in this writ petition. Accordingly, I.A. No. 8767 of 2015 stands allowed. Let Annexure 7 and the averments made with respect to the aforesaid form part of the writ petition.