SUSHIL KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard the parties. With the consent of the parties this writ petition has been taken up for final disposal at the stage of admission itself.

(2.) The petitioner is aggrieved by the order dated 28.2.2013 passed by the District Magistrate, Vaishali, whereby his application for grant of arms licence stands rejected and which order stands affirmed by the appellate authority under the Arms Act, 1959 (hereinafter referred to as 'the Act') and 'the Rules' framed thereunder who, in the present case is the Commissioner, Tirhut Division, Muzaffarpur, who vide order passed on 25.8.2014/15.9.2014 in Arms Appeal No. 147 of 2013 has dismissed the appeal and affirmed the order passed by the District Magistrate.

(3.) The facts of the case briefly stated is that the father of the petitioner was holder of an arms licence and consequent upon his death on 27.10.2011 the fire arm was deposited with the arms dealer. It is thereafter that an application was filed by the petitioner for grant of licence on 15.3.2012 and which has been rejected by the District Magistrate vide order dated 28.2.2013 as contained in Annexure-3 and which refusal has been affirmed by the appellate authority vide order passed on 25.8.2014/15.9.2014 as contained in Annexure-4.