MD. SALAM IRAQUI Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) I have heard learned counsel for the petitioner and the State.

(2.) The petitioner seeks quashing of the order dated 29.01.2013/1.03.2013 passed by the District Magistrate-cumLicensing Authority, Patna by which the Collector has refused to restore his arms licence granted earlier for NP Bore Rifle.

(3.) The arms licence of the petitioner was cancelled vide order dated 10.10.2007 passed by the District Magistrate, Patna, a copy of which has been appended as Annexure-10. The aforesaid order was put to challenge in Arms Appeal No.569/2007 by the petitioner which was allowed on 11.06.2011 vide Annexure-11 and after setting aside the order of the District Magistrate, Patna, the matter was remitted back to him to consider the restoration of arms licence of the petitioner. However, by the impugned order, again the licensing authority has refused to restore the arms licence.