MD. SALIMUDDIN SON OF ABDUL GAFFAR RESIDENT OF VILLAGE AND POST BABHANDIHA, P.S. OBRA, DISTRICT Vs. THE STATE OF BIHAR THROUGH THE CHIEF SECRETARY, GOVT. OF BIHAR, PATNA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) Initially, this application was filed for a direction to the licensing authority for taking a decision on the application of the petitioner filed for grant of arms license in the year 2003 itself.

(3.) However, it appears that during pendency of this writ application, after a lapse of about 12 years, finally an order has been passed by the District Magistrate-cum-Licensing authority, Aurangabad which has been brought as Annexure-A to the counter affidavit by which the application for grant of fire arm license to the petitioner has been rejected.