DWIVEDY SURENDRA, ADVOCATE Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE irony of the situation is not lost on this Court. The present petitioner was one of the petitioners on whose writ applications a Division Bench of this Court treating the case to be a PIL had passed order which got relief to many a citizens of the State but petitioner 'sclaim for arms licence made way back in the year, 1994 has not been acted upon. Petitioner had approached the District Magistrate, Buxar many a times and last of them being on 1.6.2007. It is not understood by the Court as to why a decision is not being taken. If it is out of some extraneous consideration since the petitioner happens to be one of the persons who came before this Court earlier and the series of order State Food & Civil Supplies Corporation came to be passed against the State authorities, then it is a sad reflection on the respondents and their working.

(2.) SOME things do not change at the bureaucratic level even though certain issues are decided by the High Court after wasting much of public time in deliberations. The present case cannot be a better example of this. Non -issuance of arms licences for years together has been cause for many a litigations before this High Court. Looking at the number of cases of similar nature being filed, one writ application namely, CWJC No. 13496 of 2004 was taken up by a Division Bench as a PIL. Various orders came to be passed at various stages. Even when proceeding in the above mentioned writ application was going on, the Court had to take a very harsh approach due to lack of response at the level of the District Magistrates and SUperintendents of Police. In this regard a paragraph of the order dated 7.9.2005 is hereby reproduced: -

(3.) THE matter thereafter was disposed of with categorical directions to the District Magistrates as well as the Superintendents of Police in the State of Bihar to do the needful in such cases but it seems after the matter was disposed of, the District authorities have gone back in hibernation.