DWIPUNJ DEO YADAV Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Siddhartha Prasad, learned counsel for the petitioner and Mr. Kumar Vikram, learned AC to GA-4.

(2.) The present writ application has been filed for a direction to Respondent No. 2, the District Magistrate, Patha-cum-Licensing Authority under the Arms Act to take a decision on the application of the petitioner submitted for grant of licence for N.P. Bore Rifle.

(3.) It is submitted by learned counsel for the petitioner that the petitioner is an owner of a petroleum namely, M/s. Royal Rajdhani Fuels (BPCL Petrol Pump) at Neora, on Shivala-Bihta Road, Bihta, Patna, apprehending insecurity to his life and property, submitted an application on 3/11/2017 before the District Magistrate, Patna for grant of licence for N.P. Bore Rifle. It is learnt by the petitioner that the police as well as local administration made recommendation in favour of the petitioner but till date no decision has been taken on the application of the petitioner and hence, the present writ application.