JITENDRA KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. B. N. Pandey, learned counsel for the petitioner and Mr. Manoj Kumar, learned AC to GP-4.

(2.) The present writ application has been filed for a direction to Respondent No. 2, District Magistrate, Patna to take a final decision on the application submitted by the petitioner for grant of licence or endorsement of additional arms for N.P. Bore Revolver/Pistol on the existing licence of the petitioner for N.P. Bore Rifle bearing Licence No. 33/2004.

(3.) Factual matrix of the case is that the petitioner being a contractor associated with NTPC, was granted the licence for rifle in the year 2004. Since the petitioner was facing difficulty in carrying rifle to different places in view of the nature of profession he is in, hence the petitioner submitted an application on 27/1/2014 for grant of licence for N.P. Bore Revolver/Pistol in prescribed Form A along with an affidavit before the District Magistrate, Patna, as contained in Annexure 1. Subsequently, the police report was submitted to the licensing authority in favour of the petitioner on 4/8/2014/9/9/2014.