SANTOSH KUMAR PATHAK Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsels for the petitioner and the respondents.

(2.) Learned counsel for the petitioner is permitted to make necessary correction in the writ application.

(3.) The present Writ application has been filed for a direction to the licensing authorities to pass appropriate order on the application of the petitioner submitted before the licensing authority, i.e., the Respondent No.3, the District Magistrate, Rohtas for grant of licence of N.P.Bore Rifle.