SURABHI DEVA Vs. STATE OF BIHAR, AND OTHERS

JUDGEMENT

(1.) Heard the parties.

(2.) Following relief has been sought for in paragraph-1(i), (ii) and (iii) of the present application on behalf of the petitioner:

(3.) In the present writ application, the petitioner owes and possesses a DBBL gun vide licence No. 10/1992 Begusarai P.S. issued on 31/12/1992 by the licensing authority. From time to time, the physical inspection of the arms had been conducted. The petitioner has been in possession of the arms in question since 1992. The licence was also renewed from time to time. The last renewal of the licence was made in the year 2014 for the period 2014-16. Vide Annexure-4 to the writ application, arms licence of 131 persons were cancelled including the petitioner on the ground that they did not produce the arms for physical verification in pursuance to the notice published in the newspaper. The defence taken by the petitioner is that at the relevant time, she was ill and was being treated at Varanasi. Hence, she was not aware of the public notice made in the newspaper. No individual notice was issued upon the petitioner. The ground for the cancellation of the licence is that the physical verification of the arms in question was not made in pursuance to the said public notice.