DEEPAK KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re: Interlocutory Application No.01 of 2019.

(2.) A learned Single Judge has dismissed the writ petition on the ground of availability of an alternative remedy of filing an appeal, calling upon the appellant to seek his remedy before the appellate authority, as the licensing authority has refused to grant an arm license to the appellant.

(3.) Learned counsel for the appellant contends that the learned Single Judge and the concerned authority have both overlooked the provisions of Rule 25(1) (b) of the Arms Rules, 2016 and have erroneously taken a decision not to grant an arm license for which it is not necessary on the facts of the present case to file an appeal before the Commissioner.