S. SURAT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Controversy in writ petitions on hand relates to genuineness / authenticity of gun manufacturing licence bearing No. 1/IX/2010 claimed by Shri Surat Singh S/o Late S. Sadha Singh R/o 26 - A/D, Gandhi Nagar, Jammu (petitioner in OWP No.926/2012), to have been granted by the competent authority in favour of M/s Jagjit Gun Works, Phase-II, Industrial Area, Gangyal, Jammu, authorising it to manufacturer 1840 B.L/M.L.guns per annum with validity up to 31.12.2012 and that of licence No.1/IX/2004 dated 4.11.2004 claimed by Shri Vinay Kumar S/o Roshan Lal R/o 85/7 Trikuta Nagar, Jammu, to have been granted by the competent authority in favour of M/s Himalya Arms Company Industrial Area, Gangyal, Jammu with validity up to 31.12.2012.

(2.) Shri Surat Singh has filed two writ petition on behalf of M/s Jagjit Gun Works bearing OWP No. 65/2012 and OWP No.926/2012 seeking following relief:

(3.) M/s Vinay Kumar has filed two writ petitions registered as OWP Nos.840/2012 and 1211/2012. The petitioner on the grounds urged in the petition seeks following relief: