KULDEEP SHARMA Vs. UT OF J&K

JUDGEMENT

(1.) The petitioner, through the medium of this petition, has sought a direction upon the respondents to renew his arms license bearing No. 674/ADMU dtd. 19/3/1996.

(2.) It has been contended in the writ petition that the petitioner was holding a valid arms license bearing No. 674/ADMU issued by respondent No. 3 on 19/3/1996 and the said license was renewed from time to time. It has been submitted that the license expired on 31/12/2019, but it was not renewed thereafter by the respondents. It has been submitted that the petitioner applied for renewal of his arms license after completing requisite formalities and submitted character certificate issued by the respondent No. 3. It has been further submitted that the respondents processed the case of the petitioner for renewal of the license.

(3.) According to the petitioner, the respondents are under an obligation to renew the license of the petitioner, unless some adverse character verification report from the concerned department comes to fore and that they are bound to take decision on the application of the petitioner, which they have failed to do.