AB AZIZ Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER is a holder of licence issued under the Arms Act (hereinafter to be referred as Act) as well as Rules framed thereunder (hereinafter to be referred as Rules). Record shows that petitioner is holding his licence since long and had been getting the same renewed from time to time on deposit of requisite fee from the competent authority as envisaged under the Act and the Rules framed thereunder. Annexure "A" attached to the writ petition indicates that the petitioner was permitted:

(2.) SIMILARLY the petitioner was authorised by this licence following quantity of ammunition which he could sell or keep for sale:

(3.) ANNEXURE "A" as well as the original file produced by Shri Rehman shows that the licence of the petitioner was being renewed from year to year by the competent authority for getting the above said quantity of arms and ammunition, as detailed in the said licence, till the year ending of 31st December, 1997.