SHIV KANT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed challenging the order of the District Magistrate dated 22nd Oct., 1980, confirmed in appeal by the Home Commissioner on 3rd May, 1989 wherein the petitioner has prayed that order of suspension of his Arms Licence in respect of revolver bearing Licence No. 14/73 be set aside.

(2.) The petitioners grievance is that neither the notice was given prior to passing of the order of suspension of the licence nor any period has been specified as to upto what period the licence shall remain suspended. It is further submitted that the order is not a speaking order and, therefore, it should be set aside.

(3.) Notice of this writ petition was given to the State Government as early as 6th Nov.. 1989. The parties have been served since long but till date no reply has been filed on behalf of the State. Time had thrice been granted to the learned Dy. G. A. and lastly it was observed on 26th July, 1990 that if the reply is not filed the application shall be decided in absence of the reply.