ROOPWATI DEORA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Learned counsel for the parties jointly submitted that the present matter is squarely covered by the judgment passed by this court in Goverdhan Singh Parihar Vs. State of Rajasthan and Ors. (S.B. Civil Writ Petition No.4452/2019), decided on 10/11/2021 along with the connected matters. The order dtd. 10/11/2021 reads as follows :

(2.) The present petitioners have a common grievance regarding the arms license.

(3.) Learned counsels for the present petitioners have laid the grievances with regard to matters relating to licenses of firearms under the Arms Act, 1959 (hereinafter "the Act of 1959"), before the Court, viz. inaction and unjustified delay in issuance of arms license / no opportunity of hearing given and despite pendency of only one criminal case / rejected without cause or speaking order / renewal denied despite acquittal in criminal cases / renewal denied despite pending criminal case related to gambling and thereby not impacting public safety / no transfer to legal heir despite surrender of old license / no grant or refusal of application for license and inordinate delay, despite prescribed statutory time period of 60 days asunder Schedule V, of the Arms Rules, 2016 ("the 2016 Rules").