SARASWATI DEVI Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) With the consent of rival parties, the matter if heard finally at this stage.

(2.) By the instant writ petition, the petitioner has assailed the impugned orders dated 5th January 2012 (Annex.'E'), and 29th November 2012 (Annex.'G'), respectively passed by the District Magistrate, Nagaur and Divisional Commissioner, Ajmer. The petitioner has further sought a direction against respondents for renewal of arms licence in his name.

(3.) By order dated 5th January 2012 (Annex.'E'), the learned District Magistrate declined restoration/renewal of the terms licence of the petitioner solely on the ground that criminal case is pending against him. On an appeal preferred by the petitioner, the learned Divisional Commissioner has upheld the said order by its order dated 29th November 2012 (Annex.'G').