PRATIBHA CHOUHAN Vs. STATE OF M P

JUDGEMENT

(1.) This order shall govern disposal of Writ Petitions No. 3205/10, 2514/10, 2565/10, 2687/10, 2994/10, 3028/10, 3033/10, 3074/10, 3420/10, 3892/10, 5020/10, 1306/10, 1310/10, 2843/10, 2842/10, 2841/10, 2840/10, 2839/10, 2838/10, 2837/10, 2836/10 and 3164/10 because similar issue has been involved in all these petitions.

(2.) The aforesaid petitions have been filed by the petitioners challenging the orders of the State Government by which in some of the petitions i.e. Writ Petitions No. 1306/10, 1310/10, 2843/10, 2842/10, 2841/10, 2840/10, 2839/10, 2838/10, 2837/10, 2836/10 and 3164/10 the quota of arms and ammunitions, in renewing the Arms Dealer Licences, have been reduced and in other batch of petitions i.e. Writ Petitions No. 3205/10, 2514/10, 2565/10, 2687/10, 2994/10, 3028/10, 3033/10, 3074/10, 3420/10, 3892/10 and 5020/10 in renewal of the Arms Dealer Licences to sell the arms and ammunitions have been refused. It is a fact that all the petitioners were granted Arms Dealer Licences for purchase and sale of the arms and ammunitions.

(3.) Section 5(1) of the Arms Act, 1959, prescribes for manufacture, sale, etc., of arms and ammunition. The relevant provision is as under: