- (1.) Heard Sri K.N. Mishra, learned counsel for the petitioner and Sri Rakesh Srivastava, learned Standing Counsel on behalf of the opposite parties. By means of the present writ petition, the petitioner has challenged the impugned orders dated 07.01.2006 (Annexure 2) passed by Commissioner, Devi Patan Mandal, Gonda rejecting the petitioner's appeal and order dated 23.02.2005 (Annexure 1) passed by District Magistrate, Gonda by which the petitioner's application for grant of licence for 315 Bore Rifle has been rejected.
(2.) In brief the facts of the present case are that the petitioner has applied for a licence of N.P. Bore Rifle in the year 1999, thereafter the O.P. No. 3/District Magistrate, Gonda/Licencing Authority called the report from the concerned police authority in order to consider the matter regarding grant of arm licence.
(3.) On 22.02.2005, Superintendent of Police, Gonda submitted a report against the petitioner stating therein that a criminal case No. 154 of 2000 under Section 147, 148, 149, 307, 427 IPC has been registered in which the final report has been submitted by the police in the court of ACJM, 1st Gonda, and the same is under consideration. In the said report it is stated that the petitioner already possessed a licence in respect to SBBL 12 Bore Gun and he has a criminal history, so there is no justification or reason to grant another licence.;