- (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) Considering the pure legal submission advanced by learned counsel for the petitioner, learned Standing Counsel states that he does not propose to file any counter affidavit and the writ petition may be disposed of finally at this stage under the Rules of this Court.
(3.) It is contended that firearm licence was applied by petitioner which has been declined by District Magistrate on the ground that petitioner did not prove by adducing adequate evidence that his life and liberty is endangered and if so by whom. That order has been confirmed in appeal.;