D.P.S. Chauhan, J. - (1.) By means of this petition under Article 226 of the Constitution of India the petitioner has challenged the order of the Sub Divisional Magistrate, Sirathu, Allahabad dated 6-1-1982 whereby he refused to grant a fire arm licence to the petitioner in respect of a 12 Bore D.B.BX.gun, and also the order passed by the District Magistrate, Allahabad on 6.3.1982 in appeal filed their against and he has prayed for quashing the same.
(2.) The petitioner made an application for grant of a licence for 12 bore D.B.B.L. gun to the Sub Divisional Magistrate, Sirathu. He, on the basis of a police report, rejected the application on 6.1.1982. The police report was that in the village of the petitioner there were already five fire arms licences and it would not be proper to grant any more. This order was maintained by the District Magistrate in appeal, which was dismissed on 6.3.1982.
(3.) Heard the learned counsel for the petitioner and the learned Standing Counsel. It may be stated that in this case no counter affidavit has been filed.;