- (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) This is an unfortunate case which has unnecessarily occupied the time of this Court as well as of the authority as the matter was approached in an absolutely mis-constructed manner.
(3.) The petitioner has come up challenging the order passed by the District Magistrate refusing to grant licence on the ground that since the police department has not made favourable recommendations for the petitioner, therefore, the request is being refused. A counter-affidavit has been filed on behalf of the State to which a rejoinder-affidavit has also been filed.;