- (1.) M. Katjn, J. This writ petition has been filed for a writ of certiorari against the impugned orders dated 15-2-1992 and order dated 27-6-1992.
(2.) I have heard Shri Noor Ullah holding the brief of Sri A. S. Diwekar Counsel for the petitioner and learned Standing Counsel On 1-9-1992 this court granted one month's time to the standing counsel to file counter affidavit but no counter affidavit has been filed. In the circumstances I am treating allegations in the petition to be correct. The petitioner had applied for licence for a revolver in 1990 before District Magistrate, Firozabad. This application was rejected by the District Magistrate by order dated 22-12-1990. Thereafter the petitioner filed an appeal before the Commissioner, Agra Division, who allowed the appeal on 22-10-1990 and remanded the matter to the District Magistrate vide Annexure No. 2. Thereafter the District Magistrate again dismissed the application on 15-2-1992 vide Annexure No. 3 and his order was upheld in appeal on 27-6-1992 vide order Annexure No. 6. Aggrieved this petition has been filed before this Court. A perusal of the order of the District Magistrate dated 15-2-1992 shows that there was no averment or material indicating that there was any dacoity, murder or any other henious crime committed in the house of the applicant. Hence in view of the relevant G O. of the Government dated 23-3-19
(3.) 0 the order of the District Magistrate was affirmed in appeal by the Commissioner on 27-6-1992 who has held that the application cannot be allowed. A perusal of this Government Order dated 23-3-19 A copy of which hAs been Annexed with this petition) shows thAt the government hAs directed thAt Arm licences be grAnted only to such person who wAs victim of A henious crime becAuse of which he wAs feeling unsAfe or the heirs of such licence holder who Are physicAlly unfit, or to the Government officiAls who needed the Arm in connection with the performAnce of officiAl duties.;