RAKESH TIWARI, J. - (1.) THE petitioner applied for fire -arm licence for a rifle on 1 -7 -1998. Reports from Police and Revenue Departments were submitted before the District Magistrate recommending grant of licence. Since no orders were passed on the application of the petitioner.
(2.) HE filed Civil Misc. Writ No. 5841 of 2000 which was disposed of vide judgment dated 2 -2 -2000 directing the District Magistrate to decide the application of the petitioner for grant of fire -arm licence within a period of three months from the date of production of a certified copy of the order. The petitioner filed an application on 5 -2 -2000 alongwith copy of the order, as directed by the Court. Reports were again called for by the District Magistrate and reports were submitted in favour of the petitioner by the Police as well as Revenue officials recommending grant of fire -arm licence to him. The Sub -Divisional Magistrate, on 28 -2 -2000 recommending that the petitioner should not be granted any arm -licence in view of the reports of the In -charge Officer (Arma) dated 10 -2 -2000 and report dated 27 -2 -2000 of the Naib -Tahsildar, Moth.
(3.) THE District Magistrate, in pursuance of the aforesaid reports, rejected the application of the petitioner by order dated 23 -4 -2000 on the ground that the petitioner was intimate with persons of criminal nature and he may oppress poor and weak persons who belong to socially backward class.;