Vineet Saran, J. - (1.) The petitioner applied for grant of arms licence on 19.1:2000. A Police report was submit led on 13.3.2000 in favour of the petitioner. However, since despite such report, the District Magistrate did not pass any order on the said application of the petitioner, the petitioner earlier filed Writ Petition No. 40583 of 2001 with a prayer for a direction to the District Magistrate to grant him the arms licence. The said writ petition was disposed of on 4.12.2001 with the direction that the application of the petitioner may be decided within three months Thereafter, the District Magistrate, vide order dated 13.5.2002, rejected the application of the petitioner for grant of arms licence. Challenging the said order, the petitioner filed an appeal, which has also been dismissed by the Commissioner, Allahabad Division, Allahabad vide his order dated 7.7.2003. Aggrieved by the aforesaid orders dated 13.5.2002 and 7.7.2003 the petitioner has filed this writ petition. A further payer has also been made that a direction in the nature of mandamus be issued to respondent No. 2, the District Magistrate, to grant arms licence to the petitioner.
(2.) I have heard Sri J. P. Singh, learned counsel appearing for the petitioner as well as learned Standing Counsel appearing for the respondents. Counter and rejoinder affidavits have been exchanged between the parties and with the consent of the learned counsel for the parties, this writ petition is being disposed of at the admission stage itself.
(3.) The only ground on which the application for grant of arms licence of the petitioner has been rejected is that he has not stated in his application that there is any threat to his life and that the Column No. 17 of the application (which is with regard to any special circumstances for which arms licence is required), has been left blank by the applicant. The appeal of the petitioner has also been rejected On similar ground.;