- (1.) S. N. Srivastava, J. This writ petition is directed against the order dated 9-10-2002, passed by the District Magistrate, Allahabad and the order dated 4-3-2003, passed by the Commissioner, Allahabad Division, Allahabad in Appeal affirming the order passed by the District Magistrate refusing to grant Arm's licence to the petitioner.
(2.) IN spite of the order dated 4-10-2006 passed by this Court, neither any counter-affidavit has been filed by the State nor original application of petitioner has been produced before the Court. Heard learned Counsel for the parties. The petitioner applied for grant of an Arm's licence of D. B. B. L. Gun on 22-8-2001. The District Magistrate did not pass any order, hence petitioner filed Writ Petition No. 22881 of 2002. This Court by an order dated 24-5-2002 directed the District Magistrate, Allahabad to pass appropriate orders on petitioner's application within six months' and in compliance of the said order, the District Magistrate by an order dated 9-10-2002 rejected the application of petitioner for grant of Arm's licence. An appeal preferred against the said order was also dismissed on 4-3-2003. These two orders have been impugned in the present writ petition.
(3.) DULY considered arguments of learned Counsel for the parties and perused the materials on record. From perusal of the record, it clearly transpires that the District Magistrate while passing the order did not consider petitioner's application alongwith the report of the Police authorities and other materials on record.;