Vineet Saran, J. - (1.) The application of the petitioner for grant of arms licence was rejected by the District Magistrate, Kaushambi, Respondent No. 2, vide his order dated 21.2.2003. Challenging the said order the petitioner filed an appeal, which has also been dismissed by the Commissioner, Allahabad Division, Allahabad on 20.9.2004. Aggrieved by the aforesaid orders, the petitioner has filed this writ petition.
(2.) I have heard learned counsel for the petitioner as well as learned Standing counsel appearing for the respondents. Despite time having been granted and more than two years having passed, no counter affidavit has yet been filed. In such circumstances this writ petition is being heard and disposed of at this stage.
(3.) By the impugned order dated 21.2.2003, although it has been observed that the reports of the Tahsildar as well as police are in favour of the petitioner and the petitioner has no criminal antecedents, but the licence has been denied to the petitioner solely on the ground that he has not stated that he or his family members have ever been affected by dacoity or loot etc and because there are 25 licences in the village, as such there is adequate security. The Commissioner has also found the said ground to be sufficient for rejection of the application for grant of licence and thus dismissed the appeal.;