- (1.) M. Katju, J. The petitioners were granted an arm licence in Nagaland for a rifle as is evident from Annexures 1 and 2 to the petition. Their licences were cancelled and now they want to sell their firearm for which a representation was made to the District Magistrate Badaun for permission to sell it vide Annexure 1 to the petition. Since the permission was not granted, this petition has been filed.
(2.) HAVING heard counsel for the parties, I am not inclined to interfere in this matter. It is surprising that the petitioners who are residents of Badaun obtained arms licences from Nagaland. Such a licence is not valid as held by the Court in 1995 ALJ 928 which decision was upheld in Special Appeal No. 657 of 1996, decided on 4-9-96. As regards the prayer for selling the guns the petitioners have already made representations before District Magistrate, Badaun vide Annexure 1 to the petition, and I direct that the said representation be decided expeditiously by the District Magistrate, Badaum in accordance with law. With these observations this petition is finally disposed of. Petition disposed of. .;