Mahesh Chandra Tripathi, J. - (1.) Heard Sri Jai Shanker Malviya, learned counsel for the petitioner and learned Standing Counsel for the respondents. Since a simple legal issue is involved in the matter, the writ petition is being disposed of without calling for a counter affidavit at this stage.
(2.) By means of present writ petition, the petitioner has prayed for quashing the impugned order dated 28.08.2012 passed by the District Magistrate, Moradabad, by which his application for grant of firearm licence has been rejected on the ground that the petitioner could not substantiate any serious threat to his life or his family. The Commissioner, Moradabad Division, Moradabad has also made the same observations while dismissing the appeal filed by the petitioner on 16.08.2013.
(3.) Learned counsel for the petitioner submits that the petitioner has applied for firearm licence on the ground of his personal safety and security. The Inspector of the concerned police station submitted the report to the respondent no.2, that the petitioner has no criminal history nor any criminal case has been registered against him. He submits that the impugned orders are illegal and liable to be set aside and as such, his application for grant of fire licence may be considered afresh.;