Attau Rahman Masoodi, J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.
(2.) The arms licence granted to the petitioner on 9.12.1997 was renewed up to 31.12.2014. Initially, the licence was granted to the petitioner in the State of Karnataka but after his retirement, the petitioner is stated to have settled in district Hardoi, U.P. The arms licence after receiving no objection from the concerned office in the State of Karnataka at the initial stage was renewed from time to time and the last renewal granted by the competent authority at district Hardoi was valid up to 31.12.2014. The petitioner before expiry of licence in the year 2014 had applied for further renewal of the licence on 29.12.2014 and requisite fee was also deposited by him on 30.12.2014.
(3.) The application for renewal has remained pending for the reason that a copy of the previously renewed licence was not filed along with the application.;