JUDGEMENT
Sunita Agarwal, J. -
(1.) The written instructions supplied by the learned Standing Counsel are taken on record.
(2.) Heard Sri Amit Singh, learned counsel for the petitioner and learned Standing Counsel.
(3.) The present petition is directed against the order dated 21.6.2018 passed by the District Magistrate, Fatehpur whereby he has refused to grant licence for firearm to the petitioner of the DBBL Gun belonging to his father on the ground of family heirloom policy (being legal heir of the licensee).;
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