AVNISH KUMAR SHUKLA Vs. STATE OF U P AND 3 OTHERS
LAWS(ALL)-2018-2-542
HIGH COURT OF ALLAHABAD
Decided on February 28,2018

Avnish Kumar Shukla Appellant
VERSUS
State Of U P And 3 Others Respondents

JUDGEMENT

Ram Surat Ram (Maurya), J. - (1.) Heard Sri Om Prakash Mishra, for the petitioner, Standing Counsel, for State of U.P.
(2.) The writ petition has been filed against the order of Joint Secretary, Government of U.P. dated 30.12.2016, rejecting the application of the petitioner for grant of Fire Arm Licence of NPB Rifle to the petitioner.
(3.) The petitioner is a permanent resident of 201/90-A, Rasulabad, Teliarganj, Allahabad, falling within limit of police station Shivkuti, Allahabad. It has been stated that the petitioner is a practicing advocate and is also engaged in property business. The petitioner has obtained Fire Arm Licence no. 316/Shivkuti, of NPB Pistol, on which he has a revolver.;


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