Abdul Moin, J. - (1.) C.M. Application No.143861 of 2018 Heard.
(2.) The reasons indicated in the affidavit filed in support of the application are sufficient. Accordingly, the application is allowed. Learned counsel for the petitioner is permitted to substitute legal heirs of the petitioner as petitioner nos.1/1 Mrs. Mohsina Begum- wife of the petitioner, 1/2 Mohd. Imran Khan and 1/3 Mohd. Suhail Khan -sons of the petitioner, during the course of the day. Order on the memo of petition
(3.) Heard Sri Surendra Pratap Singh, learned counsel for the petitioner, and Sri Rajesh Tiwari, learned Additional Chief Standing Counsel appearing for the respondents. Under challenge is the order dated 29.09.2018 passed by the District Magistrate, Sultanpur, by which the application filed by the petitioner for selling of his firearms has been rejected on the ground of delay. Copy of the order dated 29.09.2018 is Annexure-1 to the petition. A further prayer is for re-consideration and for deciding the application of the petitioner for grant of permission to sell the firearms i.e. the revolver and the rifle.;