Yashoda Nandan, J. - (1.) PETITIONER applied for a firearm licence for possession of a S. B. B. L. gun. It is stated that the police gave a report in favour of the petitioner. On 31-7-1974 the Sub-Divisional Magistrate, Bindki in the district of Fatehpur, passed an order as under: "Seen the enquiry reports. Need does not appear genuine. The appli cation is rejected." The petitioner preferred an appeal against the order of the Sub-Divisional Magistrate. The District Magistrate, Fatehpur on 11-11-1974 passed an order in the following terms: "Heard arguments. I have also gone through the enquiry reports on the file. There is already a. weapon in the village. I, therefore, do not find any justification to interfere in the order of the lower Court. The appeal is rejected accordingly."
(2.) BY means of this petition the petitioner challenges the above quoted orders. An application for grant of firearm licence can be refused by a licen sing authority only on the ground mentioned in Section 14(1) (a) or (b) clauses (i) and (ii). Sub-section (3) to Section 14 requires that where the licensing authority refuses to grant a licence to any person it shall record in writing the reasons for such refusal of the firearm licence. The Sub-Divisional Magis trate rejected the petitioner's application for grant of licence merely on the ground that in his opinion the petitioner's need for a firearm was not gen uine. This is not one of the grounds on the basis of which Section 14 of the Act empowers the licensing authority to refuse to grant a fire-arm licence. The District Magistrate also while deciding the petitioner's appeal dismissed it on a wholly irrelevant ground. The fact that there was already a weapon in the village did not justify the District Magistrate refusing to interfere with the order of the Sub- Divisional Magistrate which itself was based on disregard of the requirements of Section 14 of the Act. The petition is accordingly allowed. The order passed by the District Magistrate dated 11-11-1974 and that passed by the Sub-Divisional Magistrate dated 31-7-1974 are hereby quashed. The Sub- Divisional Magistrate is directed to decide the application made by the petitioner in accordance with law and the observations contained in the judgment afresh. Parties shall bear their own costs.;