RAJESH SHANKER, J. - (1.) Learned counsel for the petitioner is permitted to implead the Divisional Commissioner, Santhal Pargana, Dumka as the respondent No. 5 in the present writ petition.
(2.) Let necessary insertion in the cause title of the present writ petition be made in course of the day.
(3.) The present writ petition has been filed for a direction upon the respondent Nos. 2 and 3 for renewal of the petitioner's arm (pistol) license bearing No. 01/2009 (Jamtara P.S) w.e.f. 01.01.2013 onwards, as the renewal of the said arm license has already been made till the year 2012. The petitioner has further prayed for quashing the order contained in Memo No. 179 dated 25.03.2014 (Annexure-12 to the writ petition), issued under the signature of the respondent No. 3, whereby the petitioner's arm (pistol) license bearing No. 01/2009 (Jamtara P.S) has been suspended till further orders and he has been directed to appear before the said authority to clarify as to the pistol of the petitioner comes under which category of arms.;