Jammu & Kashmir High Court
Abdul Nahiem Khan vs Ut Of J&K & Anr on 28 October, 2025
Author: Rahul Bharti
Bench: Rahul Bharti
Serial No. 82
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
WP(C) No. 1138/2022
Abdul Nahiem Khan
.....Petitioners
Through: Mr. Abrar Ahmed Khan, Advocate.
Vs
UT of J&K & Anr.
.....Respondents
Through: Mrs. Monika Kohli, Sr. AAG.
Coram: HON'BLE MR. JUSTICE RAHUL BHARTI, JUDGE
ORDER
(28.10.2025)
01. Mrs. Monika Kohli, learned Sr. AAG, submits that she would assist this Court in understanding the import of rule 25 of the Arms Rules, 2016 in its amended version which requires uploading of gun licenses on the NDAL/ALIS Portal, whereupon only the consequent course of action, be it for the transfer of the license or renewal of gun license, would have been feasible. The present case relates to the transfer of the gun license in favour of the legal heir of the deceased gun holder license No. 43/DMP dated 29.05.1981, held by the petitioner's father who expired on 17.01.2019.
02. List for consideration on 03.11.2025.
(RAHUL BHARTI) JUDGE JAMMU 28.10.2025 Bunty Bunty Kumar 2025.10.30 10:54 I attest to the accuracy and integrity of this document Jammu