Ashok Singh And Others vs . State Of J&K And Others on 10 April, 2019

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Jammu & Kashmir High Court

Ashok Singh And Others vs . State Of J&K And Others on 10 April, 2019

Bench: Sanjay Kumar Gupta

        HIGH COURT OF JAMMU AND KASHMIR AT JAMMU


OWP No. 581/2019, I A No. 01/2019
                                                      Date of order: 10.04.2019
 Ashok Singh and others                    Vs.         State of J&K and others
Coram:

      Hon'ble Mr. Justice Sanjay Kumar Gupta, Judge.
Appearing counsel:
For Petitioner (s) :       Mr. Bari Abdullah Malik, Advocate
For Respondent (s) :

i)    Whether to be reported in
      Digest/Journal                             :   Yes/No.
ii)   Whether approved for reporting
      in Press/Media                   :             Yes/No.

 1.      Heard.

2. The case of the petitioners is that they are the residents of Tehsil Bhat Bagla, District Doda and all are having similar cause to file this writ petition. The petitioners have applied for issuance of gun license (SBMh Gun) and after verification the same stand issued in favour of petitioners. It is important that at the time the respondent No. 4 was not competent to extend the same for S/DBBL 12 Bore Gun and due to which when the petitioners purchased the same from Suresh Armoury-respondent No. 5. The respondent No. 5 on the basis of verification allowed the purchase of S/DBBL 12 Bore Gun through respondent No. 3. Thereafter, as the licenses were renewed and after expiry of the renewal when the petitioners approached the respondent No. 3 through respondent No. 5, the respondent No. 3 is not extending on the pretext that respondent No. 2 is having authority to renew the licenses and thereafter, when the petitioners approached the respondent No. 2, respondent No. 2 on one pretext or other is not renewing the Gun licenses of the petitioners, as such, the petitioner approached this Court by filing the instant petition.

OWP No. 581/2019 Page 1 of 2

3. Thereafter, the petitioners requested for necessary NOC from respondent No. 3 but all in vain till today. Thereafter, the petitioners approached the respondents for doing the needful but nothing has been done by the official respondents till date. It is important to mention herein that the petitioners have approached the respondents again and again but all in vain. The petitioners have been running from pillar to post for redressal of their grievances but nothing has been done by the respondents till date.

4. After arguing for a while, learned counsel for the petitioners stated that he would feel satisfied, if respondent No. 3 be directed to consider the grievance of the petitioners according to the rules and regulations governing the subject.

5. To this, Mr. Amit Gupta, learned AAG, appearing on behalf of the respondents states that he has no objection in this regard.

6. In view of the aforesaid submissions made by the learned counsel for the parties and in the facts and circumstances of the case, I deem it appropriate to dispose of the instant writ petition with a direction to respondent No. 3 to consider the grievance of the petitioners and pass speaking order within a period of six weeks from the date of receipt of certified copy of this order.

7. With the above observations, writ petition is disposed of along with connected IA(s).

(Sanjay Kumar Gupta) Judge Jammu 10.04.2019 Meenakshi MEENAKSHI DEVI 2019.04.12 18:28 I attest to the accuracy and integrity of this document OWP No. 581/2019 Page 2 of 2

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