Manipur High Court
Shri Longjam Nandakumar Singh vs The State Of Manipur Represented By The ... on 13 March, 2023
Author: M.V. Muralidaran
Bench: M.V. Muralidaran
SHAMURAILATPAM Digitally signed by
SHAMURAILATPAM SUSHIL SHARMA
SUSHIL SHARMA Date: 2023.03.15 13:59:54 +05'30'
Page |1
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No. 199 of 2023
Shri Longjam Nandakumar Singh, aged about 63
years, S/o (L) L. Dinamani Singh, a resident of
Keishamthong Elangbam Leikai (Leikai Macha),
PO & PS Imphal, Imphal West District, Manipur--
795001.
... Petitioner
-Versus-
1. The State of Manipur represented by the Principal
Secretary/ Commissioner/ Secretary (Home),
Government of Manipur, office at Old Secretariat,
Babupara, PO & PS Imphal, Imphal West District,
Manipur--795001.
2. The District Magistrate, Imphal West District,
Manipur, Old Secretariat, Babupara at Imphal, PO
& PS Imphal, Imphal West District, Manipur--
795001.
3. The Superintendent of Police, Imphal West
District, Manipur, Babupara at Imphal, PO & PS
Imphal, Imphal West District, Manipur--795001.
4. The Officer-in-Charge, Imphal Police Station,
Imphal West District, Babupara at Imphal, PO &
PS Imphal, Imphal West district, Manipur--
795001.
... Respondents
WP(C) No. 199 of 2023
Page |2 BEFORE HON'BLE THE ACTING CHIEF JUSTICE M.V. MURALIDARAN For the Petitioner :: Mr. M. Hemchandra, Sr. Adv.
Ms. Rinika Maibam, Adv.
For the Respondents :: Mr. Sh. Shyam Sharma, GA
Date of Hearing and
reserving Judgment & Order :: 01.03.2023
Date of Judgment & Order :: 13.03.2023
JUDGMENT AND ORDER
(CAV)
Heard Mr. M. Hemchandra, the learned senior counsel for the petitioner and Mr. Sh. Shyam Sharma, the learned Government Advocate for the respondents.
2. By consent, the main writ petition is taken up for hearing at the admission stage itself.
3. Challenging the impugned notice dated 14.2.2023 issued by the District Magistrate, Imphal West, informing all concerned who are holding the arms license to submit their arms license along with the arms registered on or before 1.3.2023 to their respective police stations as entered in the arms license, the petitioner has filed the present writ petition.
4. Assailing the impugned order, the learned counsel for the petitioner submitted that without having any authority of law, the second respondent had issued the impugned notice and WP(C) No. 199 of 2023 Page |3 there is no provision for such re-verification in the Arms Act, 1959 and the Rules framed thereunder. That apart, the second respondent has failed to mention under which provision he has issued the impugned notice. Since there is no specific section/rule have been mentioned nor a justifiable reason stated in the impugned notice, the same is non-est and has no legs to stand in the eyes of law. Thus, a prayer has been made to set aside the impugned notice dated 14.2.2023.
5. Per contra, Mr. Sh. Shyam Sharma, the learned Government Advocate appearing for the respondent submitted that the second respondent has every authority to re-verify the arms license possessed by the authorized license holders under the Arms Act, 1959 and, therefore, there is no wrong in issuing the impugned notice dated 14.2.2023 calling upon the license holders to submit the arms license along with arms registered to their respective police stations. Thus, a prayer has been made to dismiss the writ petition.
6. This Court considered the rival submissions and also perused the materials available on record.
7. The case of the petitioner is that reason behind the issuance of the impugned notice i.e. cross-verification, checking WP(C) No. 199 of 2023 Page |4 validity of license, updation in the portal for changes in address etc. does not satisfy the requirement for submitting the arms. Assuming but not admitting that even if the impugned notice stands valid without any infirmity, in the light of the cross- verification, checking validity of license, updation in the portal for changes in address, the submission of license granted by the license authority with due process of law is more than sufficient and submitting of arms under the respondents custody is highly not called for.
8. The impugned notice dated 14.2.2023 reads thus:
"No.DM(IW)/10/175/J(A)/2020: Whereas, re-verification of arms license possessed by authorized license holders issued by the Office of undersigned as per the Arms Act, 1959, Arms Rule, 2016 and as amended from time to time, is required for cross verification of license, arms, checking validity of license, for updation in the portal for changes in address etc. It is hereby notified for information of all concerned that the arms license holders holding license issued by the Office of the undersigned shall submit their arms license, along with the arms registered on or before the 1st March, 2023 (Wednesday) repeat 1st March, 2023 (Wednesday) to WP(C) No. 199 of 2023 Page |5 their respective Police Stations as entered in the Arms License failing which the license(s) shall be deemed to be cancelled without further notice."
9. On a perusal of the impugned notice, it is clear that the same has been issued by the second respondent as per the Arms Act, 1959 and the Arms Rule, 2016 as amended from time to time. The non-mentioning of the relevant section in the impugned notice is not a fatal. The second respondent, who is the authority of issuing the arms license, has every right to re- verify or check the arms licenses so granted. The petitioner cannot dictate the authority stating that the submission of license granted by the license authority is more than sufficient and submitting of arms under the custody of the respective police stations as entered in the arms license is not called for. If really the petitioner is having any grievance over the impugned notice, he is at liberty to submit explanation/ representation to the concerned authority and challenge made to the impugned notice dated 14.2.2023 is not sustainable.
10. In the light of the above, the writ petition is dismissed. However, liberty is granted to the petitioner to submit a representation to the second respondent, if he is aggrieved WP(C) No. 199 of 2023 Page |6 over the issuance of the impugned notice, within a period of two weeks from the date of receipt of a copy of this order. Upon receipt of such representation, the second respondent is directed to consider and dispose of the same within a period of two weeks thereafter in accordance with law. No costs.
11. It is made clear that this Court has not caused any interference in the impugned notice dated 14.2.2023 issued by the second respondent.
ACTING CHIEF JUSTICE FR/NFR Sushil WP(C) No. 199 of 2023