Jharkhand High Court
Serajuddin Ansari vs State Of Jharkhand on 4 May, 2026
Author: Ananda Sen
Bench: Ananda Sen
( 2026:JHHC:13087 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P (C) No. 3156 of 2026
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Serajuddin Ansari, aged about 41 years, son of Jahiruddin Ansari,
resident of Village Ranga, P.O. Kendua, P.S. Saraiyahat, District
Dumka, Jharkhand. ... Petitioner(s).
Versus
1. State of Jharkhand.
2. The Commissioner, Santhal Pargana Division, Dumka, P.O. and P.S.
Dumka, District Dumka, Jharkhand.
3. The Deputy Commissioner-cum-District Magistrate, Dumka, P.O. and
P.S Dumka, District Dumka, Jharkhand.
4. The Sub-Divisional Officer, Dumka, P.O. and P.S. Dumka, District
Dumka, Jharkhand.
5. District Arms Magistrate, Office of the District Arms Branch, Dumka,
P.O. and P.S. Dumka, District Dumka, Jharkhand.
... Respondent(s).
CORAM :SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Durga C. Mishra, Advocate For the respondent(s) : Mr. Ashok Kr. Yadav, Sr. S.C.-I .........
02/04.05.2026:
1. Heard the parties.
2. It is the grievance of the petitioner that the petitioner has applied for Arms license under the Arms Act before the appropriate authority, but no decision upon his application has yet been taken.
3. Learned counsel appearing on behalf of the petitioner submits that suffice it would be if the direction is given to the respondents to take a final decision on the application of the petitioner.
4. Learned counsel appearing on behalf of the State submits that if the application is still pending and if as on date, no decision has yet been taken, appropriate decision will be taken on the issue as per the law.
5. Considering the said submission, I direct the petitioner to approach the Deputy Commissioner, Dumka by filing a representation along with the copy of this order. If the license application is still pending, it is expected that the same will be decided as per the law by the authority within the period of eight weeks and, thereafter, will communicate the order to the petitioner.
6. If in the meantime, it is found that the order has already been passed, the same will be communicated to the petitioner.1
( 2026:JHHC:13087 )
7. Accordingly, this writ petition stands disposed of.
(ANANDA SEN, J.) 04.05.2026 Rashmi/-
Uploaded on:-12.05.2026 2