M/S Aman Arms Co vs U.T Of J&K Through Its
2026 Latest Caselaw 589 J&K

Jammu & Kashmir High Court

M/S Aman Arms Co vs U.T Of J&K Through Its on 10 February, 2026

                                                                          Serial No. 175

  HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                     AT JAMMU

WP (C) No. 266/2026
CM No. 626/2026

M/S Aman Arms Co.
Shop No. 4. Below JDA Office, Division No. 1
Rail Head Shopping Complex, Jammu
Through its proprietor
Mukand Lal Khajuria,
 S/O Late Sh. Hem Raj Khajuria
R/O Lower Gadigarh Near SDM Office South,
Jammu.                                                    .....Appellant(s)/Petitioner(s)
                        Through: Ms. Arsha Sharma, Advocate vice
                                 Mr. Sachin Gupta, Advocate.
                   vs
01.   U.T of J&K through its
      Principal Secretary,
      Home Department
      Civil Secretariat, Jammu.

02.   District Magistrate, Jammu.                                   ..... Respondent(s)
                        Through: Ms. Nazia Fazal, AC vice
                                 Mrs. Monika Kohli, Sr. AAG.

CORAM: HON'BLE MR. JUSTICE M A CHOWDHARY, JUDGE
                                        ORDER

(10.02.2026)

01. Petitioner, through the medium of this petition, seeks the following

reliefs:-

(i) Issue writ in the nature of Mandamus commanding the official respondents to renew and convert the arms licence of the petitioner from Form XI to Form-VIII for sale and keep as per the new Arms Rules, 2016 in the interest of justice, equity and fair-play.

(ii) Issue writ in the nature of Mandamus restraining the official respondents from interfering into the peaceful running of the business of the petitioner and allow the

petitioner to carry on business, trade without causing any unnecessary interference.

02. Learned counsel for the petitioner submits that despite the

recommendation by District Magistrate, Jammu, with regard to

conversion of Sale, Keep & Repair license No.

Home/AR/22/S&K/Repair/97/J&K issued by Home Department from

Form No. XI to Form-VIII for sale and keep and Form No. IX for repair,

as per the new Arms Rules, 2016, to the Principal Secretary, Government

of Jammu & Kashmir, Home Department, Srinagar vide No.

280/DMJ/2019 dated 31.07.2019, the respondent- Principal Secretary,

Home Department, Government of J&K, has not dealt with the matter

with regard to the request of the petitioner despite lapse of many years.

03. At this stage, learned counsel for the petitioner submits that the petitioner

shall be satisfied, in case, the instant petition is disposed of at this stage,

with direction to the respondent- Principal Secretary, Home Department,

Government of Jammu & Kashmir to decide the matter, by treating this

petition as representation, in time bound manner.

04. Ms. Nazia Fazal, Assisting counsel to Mrs. Monika Kohli, learned Sr.

AAG, who is present before this Court, submits that the respondents are

not averse to the plea for disposal of the case at this stage by directing the

respondents to consider the matter.

05. In view of the submissions made by learned counsel for the petitioner and

documents placed on record, the instant writ petition is disposed of at this

motion stage, by directing the respondents to treat the instant writ petition

as a representation and accord consideration thereto within three months

from the date a copy of this order, along with copy of the instant writ

petition and the annexure(s) are made available to the respondents. The

order of consideration, if any, so passed be forwarded to the petitioner.

06. Petition, is thus, disposed of, along with connected application(s).

(M A CHOWDHARY) JUDGE

Jammu 10.02.2026 Renu