Sudhir Kumar vs The State Of Bihar Through Amir ...
2023 Latest Caselaw 4024 Patna

          IN THE HIGH COURT OF JUDICATURE AT PATNA
                 Miscellaneous Jurisdiction Case No.3440 of 2017
                                         In
                  Civil Writ Jurisdiction Case No.15104 of 2015
     ======================================================

Sudhir Kumar S/o Sri Suresh Prasad Singh, R/o Mohalla- Postal Park, Indira Nagar, Road No.3, P.S. Jakkanpur, District- Patna.

... ... Petitioner/s Versus

1. The State Of Bihar Through Amir Subhani, Home Secretary, Govt. Of Bihar, Patna and Ors

2. Sanjay Kumar Agrawal, son of not known to the petitioner, District Magistrate, Patna.

3. Anand Kishore, son of not known to the petitioner, Divisional Commissioner, Patna Division, Patna.

4. Manoj Kumar, son of not known to the petitioner, District Arms Magistrate, Patna.

5. Pankaj Kumar, son of not known to the petitioner, Additional District Magistrate Arms, Patna.

... ... Opposite Party/s ====================================================== Appearance :

For the Petitioner/s : Mr. V. N. Pandey, Advocate. For the Opposite Party/s : Mr. Suman Kumar Jha, AC to AAG-3. ====================================================== CORAM: HONOURABLE MR. JUSTICE HARISH KUMAR ORAL JUDGMENT Date : 24-08-2023

Heard Mr. V. N. Pandey, learned counsel for the

petitioner and Mr. Suman Kumar Jha, learned AC to AAG-3

for the State.

2. A show cause has been filed on behalf of the

opposite party nos.2, 4 and 5 and with reference to the

averments made therein submission has been made that in

compliance of the order of this Court, the application of the

petitioner for Arms License has been duly considered by the Patna High Court MJC No.3440 of 2017 dt.24-08-2023

District Magistrate, Patna and the same has been disposed of

by reasoned and speaking order, negating his claim.

3. Learned counsel for the petitioner submits that

the order passed by the District Magistrate, is in complete

defiance of the order of this Court, as the same is not in

accordance with law.

4. Be that as it may, considering the fact that the in

deference to the order of this Court, the order has already been

passed. Accordingly the present contempt application stands

disposed of.

5. It is needless to observe that if the petitioner has

any grievance, he can assail the order of the District

Magistrate, Patna in an appropriate proceeding.

(Harish Kumar, J) manoj/-

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Uploading Date          25.08.2023.
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