Hakim Khan vs State Of Rajasthan
2022 Latest Caselaw 5149 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4600/2022

Hakim Khan S/o Haji Inayat Ali Khan, Aged About 60 Years, Ward No. 31, Agoona Mohala, Churu, District Churu.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Home Affairs, Government Of Rajasthan, Secretariat, Jaipur.

2. District Collector, Churu, District Churu.

3. Superintendent Of Police, Churu, District Churu.

----Respondents

For Petitioner(s) : Mr. Sajjan Singh Rathore

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 06/04/2022

This writ petition is filed by the petitioner being aggrieved

with the order dated 13.05.2019 passed by the District Collector,

Churu, whereby the application filed by the petitioner for granting

arms license has been rejected.

Against the order of refusing to grant an arms license, the

petitioner is having a statutory remedy of appeal under Section 18

of the Arms Act, 1959.

Hence, in view of availability of the statutory remedy of

appeal against the impugned order, I am not inclined to interfere

in this writ petition, which is dismissed as such.

Stay petition is also dismissed.

(VIJAY BISHNOI),J

46-AjaySingh/-

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