Sushil Kumar Jain vs State Of Rajasthan
2022 Latest Caselaw 10256 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10938/2020

Sushil Kumar Jain S/o Shri Ramchandraji Jain, Aged About 56 Years, R/o 1/C, Suraj Mahal, Tekri Madri Link Road, Opposite Sanjay Vatika Udaipur.

----Petitioner Versus

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

2. Divisional Commissioner, Udaipur.

3. District Collector, Udaipur.

4. Superintendent Of Police, Udaipur.

----Respondents

For Petitioner(s) : Mr. Manvendra Singh Bhati For Respondent(s) : Mr. R. D. Bhadu & Mr. Harshit Bhurani

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

04/08/2022

Learned counsel for the parties are in agreement that the

controversy involved in the present writ petition is squarely

covered by the judgment of this Court passed in S.B. Civil Writ

Petition No.8403/2009 (Jarnail Singh V/s Divisional

Commissioner, Bikaner & Ors.) decided on 02.05.2016 and the

judgment passed by the Division Bench of this Court in D.B.

Special Appeal (Writ) No.576/2003 (Khem Singh V/s. State

of Rajasthan & Ors.) reported in 2005(2) Cr.L.R. (Raj.) 907.

In view of the submissions made by learned counsel for the

parties, the writ petition filed by the petitioner is allowed and the

(2 of 2) [CW-10938/2020]

impugned orders dated 04/06/2019 and 24/03/2020 passed by

the District Collector, Udaipur and the Divisional Commissioner,

Udaipur respectively are quashed and set aside.

The District Collector, Udaipur is directed to reconsider the

case of the petitioner for renewal of his arms licence

No.UDR/JUDI/1/2005. The consideration be made within a period

of four weeks from the date of submissions of certified copy of this

order. No order as to costs.

The stay application as well as other pending applications, if

any, shall stand disposed of accordingly.

(VINIT KUMAR MATHUR),J 115-SanjayS/-

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