Aditya Lodha @ Bunty vs State Of Rajasthan
2022 Latest Caselaw 3559 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15813/2021

Aditya Lodha @ Bunty S/o Kushal Chand Lodha, Aged About 53 Years, 947, 10Th D Road, Sardarpura, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through Joint Secretary Home Department (Police), Secretariat, Jaipur

2. The Commissioner Of Police, Jodhpur.

3. The Additional Commissioner Of Police, Licensing, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Shreyansh Mardia Ms. Mamta Vyas For Respondent(s) : Mr. KS Rajpurohit, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/03/2022

This civil writ petition has been filed by the petitioner being

aggrieved with the action of the Commissioner of Police, Jodhpur

refusing to renew arms licence of the petitioner.

Having heard learned counsel for the petitioner, I am of the

opinion that against the order of refusal for renewing the

petitioner's arms licence, the petitioner is having an alternate

remedy of filing appeal before the appellate authority as per the

provisions of Section 18 of the Arms Act, 1959 read with Rules

105, 106 and 107 of the Indian Arms Rules, 2016.

In view of availability of the statuary remedy of filing appeal,

I am not inclined to interfere in this writ petition and the same is

hereby dismissed.

(2 of 2) [CW-15813/2021]

However, the petitioner is free to prefer an appeal against

the order of Commissioner of Police, Jodhpur refusing to renew his

arms licence before the appellate authority concerned.

If any such appeal is preferred by the petitioner before the

appellate authority within four weeks from today along with

application for condonation of delay, it is expected that the

appellate authority shall consider the application for condonation

of delay sympathetically and will decide the appeal filed by the

petitioner preferably on merits expeditiously.

(VIJAY BISHNOI),J 11-mohit/-

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