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Chain Singh vs State And Anr
2022 Latest Caselaw 11760 Raj

Citation : 2022 Latest Caselaw 11760 Raj
Judgement Date : 21 September, 2022

Rajasthan High Court - Jodhpur
Chain Singh vs State And Anr on 21 September, 2022
Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2455/2017

Chain Singh S/o Late Shri Narayan Singh, By Caste Rajput, aged about 58 years, R/o V/p Agor, District Barmer Raj.

----Petitioner Versus

1. The State of Rajasthan Through Divisional Commissioner, Jodhpur.

2. The District Collector, Barmer

----Respondents

For Petitioner(s) : Mr. Tribhuwan Singh For Respondent(s) : Mr. Harshit Bhurani for Mr. R. D. Bhadu

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

21/09/2022

The matter is listed on the application (Inward No.01/2022)

for preponement of the date.

For the reasons mentioned in the application, the same is

allowed.

With the consent of the learned counsel for the parties, the

case is taken up for hearing today itself.

Heard learned counsel for the parties.

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.

(2 of 2) [CW-2455/2017]

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

impugned orders dated 04/04/2013 and 12/08/2015 passed by

the District Collector, Barmer and the Divisional Commissioner,

Jodhpur respectively are quashed and set aside.

The District Collector, Barmer is directed to reconsider the

case of the petitioner for renewal of his arms licence

No.3015/2003. 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

88-Shahenshah/-

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