WPMS/314/2026
2026 Latest Caselaw 955 UK

Uttarakhand High Court

WPMS/314/2026 on 12 February, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                                    COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures



                                  WPMS No.314 of 2026
                                  Hon'ble Pankaj Purohit, J.

Mr. Shiv Shankar Yadav, petitioner in-person.

2. Mr. N.S. Pundir, D.A.G. for the State.

3. Mr. Atul Bhatt, Standing Counsel for the Union of India.

4. This writ petition has been filed by the petitioner under Article 226 of the Constitution of India, whereby the petitioner has put to challenge the order dated 16.01.2026 (annexure no.3), passed by respondent no.3-District Magistrate, Nainital, whereby the District Magistrate directed that the arm license held by the petitioner would deem to be in violation of law.

5. It is contended by the petitioner that he has been issued an arm license No.6020/Flash G-11/KK/2005, which is valid till 05.12.2028. The petitioner could not get the Unique Identification Number (U.I.N.) generated and for that reason the impugned order has been passed.

6. It is contended by the petitioner that he did not receive any notice from the respondent-Authority with regard to generation of the U.I.N. He further submits that the rule says that the U.I.N. shall be generated by the licensing Authority; therefore, the order impugned is bad under law.

7. Learned counsel for the respondent sought time to take instructions in the matter.

8. List this case on 17.02.2026.

9. In the meantime, effect and operation of the order dated 16.01.2026 (annexure no.3), passed by respondent no.3-District Magistrate, Nainital, shall remain stayed.

10. Interim Relief Application (IA No.1 of 2026) stands disposed of accordingly.

(Pankaj Purohit, J.) 12.02.2026 SK