1. The present writ petition has been filed for issuance of direction upon the concerned respondents to forthwith process the application of the petitioner filed for grant of arms license with respect to hand gun and to take final decision on the same.
2. It has been stated in the writ petition that the petitioner is an Advocate and is also involved in social work. He has to regularly visit remote naxal affected areas of Giridih district. The petitioner has passed the training certificate test on 17th September, 2022 under the Ranchi Rifle Club after completing Arms and Ammunition Safety Training Course as stipulated under Rule 10(1) of the Arms Rules, 2016. The petitioner made an application before the concerned authority for grant of arms license with respect to hand gun pursuant to which the respondent no.4 vide letter as contained in memo no.1034, dated 17th November, 2022 directed the Circle Officer, Giridih and the Officer-in-charge, Giridih Town P.S., Giridih to provide certain informations after making inquiry on his application. It has further been stated in the writ petition that the Circle Officer, Giridih submitted his report vide letter no.1145, dated 1st December, 2022 and the Officer-in-charge, Giridih Town P.S., Giridih submitted his report vide memo no.4888, dated 23rd November, 2022 requesting the respondent no.4-SubDivisional Officer, Giridih to do the needful.
3. The grievance of the petitioner is that despite submission of the aforesaid reports, no action on the petitioner’s application for grant of arms license has been taken by the competent authority i.e. the respondent no.2. Hence, the present writ petition.
5. Having considered the aforesaid facts stated in the writ petition, without entering into the petitioner’s claim for grant of arms license with respect to hand gun, the respondent no.2-Deputy Commissioner, Giridih is directed to take up the petitioner’s application and to take an appropriate informed decision in accordance with law within eight weeks from the date of receipt/production of a copy of this order.
4. The writ petition is, accordingly, disposed of with the aforesaid liberty and direction.
