Ghhatrapal vs Collector,Fatehpur,& Ors.

B. L. Yadav, J.—Whether the appeal under Section 18 of the Arms Act, 1959 (for short the Act) read with Arms Rules, 1962 (for short the Rules), can be filed within thirty days from the date of order or from the date of service of the order on the person against whom the impugned order revoking the licence has been passed, and what is the meaning to be assigned to the expression ''within thirty days from the date of issue of the order'' are the short questions that fall for determination in the present petition filed by the petitioner under Article 226 of the Constitution of India. The petitioner has prayed for a writ of certiorari quashing the order dated 13101986 passed by the District Magistrate dismissing the appeal as time barred and the order dated 4121984 revoking the licence.

The case of the petitioner is that he was a ''peaceful citizen and on the basis of some false report lodged against him at Police Station Thariyaon, Fatehpur, and without any information to the petitioner or without issuing any notice as to why not the licence No. 359 of his S. B. B. L. Gun No. 496279 may be suspended or revoked, his licence was cancelled by the impugned order dated 4121984. Against that order petitioner preferred an appeal which was dismissed as time barred. It is against these orders that present petition has been filed.

Learned counsel for the petitioner urged that the expression within1 thirty days from the date of issue of the order'' was very comprehensive and particularly, the issue of order means that the certified copy of the impugned order passed by SubDivisional Magistrate, Fatehpur must have been served on the petitioner and from the date of service 30 (thirty) days must have been counted for filing the appeal. Reliance was placed on a Division Bench decision of this Court in Udaibir Singh v. District Magistrate, Farrukhabad, 1981 AWC 237.

Learned standing counsel of the other hand, urged that thirty days limitation has to be counted from the date of the impugned order and not from the date of communication and service of the order on the petitioner and the appeal has correctly been dismissed as time barred.

As regards the connotation of expression ''thirty days from the date of issue of the order'', the word ''issue'' has not been statutorily defined. In the aforesaid Division Bench case of Udaibir Singh v. District Magistrate, Farukhabad (supra) the expression ''issue of the order'' was not considered, rather under para 5 (page 239) it was stated that the Court does not want to enter into the controversy, rather it decided the writ petition on the basis of computation of the order and in that case the order of SubDivisional Magistrate was passed on 1791973. It was issued by the office and communicated to the applicant on 17111973 and the appeal was filed on 17121973. The application for certified copy was made on 17111973, copy was ready on 21111973 and the same was delivered on 30111973. Hence the period spent in obtaining the copy was deducted and the appeal was held to have been filed within time. That Division Bench case is of no assistence in the present case against the order dated 4121984 passed by the SubDivisional Magistrate, Fatehpur, the appeal was filed on 1831985 and the impugned order was never served on the petitioner nor any information about the decision of the appeal was given to the petitioner, whereas the statutory requirement is that in view of Rule 55 of the Rules the appeal would be maintainable within thirty days from the date of "issue of the order". Under para 3 of the writ petition it has been stated that the order of Subdivisional Magistrate was never issued or served on the petitioner and he had no knowledge about it before 2821985 and on that date the petitioner made an application for certified copy of the order and after obtaining it, filed an appeal on 1831985.

As the word ''issue'' is not defined, it is better to have dictionary meaning to ascertain the meaning of the word ''issue''. But while looking into the meaning of a particular word from dictionary, one has to bear in mind that a word is used in different sense in the dictionary according to its context and one has to be cautious as to which particular meaning would be relevant to the context in which the word has to be interpreted. According to Webster''s New International Dictionary, the word ''issue'' means the act of officially putting forth, the fact of being produced or made available by such action. According to Oxford Shorter Dictionary ''issue'' means the action of sending or giving out officially." According to Collins Cobbuild English Language Dictionary, the expression ''to issue a documents'' has been explained ''if you issue a document you officially produce it and make it available.''

In view of the aforesaid connotations of the word ''issue'' in different Dictionaries, it is obvious that the word ''issue'' means ''giving out officially''. A copy has to be prepared and served on the applicant or the person aggrieved. I am of the view that not only information has to be communicated, rather the order itself has to be communicated and served on the person concerned whose licence has been suspended or revoked. As noticed above, according to Collins Cobbuild English Language Dictionary, whenever the word ''issue'' is used in connection with a document, as in the present case, the impugned order passed by the SubDivisional Magistrate, it means to produce it officially and make it available. I am of the considered opinion that unless the actual copy is prepared and the said copy is made available to the person whose licence has been suspended or revoked, the full sence or meaning could not be assigned to the word ''issue''.

It is, therefore, obvious that in the present case, as urged by the learned counsel for the petitioner, neither the said order was served on the petitioner nor any such communication was received by him. It could not, therefore, be said that the impugned order was issued to the petitioner. The petitioner has stated that for the first time he earns to know about it on 2021985 and on that date he made an application and obtained the certified copy of the order. Even it 2021985 is assumed to be the date of issue of the order, that order could have been prepared and served on the petitioner. The thirty days limitation has to be counted from that date and not from the date of impugned order dated 4121984. From 2021985 if 30 days are counted, the last date of limitation would come to 2231985. As the appeal was filed on 1831985, it was well within time. The order of the Distt. Magistrate dated 13101986 without considering the concept and meaing of the expression ''thirty days from the date of issue of the order'' as provided under Rule 55 (b) of the Rules, was manifestly erroneous and hence, cannot be sustained.

In the premises aforesaid, the present petition succeeds and is allowed. The impugned order dated 1310HX6 passed by the District Magistrate, Fatehpur, is quashed The District Magistrate is directed to treat the appeal filed by the patitioner as Within time arid to dispose it of within a period of three months from the date a certified copy of this order is produced before him. There shall, however, be no order as to costs.