PRABHAKARA SHETTY Vs. DIVISIONAL COMMISSIONER MYSORE DIVISION

JUDGEMENT

(1.) THE petitioner who has been deprived of his arms licence calls in question the correctness and validity of the order dated 27-7-1991, produced as Annexure-A, passed by the second respondent revoking his licence and the order passed by the Divisional Commissioner, produced at Annexure-B, dismissing the appeal filed by the petitioner.

(2.) THE brief facts of the case are :

(3.) I have heard the learned counsel on both sides.