NITYANAND PATHAK Vs. STATE OF M P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By way of this writ petition under Article 226 of the Constitution of India, the petitioner has questioned the legality and propriety of the order canceling the petitioner's arms license No. 2/97 and consequent upon that giving intimation dated 27-7-1998 (Annexure P- 1), whereby the petitioner was asked to deposit the firearm rifle No. SP-971850 by 28th November, 1998.

(3.) The case of the petitioner is that after verification of the antecedents and everything, the petitioner was granted licence No. 2/97 on 5-8-1997 and accordingly, he purchased a gun from Jai Jawan Arms Company on 7-10-1997. Thereafter, the petitioner had not misused the gun, however, being a worker of the BJP, opposite party persons levelled false allegation against him and without giving any notice in arbitrary manner, the respondent Collector cancelled the licence.