SHIV NARAYAN Vs. ADDL. COMMISSIONER OF POLICE (LICENSING)

JUDGEMENT

(1.) PRESENT writ petition has been filed challenging the show cause notice dated 18th June, 2013 as well as the order dated 24th October, 2013 passed by the Additional Commissioner of Police whereby the petitioner 's arms Licence was cancelled and order dated 28th January, 2014 passed by the Lieutenant Governor whereby petitioner 's appeal was dismissed.

(2.) THE facts of the present case are that on 05th May, 1997, petitioner was issued arms Licence for two weapons, i.e., .32 Revolver and .12 Bore Gun.

(3.) AFTER giving a show cause notice, the Additional Commissioner of Police cancelled the petitioner 's arms Licence vide order dated 24th October, 2013. The relevant portion of the aforesaid order is reproduced hereinbelow: -