BIJENDER SINGH Vs. COMMISSIONER OF POLICE AND ANR

JUDGEMENT

(1.) The petition impugns the order dated 9th July, 2014 of Hon'ble the Lieutenant Governor, Delhi acting as the Appellate Authority under Section 18 of the Arms Act, 1959 of dismissal of the appeal filed by the petitioner against the order dated 5th September, 2013 of the Joint Commissioner of Police, Licensing Unit, Delhi cancelling the arms licence bearing No. ODBP/12/2013/1 of the petitioner.

(2.) Notice of the petition was issued and a counter affidavit has been filed by the respondents. The petitioner inspite of opportunity has not filed rejoinder. The counsels have been heard.

(3.) It is the case in the petition: