BAHROJ S/O ASLAM Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) HEARD learned Counsel for the parties and perused the record.

(2.) BY means of this writ petition, the Petitioner has sought a writ in the nature of certiorari quashing the show cause notice dated 18 -9 -2010 passed by Respondent in case No. 49 of 2010 State v. Bahroj under Section 17 of the Arms Act, P.S. Kotwali, Gangnahar, District Haridwar, whereby the revolver licence No. 1669 of the Petitioner has been suspended with immediate effect.

(3.) LEARNED Counsel for the Petitioner has contended that by the impugned order the arm licence of the Petitioner has been suspended by the Respondent while issuing show cause notice to the Petitioner, therefore, without considering the reply to the show cause notice, no adverse order should have been passed in the matter. According to him, the approach of the District Magistrate Haridwar in suspending the licence on likelihood of misuse of firearm in future is not proper and tenable in the eye of law.