KULVINDER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard

(2.) This revision is directed against the order dated 20th of October, 2010, passed by Commissioner Kumaon Division, Nainital, in Arms Appeal No. 10 of 08/09, where by the said authority has dismissed the appeal and affirmed the order of District Magistrate, Udham Singh Nagar, canceling the Arms licenses of the revisionist Kulvinder Singh in case No. 52/25 of 2007. Also, the order dated 6.3.2007, passed by District Magistrate, Udham Singh Nagar, canceling the Arms license of the revisionist is challenged.

(3.) Heard learned counsel for the parties and perused the papers on record.