GURDEEP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THEY are heard.

(2.) PETITIONER Gurdeep Singh alias Deepa has filed this writ petition for the following reliefs :

(3.) THE petitioner, in substance, is seeking quashing of the order dated 6-1-2005 passed by District Magistrate, Udham Singh nagar, whereby the petitioner's arms license was cancelled and the order dated 14-9-2005 passed by Commissioner, Kumaun division, Nainital, whereby the petitioner's appeal (Arms Appeal No. 24 of 2004-2005)was dismissed.