SULEMAN YUSUF SELIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the order dated 19.05.2006 passed by respondent no.2, whereby, the appeal preferred by the petitioner was rejected and the order dated 02.12.2005 passed by respondent no.3 cancelling the arms licence of the petitioner was confirmed.

(2.) The facts in brief are that the petitioner was possessing an arms licence, which was renewed from time to time. Lastly, it was renewed for the period up to 31.12.2005. Before the renewal period expired, an application was preferred by one Bhimji M. Chaudhary before respondent no.3 inter alia alleging that the petitioner was misusing the arms licence issued to him by using the same for killing cattle and therefore, it may be cancelled. On the said application, respondent no.3 passed the order dated 02.12.2005 cancelling the licence issued in favour

(3.) Against the said order, the petitioner preferred an appeal before respondent no.2-authority. However, the said appeal was rejected. Hence, this petition.