GYAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the record.

(2.) This petition has been filed by the petitioner challenging the order passed by the District Magistrate, Gonda, dated 13.11.2009 and the order passed by the Appellate Authority dated 10.02.2010.

(3.) It has been submitted by the learned counsel for the petitioner that the petitioner is a permanent resident of Village Visnoharpur, Police Station Nawabganj, District Gonda and had applied for grant of Gun license and was given the same in the year 1992 showing his residential address as that of Village Visnoharpur, Police Station Nawabganj, District Gonda. On incorrect facts a Show Cause Notice was issued to the petitioner on 01.12.2007 by the District Magistrate, Gonda, saying that he had shown his residential address wrongly. The petitioner submitted his reply to the said show cause notice but the District Magistrate, arbitrarily has passed an order on 13.11.2009 without considering the reply of the petitioner.