BHUPENDRA SINGH Vs. COMMISSIONER DEVI PATAN MANDAL GONDA

JUDGEMENT

(1.) Heard learned Counsel for petitioner, learned Standing Counsel on behalf of respondent and perused the record. Brief facts of present case are to the effect that petitioner has been granted licence of D.B.B.L. Gun having licence No. 605 by the competent authority in the year, 1999. On 4.4.2009, the Licencing Authority issued a show-cause-notice to the petitioner to submit his reply why his arm licence should not be cancelled, submitted his reply on 4.5.2009, thereafter on 10.12.2009, the District Magistrate, Gonda/Licensing Authority cancelled the Arms licence of petitioner.

(2.) Aggrieved by the same, petitioner filed an appeal (registered as appeal No. 234/158) under section 18 of Arms Act, before the appellate authority/Commissioner, Devi Patan Mandal, Gonda, dismissed vide order dated 23.6.2010, hence present writ petition has been filed challenging the aforesaid orders.

(3.) After heard learned Counsel for parties and going through the record, it transpires that appellate order passed in Appeal No. 234/158 is non-speaking order and no reason has been assigned while rejecting the appeal preferred by the appellant-petitioner.