SUSHIL KUMAR MISHRA Vs. STATE OF U P

JUDGEMENT

(1.) I have heard learned counsel for the petitioner and the learned Standing Counsel for the respondents.

(2.) By the instant petition the petitioner has challenged the orders dated 05.06.2007 (Annexure No.3) and 18.07.2007 (Annexure No.4) whereby the application of the petitioner for grant of arms licence has been rejected and the order of rejection was affirmed in appeal.

(3.) A bare perusal of the rejection order shows that the application was rejected on the grounds that certain columns were left unfilled and that the petitioner is a resident of A.D.A. Colony, Kalindipuram, Allahabad, where there are already 18 Arms licence holders. Against the order of cancellation, the petitioner preferred an appeal, which has been dismissed by a cryptic order.