SAMIULLAH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Om Prakash Mishra, learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) This writ petition is directed against the order dated 24.06.1995 (Annexure-2 to the writ petition) passed by District Magistrate, Allahabad cancelling firearm licence of petitioner and appellate order dated 21.07.2010 passed by Commissioner, Allahabad Division, Allahabad rejecting petitioner's appeal.

(3.) The facts, in brief, giving rise to the present dispute are as under.