JAVED KHAN Vs. D M ETAWAH

JUDGEMENT

(1.) Rejoinder affidavit filed today is taken on record.

(2.) By means of this petition, the petitioner is challenging the order dated 7.4.2000 by which the arms licence of the petitioner has been suspended and the petitioner has been directed to deposit the weapon and he has also been directed to submit his reply within 15 days otherwise his arms licence shall be cancelled.

(3.) The case of the petitioner, in brief, is that he was issued an arms licence No.5343 for SBBL Gun No.14282 by the District Magistrate. His contention is that he was issued a show cause notice dated 7.4.2000 whereby his arms licence has been placed under suspension and he has been directed to submit his reply within 15 days otherwise his licence would be cancelled. This order has been passed on the basis of the report of Superintendent of Police, Etawah.