MOHAMMAD SHARIF Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Sunil Kumar, learned counsel for the petitioner and learned Standing Counsel.

(2.) The present petition has been filed for quashing of the order dated 30.10.2000 passed by the District Magistrate, Bulandshahr and order dated 28.11.2002 passed by the Commissioner, Meerut Division, Meerut.

(3.) Brief facts giving rise to the present petition is that the petitioner is a licencee of DBBL gun no. 24771/12-Bore with licence no. 662, Police Station Kotwali Dehat. The licence granted to the petitioner in the year 1991 was renewed from time to time upto 31.12.2001.