SUDHAKAR MISHRA Vs. STATE OF U.P

JUDGEMENT

(1.) Heard learned counsels for parties and perused the record.

(2.) This writ petition is directed against order dtd. 18/5/1989 passed by Collector cancelling firearm licence of petitioner where against petitioner's appeal has also been rejected by order dtd. 12/10/1995 passed by Commissioner, Varanasi Division, Varanasi.

(3.) It is contended that orders passed by authorities below show that there is a long drawn enmity in the family of petitioner and one Vijay Bali Shankar and his family. This feud has resulted in murders of several persons on both the sides and, therefore, licence has been cancelled on the ground that petitioner has a criminal background. Learned counsel further submits that the brother of the petitioner, whose licence was also cancelled by the same order, but being its case number against which, the appeal too was rejected and he challenged the same by means of filing a Writ-C No. 34605 of 1995 (Diwakar Mishra Vs. State of U.P. and others) and the said writ petition was allowed vide order dtd. 11/4/2019, copy of which order has been produced before this Court and is taken on record.