RAMESH CHANDRA YADAV Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Chief Standing Counsel for the State-respondents. Perused the record. The present petition has been filed with the following prayer:

(2.) As per the petition and the documents annexed with the petition, following cases were pending against the petitioner:

(3.) According to the petitioner the arms license and revolver has not been surrendered before the competent Court and both the properties are still in possession of the petitioner. The license was valid upto 31/12/2006. The respondents were bound to afford opportunity of personal hearing and if they would have provided the opportunity of hearing, they would have not passed such order. The orders have been passed on the basis of false and fabricated report sent by the police with the collusion of inimical persons to the petitioner. Hence the impugned orders are liable to be quashed with cost.