HAIDAR ALI KHAN Vs. STATE OF U P

JUDGEMENT

(1.) ANJANI Kumar, J. Heard learned Counsel appearing on behalf of petitioner and the learned Standing Counsel for the contesting respondents.

(2.) PETITIONER aggrieved by an order passed by the Licensing Authority, whereby he has been asked for by the Licensing Authority to show-cause as to why for the reasons stated in the aforesaid show-cause notice, petitioner's fire-arm licence should not be cancelled. The show-cause notice aforesaid purports to impliedly suspend the petitioner's firm-arm licence till the date of appearance and submitting reply to the show-cause notice, which is subject to any order passed by the Licensing Authority.

(3.) LEARNED Counsel for the petitioner has relied upon an interim order passed by this Court in another case. It is settled that the interim order is not a binding precedent.