SHAHRYAR KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned Counsel appearing on behalf of the petitioner and the learned Standing Counsel for the contesting respondents. 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.

(2.) THE petitioner without submitting reply to the show cause notice aforesaid straightway rushed up to this Court with the argument that this order of suspension amounts to suspension for indefinite period, which according to the Full Bench of this Court is not permissible, as asserted by learned Counsel for the petitioner.

(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. There is yet another reasons that admittedly the petitioner has a remedy by way of filing an appeal under section 18 of the Arms Act before the Appellate Authority. In these circumstances, in view of the availability of alternative remedy of filing an appeal, this writ petition, at this stage, is dismissed without entering into the merits of otherwise of the case. However, on the facts and circumstances of the case, there will be no order as to costs.