SHIVJI KUNWAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned standing counsel in opposition of the writ petition.

(2.) Petitioner aggrieved by an order, dated 10.11.2003, whereby petitioner's firearm licence has been suspended and the petitioner has been directed to deposit his firearm with the local police station by the licensing authority pending proceedings for cancellation of firearm licence. The order further directs the petitioner to appear before him on 25.11.2003 and to show cause as to why his licence should not be cancelled.

(3.) From the perusal of the impugned order, it is clear the petitioner's firearm licence has been suspended during the pendency of the proceedings for cancellation of the firearm licence.