MEGHA RAM Vs. COMMISSIONER MEERUT DIVISION

JUDGEMENT

(1.) The petitioner has approached this Court under Article 226 of the Constitution of India seeking relief for quashing the order passed by the Additional District Magistrate, Muzaffarnagar dated 30-10-1986 and the appellate order, dated 12-10-89 passed by the Commissioner Meerut Division, Meerut relating to revocation of his fire-arm licence, which was in respect of 12 bore DBBL gun (No. 5706/2880A/7).

(2.) Since counter and rejoinder affidavits have already been exchanged, I with the consent of learned counsel for the parties, propose to decide the case itself.

(3.) The controversy involved in the present case is dependent on determination of questions of law and the facts have only peripheral relevance.